LAWS(SC)-2023-2-118

ASHWINI KUMAR UPADHYAY Vs. UNION OF INDIA

Decided On February 27, 2023

Ashwini Kumar Upadhyay Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

INDIRA N. GANDHI VS. RAJ NARAIN [REFERRED TO]
HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [REFERRED TO]
S R BOMMAI VS. UNION OF INDIA [REFERRED TO]
STATE OF KARNATAKA VS. PRAVEEN BHAI THOGADIA [REFERRED TO]

JUDGEMENT

(1.) The reliefs sought for by the petitioner are as follows:

(2.) We have heard Shri Ashwini Kumar Upadhyay, petitioner appearing in-person.

(3.) In brief, the case of the petitioner appears to be as follows:

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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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