REGENT COMPUTRONICS PVT. LTD.

K. SUBRAMANIAN Appellant

V/S

STATE Respondents

Referred Judgements :-

JOINT REGISTRAR/ADMINISTRATOR,M/S.TIRUTANI COOPERATIVE SUGAR MILLS LIMITED V. P.SIVA KUMAR AND OTHERS [REFERRED TO]
S.S.RANA V. REGISTRAR OF COOPERATIVE SOCIETY [REFERRED TO]
DHANESHWAR NARAIN SAXENA VS. DELHI ADMINISTRATION [REFERRED TO]
M NARAYANAN NAMBIAR VS. STATE OF KERALA [REFERRED TO]
S S DHANOA VS. MUNICIPAL CORPORATION DELHI [REFERRED TO]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. P VENKU REDDY [REFERRED TO]
STATE OF PUNJAB VS. KARNAIL SINGH [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAMESHWAR [REFERRED TO]
M A KOCHUDEVASSY VS. STATE OF KERALA [REFERRED TO]
MANISH TRIVEDI VS. STATE OF RAJASTHAN [REFERRED TO]
THE JOINT REGISTRAR/ADMINISTRATOR, M/S. TIRUTHANI CO-OPERATIVE SUGAR MILLS LIMITED VS. P. SIVA KUMAR [REFERRED TO]
STATE OF MAHARASHTRA AND ORS. VS. BRIJLAL SADASUKH MODANI [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION BANK SECURITIES AND FRAUD CELL VS. RAMESH GELLI [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION, STATE OF MADHYA PRADESH VS. P.G. JAIN [REFERRED TO]
ASIAN RESURFACING OF ROAD AGENCY PVT. LTD. & ANR. VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) INTRODUCTORY:-

(2.) ORDER UNDER REFERENCE :- WP.No.28641 of 2019 and WA.No.2253 of 2018 [J.A.Murugan Vs. The Registrar of Cooperative Societies, Chennai-10 and Another].

(3.) The Reference before this Court is "Whether a Secretary of a Cooperative Society is a public servant as defined under sec. 2[c][ix] and that he performs public duty as defined under Sec. 2[b] of the Prevention of Corruption Act, 1988?"

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K. SUBRAMANIAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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