REGENT COMPUTRONICS PVT. LTD.

A.S. Yanglung Appellant

V/S

STATE OF MANIPUR Respondents

Referred Judgements :-

SINGHNEIMANG VAIPHEI VS. STATE OF MANIPUR [REFERRED TO]
TANGAM TAMUT AND ORS. VS. STATE OF ARUNACHAL PRADESH [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SKIPPER CONSTRUCTION CO PRIVATE LIMITED [REFERRED TO]
UNION OF INDIA VS. ERA EDUCATIONAL TRUST [REFERRED TO]
STATE OF U P VS. CHAUDHARI RAN BEER SINGH [REFERRED TO]
STATE OF UTTARANCHAL VS. BALWANT SINGH CHAUFAL [REFERRED TO]
M HABA VS. STATE OF MANIPUR [REFERRED TO]
MICRO HOTEL P LTD VS. HOTEL TORRENTO LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Juno Rahman, learned Advocate appearing for the petitioner; Shri R.S. Raisang, learned Senior Advocate appearing for the private respondent and Shri Niranjan Sanasam, learned Government Advocate appearing for the State respondents.

(2.) The validity and correctness of the order dated 21-07-2017 issued by the Commissioner (Revenue), Government of Manipur and its subsequent Notification dated 22-07-2017 are under challenge in this writ petition.

(3.) ***

Click here to view full judgment.

A.S. YANGLUNG Vs. STATE OF MANIPUR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address