REGENT COMPUTRONICS PVT. LTD.

Chander Udharam Chachlani Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

DWARKA NATH VS. INCOME TAX OFFICER SPECIAL CIRCLE D WARD KANPUR [REFERRED TO]
DIVINE RETREAT CENTRE VS. STATE OF KERALA [REFERRED TO]
VINAY TYAGI VS. IRSHAD ALI @ DEEPAK [REFERRED TO]
SHAFIN JAHAN VS. ASOKAN K.M. & ORS. [REFERRED TO]
ANANT THANUR KARMUSE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) By filing the Special Criminal Application No.4247 of 2025 under Articles 226 and 227 of the Constitution of India, the petitioners herein have prayed for the following reliefs: -

(2.) By filing the Special Criminal Application No.4249 of 2025 under Articles 226 and 227 of the Constitution of India, the petitioners herein have prayed for the following reliefs: -

(3.) By filing the Special Criminal Application No.9565 of 2024 under Articles 226 and 227 of the Constitution of India, the petitioners herein have prayed for the following reliefs: -

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CHANDER UDHARAM CHACHLANI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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