REGENT COMPUTRONICS PVT. LTD.

R.K. Sonia Devi Appellant

V/S

COMMISSIONER OF CUSTOMS Respondents

Referred Judgements :-

PROVINCE OF BOMBAY VS. KHUSHALDAS S ADVANI SINCE DECEASED AND AFTER HIM HIS LEGAL REPRESENTATIVE A GOVINDRAM KHUSHALDAS AND B RAMCHAND KHUSHALDAS [REFERRED TO]
A V VENKATESWARAN COLLECTOR OF CUSTOMS BOMBAY VS. RAMCHAND SOBHRAJ WADHWANI [REFERRED TO]
GIAN CHAND VS. STATE OF PUNJAB [REFERRED TO]
ISSARDAS DAULAT RAM VS. UNION OF INDIA [REFERRED TO]
PUKHRAJ VS. D R KOHLI COLLECTOR OF CENTRAL EXCISE MADHYA PRADESH VIDARBHA ANOTHER [REFERRED TO]
STATE OF GUJARAT VS. MOHANLAL JITAMALJI PORWAL [REFERRED TO]
EXECUTIVE ENGINEER BIHAR STATE HOUSING BOARD VS. RAMESH KUMAR SINGH [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
COMMISSIONER OF CUSTOMS PREVENTIVE MUMBAI VS. M AMBALAL AND CO [REFERRED TO]

JUDGEMENT

(1.) Heard DR. R.K. Deepak, learned counsel appearing for the petitioner and Mr. Boboy Potsangbam, learned counsel appearing for the respondents.

(2.) The prayers in the writ petition read as follows:-

(3.) The writ petition is of the year 2015. Notice was issued on 16.10.2015. The respondents appeared through various counsels and finally, Mr. Boboi Potsangbam appears for the Customs Department. This case was taken up for hearing on earlier dates and today for final hearing. Reply affidavit has been filed by the respondents on 16.02.2016 denying the entire allegations made against the Customs Department.

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R.K. (O) SONIA DEVI Vs. COMMISSIONER OF CUSTOMS

Referred Judgements :-

JUDGEMENT

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