REGENT COMPUTRONICS PVT. LTD.

R.R. Ahuja Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

TAMIL NADU KALYANA MANDAPAM ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
CINEMAX INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
RETAILERS ASSOCIATION OF INDIA RAI VS. UNION OF INDIA [REFERRED TO]
HOME SOLUTION RETAIL INDIA LTD VS. UNION OF INDIA [REFERRED TO]
SHUBH TIMB STEELS LIMITED VS. UNION OF INDIA [REFERRED TO]
UTKAL BUILDERS LIMITED VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Shri G.N. Purohit, learned senior counsel with Shri Abhishek Oswal for the petitioner. Shri S.A. Dharamadhikari, learned counsel for the respondents.

(2.) This bunch of writ petitions challenges the imposition of 'service tax' on renting of immovable property.

(3.) By the Constitution 88th Amendment Act, 2003, a new entry 92C was introduced in List I of Seventh Schedule of the Constitution of India which reads as follows:-

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R.R. AHUJA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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