REGENT COMPUTRONICS PVT. LTD.

Dee Vee Projects Ltd Appellant

V/S

GOVERNMENT OF MAHARASHTRA Respondents

Referred Judgements :-

MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
CHANDRA KISHORE JHA VS. MAHAVIR PRASAD [REFERRED TO]
DHANANJAYA REDDY VS. STATE OF KARNATAKA [REFERRED TO]
NIRMA INDUSTRIES LTD. VS. SECURITIES & EXCHANGE BOARD OF INDIA [REFERRED TO]
RADHA KRISHAN INDUSTRIES VS. STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent.

(3.) The petitioner is a public limited company. It is engaged in infrastructure development and it contends that it has presence in various states of India, including the State of Maharashtra.

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DEE VEE PROJECTS LTD Vs. GOVERNMENT OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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