REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Asim Shariff Respondents

Referred Judgements :-

PRIVY COUNCIL IN ZAMORA [REFERRED TO]
ASSOCIATED PROVINCIAL PICTURE HOUSES LTD. V. WEDNESBURY CORPN. [REFERRED TO]
COUNCIL OF CIVIL SERVICE UNIONS V. MINISTER FOR CIVIL SERVICE [REFERRED TO]
CHIEF CONSTABLE OF THE NORTH WALES POLICE V. EVANS [REFERRED TO]
THANSINGH NATHMAL ONKARMAL JAWALAPRASAD INDRACHAND PREMSUCH RAMDEO SATYANARAYAN INDRACHAND PREMSUCH SHEWPRATAP TANTIA VS. SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN [REFERRED TO]
STATE OF PUNJAB VS. GURDIAL SINGH [REFERRED TO]
SITARAM SUGAR COMPANY LIMITED U P STATE SUGAR CORPORATION LIMITED VS. UNION OF INDIA [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. S B VOHRA [REFERRED TO]
HEINZ INDIA PVT LTD VS. STATE OF U P [REFERRED TO]
EX. ARMYMEN’S PROTECTION SERVICES P. LTD. VS. UNION OF INDIA [REFERRED TO]
STATE OF TAMIL NADU VS. STATE OF KERALA [REFERRED TO]
RAM KISHAN FAUJI VS. STATE OF HARYANA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) These appeals raise an important question touching upon 'doctrine of separation of powers' and 'scope of judicial review'.

(2.) Ministry of Home Affairs, Government of India, passed an order directing the National Investigation Agency ('NIA' for short), to investigate a case involving offences punishable under the Indian Penal Code and Unlawful Activities (Prevention) Act , 1967 ('UA Act' for short). Accused challenged Home Ministry's Order in Writ Petitions before this Court. The Hon'ble Single Judge, allowed the Writ Petitions and set aside Home Ministry's Order.

(3.) Feeling aggrieved, Union of India, have filed these two Writ Appeals, challenging common order dated 21.03.2017 passed by the Hon'ble Single Judge in W.Ps.No.7267- 7270/2017 connected with W.P.No.6005/2017, allowing the petitions in part and setting aside order dated 07.12.2016 passed by the Ministry of Home Affairs directing investigation by the National Investigation Agency.

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UNION OF INDIA Vs. ASIM SHARIFF

Referred Judgements :-

JUDGEMENT

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