REGENT COMPUTRONICS PVT. LTD.

M/S. Saudi Arabian Airlines Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

MATHURAM AGRAWAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
NAGARAJAN VS. STATE OF TAMIL NADU [REFERRED TO]
HINDUSTAN STEEL LIMITED VS. STATE OF ORISSA [REFERRED TO]
GUJARAT TRAVANCORE AGENCY COCHIN VS. COMMISSIONER OF INCOME TAX KERALA ERNAKULAM [REFERRED TO]
R S JOSHI SALES TAX OFFICER GUJARAT J S JOSHI SALES TAX OFFICER GUJARAT VS. AJIT MILLS LTD:IDAR TALUKA SAHAKARI [REFERRED TO]
J K INDUSTRIES LIMITED VS. CHIEF INSPECTOR OF FACTORIES AND BOILERS [REFERRED TO]
IRAN NATIONAL AIRLINES VS. UNION OF INDIA [REFERRED TO]
M/S US TECHNOLOGIES INTERNATIONAL PVT. LTD. VS. THE COMMISSIONER OF INCOME TAX [REFERRED TO]
JASWAL NECO LTD. VS. COMMISSIONER OF CUSTOMS, VISAKHAPATNAM [REFERRED TO]
COMBATTA AVIATION LTD. VS. UNION OF INDIA (UOI) [REFERRED TO]

JUDGEMENT

(1.) Appellant has preferred this appeal being aggrieved by the judgment and order dtd. 9/8/2010 passed by the High Court of Judicature at Bombay (briefly 'the High Court ' hereinafter) in Writ Petition No. 3269 of 2004 (M/s. Saudi Arabian Airlines Vs. Union of India) alongwith three other writ petitions.

(2.) By the aforesaid judgment and order dtd. 9/8/2010 (impugned judgment and order), the High Court has dismissed the writ petition filed by the appellant seeking the following reliefs:

(3.) The matter relates to imposition of penalty under Sec. 38(3) of the Finance Act, 1979 (briefly 'The Finance Act ' hereinafter) for delayed payment of Foreign Travel Tax ( 'FTT ' for short) into the Government treasury.

Click here to view full judgment.

M/S. SAUDI ARABIAN AIRLINES Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address