REGENT COMPUTRONICS PVT. LTD.

AJAY KUMAR GUPTA Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

OFFICIAL LIQUIDATOR VS. DHARTI DHAN PRIVATE LIMITED [REFERRED TO]
P N KAUSHAL LAXMI NARAIN SHAM LAL VS. UNION OF INDIA [REFERRED TO]
R N GOSAIN VS. YASHPAL DHIR [REFERRED TO]
MOHANSINGH VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. KRISHAN NIWAS [REFERRED TO]
MANSUKHLAL VITHALDAS CHAUHAN VS. STATE OF GUJARAT [REFERRED TO]
SARLA GOEL VS. KISHAN CHAND [REFERRED TO]
DINESH CHANDRA PANDEY VS. HIGH COURT OF MADHYA PRADESH [REFERRED TO]
JOINT ACTION COMMITTEE OF AIRLINES PILOTS ASSOCIATIONS OF INDIA VS. DIRECTOR GENERAL OF CIVIL AVIATION [REFERRED TO]
AMAR SINGH VS. UNION OF INDIA [REFERRED TO]
SUZUKI PARASRAMPURIA SUITINGS PVT. LTD. VS. THE OFFICIAL LIQUIDATOR OF MAHENDRA PETROCHEMICALS LTD. [REFERRED TO]

JUDGEMENT

(1.) The instant writ petition is filed under Article 226 of the Constitution of India for the following reliefs:

(2.) The brief facts of the case which require to be enumerated herein reads as hereunder:

(3.) The petitioner in the backdrop of such factual aspect has questioned the validity of the provision of Rules 44, 46(2) and 47(11) of the Rules, 2018 claiming to be in the teeth of the provisions contained under the provision of Ss. 44 and 68 of the Bihar Excise Act, 1915, the parent act.

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AJAY KUMAR GUPTA Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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