REGENT COMPUTRONICS PVT. LTD.

PRAFULLA KUMAR MAHANTA Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

STATE OF JAMMU AND KASHMIR VS. BAKSHI GULAM MOHAMMAD [REFERRED TO]
KIRAN BEDT KIRAN BEDI JINDER SINGH JINDER SINGH VS. COMMITTEE OF INQUIRY:COMMITTEE OF INQUIRY:COMMITTEE OF INQUIRY:COMMITTEE OF INQUIRY [REFERRED TO]
STATE OF MADHYA PRADESH VS. AJAY SINGH: A AND A ENTERPRISES [REFERRED TO]
STATE OF MADHYA PRADESH VS. ARJUN SINGH [REFERRED TO]
P JANARDHANA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF BIHAR VS. LAL KRISHNA ADVANI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. R. Baruah, learned counsel for the petitioner and Mr. D. Mazumdar, learned Addl. Advocate General, Assam for the respondents.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner has challenged legality and validity of the constitution of Justice (Retd.) K. N. Saikia Commission of Inquiry vide notifications dated 22.08.2005 and 03.09.2005.

(3.) Altogether 4 reliefs have been sought for by the petitioner to the above effect.

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PRAFULLA KUMAR MAHANTA Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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