REGENT COMPUTRONICS PVT. LTD.

Geetaben Manishkumar Shah Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

SEAFORD COURT ESTATES LTD. V. ASHER [REFERRED TO]
M PENTIAH VS. MUDDALA VEERAMALLAPPA [REFERRED TO]
CHANDRA MOHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHAIRMAN BOARD OF MINING EXAMINATION AND CHIEF INSPECTOR OF MINES VS. RAMJEE [REFERRED TO]
ORGANO CHEMICAL INDUSTRIES VS. UNION OF INDIA [REFERRED TO]
DIRECTORATE OF ENFORCEMENT VS. DEEPAK MAHAJAN [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAM KISHNA BA LOTHIA [REFERRED TO]
HARSHAD S MEHTA VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) As the issues raised in all the captioned petitions are inter-related, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The Special Criminal Application No.212 of 2018 has been filed by the writ applicants-original accused under Article 226 of the Constitution of India with the following prayers;

(3.) The Special Criminal Application No.313 of 2018 has been filed by the writ applicant with the following prayers;

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GEETABEN MANISHKUMAR SHAH Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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