REGENT COMPUTRONICS PVT. LTD.

PUGAZHENDRAN Appellant

V/S

B.G.BALU Respondents

Referred Judgements :-

NARAIN DAS JAIN V. C.W.T. [REFERRED TO]
M.P.INDUSTRIES VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA AND ANR. V. M/S. JESUS SALES CORPORATION [REFERRED TO]
INDIA V. HIGH COURT OF KERALA [REFERRED TO]
M.S.F.C V. M/S. SUVARANA BOARD MILLS AND ANR. [REFERRED TO]
ANIL KUMAR SRIVASTAVA V. CHAIRMAN,L.I.C OF INDIA [REFERRED TO]
CHAIRMAN BOARD OF MINING EXAMINATION AND CHIEF INSPECTOR OF MINES VS. RAMJEE [REFERRED TO]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
B R ENTERPRISES VS. STATE OF UTTAR PRADESH [REFERRED TO]
KUMAON MANDAL VIKAS NIGAM LIMITED VS. GIRJA SHANKAR PANT [REFERRED TO]

JUDGEMENT

(1.) THIS writ appeal involves an important question of law, which has arisen in many cases, and hence we are giving this detailed judgment.

(2.) WE have heard the learned counsel for the parties, and have perused the records, as well as the impugned judgment.

(3.) THE controversy in this case is regarding the interpretation of Section 188 (3) of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the Act), which states:-

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PUGAZHENDRAN Vs. B G BALU

Referred Judgements :-

JUDGEMENT

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