REGENT COMPUTRONICS PVT. LTD.

SUMEET ENTERPRISES Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

GILLESPI BROTHERS AND CO. LTD. VS. ROY BOWLESS TRANSPORT LTD. [REFERRED TO]
A. SCHROEDER MUSIC PUBLISHING COMPANY LTD. VS. MACAULAY [REFERRED TO]
CHIEF OF MARKETING COAL INDIA LTD. VS. MEWAL CHEMICALS AND TINY SSI COAL PULVERSING UNIT [REFERRED TO]
UNION OF INDIA AND PRS. VS. CONSUMER EDUCATION AND RESEARCH CENTRE AND ORS. [REFERRED TO]
CHINTAMANRAO VS. STATE OF MADHYA PRADESH [REFERRED TO]
H H MAHARAJADHIRAJA MADHAV RAO JIVAJI RAO SGINDIA BAHADUR OF GWALIOR H H MAHARAJADHIRAJA MAHARANA SHRI BHAGWAT SINGHJI BAHADUR OF UDAIPUR COL H H BRARBANS SARAMAUR RAJA I RAJAGAN SIR PRATAP SINGH MALVENDRA BAHADUR COL RAJA SURINDER SINGH BAHADUR VS. UNION OF INDIA [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ESCORTS LIMITED [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED TO]
HAJI T M HASSAN RAWTHER VS. KERALA FINANCIAL CORPORATION [REFERRED TO]
DWARKADAS MARFATIA AND SONS VS. BOARD OF TRUSTEES OF THE PORT OF BOMBAY [REFERRED TO]
MAHABIR AUTO STORES VS. INDIAN OIL CORPORATION [REFERRED TO]
KRISHENA KUMAR BALBIR SINGH DESH RAJ KOHLI R N MUBAYI PRESIDENT ALL INDIA RETIRED RAILWAYMEN P F TERMS ASSOCIATION BRIJ MOHAN KAUL K RAVI VERMA VS. UNION OF INDIA [REFERRED TO]
MOHINDER SAIN GARG DAVINDER PRITPAL SINGH BALWINDER SINGH CHIRANJI LAL SHARMA CHARANJIT SINGH RAJESH KUMAR SAILI VS. STATE OF PUNJAB [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. SUN ENGINEERING WORKS PRIVATE LIMITED [REFERRED TO]
FOOD CORPORATION OF INDIA VS. KAMDHENU CATTLE FEED INDUSTRIES [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
STATE OF RAJASTHAN VS. SEVANIVATRA KARAMCHARI HITKARI SAMITI [REFERRED TO]
LIC OF INDIA VS. CONSUMER EDUCATION AND RESEARCH CENTRE [REFERRED TO]
TATA IRON AND STEEL CO LIMITED INDUSTRIAL DEVELOPMENT CORPORATION OF ORISSA LIMITED VS. UNION OF INDIA [REFERRED TO]
RAUNAQ INTERNATIONAL LIMITED VS. I V R CONSTRUCTION LIMITED [REFERRED TO]
BALCO EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. JAGDAMBA OIL MILLS [REFERRED TO]
PADMASUNDARA RAO DEAD VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF UTTAR PRADESH VS. ALLIED CONSTRUCTIONS [REFERRED TO]
DIRECTORATE OF EDUCATION VS. EDUCOMP DATAMATICS LTD [REFERRED TO]
ICPA HEALTH PRODUCT PRIVATE LIMITED VS. COMMISSIONER OF CENTRAL EXCISE VADODARA [REFERRED TO]

JUDGEMENT

(1.) We are all living in an information age, where business and ideas are being made and exchanged not only between human beings, but also between giant computers and data processing machines. Internet, by connecting the producer of goods with the ultimate consumers, has totally changed the method in which business is done. Concepts like e-banking, e-commerce and e-education have not only revolutionized the system of doing business, but have also widened its ambit considerably. The world, today, has virtually shrunk to a global village.

(2.) Changes did take place even in the past; but the pace was relatively slow and man had time to adjust himself to the new conditions. In recent years, however, the pace of change has been amazingly swift and it has been difficult for many of us to adjust ourselves to this ever-changing situation. The result is reflected in the shape of unique and virgin problems cropping up almost everyday in various spheres political, economic and legal.

(3.) Same, as civilization, economics is a movement and not a condition; it is a voyage and not a harbour. One must, however, bear in mind that economics, same as, civilization, begins with order, grows with liberty and dies in chaos.

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SUMEET ENTERPRISES Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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