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NAVINCHANDRA N. MAJITHIA vs. STATE OF MAHARASHTRA AND ORS.

SCR Citation: [2000] Supp. (3) S.C.R. 82
Year/Volume: 2000/ Supp. (3)
Date of Judgment: 04 September 2000
Petitioner: NAVINCHANDRA N. MAJITHIA
Disposal Nature: Appeal Allowed
Neutral Citation: 2000 INSC 431
Judgment Delivered by: Hon'ble Mr. Justice D.P. Mohapatra,Hon'ble Mr. Justice K.T. Thomas
Respondent: STATE OF MAHARASHTRA AND ORS.
Case Type: CRIMINAL APPEAL /744/2000
Order/Judgment: Judgment
1. Headnote

Constitution of India-Article 226(2)-FIR registered in Shillong in respect of agreement to sell shares in Mumbai-Writ Petition for quashing  complaint filed in Mumbai-Alternate prayer to transfer investigation to Mumbai-Writ Petition dismissed on ground of lack of territorial jurisdiction-Part of case of action arising in Mumbai-Held, Writ Petition maintainable-Investigation to be transferred from Shillong to Maharashtra-Directions issued. 

Words and Phrases-Cause of action-Meaning of.

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Writ Petition
  • Cause of action
5. Equivalent citation
    Citation(s) 2000 AIR 2966 = 2000 (7) SCC 640 = 2000 (7) Suppl. SCC 640 = 2000 (10) JT 61 = 2000 (10) Suppl. JT 61 = 2000 (6) SCALE 262