REGENT COMPUTRONICS PVT. LTD.

Rupin Bankar Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

TWENTY FIRST CENTURY STEELS (L) LTD. V. COMMR. OF C. EX.,CHANDIGARH [REFERRED TO]
SIEMENS LTD VS. STATE OF MAHARASHTRA [REFERRED TO]
BHAVYA APPARELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. VICCO LABORATORIES [REFERRED TO]
DEE KAY EXPORTS VS. UNION OF INDIA [REFERRED TO]
ACCURATE CHEMICALS INDUSTRIES VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This writ petition under Art. 226 of the Constitution of India challenges a show cause notice dated 26th Aug., 2015, copy of which is Annexure-A to the petition.

(2.) The petitioner seeks a declaration that this show cause notice is not maintainable for the simple reason that it is issued 'ex fecie' without jurisdiction.

(3.) Firstly, we notice certain undisputed facts.

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RUPIN BANKAR Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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