LAWS(ALL)-2022-3-23

SANT KUMAR Vs. UNION OF INDIA

Decided On March 04, 2022

SANT KUMAR Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

U P RASHTRIYA CHINI MILLADHIKARI PARISHAD LUCKNOW VS. STATE OF UTTAR PRADESH [REFERRED TO]
NAVINCHANDRA N MAJITHIA VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJENDRA KUMAR MISHRA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Instructions passed on to the Court today is kept on record.

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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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