PULSIVE TECHNOLOGIES P. LTD Vs. STATE OF GUJARAT
LAWS(SC)-2014-8-38
SUPREME COURT OF INDIA (FROM: GUJARAT)
Decided on
August 22,2014
Pulsive Technologies P. Ltd
Appellant
VERSUS
STATE OF GUJARAT
Respondents
Referred Judgements :-
MODI CEMENTS LIMITED VS. KUCHIL KUMAR NANDI [REFERRED TO]MMTC LIMITED VS. MEDCHI CHEMICALS AND PHARMA PRIVATE LIMITED [REFERRED TO]
LAXMI DYECHEM VS. STATE OF GUJARAT [REFERRED TO]
Cited Judgements :-
LUCKSON FRANCIS AUGUSTINE VS. JOLLY ABRAHAM MALAYIL [LAWS(KER)-2014-9-141] [REFERRED TO]M/S. RADIANCE MEDIA P. LTD. VS. M/S. MAGIC FRAMES, PARTNERSHIP FIRM [LAWS(MAD)-2017-7-74] [REFERRED TO]
NAGENDRA KUMAR PATHAK VS. STATE OF U.P. & ANOTHER [LAWS(ALL)-2015-4-472] [REFERRED TO]
NISHA VS. DHARAMPAL [LAWS(P&H)-2021-11-10] [REFERRED TO]
MONICA SUNIT UJJAIN VS. SANCHU M. MENON [LAWS(BOM)-2022-8-182] [REFERRED TO]
HMT WATCHES LTD. VS. M.A. ABIDA [LAWS(SC)-2015-3-46] [REFERRED TO]
RAMSWAROOP TYAGI VS. OMKARNATH PANDEY [LAWS(MPH)-2015-8-43] [REFERRED TO]
REDDYS LABORATORIES LIMITED, HYDERABAD VS. REDDY PHARMACEUTICALS LIMITED [LAWS(APH)-2014-11-7] [REFERRED TO]
PRABHAT GOGOI VS. STATE OF ASSAM [LAWS(GAU)-2023-1-45] [REFERRED TO]
NAVEEN SAXENA VS. STATE OF U. P. [LAWS(ALL)-2021-8-28] [REFERRED TO]
KARAM HUSSAIN VS. ABDUL LATIF LAKDAWALA [LAWS(BOM)-2023-3-141] [REFERRED TO]
KIRTI PREMRAAJ JAIN VS. MOSER BAER CLEAN ENERGY LTD. & ANR. [LAWS(DLH)-2017-1-134] [REFERRED TO]
UNIQUE INFOWAYS PVT. LTD. VS. MPS TELECOM PRIVATE LIMITED [LAWS(DLH)-2019-3-324] [REFERRED TO]
SHREEYANSH RAYAPPA NANDESHWAR VS. PRAKASH PONDE [LAWS(KAR)-2021-1-72] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)These appeals are directed against the judgment and order dated 08/09/2011 passed by the High Court of Gujarat in Criminal Misc. Application No.1757 of 2007 and Criminal Misc. Application No.9158 of 2007 whereby the High Court of Gujarat quashed the criminal complaint filed by the appellant being Criminal Case No.6076 of 2006 pending on the file of the Chief Judicial Magistrate of Vadodara for offences punishable under Section 138 and 142 of the Negotiable Instruments Act ('the NI Act').
Brief facts of the appellant-Company's case.
(3.)The appellant in both the appeals is the original complainant. It is a private limited company. Contesting respondent no. 2 in appeal arising out of SLP No. 9915 of 2011 is the accused company and contesting respondent nos. 2 to 4 in appeal arising out of SLP No. 9901 of 2011 are its directors.
(2.)These appeals are directed against the judgment and order dated 08/09/2011 passed by the High Court of Gujarat in Criminal Misc. Application No.1757 of 2007 and Criminal Misc. Application No.9158 of 2007 whereby the High Court of Gujarat quashed the criminal complaint filed by the appellant being Criminal Case No.6076 of 2006 pending on the file of the Chief Judicial Magistrate of Vadodara for offences punishable under Section 138 and 142 of the Negotiable Instruments Act ('the NI Act').
Brief facts of the appellant-Company's case.
(3.)The appellant in both the appeals is the original complainant. It is a private limited company. Contesting respondent no. 2 in appeal arising out of SLP No. 9915 of 2011 is the accused company and contesting respondent nos. 2 to 4 in appeal arising out of SLP No. 9901 of 2011 are its directors.
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