REGENT COMPUTRONICS PVT. LTD.

Anish Modi Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

CONFIDENT PROJECTS (INDIA) (P) LTD. VS. CIT [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. RAM KISHAN ROHTAGT [REFERRED TO]
SHAM SUNDER VS. STATE OF HARYANA [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
STATE OF HARYANA VS. BRIJ LAL MITTAL [REFERRED TO]
ASSISTANT COMMISSIONER ASSESSMENT II BANGALORE VS. VEELLIAPPA TEXTILES LIMITED [REFERRED TO]
S M S PHARMACEUTICALS LTD VS. NEETA BHALLA [REFERRED TO]
MADHUMILAN SYNTEX LTD VS. UNION OF INDIA [REFERRED TO]
MAKSUD SAIYED VS. STATE OF GUJARAT [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORP LTD VS. HARMEET SINGH PAINTAL [REFERRED TO]
IRIDIUM INDIA TELECOM LTD VS. MOTOROLA INCORPORATED [REFERRED TO]
POOJA RAVINDER DEVIDASANI VS. STATE OF MAHARASHTRA [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
ASHOKE MAL BAFNA VS. M/S. UPPER INDIA STEEL MFG. & ENGG.C.LTD. [REFERRED TO]
SUNITA PALITA VS. PANCHAMI STONE QUARRY [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Rule. The Rule is made returnable forthwith, with the consent of and at the request of the learned Counsel for the parties.

(3.) The petitioner (original accused No.8) seeks to challenge the Order dtd. 18/2/2014 and the Order dtd. 21/7/2022, whereby the learned Additional Chief Metropolitan Magistrate, 38thCourt, Ballard Pier, Mumbai, in Criminal Case No.52/SW/2014 (for short, 'Criminal Case') issued the process and the fresh summons against him. He also prays to this Court to quash the Criminal Case filed by respondent No.1 against him for the offence punishable under Sec. 276-B read with 278-B of the Income Tax Act, 1961 (for short, 'the I.T. Act').

Click here to view full judgment.

ANISH MODI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address