REGENT COMPUTRONICS PVT. LTD.

R. V. BHASIN Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

AGA MAHOMED JAFFER BINDANIM VS. KOOLSOM BEEBEE [REFERRED TO]
GITLOW VS. NEW YOR [REFERRED TO]
RAMJI LAL MODI PETITIONER VS. STATE OF UTTAR PRADESH [REFERRED TO]
BABULAL PARATE VS. STATE OF MAHARASHTRA [REFERRED TO]
HARNAM DAS VS. STATE OF UTTAR PRADESH [REFERRED TO]
MUNICIPAL CORPORATION VS. NIYAMATULLAH [REFERRED TO]
NARAYAN DASS INDURAKHYA VS. STATE OF MADHYA PRADESH [REFERRED TO]
NAWABKHAN ABBASKHAN VS. STATE OF GUJARAT [REFERRED TO]
STATE OF UTTAR PRADESH VS. LALAI SINGH YADAV [REFERRED TO]
KRISHNA SINGH VS. MATHURA AHIR [REFERRED TO]
RAMESH S O CHOTALAL DALAL VS. UNION OF INDIA [REFERRED TO]
S RANGARAJAN UNION OF INDIA VS. P JAGJIVAN RAM:P JAGJIVAN RAM [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
BALWANTSINGH VS. STATE OF PUNJAB [REFERRED TO]
SHIV KUMAR VS. HUKAM CHAND [REFERRED TO]
NARNE RAMA MURTHY VS. RAVULA SOMASUNDARAM [REFERRED TO]
AJAY GOSWAMI VS. UNION OF INDIA [REFERRED TO]
MANZAR SAYEED KHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
BARAGUR RAMACHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
GOPAL VINAYAK GODSE VS. UNION OF INDIA [REFERRED TO]
VARSHA PUBLICATIONS PVT LTD VS. STATE OF MAHARASHTRA [REFERRED TO]
ANAND CHINTAMANI DIGHE VS. STATE OF MAHARASHTRA [REFERRED TO]
SANGHARAJ DAMODAR RUPAWATE VS. NITIN GADRE JOINT SECRETARY [REFERRED TO]
A NAND KISHORE SINGH VS. STATE OF BIHAR [REFERRED TO]
BHAGWATI CHARAN SHUKLA S/O. RAVISHANKAR SHUKLA VS. PROVINCIAL GOVERNMENT [REFERRED TO]

JUDGEMENT

(1.) Rule. Respondents waive service. With the consent of the parties and at the request of the counsel, taken up for hearing.

(2.) The applicant, who is an advocate, is the author of a book entitled "Islam A concept of Political World Invasion By Muslims" ("the book"). The book was published in 2003 by National Publications, 76, Bajaj Bhavan, Nariman Point, Mumbai of which the applicant claims to be the proprietor. The book was translated into Hindi by Dr. Anil Misr.

(3.) In exercise of powers conferred by sub-section (1) of section 95 of the Code of Criminal Procedure, 1973 ("the Code") the Government of Maharashtra issued a notification dated 9/3/2007 ("the Notification") and declared that every copy of the book as well as of the translation thereof shall be banned and forfeited to Government. The Notification is as follows :

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R V BHASIN Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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