REGENT COMPUTRONICS PVT. LTD.

Cyrus Investments Ltd Appellant

V/S

JOINT COLLECTOR Respondents

Referred Judgements :-

MURUGESAM PILLAI VS. MANICKAVASAKA DESIKA GNANA SAMBANDHA PANDARA SANNADHI AND OTHERS [REFERRED TO]
GOPAL KRISHNAJI KETKAR VS. MOHAMED HAJI LATIF [REFERRED TO]
CHANDRA SHASHI VS. ANIL KUMAR VERMA [REFERRED TO]
DISTT MANAGER ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION VIJAYAWADA VS. K SIVAJI [REFERRED TO]
DALE and CARRINGTON INVT PRIVATE LIMITED VS. P K PRATHAPAN [REFERRED TO]
IQBAL SINGH MARWAH VS. MEENAKSHI MARWAH [REFERRED TO]
HAMZA HAJI VS. STATE OF KERALA [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
J YASHODA VS. K SHOBHA RANI [REFERRED TO]
HAKAM SINGH VS. STATE OF HARYANA [REFERRED TO]
SHALIMAR CHEMICAL WORKS LTD VS. SURENDRA OIL AND DAL MILLS REFINERIES [REFERRED TO]
STATE BANK OF TRAVANCORE VS. KINGSTON COMPUTERS I P LTD [REFERRED TO]
ANISETTI BHAGYAVATHI VS. ANDALURI SATYANARAYANA [REFERRED TO]
K RAJAGOPALA RAO VS. P RADHAKRISHNA MURTHY [REFERRED TO]
CHAPALA CHINNABBAYI VS. NARALASETTI ANUSAUYAMA [REFERRED TO]
A ANURADHA VS. CANARA BANK [REFERRED TO]
M/S. BANDEKAR BROTHERS PVT. LTD. VS. PRASAD VASSUDEV KENI [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. Dr.Menaka Guruswamy, learned Senior Counsel and Mr. Rakesh Sanghi, learned counsel, for petitioner in these applications, who is the respondent No.2 in the Second Appeal.

(2.) Mr. K.G. Raghavan, learned Senior Counsel representing Mr. N.M.Krishnaiah, learned counsel for respondent No.1 in these applications, who is the appellant in the Second Appeal.

(3.) Since the parties in these applications and the issues fell for consideration before this Court are similar, they are being heard together.

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CYRUS INVESTMENTS LTD Vs. JOINT COLLECTOR

Referred Judgements :-

JUDGEMENT

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