REGENT COMPUTRONICS PVT. LTD.

Pramod Chandra Gupta Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

COMMON CAUSE VS. UNION OF INDIA [REFERRED TO]
H.N. RISHBUD V. STATE OF DELHI [REFERRED TO]
STATE OF M.P. V. SHAMBHU DAYAL NAGAR [REFERRED TO]
PRABHU V. EMPEROR [REFERRED TO]
MOHAININAD SAFI VS. STATE OF WEST BENGAL [REFERRED TO]
RATILAL BHANJI MITHANI VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF BIHAR VS. J A C SALDANHA:J A C SALDANHA [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
HEMANT DHASMANA VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
UNION OF INDIA VS. PRAKASH P HINDUJA [REFERRED TO]
VISHNU MURYA VS. STATE OF RAJASTHAN [REFERRED TO]
LUMBHARDAR ZUTSHI VS. KING [REFERRED TO]
VINAY TYAGI VS. IRSHAD ALI @ DEEPAK [REFERRED TO]
POOJA PAL VS. UNION OF INDIA AND ORS. [REFERRED TO]
ROMILA THAPAR AND ORS VS. UNION OF INDIA AND ORS [REFERRED TO]
PRADEEP RAM VS. STATE OF JHARKHAND [REFERRED TO]
VINUBHAI HARIBHAI MALAVIYA VS. STATE OF GUJARAT [REFERRED TO]
ARNAB MANORANJAN GOSWAMI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Manish Gupta, assisted by Shri Abhishek Tripathi, Shri Shiv Sagar Singh, learned counsels for the petitioners, Shri Gyan Prakash, learned Senior Advocate, assisted by Shri Sanjay Yadav, learned counsel for C.B.I, Ms. Manju Thakur, learned A.G.A. for the State and Shri Jitendra Prasad Mishra, learned counsel appearing on behalf of Directorate of Enforcement.

(2.) Reliefs pressed by the petitioners/CBI:

(3.) The afore-noted writ petitions arise from the same incident and facts, accordingly, on consent of the parties, are being heard and decided together by a common judgment and order.

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PRAMOD CHANDRA GUPTA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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