REGENT COMPUTRONICS PVT. LTD.

PARASNATH Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

GRISH CHANDER V. UNION OF INDIA [REFERRED TO]
MURALI LAL V. UNION OF INDIA [REFERRED TO]
UNION OF INDIA V. POLICE STATION,JANAKGANJ [REFERRED TO]
K CHOYI VS. SYED ABDULLA BAFAKKY THANGAL [REFERRED TO]
GANGA PRASAD MAHESHWARI VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
VINDHYA METAL CORPORATION VS. COMMISSIONER OF INCOME TAX [REFERRED TO]

JUDGEMENT

(1.) THIS order shall dispose of sixteen writ petitions, preferred under Article 226 of the Constitution of India.

(2.) THESE petitions have arisen under the following circumstances :

(3.) THE persons claiming ownership of the ornaments have challenged the warrant of authorisation. THEy have filed two writ petitions in this regard. THEse are :

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PARASNATH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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