LAWS(GJH)-2019-7-197

SERVALAKSHMI PAPER LIMITED Vs. STATE OF GUJARAT

Decided On July 18, 2019

SERVALAKSHMI PAPER LIMITED And 5 OTHER(S) Appellant

V/S

State Of Gujarat And 1 Other(S) Respondents

Referred Judgements :-

KUSUM INGOTS AND ALLOYS LTD. V/S. PENNAR PETERSON SECURITIES LTD. AND ORS. [REFERRED TO]
HMT WATCHES LTD. VS. M.A. ABIDA [REFERRED TO]
SAMPELLY SATYANARAYANA RAO VS. INDIAN RENEWABLE ENERGY DEVELOPMENT AGENCY LIMITED [REFERRED TO]
RUTURAJ AYURVEDIC GRUH UDHYOG VS. NAVNITLAL AND COMPANY THROUGH DEVANG MANOJBHAI GANDHI [REFERRED TO]

JUDGEMENT

(1.) Draft amendment is allowed. Amendment to be carried out forthwith in terms of draft.

(2.) Since common issue arises in all these petitions, the same are heard analogously and are decided by a common judgment.

(3.) The facts are incorporated from Special Criminal Application No.4344 of 2017.

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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..

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