(1.) JUDGMENT of the Court was delivered by the Honourable the Chief Justice
(2.) WHETHER the partition could be said to have taken place within the meaning of Section 25A on 15th October 1938 when the members began to live separately though all the properties were not divided."
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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