REGENT COMPUTRONICS PVT. LTD.

Black Gold Rubber Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

M. NAGALAKSHMIAH V. STATE OF ANDHRA PRADESH AND ORS. [REFERRED TO]
S. BHAGAT SINGH V. UNION OF INDIA AND ORS. [REFERRED TO]
RAI SAHIB RAM JAWAYA KAPUR VS. STATE OF PUNJAB [REFERRED TO]
BENNETT COLEMAN AND COMPANY THE HINDUSTAN TIMES LIMITED INDIAN EXPRESS MADURAI PRIVATE LIMITED G NARASIMHAN VS. UNION OF INDIA [REFERRED TO]
NARAINDAS INDURKHYA VS. STATE OF MADHYA PRADESH [REFERRED TO]
I N SAKSENA R D DOONGAJI VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF MADHYA PRADESH VS. KUMARI NIVEDITA JAIN [REFERRED TO]
BEOPAR SAHAYAK PRIVATE LIMITED VS. VISHWA NATH [REFERRED TO]
KERALA FINANCIAL CORPORATION VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
STATE OF BIHAR VS. SUPRABHAT STEEL LIMITED:ADITYAPUR ROLLING MILLS:CASTRON TECHNOLOGIES LIMITED [REFERRED TO]
UNION OF INDIA VS. DILJEET SINGKAND ANR [REFERRED TO]
SUBHASH RAMKUMAR BIND ALIAS VAKIL VS. STATE OF MAHARASHTRA [REFERRED TO]
SIDHESHWAR SAHAKARI SAKHAR KARKHANA LTD VS. UNION OF INDIA [REFERRED TO]
EKTA SHAKTI FOUNDATION VS. GOVT OF NCT OF DELHI [REFERRED TO]
UNION OF INDIA VS. ASIAN FOOD INDUSTRIES [REFERRED TO]
RAMCHANDRA MURARILAL BHATTAD VS. STATE OF MAHARASHTRA [REFERRED TO]
RAGHUNATH RAI BAREJA VS. PUNJAB NATIONAL BANK [REFERRED TO]
NOIDA ENTREPRENEURS ASSN VS. NOIDA [REFERRED TO]
VEMA CHINA KOTESWARA RAO VS. DISTRICT COLLECTOR [REFERRED TO]
MAHADEO BHAU KHILARE VS. STATE OF MAHARASHTRA [REFERRED TO]
GREATER KAILASH PART II WELFARE ASSOCIATION VS. DLF UNIVERSAL LTD [REFERRED TO]
DHAMPUR SUGAR KASHIPUR LTD VS. STATE OF UTTRANCHAL [REFERRED TO]
RANBIR CHANDER VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) IN the present writ petition prayers have been made to quash the communications letter dated 29.6.2007 (Annexure P -10), 11.10.2006 (Annexure P -11) and the clarificatory letter dated 19.9.2006, referred in Annexure P -11 to the petition, whereby, the petitioner unit has been denied the grant of Central Capital Investment Subsidy on second substantial expansion of the unit undertaken by it on 15.1.2007. Further prayer has been made for holding that the petitioner being eligible industrial unit be granted Central Capital Investment Subsidy in reference to notification dated 7/8.1.2003 irrespective of number of substantial expansions carried out by it, subject to maximum amount of Rs. 30 lacs.

(2.) THE counter -affidavits on behalf of respondents No. 1 and 2 as well as respondent No. 3 Union of India have been filed and the petitioner has also chosen to file rejoinder affidavit in respect of the response of respondent No. 3.

(3.) ELIGIBILITY period. - -The subsidy will be available during the duration of the scheme, to an eligible industrial unit for a period of ten years from date of commencement of commercial production.

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BLACK GOLD RUBBER Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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