REGENT COMPUTRONICS PVT. LTD.

Madhusudan Singhania Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

DAYAWATI V. INDERJIT AIR [REFERRED TO]
STATE OF ORISSA V. DR. (MISS) BINAPANAI DEI AIR [REFERRED TO]
ZILE SINGH VS. STATE OF HARYANA [REFERRED TO]
COMMNR OF INCOME TAX I AHMEDABAD VS. GOLD COIN HEALTH FOOD PVT LTD [REFERRED TO]
CBI VS. KESHUB MAHINDRA [REFERRED TO]
COMMON CAUSE VS. UNION OF INDIA AND ORS. [REFERRED TO]
B K PAVITRA AND ORS VS. UNION OF INDIA AND ORS [REFERRED TO]

JUDGEMENT

(1.) This is an assigned matter by an order dtd. 4/4/2018 passed on the administrative side by Hon'ble the Acting Chief Justice, High Court of Jharkhand.

(2.) This writ petition has been heard together with WP(C) No. 1085 of 2018 and WP(C) No. 816 of 2018.

(3.) By way of filing this writ petition, the petitioner has made the following prayer:

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MADHUSUDAN SINGHANIA Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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