REGENT COMPUTRONICS PVT. LTD.

Gorakshan Sanstha, Registered Public Trust, Through Secretary, Vijaykumar Shivshankar Jani Appellant

V/S

Akola Municipal Corporation, Akola, Through Its Commissioner, Tq And Dist Akola Respondents

Referred Judgements :-

NAMDEO VS. Z. P. BHANDAR [REFERRED TO]
SANT KANWARRAM EDUCATION AND SOCIAL WELFARE SOCIETY,AMRAVATI AND ORS. VS. MUNICIPAL CORPORATION OF CITY OF AMRAVATI [REFERRED TO]
POONA CITY MUNICIPAL CORPORATION VS. DATTATRAYA NAGESH DEODHAR [REFERRED TO]
RATNAGIRI MUNICIPAL COUNCIL RATNAGIRI VS. J S KHANNA AND COMPANY [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. MOHAN SHRIKRISHNA ASSAVA [REFERRED TO]
AKASH IMPEX VS. MUNICIPAL CORPORATION OF GREATER MUMBAI [REFERRED TO]
MUNICIPAL COMMITTEE I.E. THE MUNICIPAL COUNCIL, WASHIM (ORIGINAL DEFENDANT) VS. PURUSHOTTAM DATTATRAYA PANDE (ORIGINAL PLFF.) [REFERRED TO]

JUDGEMENT

(1.) Admit.

(2.) Before the trial Court the parties led evidence and thereafter a finding was recorded by the trial Court that the plaintiff was a charitable trust and that provisions of Section 132(1)(b) of the said Act were applicable. The Trust was therefore exempted from paying general tax.

(3.) The learned counsel for the parties have been heard on the following substantial question of law :

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GORAKSHAN SANSTHA, REGISTERED PUBLIC TRUST, THROUGH SECRETARY, VIJAYKUMAR SHIVSHANKAR JANI Vs. AKOLA MUNICIPAL CORPORATION, AKOLA, THROUGH ITS COMMISSIONER, TQ & DIST AKOLA

Referred Judgements :-

JUDGEMENT

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