REGENT COMPUTRONICS PVT. LTD.

NISHITKUMAR SWAIKA Appellant

V/S

HAZARIMAL MISHRILAL BAFNA Respondents

Referred Judgements :-

S.PRITHVIRAJ KUKKILLAYYA VS. MATHEW KOSHY [REFERRED TO]
ANIL K.MEHRA VS.HANS RAJ [REFERRED TO]
STATE OF HARYANA VS. BRIJ LAL MITTAL [REFERRED TO]
ASHOK VERMA VS. RITESH AGRO PVT. LTD. [REFERRED TO]
MAHESHWARI PROTEINS LTD. VS. STATE DELHI ADMINISTRATION [REFERRED TO]
ANIL KUMAR SAWHNEY VS. GULSHAN RAI [REFERRED TO]
PARAMJITH SINGH VS.N.C. JOB [REFERRED TO]
SADANANDAN BHADRAN VS. MADHAVAN SUNIL KUMAR [REFERRED TO]
COMMR OF INCOME TAX BOMBAY SOUTH BOMBAY VS. OGALE GLASS WORKS LTD [REFERRED TO]
MODI CEMENTS LIMITED VS. KUCHIL KUMAR NANDI [REFERRED TO]
NEPC MICON LIMITED OTHERS VS. MAGMA LEASING LIMITED [REFERRED TO]
SIL IMPORT USA VS. EXIM AIDES SILK EXPORTERS BANGALORE [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. MOHAN MEAKINS LIMITED [REFERRED TO]
K P G NAIR VS. JINDAL MENTHOL INDIA LIMITED [REFERRED TO]
DALMIA CEMENT BHARAT LIMITED VS. GALAXY TRADERS AND AGENCIES LIMITED [REFERRED TO]
ISHAR ALLOY STEELS LIMITED VS. JAYASWALS NECO LIMITED [REFERRED TO]
RAJ LAKSHMI MILLS VS. SHAKTI BHAKOO [REFERRED TO]
RAKESH NEMKUMAR PORWAL VS. NARAYAN DHONDU JOGLEKAR [REFERRED TO]
KIRTI DAL UDYOG NAGPUR VS. BHANWARLAL RAMCHANDRA CHANDAK [REFERRED TO]
PANDURANG CAMOTIM SANCOALCAR VS. SURESH PRABHAKAR PRABHU [REFERRED TO]

JUDGEMENT

(1.) 1. Heard the learned counsel for the applicants and the learned counsel for the non-applicants.

(2.) CRIMINAL Application No. 302 of 2000 arises out of the common order dated 19-1 -2000 passed by the Chief Judicial Magistrate, nagpur in 19 Criminal Complaint Cases namely, Case Nos. 698 of 1994 to 716 of 1994.

(3.) THE facts which are relevant for the purposes of deciding these applications are as under: the complainants are the members of hindu Undivided Family. They are Traders and Commission Agents. Accused no. 1 is a company registered under the Companies Act, 1956 with its registered office and factory is at shivni (Madhya Pradesh) and corporate office at Nagpur. Accused no. 2 is the Chairman-cum-Director, accused no. 3 is Managing director and Vice-Chairman, accused nos. 4 and 5 are the Directors of the said company and accused nos. 6,7 and 8 are the employees of the said company.

Click here to view full judgment.

NISHITKUMAR SWAIKA Vs. HAZARIMAL MISHRILAL BAFNA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address