LAWS(JHAR)-2022-3-20

DAKSHIN KUMAR MAHATO Vs. STATE OF JHARKHAND

Decided On March 28, 2022

Dakshin Kumar Mahato Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

RANCHHODJI CHATURJI THAKORE VS. SUPERINTENDENT ENGINEER GUJARAT ELECTRICITY BOARD HIMMATNAGAR GUJARAT [REFERRED TO]
UNION OF INDIA VS. JAIPAL SINGH [REFERRED TO]
BALDEV SINGH VS. UNION OF INDIA [REFERRED TO]
COMMISSIONER OF POLICE, NEW DELHI VS. MEHAR SINGH [REFERRED TO]
STATE OF BANK OF INDIA VS. MOHAMMED ABDUL RAHIM [REFERRED TO]

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) Heard Mr. Atanu Banerjee, learned counsel appearing on behalf of the petitioner.

(3.) Heard Mr. Jayant Franklin Toppo, learned counsel appearing on behalf of the Respondents.

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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