REGENT COMPUTRONICS PVT. LTD.

Leoline Foods Private Limited Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

POURNAMI OIL MILL VS. THE STATE OF KERALA [REFERRED TO]
MANGLORE CHEMICALS LTD. VS DEPUTY COMMISSIONER COMMERCIAL TAXES [REFERRED TO]
M/S SUNNY STARS HOTELS PRIVATE LIMITED VS. THE STATE OF BIHAR [REFERRED TO]
RADHA FLOUR MILL (P) LTD. VS. THE STATE OF BIHAR [REFERRED TO]
MRUTUNJAY PANI VS. NARMADA BALA SASMAL [REFERRED TO]
MOTILAL PADAMPAT SUGAR MILLS COMPANY LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
ASSISTANT COMMISSIONER OF COMMERCIAL TAXES ASST DHARWAR VS. DHARMENDRA TRADING COMPANY [REFERRED TO]
UNION OF INDIA VS. WOOD PAPERS LIMITED [REFERRED TO]
PINE CHEMICALS LIMITED K C VANASPATI KASHMIR VANASPATI LIMITED VS. ASSESSING AUTHORITY:STATE OF JAMMU AND KASHMIR:STATE OF JAMMU AND KASHMIR [REFERRED TO]
UNION OF INDIA VS. MAJOR GENERAL MADAN LAL YADAV [RETD ] [REFERRED TO]
PAWAN ALLOYS AND CASTING PVT LIMITED MEERUT VS. U P STATE ELECTRICITY BOARD [REFERRED TO]
M K SHAH ENGINEERS AND COMPANYNTRACTORS CHABALDAS AND SONS VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF PUNJAB VS. NESTLE INDIA LIMITED [REFERRED TO]
KUSHESWAR PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]
SUPRABHAT STEEL LIMITED VS. STATE OF BIHAR [REFERRED TO]
M/S MANUELSONS HOTELS PRIVATE LIMITED VS. STATE OF KERALA & OTHERS [REFERRED TO]
SANTOSH KUMAR S/O SRI RAJENDRA SINGH RESIDENT OF KAILASH BHAWAN, MAULABAGH, P.S VS. THE STATE OF BIHAR [REFERRED TO]
BINAY SHANKAR SHUKLA SON OF LATE ARBIND PRASAD SHUKLA VS. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY [REFERRED TO]

JUDGEMENT

(1.) Both these applications have been filed by the same petitioner. Following is the relief sought in C.W.J.C. No. 6032 of 2020: -

(2.) Relief sought in C.W.J.C. No. 4051 of 2021 are as under: -

(3.) The petitioner is a private limited company incorporated under the Indian Companies Act, 1956, which has established its food processing unit for manufacturing vermicelli and pasta at Chotka Nawada in the district of Patna. As both the cases are concerning the said industrial unit of the petitioner with reference to the Industrial Incentive Policy, 2011 of the State Government of Bihar and the facts asserted in these two applications are overlapping; they have been listed together as requested on behalf of the State of Bihar in its counter affidavit filed in C.W.J.C. No. 4051 of 2021, under the orders of Hon'ble the Chief Justice. Both the cases have been heard together and in view of commonality of the facts and the legal issues involved in both the cases; they are being disposed of by the present common judgment and order.

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LEOLINE FOODS PRIVATE LIMITED Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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