REGENT COMPUTRONICS PVT. LTD.

SHOBHANA BHARTIA Appellant

V/S

NCT OF DELHI Respondents

Referred Judgements :-

VIRENDER V STATE OF PUNJAB [REFERRED TO]
SARDAR BHAGAT SINGH AKALI V LACHMAN SINGH [REFERRED TO]
D.P. MISHRA V KAMAL NARAIN SHARMA AND ORS [REFERRED TO]
SAKAL PAPERS PRIVATE LIMITED B N SARPOTDAR SHANTILAL HARJIVAN SHAH PRINTERS MYSORE PRIVATE LIMITED LABCHAND B N SARPOTDAR FIRM "TAMIL NADU AND D S POTNIS INTERVENERS VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. R B CHOWDHARI [REFERRED TO]
HARASINGH CHARAN MOHANTY VS. SURENDRA MOHANTY [REFERRED TO]
HAJI C H MOHAMMAD KOYA T K S M A MUTHUKOYA VS. T K S M A MUTHUKOYA:HAJI C H MOHAMMAD KOYA [REFERRED TO]
SEWAKRAM SOBHANI VS. R K KARANJIA CHIEF EDITOR WEEKLY BLITZ [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
SHATRUGHNA PRASAD SINHA VS. RAJBHAU SURAJMAL RATHI [REFERRED TO]
STATE OF BIHAR VS. LAL KRISHNA ADVANI [REFERRED TO]
S M S PHARMACEUTICALS LTD VS. NEETA BHALLA [REFERRED TO]
S NIHAL SINGH VS. ARJUN DAS [REFERRED TO]

JUDGEMENT

(1.) A person is identified by his name. His name may have no value to society but would be precious to the person concerned. A good name is better than great riches. Shakespeare"s Othell o, Act III, Scene 3,167:

(2.) Laws of defamation aims at protecting the name and goodwill of a person in society.

(3.) Backdrop facts giving rise to the present petitions are that in the year 2000 the Central Bureau of Investigation (CBI) registered a case against some employees of DDA who were allegedly involved in a housing allotment scam. Smt. Usha Ravichandran, Senior Personal Secretary to Commissioner (Personnel) was also accused of being involved in the scam. Thereafter, all the employees booked as accused by CBI including Smt. Usha Ravinchandran were suspended. (Usha Ravichandran was suspended on 16.11.2000)

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SHOBHANA BHARTIA Vs. NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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