REGENT COMPUTRONICS PVT. LTD.

MD. ABDUS SABUR Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

MANINDRA NATH SINGHA AND ORS. V. THE STATE OF WEST BENGAL AND ORS. [REFERRED TO]
GUJRAT STEEL TUBES LTD. ETC. V. GUJRAT STEEL TUBES MAZDOOR SABHA AND ORS. [REFERRED TO]
A M ALLISON E B SHAWE VS. B L SEN:B L SEN [REFERRED TO]
LALA SHRI BHAGWAN VS. RAM CHAND [REFERRED TO]
ALOK KUMAR ROY VS. S N SARMA [REFERRED TO]
RAJENDRA PRASAD KUNJUKUNJU JANARDHANAN SHEO SHANKER DUBEY VS. STATE OF UTTAR PRADESH:STATE OF KERALA:STATE OF UTTAR PRADESH [REFERRED TO]
VIJAY LAXMI SADHO VS. JAGDISH [REFERRED TO]
MANJUNATH ANANDAPPA URF SHIVAPPA HANSI VS. TAMMANASA [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
B P ACHALA ANAND VS. S APPI REDDY [REFERRED TO]
U P GRAM PANCHAYAT ADHIKARI SANGH VS. DAYA RAM SAROJ [REFERRED TO]
STATE OF U P VS. JEET S BISHT [REFERRED TO]
V K JAIN VS. HIGHCOURT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Krishna Iyer, J. speaking for himself and on behalf of D.A. Desai, J. and A.P. Sen, J dissenting for the Three Judge Bench in Rajendra Prasad v. State of U.P., 1979 3 SCC 646 has held so.

(2.) One could, perhaps, little imagine that the same may have axiomatic application at some posterior stage. While considering this intra party Appeal, we are ruefully reminded of the same.

(3.) In order to have a whole hog of the issue that would surface for our discussion in this intra party Appeal, we would so as to have a purposeful deliberation, set out in details background facts leading to filing of the present Appeal.

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ABDUS SABUR Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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