REGENT COMPUTRONICS PVT. LTD.

Goolrokh M.Gupta Appellant

V/S

Burjor Pardiwala Respondents

Referred Judgements :-

MUSSUMAT BHOOBUN MOYEE DEBIA V. RAMKISHORE ACHARI CHOWDHARY [REFERRED TO]
LALLU BHOY V. CASSIBAI [REFERRED TO]
VALSAMA PAUL VS. COCHIN UNIVERSITY [REFERRED TO]
RAJA BIRA KISHORE DEB HEREDITARY SUPERINTENDENT JAGANNATH TEMPLE P 0 AND DISTRICT PURI VS. STATE OF ORISSA [REFERRED TO]
SESHAMMAL VS. STATE OF TAMIL NADU [REFERRED TO]
C M ARUMUGAM VS. S RAJGOPAL [REFERRED TO]
SOOSAI MOVEMENT FOR PROTECTION OF HUMAN RIGHTS OF MARGINALIS COMMUNIES VS. UNION OF INDIA [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
PANNALAL BANSILAL PITTI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
A S NARAYANA DEEKSHITULU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
GURUVAYUR DEVASWOM MANAGING COMMITTEE VS. C K RAJAN [REFERRED TO]
C R JAYARAMAN VS. M PALANIAPPAN [REFERRED TO]

JUDGEMENT

(1.) The Division Bench of this Court (Coram : S.J.Mukopadhaya, C.J. and A.S. Dave, J.) framed the following issues

(2.) It was also observed by the Division Bench of this Court that it will be open to the parties to raise any other issues. Under the circumstances, the matter before the present Bench of this Court.

(3.) Before we consider the controversy or express view on the aforesaid issues, factual background would be relevant and deserves to be considered. The petitioner is a born Parsi Zoroastrian woman/lady whose parents are Mr. Adi J Contractor and Mrs. Dinaz A. Contractor. Both are Parsi Zoroastrians following Zoroastrian religion. As per the petitioner, Navjote ceremony of the petitioner was performed by Dasturji Saheb in the year 1971 as per the tenets of Zoroastrian religion.

Click here to view full judgment.

GOOLROKH M.GUPTA Vs. BURJOR PARDIWALA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address