REGENT COMPUTRONICS PVT. LTD.

RAMA DEVI Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

L.K. AHUJA V. STATE OF BIHAR [REFERRED TO]
SHAM SUNDER V. STATE OF HARYANA [REFERRED TO]
J P SHARMA VS. VINOD KUMAR JAIN [REFERRED TO]
GUJARAT TRAVANCORE AGENCY COCHIN VS. COMMISSIONER OF INCOME TAX KERALA ERNAKULAM [REFERRED TO]
MURARI LAL VS. INCOME-TAX OFFICER A WARD [REFERRED TO]
MAHMUD ALI VS. STATE [REFERRED TO]
BADRI PRASAD VS. STATE OF BIHAR [REFERRED TO]
MADAN MOHAN UPADHYAYA VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) THIS application is directed against an order dated March 29, 1985, passed by Sri D.N. Chakravarty, Chief Judicial Magistrate, Hazaribagh, in Complaint Case No. 19 of 1985, whereby and whereunder the said learned court took cognizance of an offence as against the petitioners and others purported to be under Sections 276C and 277 of the Income-tax Act, 1961.

(2.) THE facts of the case lie in a very narrow compass.

(3.) MR. S.B. Gadodia, learned counsel appearing on behalf of the petitioners, has raised a three-fold contention in support of this application.

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RAMA DEVI Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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