REGENT COMPUTRONICS PVT. LTD.

G Pichaimani Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

RAM V. UNION OF INDIA [REFERRED TO]
KHUDIRAM DAS VS. STATE OF WEST BENGAL [REFERRED TO]
RAMGHANDRA A KAMAT VS. UNION OF INDIA [REFERRED TO]
SHRITUSHAR THAKKER MARIAMTAYABAUZANZIBARWALA VS. UNION OF INDIA [REFERRED TO]
ICCHU DEVI CHORARIA VS. UNION OF INDIA [REFERRED TO]
SHALINI SONI VS. UNION OF INDIA [REFERRED TO]
L M S UMMU SALEEMA VS. B B GUJARAL [REFERRED TO]
IBRAHIM AHMAD BATTI ALIAS MOHAMMAD AKHTAR HUSSAIN ALIAS KANDAR AHMED WAGHER ALIAS IQBAL ALIAS GULAM VS. STATE OF GUJARAT [REFERRED TO]
STATE OF PUNJAB VS. JAGDEV SINGH TALWANDI [REFERRED TO]
VINOD KUMAR ARORA ALIAS VINOD KUMAR VS. ADMINISTRATOR UNION TERRITORY OF DELHI [REFERRED TO]
KRISHNA VENI VS. STATE OF KERALA [REFERRED TO]
MOHD HUSSAIN VS. SECRETARY GOVT OF MAHARASHTRA HOME DEPARTMENT MANTRALAYA BOMBAY AND [REFERRED TO]

JUDGEMENT

(1.) AS the questions that arise for determination in these cases are common and are inter -connected we propose to dispose them by a common order.

(2.) IN these petitions under Article 226 of the Constitution, the petitioner who is common has challenged the detention orders made by Government of Karnataka on 3 -3 -1986 against Sriyuths P. Selvaraj and K. Ganesh of Tamil Nadu State under the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (Central Act No. 54 of 1974) ('the Act').

(3.) ON 20 -8 -1985 the Judicial Magistrate First Class, Gulbarga enlarged the detenus on bail on the terms and conditions set out in his orders of that date.

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G PICHAIMANI Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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