REGENT COMPUTRONICS PVT. LTD.

MANAGEMENT OF THE ADVANCE INSURANCE COMPANY,BOMBAY Appellant

V/S

GURUDASAMAL, SUPERINTENDENT OF POLICE, NEW DELHI Respondents

Referred Judgements :-

MINET V. LEMON [REFERRED]
GREEN V. THE QUEEN [REFERRED]
AUCKLAND JUTE CO. V. TULSICHANDRA [REFERRED]
SHANNON REALITIES V. (VILLE DE) ST. MICHEL [REFERRED]
HERRON V. RATHMINES AND RATHGAR IMPROVEMENT COMMISSIONERS [REFERRED R. V. DEAN OF HEREFORD,(1870) LR 5 QB 196]
MAYOR OF MANCHESTER V. LYONS [REFERRED]
M. K. RANGANATHAN V. GOVERNMENT OF MADRAS [REFERRED ,374 AT 387]
MURUGIAN V. JAINUDEEN [REFERRED]
NATIONAL ASSISTANCE BOARD V. WILKINSON [REFERRED]
SATYA DEV BUSHAHRI V. PADAM DEV AND OTHERS [REFERRED]
T. M. KANNIYAN V. INCOME TAX OFFICER,PONDICHERY [REFERRED]
STATE OF BOMBAY VS. NAROTTAMDAS JETHABHAI [REFERRED DELHI LAWS ACT,AIR 1951 SC 332]
SARDAR INDER SINGH SHRI DURGA PARSHAD DWARKA PRASAD AND OHTERS BANKS LAL BAHADUR GANGA SINGH KALU SINGH SURYA BHAGWAN SAHAI VS. STATE OF RAJASTHAN [REFERRED]
RAM KRISHNA DALMIA SHRIYANS PRASAD JAIN JAI DAYAL DALMIA VS. UNION OF INDIA [REFERRED]
MITHAN LAL 2 PADAM PRASAD GUPTA VS. STATE OF DELHI [REFERRED]
MOHAMMAD HANIF QUARESHI 2 MOHAMMAD ILLIAS 3 GHANI MAHAJAN AND 4 NASIR UD DIN 5 SHEIKH HUSSAIN QUARESHI 6 SHEIKH SUBHAN 7 ABDUL AZIZ 8 MOHAMMAD ISMAIL AND 9 ABDUL RAHIM 10 ABDUL VS. STATE OF BIHAR 2 STATE OF UTTAR PRADESH 3 STATE OF BOMBAY 4 STATE OF MADHYA PRADESH 5 STATE OF MADHYA PRADESH [REFERRED]
STATE OF BOMBAY VS. S L APTE [REFERRED]
STATE OF MADHYA PRADESH VS. MOULA BUX [REFERRED]
WAVERLY JUTE MILLS CO LIMITED KELVIN JUTE CO LIMITED VS. RAYMON AND CO INDIA PYT LTD [REFERRED]
BRIDGE AND ROOFS COMPANY LIMITED VS. UNION OF INDIA [REFERRED C.P. MOTORS SPIRIT TAXATION ACT,1939 FC 1]
UNION OF INDIA VS. A L RALLIA RAM [REFERRED]
SOUTH INDIA CORPORATION PRIVATE LIMITED VS. SECRETARY BOARD OF REVENUE TRIVANDRUM [REFERRED]
JAYANTILAL AMRATLAL SHODHAN VS. F N RANA [REFERRED]
BASANT KUMAR SARKAR JANKINATH BANERJEE SITARAM SHAW VS. EAGLE ROLLING MILLS LIMITED:KUMARDHUBI ENGINEERING WORKS LIMITED:KUMARDHUBI FIRE CLAY AND SILICA WORKS LIMITED [REFERRED]
RAM KISHORE SEN VS. UNION OF INDIA [REFERRED]
BIHAR MINES LIMITED VS. UNION OF INDIA [REFERRED]
ISHWARLAL GIRDHARLAL JOSHI VS. STATE OF GUJARAT IN ALL THE APPEALS [REFERRED]
RAM CHANDER SINGH VS. STATE OF PUNJAB [REFERRED]

JUDGEMENT

(1.) -On the complaint dated 30-1-1968 by Shri S. Vanchinath, Income-tax Officer, Section X (Central), Bombay, against the petitioner-company, alleging commission of offences punishable under Sections 120-B read with 409 and 477-A of the Indian Penal Code, a case for investigation was registered by the first respondent and investigation thereon started by the second respondent acting under the provisions of the Delhi Special Police Establishment Act, 1946 (hereinafter called the Act). The petitioner has challenged the legality of this investigation on the following grounds, viz.,

(2.) Point No. (1) In considering the first point we have first to read entry 39 of the Federal Legislative List in the 7th Schedule of the Government of India Act, 1935, which is as below :-

(3.) We have also to read entry 3 of the Provincial Legislative List therein which was as follows :-

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MANAGEMENT OF THE ADVANCE INSURANCE COMPANY BOMBAY Vs. GURUDASAMAL SUPERINTENDENT OF POLICE NEW DELHI

Referred Judgements :-

JUDGEMENT

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