REGENT COMPUTRONICS PVT. LTD.

M.KARUPPAYI Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

RAJKUMAR LEKHRAJMAL PUNJABI V. CENTRAL GOVERNMENT [REFERRED TO]
NITYARANI V. STATE OF TAMIL NADU [REFERRED TO]
KUTBUDEEN ALI BHOY V. STATE [REFERRED TO]
GURDEEP SINGH V. UNION OF INDIA [REFERRED TO]
DROUPADHI DEVI V. STATE OF TAMIL NADU [REFERRED TO]
R. KANNAN V. STATE OF TAMIL NADU [REFERRED TO]
HEMLATA KANTILAL SHAH VS. STATE OF MAHARASHTRA [REFERRED TO]
ASHOK NARAIN VS. UNION OF INDIA [REFERRED TO]
RAJ KISHORE PRASAD VS. STATE OF BIHAR [REFERRED TO]
RAJENDRAKUMAR NATVARLAL SHAH VS. STATE OF GUJARAT [REFERRED TO]
YOGENDRA MURARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMA DHONDU BORADE VS. V K SARAF COMMISSIONER OF POLICE [REFERRED TO]
T A ABDUL RAHMAN VS. STATE OF KERALA [REFERRED TO]
ANAND PRAKASH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MAHESH KUMAR CHAUHAN ALIAS BANTI VS. UNION OF INDIA [REFERRED TO]
M A BROSH NAINAR VS. STATE [REFERRED TO]

JUDGEMENT

(1.) These two writ petitions arise out of one and the same transactions, and the questions involved in the petition are the same. Hence, by consent of both the parties, they were disposed of by a common order.

(2.) W. P. No. 76 of 1990 is filed by one Karuppayee wife of the detenu M. Munisami son of Muthu Maniar, under Art. 226 of the Constitution of India for issue of a Writ of Habeas Corpus quashing the order of detention dated 12-12-1989 passed against the said M. Munisami and set the said M. Munisami at liberty.

(3.) W. P. No.324 of 1990 is filed by one Tamil Chelvi, wife of K. Munisami, under Art.226 of the Constitution of India, for issuance of a writ of Habeas Corpus, quashing the order dated 12-12-1989 passed against her husband and set him at liberty.

Click here to view full judgment.

M KARUPPAYI Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address