REGENT COMPUTRONICS PVT. LTD.

Udathu Suresh Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

GHANI V. JONES [REFERRED TO]
KEDAR LAL SEAL VS. BAN LAL SEAL [REFERRED TO]
M P SHARMA OTHERS VS. SATISH CHANDRA DISTRICT MAGISTRATE DELHI [REFERRED TO]
KHARAK SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. N VENUGOPAL [REFERRED TO]
UNION OF INDIA VS. KHAS KARANPURA COLLIERY COMPANY LIMITED [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
GOPALANACHARI VS. STATE OF KERALA [REFERRED TO]
FRANCIS CORALIE MULLIN VS. ADMINISTRATOR UNION TERRITORY OF DELHI [REFERRED TO]
SHYAMKISHORE VS. MUNICIPAL CORPORATION O F DELHI [REFERRED TO]
JOGINDER KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]
PEOPLES UNION FOR CIVIL LIBERTIES PUCL VS. UNION OF INDIA [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. P LAXMI DEVI [REFERRED TO]

JUDGEMENT

(1.) This is how the concept of reasonable restriction was planted in our mind at a young age.

(2.) The question that arises in these cases is similar and has been pending before the Indian Judiciary for years. The opening remarks made in 1981 in Malak Singh and Others v State of P&H and Others,(1981) 1 SCC 420 = AIR 1981 SC 760by Justice O.Chinnappa Reddy are as follows:

(3.) This big batch of writ petitions has been filed questioning the opening and continuation of rowdy sheets against the petitioners in all these cases.

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UDATHU SURESH Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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