REGENT COMPUTRONICS PVT. LTD.

RAGHUNATH MOTIRAM PATIL Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SCHEDULED CASTE AND WEAKER SECTION WELFARE ASSOCIATION (REGD.) VS. STATE OF KARNATAKA [REFERRED TO]
NATHMAL KISANLALJI GOENKA VS. ASSISTANT CHARITY COMMISSIONER,AKOLA [REFERRED TO]
RAMRAO SHANKARRAO KAVTHALE VS. VIJAYKUMAR BHUPRAO SHETE [REFERRED TO]
GARIKAPATI VEERAYA VS. N SUBBIAH CHOUDHRY [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
RAGHUNATH THAKUR VS. STATE OF BIHAR [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. B SATYANARAYAN RAO [REFERRED TO]
NETAI BAG VS. STATE OF WEST BENGAL [REFERRED TO]
LAHUDAS SAMBHAJI KARAD VS. STATE OF MAHARASHTRA [REFERRED TO]
ASARAM BHIMRAO SHINDE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMDAS S O SHIVAJI SAKHARE VS. KARUJI S O DAGO AMBADE [REFERRED TO]
DATTATRAYA MAHADEO HIWARE VS. ARJUN SAMBHAJI SHINDE [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. By consent of parties, rule is made returnable forthwith and heard finally.

(3.) A brief historiette of lis would suffice. The Writ Petition No.3017 of 2007, takes an exception to the judgment and order passed by the learned Assistant Charity Commissioner, Dhule in Inquiry No.400 of 2007 passed on 3rd May, 2007. Writ petition No.3401 of 2007 challenges the judgment and order passed by the learned Assistant Charity Commissioner, Dhule in Inquiry No.415 of 2007, dated 22nd May, 2007.

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RAGHUNATH MOTIRAM PATIL Vs. STATE OF MAHARASTRA

Referred Judgements :-

JUDGEMENT

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