REGENT COMPUTRONICS PVT. LTD.

Thirumagan Appellant

V/S

Superintendent Of Police Madurai District Respondents

Referred Judgements :-

LIVERSIDGE VS. ANDERSON [REFERRED TO]
N. GEORGE AND ANOTHER VS. V.R.KRISHNASWAMI [REFERRED TO]
B.C.CHATURVEDI VS. UNION OF INDIA [REFERRED TO]
HANS MULLER OF NIIN?NL IIRG VS. SUPERINTCNDENT PRESIDENCY JAIL CALCUTTA [REFERRED TO]
UNION OF INDIA VS. COLLECTOR J N SINHA [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
SENIOR SUPERINTENDENT OF POST OFFICES ALLAHABAD VS. IZHAR HUSSAIN [REFERRED TO]
VISHAKA VS. STATE OF RAJASTHAN [REFERRED TO]
UNION OF INDIA VS. NAVEEN JINDAL [REFERRED TO]
M P SPECIAL POLICE ESTABLISHMENT VS. STATE OF M P [REFERRED TO]
SELVARAJ VS. INSPECTOR OF POLICE KALIAKAVILAI POLICE STATION [REFERRED TO]
GANESAN VS. DISTRICT SUPERINTENDENT OF POLICE [REFERRED TO]
GANESAN VS. DISTRICT SUPERINTENDENT OF POLICE [REFERRED TO]
S VANI VS. SUPERINTENDENT OF POLICE [REFERRED TO]
MANIVANNAN VS. STATE [REFERRED TO]
SHAYARA BANO VS. UNION OF INDIA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) ****

(2.) This judgement is arranged in four parts: Part I deals with facts narration, or pleading of the parties. Part II concerns with the arguments advanced. In Part III, this Court discusses the issues and attempts to provide certain parameters that may minimize the arbitrariness. In Part IV the conclusions/decision of this Court is made known.

(3.) There are 30 cases in this batch, and given the scope of these cases, facts are stated only to the extent required. They are tabulated as below:

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THIRUMAGAN Vs. SUPERINTENDENT OF POLICE MADURAI DISTRICT

Referred Judgements :-

JUDGEMENT

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