REGENT COMPUTRONICS PVT. LTD.

B.K.SHARMA Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

MANGILAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAZA TEXTILES LIMITED VS. INCOME TAX OFFICER RAMPUR [REFERRED TO]
SHRIKRISHNADAS TIKARA VS. STATE GOVERNMENT OF MADHYA PRADESH [REFERRED TO]
SHRISHT DHAWAN VS. SHAW BROTHERS [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
PURANJIT SINGH VS. UNION TERRITORY OF CHANDIGARH [REFERRED TO]
INDIAN COUNCIL FOR ENVIRO LEGAL ACTION VS. UNION OF INDIA [REFERRED TO]
CONSUMER EDUCATION AND RESEARCH SOCIETY VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. JALGAON MUNICIPAL COUNCIL [REFERRED TO]
POST GRADUATE INSTITUTE OF MEDICAL EDUCATION AND RESEARCH VS. A P WASAN [REFERRED TO]
ASHOK KUMAR PANDEY VS. STATE OF WEST BENGAL [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Since common issues are involved in all these three Special Civil Applications and since the prayers made therein are almost same and similar, all the three Special Civil Applications are being disposed of by this common judgment and order.

(2.) At the joint request of the parties, all the three matters are finally heard at length at the admission stage and they are being finally disposed of.

(3.) All the three petitions are filed by way of Public Interest Litigations under Article 226 of the Constitution of India. The first petition, being Special Civil Application No.14460 of 2004, is argued at length by all the learned counsels appearing for the respective parties. The learned counsel appearing for the petitioners in Special Civil Applications No.14813 and 14819 of 2004 are also permitted to make their submissions as interveners. The facts and submissions are mainly taken from that first petition.

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B K SHARMA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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