REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF POLICE, NEW DELHI Appellant

V/S

MEHAR SINGH Respondents

Referred Judgements :-

R P KAPUR VS. UNION OF INDIA [REFERRED TO]
MANAGEMENT OF RESERVE BANK OF INDIA NEW DELHI VS. BHOPAL SINGH PANCHAL [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. JAGJIT SINGH [REFERRED TO]
DELHI ADMINISTRATION VS. SUSHIL KUMAR [REFERRED TO]
COMMISSIONER OF POLICE DELHI VS. DHAVAL SINGH [REFERRED TO]
SURESH PATHRELLA VS. ORIENTAL BANK OF COMMERCE [REFERRED TO]
GHUREY LAL VS. STATE OF U P [REFERRED TO]
MAHARAJ KRISHAN BHATT VS. STATE OF JANDK [REFERRED TO]
FULJIT KAUR VS. STATE OF PUNJAB [REFERRED TO]
JAINENDRA SINGH VS. STATE OF U P TR PRINL.SEC HOME [REFERRED TO]
K VENKATESHWARLU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
DEPUTY INSPECTOR GENERAL OF POLICE VS. S. SAMUTHIRAM [REFERRED TO]

JUDGEMENT

(1.) Leave granted in both the petitions.

(2.) In both the appeals the judgments of the Delhi High Court are under challenge. Appeal arising out of SLP (Civil) No. 38886 of 2012 is against Judgment dated 09/07/2012 passed in Writ Petition (Civil) No.3918 of 2012. Appeal arising out of SLP (Civil) No.4057 of 2013 is against Judgment dated 21/05/2012 passed in Writ Petition (Civil) No.3015 of 2012. Since both these appeals raise the same question of law, they can be disposed of by a common judgment. It may be stated here that while issuing notice, this Court has stayed the orders impugned in both the appeals.

(3.) The facts relating to the appeal against respondent - Mehar Singh could be shortly stated.

Click here to view full judgment.

COMMISSIONER OF POLICE, NEW DELHI Vs. MEHAR SINGH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address