REGENT COMPUTRONICS PVT. LTD.

PADAM KUMAR JAIN Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

DAYAWATI VS. INDERJIT [REFERRED TO]
STATE OF ORISSA VS. BINAPAIRI DEI [REFERRED TO]
ZILE SINGH VS. STATE OF HARYANA [REFERRED TO]
COMMNR OF INCOME TAX I AHMEDABAD VS. GOLD COIN HEALTH FOOD PVT LTD [REFERRED TO]
CBI VS. KESHUB MAHINDRA [REFERRED TO]
COMMON CAUSE VS. UNION OF INDIA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This is an assigned matter by an order dtd. 9/3/2018 passed on the administrative side by Hon'ble the Chief Justice, High Court of Jharkhand.

(2.) The petitioner has challenged the demand notice dtd. 7/9/2017 purportedly issued in the light of the judgment in "Common Cause v. Union of India" (2017) 9 SCC 499.

(3.) The petitioner has made the following prayer:

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PADAM KUMAR JAIN Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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