REGENT COMPUTRONICS PVT. LTD.

STATE OF TAMIL NADU Appellant

V/S

H.A.MUNAFF Respondents

Referred Judgements :-

STATE OF HARYANA VS. RATTAN SINGH [REFERRED TO]
CORPORATION OF THE CITY OF NAGPUR CIVIL LINES NAGPUR VS. RAMCHANDRA [REFERRED TO]
FOOD CORPORATION OF INDIA VS. GEORGE VARGHESE [REFERRED TO]
STATE OF TAMIL NADU VS. M A WAHEED KHAN [REFERRED TO]
STATE OF RAJASTHAN VS. B K MEENA [REFERRED TO]
UNION OF INDIA VS. BIHARI LAL SIDHANA [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. C MURALIDHAR [REFERRED TO]
HUKMI CHAND VS. JHABUA COOPERATIVE CENTRAL BANK LTD [REFERRED TO]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED TO]
K SREEDHARAN VS. CHIEF SECURITY COMMISSIONER [REFERRED TO]
STATE OF ORISSA VS. SAILABEHARI CHATTERJI [REFERRED TO]
KARUPPA UDAYAR VS. STATE OF MADRAS [REFERRED TO]
S KRISHNAMURTHY VS. CHIEF ENGINEER SOUTHERN RAILWAY P T MADRAS [REFERRED TO]
M BALAKRISHNAN VS. CORPORATION OF MADURAI [REFERRED TO]

JUDGEMENT

(1.) In these three Writ Petitions, the State of Tamil Nadu is the petitioner. First respondent in all the three Writ Petitions is the contesting respondent.

(2.) The prayer in W.P.No. 100 of 2001 is for issuance of Writ of Certiorari to call for the records pertaining to the order of the Tamil Nadu Administrative Tribunal, herein after referred to as 'Tribunal', dated August 31, 2000 made in T. A.No.55 of 1999 and to quash the same.

(3.) The prayer in W.P. No. 5579 of 2001 is for issuance of Writ of Certiorari, to call for the records pertaining to the order dated February 27, 2001 of the Tribunal in Contempt Application No.29 of 2001 in O. A.No. 1716 of 1999 and to quash the same.

Click here to view full judgment.

STATE OF TAMIL NADU Vs. H A MUNAFF

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address