REGENT COMPUTRONICS PVT. LTD.

COURT ON ITS OWN MOTION Appellant

V/S

KARAM CHAND Respondents

Referred Judgements :-

UNION OF INDIA VS. MAJOR GENERAL MADAN LAL YADAV [RETD ] [REFERRED TO]
SWARNALATA SARKAR VS. STATE OF WEST BENGAL [REFERRED TO]
L P MISRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
PALLAV SHETH VS. CUSTODIAN [REFERRED TO]
BANK OF BARODA VS. SADRUDDIN HASAN DAYA [REFERRED TO]
T N GODAVARMAN THIRUMULPAD VS. ASHOK KHOT [REFERRED TO]
MANINDERJIT SINGH BITTA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The allegation against the respondents is of tampering with the Court record. Pursuant to a direction issued by the learned Single Judge of this Court on 10/4/2019 while deciding CMP(M) No.971/2017 (Karam Chand and Ors. Vs. Kishore Singh and Ors.), this suo motu criminal contempt proceeding was initiated against the respondents.

(2.) Facts leading to present proceedings:-

(3.) Instant proceedings

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COURT ON ITS OWN MOTION Vs. KARAM CHAND

Referred Judgements :-

JUDGEMENT

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