REGENT COMPUTRONICS PVT. LTD.

Cement Manufacturing Company Ltd. Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. BRIDGE AND ROOF COMPANY INDIA LIMITED [REFERRED TO]
GREEN VALLEY INDUSTRY VS. STATE OF ASSAM [REFERRED TO]
SWADESH LAL ROY VS. STATE OF ASSAM [REFERRED TO]
TAYUM YALLI VS. UNION OF INDIA [REFERRED TO]
STATE OF MANIPUR VS. MOIRANGTHEM CHAOBA SINGH [REFERRED TO]

JUDGEMENT

(1.) The instant writ petition is directed against non-reimbursing the entry tax amount @ 4% on the cement, which was supplied to the respondent No. 2.

(2.) The brief fact of the case in a nutshell is that:

(3.) Being aggrieved by the action of the respondents, the petitioner approached this court by way of this instant writ petition.

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CEMENT MANUFACTURING COMPANY LTD. Vs. UNION OF INDIA AND ORS.

Referred Judgements :-

JUDGEMENT

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