REGENT COMPUTRONICS PVT. LTD.

LAXMANDAS PRANCHAND Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

CRAWFORD V. SPOONER [REFERRED TO]
SEAFORD COURT ESTATES LTD. V. ASHER [REFERRED TO]
K M MATHEW VS. STATE OF KERALA [REFERRED TO]
OMPRAKASH VS. RAMCHARAN [REFERRED TO]
PAI P V VS. RINAWMA R L COMMISSIONER OF INCOME TAX DY [REFERRED TO]
Dunlop India LTD VS. Arun Chandra Sinha Assistant Commissioner of Income tax [REFERRED TO]
P. JAYAPPAN V. S.K. PERUMAL,FIRST ITO [REFERRED TO]
SINGHVI BROTHERS VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) THIS order shall govern disposal of Criminal Revisions Nos. 385 and 386 of 1994.

(2.) THESE revisions are directed against framing of charges under Section 276B read with Section 194A of the Income-tax Act, 1961 (for short, "the Act").

(3.) THE applicants have impugned the order of the trial court on the following four grounds :

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LAXMANDAS PRANCHAND Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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