Rajeev Dutta v. State Of Punjab
- Court
- Punjab and Haryana High Court
- Case number
- CRM-M/22065/2010
- Date of judgment
- 4 Oct 2010
- Bench
- MRS JUSTICE DAYA CHAUDHARY
- Petitioner
- RAJEEV DUTTA
- Respondent
- STATE OF PUNJAB
- CNR
- PHHC010300662010
Judgment text not available yet
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Reproduced from the public record of the Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.