REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

AMRIT LAL MANCHANDA Respondents

Referred Judgements :-

LONDON GRAVING DOCK CO. LTD. V. HORTON [REFERRED]
HERRINGTON V. BRITISH RAILWAYS BOARD [REFERRED]
UNION OF INDIA AND OTHERS V. MUNEESH SUNEJA [REFERRED]
ADDITIONAL SECRETARY TO THE GOVERNMENT OF INDIA VS. ALKA SUBHASH GADIA [REFERRED]
UNION OF INDIA VS. PARASMAL RAMPURIA [REFERRED]
SUNIL FULCHAND SHAH VS. UNION OF INDIA [REFERRED]
SAYED TAHER BAWAMIYA VS. JOINT SECRETARY TO THE GOVERNMENT OF INDIA [REFERRED]
HARE RAM PANDEY VS. STATE OF BIHAR [REFERRED]

JUDGEMENT

(1.) Leave granted.

(2.) In both these two appeals the Union of India questions legality of the judgment rendered by the Punjab and Haryana High Court quashing the order of detention passed by the concerned authority under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (in short the COFEPOSA).

(3.) A brief reference to the factual aspects which is almost undisputed would suffice.

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UNION OF INDIA Vs. AMRIT LAL MANCHANDA

Referred Judgements :-

JUDGEMENT

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