REGENT COMPUTRONICS PVT. LTD.

PUNAMCHAND CHANDULAL MODI Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

ROOFING TILES MANUFACTURERS ASSOCIATION AND ANOTHER V. STATE OF GUJARAT AND ANOTHER [REFERRED TO]
KHEMKA AND COMPANY AGENCIES PVT LIMITED STATE OF MYSORE VS. STATE OF MAHARASHTRA: GULDAS NARASAPPA THIMMAIAH OIL MILLS [REFERRED TO]
MANGANESE ORE INDIA LIMITED VS. REGIONAL ASSISTANT COMMISSIONER OF SALES TAX JABALPUR [REFERRED TO]
RESERVE BANK OF INDIA UNION OF INDIA PEERLESS GENERAL FINANCE AND INVEST MENT CO LIMITED STATE OF WEST BENGAL VS. MENT COMPANY LIMITED:PEERLESS GENERAL FINANCE AND INVEST MENT COMPANY LIMITED:RESERVE BANK OF INDIA:PEERLESS GENERAL FINANCE AND INVEST MENF COMPANY LIMITED [REFERRED TO]
COLLECTOR OF CENTRAL EXCISE AHMEDABAD VS. ORIENT FABRICS PRIVATE LIMITED [REFERRED TO]
PIONEER SILK MILLS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This petition is preferred to quash and set aside the criminal prosecution launched against complaint being Criminal Complaint No.690 of 1990 in the Court of Additional Chief Metropolitan Magistrate, Ahmedabad.

(2.) Brief facts of the case are as follows:-

(3.) Heard learned counsel Mr. Paresh Dave for the petitioner and learned counsel Mr. K.T.Dave for the respondent Nos.2 and 3.

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PUNAMCHAND CHANDULAL MODI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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