REGENT COMPUTRONICS PVT. LTD.

ANIL GUPTA Appellant

V/S

SADHU RAM Respondents

Referred Judgements :-

BHARAT POONAM CHAND SHAH VS. DOMINOS PRINTECH INDIA PVT. LTD. [REFERRED TO]
N.K. WAHI VS. SHEKHAR SINGH AND OTHERS [REFERRED TO]
MRS. ANITA MALHOTRA VS. APPAREL EXPORT PROMOTION COUNCIL AND ANOTHER [REFERRED TO]
VED PRAKASH GUPTA AND ANOTHER VS. M/S ANCHON CHEMPLAST PVT. LTD. AND OTHERS [REFERRED TO]
M/S VIPUL GUPTA (HUF) VS. M/S. TRIDENT PROJECTS LIMITED AND ORS. [REFERRED TO]
SAMEER BHARATI VS. STATE OF HARYANA AND ANOTHER [REFERRED TO]
PARMOD RANI VS. M/S ARORA IRON AND STEEL ROLLING MILLS PVT. LTD. [REFERRED TO]
LIUGONG INDIA PVT. LTD. VS. YOGRAJ INFRASTRUCTURE LTD AND OTHERS [REFERRED TO]
S M S PHARMACEUTICAL LTD VS. NEETA BHALLA [REFERRED TO]
HARSHENDRA KUMAR D VS. REBATILATA KOLEY [REFERRED TO]
POOJA RAVINDER DEVIDASANI VS. STATE OF MAHARASHTRA [REFERRED TO]
AMAR JEET KALRA VS. DEEPAK GOLCHA [REFERRED TO]
ANIL CHANANA VS. GYANI RAM RULIYA RAM [REFERRED TO]
ANIL KHADKIWALA VS. STATE (GOVERNMENT OF NCT OF DELHI) [REFERRED TO]

JUDGEMENT

(1.) Vide this common order, 103 petitions praying for quashing of the complaints filed under Section 138 of the Negotiable Instruments Act, 1881 (for short 'N.I. Act') filed by different complainants, with the allegations that the petitioner, being Director of M/s Amira Pure Foods Pvt. Ltd., had issued the cheques and is responsible for day to day affairs of accused No.1-company, are being disposed of.

(2.) The brief description of all the cases along with cheque numbers, amount and date of issuance of cheque(s) is reproduced as under: -

(3.) Since the facts in all the complaints as well as grounds taken by the petitioner in all the petitions are identical, the same are taken from CRM-M-22417-2019.

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ANIL GUPTA Vs. SADHU RAM

Referred Judgements :-

JUDGEMENT

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