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LAWS(SC)-2012-9-91

STATE OF MADHYA PRADESH Vs. SURENDRA KORI

Decided On September 06, 2012
STATE OF MADHYA PRADESH Appellant
V/S
SURENDRA KORI Respondents

Referred Judgements :-

EICHER TRACTORS LTD. V. HARIHAR SINGH [REFERRED TO]
MMTC LIMITED VS. MEDCHI CHEMICALS AND PHARMA PRIVATE LIMITED [REFERRED TO]
STATE OF ORISSA VS. SAROJ KUMAR SAHOO [REFERRED TO]
MAHARAJA SRIS CHANDRA NANDY VS. RAKHALANANDA THAKUR [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel on either side.

(3.) We are disposing of all these fifty four appeals by a common order since the identical issues arise for consideration in all these appeals.

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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