REGENT COMPUTRONICS PVT. LTD.

PRADEEP N.SHARMA Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

H N RISHBUD VS. STATE OF DELHI [REFERRED TO]
M G SUMKUNTE VS. STATE OF MYSORE [REFERRED TO]
MUNI LAL VS. DELHI ADMINISTRATION [REFERRED TO]
A C SHARMA VS. DELHI ADMINISTRATION [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF MAHARASHTRA VS. IBRAHIM A PATEL [REFERRED TO]
UNION OF INDIA (UOI) VS. T. NATHAMUNI [REFERRED TO]

JUDGEMENT

(1.) As the issues raised in both the captioned writ applications are the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The Special Criminal Application No.895 of 2010 is treated as the lead matter.

(3.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs;

Click here to view full judgment.

PRADEEP N.SHARMA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address