REGENT COMPUTRONICS PVT. LTD.

M/S. Raptakos, Brett And Company Limited Appellant

V/S

The Bihar State Agricultural Marketing Board And Three Others Respondents

Referred Judgements :-

BELSAND SUGAR COMPANY V/S. STATE OF BIHAR [REFERRED TO]
M/S. MAHABIR TEA CO,V/S. STATE OF BIHAR: [REFERRED TO]
M/S. MAHABIR TEA COMPANY V/S. STATE OF BIHAR [REFERRED TO]
CALCUTTA GAS CO. (PROP ) LTD. V/S. STATE OF W.B. [REFERRED TO]
P D SHAMDASANI VS. CENTRAL BANK OF INDIA LIMITED [REFERRED TO]
TIKA RAMJI OTHERS VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF ORISSA IN BOTH THE APPEALS STATE OF ORISSA IN BOTH THE APPEALS H R S MURTHY VS. M A TULLOCH AND CO :MISRILAL JAIN:M A TULLOCH AND CO [REFERRED TO]
BAIJNATH KADIO VS. STATE OF BIHAR [REFERRED TO]
KEWAL KRISHAN PURI BHARAT ICE AND GENERAL MILLS SANGHA GUPTA RICE AND GENERAL MILLS PRAHLAD RAI DWARKA DASS SHARDA COTTON GINNING AND PRESSING FACTORY HANS RAJ MATA D VS. STATE OF PUNJAB:STATE OF HARYANA [REFERRED TO]
DILHARSHANKAR C BHACHECH VS. CONTROLLER OF ESTATE DUTY AHMEDABAD [REFERRED TO]
M M R M CHETTIAR FIRM VS. S R M S L CHETTIAR FIRM [REFERRED TO]
G P STEWART VS. BROJENDRA KISHORE ROY CHAUDHURY [REFERRED TO]

JUDGEMENT

(1.) These are four writ applications under Articles 226 and 227 of the Constitution. They will all be disposed of by this common judgment. In a nut shell the contention of the petitioners in each of these applications is that they are not liable to pay the market fee on their goods in terms of the Bihar Agricultural Produce Markets Act, 1960 (hereinafter called 'the Act'). Since the widest sweep of the submissions was advanced in C.W.J.C. No. 1797 of 1984, I shall first consider the submissions advanced in that application.

(2.) C.W.J.C No. 3215 of 1984:

(3.) C.W.J. No. 4096 of 1986:

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M/S. RAPTAKOS, BRETT AND COMPANY LIMITED Vs. THE BIHAR STATE AGRICULTURAL MARKETING BOARD AND THREE OTHERS

Referred Judgements :-

JUDGEMENT

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