LOGIN
LAWS(UTN)-2019-3-120

RANJITA RANA Vs. STATE OF UTTARAKHAND

Decided On March 29, 2019
Ranjita Rana Appellant
V/S
STATE OF UTTARAKHAND Respondents

Referred Judgements :-

INDIRA SAWHNEY & OTHERS VS. UNION OF INDIA [REFERRED TO]
ALOK KUMAR PANDIT VS. STATE OF ASSAM [REFERRED TO]
TRIPURARI SHARAN AND ANR. VS. RANJIT KUMAR YADAV & ORS. [REFERRED TO]
GURMEET PAL SINGH VS. STATE OF PUNJAB & ANR [REFERRED TO]

JUDGEMENT

(1.) Mr. Ghanshyam Joshi, Advocate for the petitioner.

(2.) Mrs. Seema Sah, Brief Holder for the State of Uttarakhand.

(3.) Mr. M.S. Bhandari, Advocate, holding brief of Mr. Pankaj Purohit, Advocate for respondent nos. 2 and 3.

Click here to view full judgment.

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..

Read More

QUick Links

Get in Touch

Email

Sales: sales@the-laws.com
Support: info@the-laws.com

Contact Numbers

8000853936
9376168072

Address

27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.

Copyright © 2025 Regent Computronics Private Limited.