REGENT COMPUTRONICS PVT. LTD.

Operation Mobilization India, Rep. By Dr. Joseph Dsouza And Others Appellant

V/S

The State Of Telangana, Rep. By Its Principal Secretary, Home Department, Secretariat, Hyderabad And Others Respondents

Referred Judgements :-

JONES V. NATIONAL COAL BOARD [REFERRED TO]
UPKAR SINGH V. VED PRAKASH [REFERRED TO]
ALLAH DITTA V. KARAM BAKSH [REFERRED TO]
C. MANIAPPAN V. STATE OF TAMIL NADU [REFERRED TO]
IN RE: KOYASSAN KUTTY [REFERRED TO]
PRAMATHA NATH TALUKDAR SURENDRA MOHAN BASU VS. SAROJ RANJAN SARKAR [REFERRED TO]
RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
JOGINDER KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
KARI CHOUDHARY VS. SITA DEVI [REFERRED TO]
MAHESH CHAND VS. B JANARDHAN REDDY [REFERRED TO]
POONAM CHAND JAIN VS. FAZRU [REFERRED TO]
ALEQUE PADAMSEE VS. UNION OF INDIA [REFERRED TO]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
RAMA CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
RUBABBUDDIN SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
RITESH TEWARI VS. STATE OF UP [REFERRED TO]
NARMADA BAI VS. STATE OF GUJARAT [REFERRED TO]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED TO]
SAMAJ PARIVARTAN SAMUDAYA VS. STATE OF KARNATAKA [REFERRED TO]
HANSABAI SAYAJI PAYAGUDE VS. ANANDA GANUJI PAYAGUDE [REFERRED TO]
RAM NARAIN CHAUBEY VS. PANACHAND JAIN [REFERRED TO]
VINAY TYAGI VS. IRSHAD ALI @ DEEPAK [REFERRED TO]
ANJU CHAUDHARY VS. STATE OF U.P. [REFERRED TO]
SURENDER KAUSHIK VS. STATE OF UTTAR PRADESH [REFERRED TO]
AMITBHAI ANILCHANDRA SHAH VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
CHANDRAN RATNASWAMI VS. K.C. PALANISAMY [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
MANOHAR LAL SHARMA VS. PRINCIPAL SECRETARY [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
KUMARIAH NAICKER AND SIX ORS. VS. CHINNA NAICKER [REFERRED TO]
RAMDEV FOOD PRODUCTS PRIVATE LIMITED VS. STATE OF GUJARAT [REFERRED TO]
PRIYANKA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]
AWADESH KUMAR JHA @ AKHILESH KUMAR JHA & ANR. VS. THE STATE OF BIHAR [REFERRED TO]
POOJA PAL VS. UNION OF INDIA AND ORS. [REFERRED TO]
DR. RINI JOHAR & ANR. VS. STATE OF M.P. & ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Government Pleader for the respondents 1 to 4 and learned counsel for the fifth respondent.

(2.) In this case, this court is called upon to examine a century old settled law by relying on some subsequent judgments decided on facts of those cases and laying down law applicable to those circumstances.

(3.) The first petitioner is a Religious Trust registered under the Bombay Public Trusts Act, 1950 and running different Charities/NGOs from the same office premises with a turn over of more than Rs. 200 Crores. The second petitioner is a Moderator of these organisations and a Bishop also. The third petitioner is the son of the second petitioner. The fifth respondent lodged a complaint on 29.09.2016 with the third respondent and the third respondent directed the registration of the complaint. Accordingly, the fourth respondent registered the complaint as Crime No.22 of 2016. In the complaint, the fifth respondent claimed that he worked as Chief Financial Officer and in other roles in the first petitioner organization from 1989 to 2012. He listed out various acts and omissions by the petitioners.

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OPERATION MOBILIZATION INDIA, REP. BY DR. JOSEPH DSOUZA AND OTHERS Vs. THE STATE OF TELANGANA, REP. BY ITS PRINCIPAL SECRETARY, HOME DEPARTMENT, SECRETARIAT, HYDERABAD AND OTHERS

Referred Judgements :-

JUDGEMENT

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