REGENT COMPUTRONICS PVT. LTD.

Sayed Mohd. Masood Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

MADANLAL JALAN V. MADANLAL [REFERRED TO]
BHARAT COKING COAL LTD. V. JHARIA TALKIES AND COLD STORAGE (P) LTD. [REFERRED TO]
NAVINCHANDRA N MAJITHIA VS. STATE OF MAHARASHTRA [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. UNION OF INDIA [REFERRED TO]
MUSARAF HOSSAIN KHAN VS. BHAGHEERATHA ENGG [REFERRED TO]
AMBICA INDUSTRIES VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
EASTERN COALFIELDS LTD VS. KALYAN BANERJEE [REFERRED TO]
NEW HORIZONS LIMITED VS. UNION OF INDIA [REFERRED TO]
STERLING AGRO INDUSTRIES LTD VS. UNION OF INDIA [REFERRED TO]
ABDUL KAFI KHAN VS. UNION OF INDIA [REFERRED TO]
S S Jain and Co VS. Union of India [REFERRED TO]
BHAGAT SINGH BUGGA VS. DEWAN JAGBIR SAWHNEY [REFERRED TO]

JUDGEMENT

(1.) PRESENT writ petition has been filed by the petitioner seeking the following reliefs: -

(2.) AT the outset, respondent No.1 -UOI had raised a preliminary objection with respect to the jurisdiction of this Court to entertain the present petition on the ground that no cause of action had accrued within the territorial jurisdiction of this Court.

(3.) THE relevant facts as can be culled out from the present petition and the documents annexed are that petitioner was the Chairman and Director of M/s. City Limouzines (India) Ltd. and also of at least ten other City Group of companies. In 2002, M/s. City Limouzines (India) Ltd. launched an investment scheme by the name of 'Go -Vehicle on rental basis and earning by sitting at home' whereby investments were invited from general public assuring high returns. Similar schemes were also floated by the other companies belonging to the City Group.

Click here to view full judgment.

SAYED MOHD. MASOOD Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address