REGENT COMPUTRONICS PVT. LTD.

BHAIRONDAN TOLARAM Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

KOKIL RAM & OTHERS V. PROVINCE OF BIHAR [REFERRED TO]
PLANTERS NUT AND CHOCOLATE CO.,LTD. V. THE KING [REFERRED TO]
MADHYA PRADESH PAN MERCHANTS ASSOCIATION V. STATE OF MADHYA PRADESH [REFERRED TO]
BRAHMANAND VS. STATE OF UTTAR PRADESH [REFERRED TO]
FIRM SHRI KRISHNA CHAUDHRY VS. COMMISSIONER OF SALES TAX [REFERRED TO]
STATE OF MAHARASHTRA VS. R S PHADTARE [REFERRED TO]

JUDGEMENT

(1.) -

(2.) THESE are two writ applications under Article 226 of the Constitution of India. The first one has been presented by Bhairondan and 15 others who are residents of Bikaner District, while the second one has been filed by Ram Bux and 8 others who are residents of Jodhpur City. Since common questions of law are involved in both the applications they are being disposed of together.

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BHAIRONDAN TOLARAM Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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