REGENT COMPUTRONICS PVT. LTD.

Banshilal Choudhary Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

STATE OF BOMBAY VS. ATAMA RAM SHRIDHAR VAIDYA [REFERRED TO]
SHAIK HANIF KAMAL SAHA GUDMA MAJHI VS. STATE OF WEST BENGAL :STATE OF WEST BENGAL :STATE OF WEST BENGAL [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA CHANDRASEKHAR BOSE VS. D J BAHADUR:UNION OF INDIA [REFERRED TO]
KAMLESHKUMAR ISHWARDAS PATEL UNION OF INDIA OTHERS UNION OF INDIA HANSABEN JAYANTILAL SHAH VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. SANTOSH SHANKAR ACHARYA [REFERRED TO]

JUDGEMENT

(1.) Regard being had to the similitude of the questions involved, on the joint request of the parties, matters were analogously heard and are decided by this common order.

(2.) In both the writ petitions, the orders of detention passed by the District Magistrate are called in question.

(3.) Shri Sankalp Kochar attacked these detention order on three counts:-

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BANSHILAL CHOUDHARY Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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