REGENT COMPUTRONICS PVT. LTD.

AMBALAL RANCHHODJI THAKOR Appellant

V/S

STATE Respondents

Referred Judgements :-

DADAN SINGH V. STATE OF U.P. [REFERRED TO]
BABULAL AMTHALAL MEHTA VS. COLLECTOR OF CUSTOMS CALCUTTA [RELIED ON]
STATE OF MADRAS VS. A VAIDYANATHA IYER [RELIED ON]
K M NANAVATI VS. STATE OF MAHARASHTRA [RELIED ON]
R P KAPUR VS. S PRATAP SINGH KAIROA [FOLLOWED]
COLLECTOR OF CUSTOMS MADRAS VS. D BHOORMALL [RELIED ON]
KARTAR SINGH KRIPA SHANKAR RAI VS. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB VS. BALBIR SINGH [REFERRED TO]
STATE OF PUNJAB VS. JASBIRSINGH [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PIRTHI CHAND [REFERRED TO]
LAIS VS. STATE [REFERRED TO]
STATE OF GUJARAT VS. SHAIKH LALA SHAIKH BALU [RELIED ON]
BALBIR SINGH VS. UNION OF INDIA [REFERRED TO]
SEWA RAM VS. STATE [REFERRED TO]
MARI APPA VS. STATE OF MADHYA PRADESH [REFERRED TO]
SHANKAR KRISHNASA HABIB VS. STATE OF KARNATAKA [REFERRED TO]
LAWARANCE DSOUZA VS. STATE OF MAHARASHTRA [REFERRED TO]
SUNIL CHATURVEDI VS. NARESH GOYAL [REFERRED TO]

JUDGEMENT

(1.) . Leave to amend and add grounds.

(2.) . Rule. Mr. K. P. Raval, learned A.P.P., waives service of Rule. In view of the amendment permitted by this Court and carried out by the petitioner, learned Sr. Counsel Mr. H. M. Mehta with Mr. S. C. Patel were heard, as by amendment, the petitioner has challenged the vires of Secs. 27, 37 and 52 of Narcotic Drugs and Psychotropic Substances Act, 1985 ("N.D.P.S. Act" for short).

(3.) . With the consent of the parties' learned Advocates, as they have waived service of Rule, the matter was heard for final hearing.

Click here to view full judgment.

AMBALAL RANCHHODJI THAKORE Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address