Subin Das ; Rajib Khound Vs State of Assam and Ors.
judgment and order I propose to dispose of 2 (two) writ petitions registered as Civil Rule No. 3524 and 3525
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Bharat Heavy Electricals Limited Vs CEC
(ii) Whether act of making such receipt of the inputs in Part-I of the single comprehensive RG-23A account
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Commissioner of Income Tax (Central) Vs Balaji Steel Profiles
It was mentioned that a comparison of the figures mentioned in RG-1 register on the one hand and Daily
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Asianet Star Communications Pvt Ltd Vs Registrar Of Trademarks & Anr
order wherein the Trade Marks Registry was called upon to explain the uploading of the O-3 notice as RG
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Anoop Kumar S/O Shyam Behari Singh & Others Vs State of U.P.Thru Prin.Secy.Home & Others
List and connect with Writ Petition No.3525 (SS) of 2004 and other similar connected matters after expiry
Commissioner, Central Excise, Patna Vs M/s Asian Plywood Industries (P) Ltd.
It was found that RG-I register was not written up-to-date and certain private records maintained by
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M/s Maa Santoshi Tobacco Co. Vs Commissioner, Central Goods And Service Tax
from the factory under panchnama dated 24.05.2013.During search, statutory records being Form-IV and RG-I
NTT Docomo Inc. Vs Assistant Controller of Patents and Designs
" that is in respect of notifying an increase pattern of transmission rate increased in response to RG
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N. Rudrmuni and Others Vs Department of Law Justice and Human Rights Government of Karnataka and Others
Sri V.N. Ravindra Vs State of Karnataka and Others
2012 issued by respondent No. 3-Registrar General, High Court of Karnataka, Bangalore (for short "the RG
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India Casting Company Vs CEGAT
The petitioner will be entitled to furnish the same from RG 23 A part-II account and the same will be
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