REGENT COMPUTRONICS PVT. LTD.

Brahmaputra Metallics Limited Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

PITAMBER VAJIRSHET VS. DHONDU NAVLAPA [REFERRED TO]
MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD V. BEN HIRABEN MANILAL [REFERRED TO]
RAJKUMAR SAHU VS. STATE OF M P AND OTHERS [REFERRED TO]
COMMON CAUSE VS. UNION OF INDIA AND ORS. [REFERRED TO]
PRADIP J MEHTA VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
HUKUMCHAND MILLS LIMITED VS. STATE OF MADHYA PRADESH [REFERRED TO]
L HAZARI MAL KUTHIALA VS. INCOME TAX OFFICER SPECIAL CIRCLE AMBALA CANTT [REFERRED TO]
NANI GOPAL BISWAS VS. MUNICIPALITY OF HOWRAH [REFERRED TO]
ANWAR HASAN KHAN VS. MOHAMMAD SHAFI [REFERRED TO]
UNION OF INDIA VS. FILIP TIAGO DE GAMA OF VEDEM VASCO DE GAMA [REFERRED TO]

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India for the following reliefs:

(2.) The brief facts of the case as per the pleadings made in the writ petition needs to refer herein which reads as under:

(3.) Being aggrieved with the aforesaid, the present writ petition has been filed to challenge the impugned order dtd. 15/7/2020 mainly on the ground that the District Mining Officer has no jurisdiction to impose the demand upon the present petitioner. Submission on behalf of the writ petitioner:

Click here to view full judgment.

BRAHMAPUTRA METALLICS LIMITED Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address