REGENT COMPUTRONICS PVT. LTD.

Haji Abdul Waheed Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

P. SWAROOPA RANI VS. M. HARI NARAYANAN @ HARI BABU [REFERRED TO]
DHRUVARAM MURLIDHAR SONAR VS. STATE OF MAHARASHTRA [REFERRED TO]
SACHIN GARG VS. STATE OF U.P. [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
SYED ASKARI HADI ALI AUGUSTINE VS. STATE [REFERRED TO]
VISHNU DUTT SHARMA VS. DAYA SAPRA [REFERRED TO]
TAPAS ADHIKARI VS. STATE OF U P [REFERRED TO]
PARAMJEET BATRA VS. STATE OF UTTARAKHAND [REFERRED TO]
VESA HOLDINGS P. LTD. AND ORS. VS. STATE OF KERALA AND ORS. [REFERRED TO]
DINESHBHAI CHANDUBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. ARVIND KHANNA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present application has been preferred with following prayer:

(3.) Learned counsel for applicants submitted that forefathers of applicants had formed a registered society in the year 1977-78 namely Anjuman Taraqqi Ahle Sunnat and they had also established the Institution for imparting education and few rooms and hall which were given for marriage ceremony purpose. Applicant no. 1 is the President while the applicant no. 4 is the General Secretary. There are 17 members in the Managing Body and 106 members in the General Body of the Society including the name of the applicant no. 1 at serial no. 47 and name of applicant no. 4 at serial no. 66 in the list of the General Body of the Society.

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HAJI ABDUL WAHEED Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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