REGENT COMPUTRONICS PVT. LTD.

Sansar Texturisers Pvt. Ltd Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SHRI VALLABH GLASS WORKS LTD. AND ANR. VS. UNION OF INDIA AND ORS. [REFERRED TO]
SUGANMAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
K V RAJLAKSHMIAH SETTY VS. STATE OF MYSORE [REFERRED TO]
MOON MILLS LIMITED VS. M R MEHER PRESIDENT INDUSTRIAL COURT BOMBAY [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI [REFERRED TO]
KAMINI KUMAR DAS GHOUDHURY VS. STATE OF WEST BENGAL [REFERRED TO]
SARASWATI INDUSTRIAL SYNDICATE LIMITED VS. UNION OF INDIA [REFERRED TO]
AMRIT LAL BERRY K N KAPUR VS. COLLECTOR OF CENTRAL EXCISE NEW DELHI:COLLECTOR OF CENTRAL EXCISE CENTRAL REVENUE [REFERRED TO]
MANI SUBRAT JAIN VS. STATE OF HARYANA [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
UNION OF INDIA VS. ITC LIMITED [REFERRED TO]
UNION OF INDIA VS. ORIENT ENTERPRISES:ELEPHANTA OIL AND VANASPATI INDUSTRIES [REFERRED TO]
SHIV DASS VS. UNION OF INDIA [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
BALJEET SINGH VS. STATE OF U. P. [REFERRED TO]
UNION OF INDIA VS. N.MURUGESAN [REFERRED TO]

JUDGEMENT

(1.) This petition under Article 226 of the Constitution, although challenges the validity of the notifications dtd. 13/1/2012 and 19/1/2017 issued by the respondents providing for a levy of anti-dumping duty, the real intention of the petitioner is to avail refund of anti-dumping duty paid by the petitioner in relation to the imports of the petitioner for the period from 13/1/2012 to 12/1/2018.

(2.) The questions which would primarily arise for consideration are two fold ' firstly, whether a belated prayer to assail the notifications in question would be maintainable and secondly, whether under the grab of assailing such notifications, a prayer for money claim ought to be entertained.

(3.) The prayers in the petition are required to be noted, which reads thus:

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SANSAR TEXTURISERS PVT. LTD Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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