REGENT COMPUTRONICS PVT. LTD.

Dayal Sarup Appellant

V/S

OM PARKASH Respondents

Referred Judgements :-

MAHANT BIKRAM DASS CHELA V. FINANCIAL COMMISSIONER,REVENUE,PUNJAB,CHANDIGARH [REFERRED TO]
STATE OF PUNJAB VS. SHAMLAL MURARI [REFERRED TO]
BHARAT KHANDASARI UDYOG VS. KHANDASARI INSPECTOR ROORKEE WEST CIRCLE [REFERRED TO]
BANARSI DASS VS. BRIG MAHARAJA SUKHJIT SINGH [REFERRED TO]
BATAKRUSNA DAS VS. NATABAR BEHERA [REFERRED TO]
STATE OF MADHYA PRADESH VS. PRADEEP KUMAR [REFERRED TO]
KULWANT KAUR VS. GURDIAL SINGH MANN [REFERRED TO]
UDAY SHANKAR TRIYAR VS. RAM KALEWAR PRASAD SINGH [REFERRED TO]
SHAH MANSUKHLAL CHHAGANIAL VS. GOHIL AMARSING GOVINDBHAI [REFERRED TO]
BIKRAM DASS VS. FINANCIAL COMMISSIONER REVENUE PUNJAB CHANDIGARH [REFERRED TO]
GANPAT VS. RAM DEVI [REFERRED TO]

JUDGEMENT

(1.) One of us (Mahesh Grover, J.) while dealing with the matter in hand, made a reference by the order dated 24.2.2010 for determination of the following questions by a larger Bench and this is how, it has been placed before us :-

(2.) Before we embark upon to determine the questions that have been posed and reproduced above, we may briefly dwell upon the contour of the controversy and the course of events leading to it.

(3.) Alok Singh, J. while deciding R.S.A. No. 861 of 1981 - Bikkar Singh and others v. Jalaur Singh and others, on 16.2.2010, observed as follows :-

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DAYAL SARUP Vs. OM PARKASH

Referred Judgements :-

JUDGEMENT

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