REGENT COMPUTRONICS PVT. LTD.

J.PRATAP REDDY Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

LORD DENMAN C.J. BECKE V. SMITH [REFERRED TO]
ATT.GEN. V. LOCKWOOD [REFERRED TO]
VERGHESE V. BAR COUNCIL OF KERALA [REFERRED TO]
R. V. VASEY [REFERRED TO]
R. V. ETTRIDE [REFERRED TO]
CRAMAS PROPERTIES LTD V. CONNAUGHT FUR TRIMMINGS LTD. [REFERRED TO]
SIRAJ UL HAQ KHAN OTHERS VS. SUNNI CENTRAL BOARD OF WAQF U P [REFERRED TO]
STATE BANK OF TRAVANCORE VS. MOHAMMAD MOHAMMAD KHAN [REFERRED TO]
HAMEEDIA HARDWARE STORES VS. B MOHAN LAL SOWCAR [REFERRED TO]
H C SUMAN VS. REHABILITATION MINISTRY EMPLOYEES COOPERATIVE HOUSE BUILDING SOCIETY LTD [REFERRED TO]
M J EXPORTS LIMITED VS. CEGAT BOMBAY [REFERRED TO]
GUJARAT COMPOSITE LIMITED VS. RANIP NAGARPALIKA [REFERRED TO]

JUDGEMENT

(1.) By this judgment we propose to dispose off LPA Nos. 2244, 2506 and 2507 of 2005 which arise out of the impugned judgment of a learned single Judge in WP(C) No. 8784/2005 dated 21.9.2005.

(2.) We have heard learned counsel for the parties and have perused the record.

(3.) The facts are set out in detail in the impugned judgment of the learned single Judge and hence we are not repeating the same, except where necessary.

Click here to view full judgment.

J PRATAP REDDY Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address