REGENT COMPUTRONICS PVT. LTD.

MOHAMMAD ATEEQUE SIDDIQUI Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

KRISHNA MOHAN SINGH V. STATE OF U.P. AND OTHERS [REFERRED TO]
MANAGEMENT SHRI KUND KUND JAIN INTER COLLEGE V. STATE OF U.P. AND OTHERS [REFERRED TO]
STATE OF UTTAR PRADESH VS. SINGHARA SINGH [REFERRED TO]
N AMMAD VS. MANAGER EMJAY HIGH SCHOOL [REFERRED TO]
DHANANJAYA REDDY VS. STATE OF KARNATAKA [REFERRED TO]
COMMISSIONER OF INCOME TAX MUMBAI VS. ANJUM M H GHASWALA [REFERRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]
PRABHA SHANKAR DUBEY VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAM PHAL KUNDU VS. KAMAL SHARMA [REFERRED TO]
KARUNESH KUMAR SINGH VS. STATE OF U P [REFERRED TO]
MUKESH SINGH CHAUHAN SRI K P S CHAUHAN RANDHIR SINGH CHAUHAN VS. STATE OF U P DIRECTOR SECONDARY EDUCATION [REFERRED TO]
COMMITTEE OF MANAGEMENT SUGHRA BEGUM GIRLS INTER COLLEGE FIROZABAD VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Heard Sri R.N. Singh, Learned Counsel for the Petitioners, Sri Indra Raj Singh, Learned Counsel for the Respondent-Committee of Management and learned Standing Counsel for the State-Respondents in all these connected writ petitions.

(2.) Civil Misc. Writ Petition No. 25994 of 2006 has been filed for quashing the proceedings initiated by the Commissioner, Varanasi Region, Varanasi against the Petitioners in pursuance to the alleged complaint dated 31st January, 2006.

(3.) Civil Misc. Writ Petition No. 31653 of 2006 has been filed for quashing the orders dated 18th may, 2006 and dated 26th May, 2006 passed by Respondent Nos. 5 and 4.

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MOHAMMAD ATEEQUE SIDDIQUI Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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