REGENT COMPUTRONICS PVT. LTD.

KANWALJIT SINGH Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

STEPHEN KALONG NINGKAN V. GOVT. OF MALAYSIA [REFERRED]
HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [REFERRED]
BABHUTMAL RAICHAND OSWAL VS. LAXMIBAI R TARTA [REFERRED]
STATE OF RAJASTHAN STATE OF MADHYA PRADESH STATE OF PUNJAB VS. UNION OF INDIA [REFERRED]
MINERVA MILLS LIMITED VS. UNION OF INDIA [REFERRED]
WAMAN RAO HANMANTRAO CHANDRA SHEKAR VITHALRAO SHRI BABURAO ALIAS P B SAMANT VS. UNION OF INDIA [REFERRED )]
A K ROY THAN SINGH TYAGI DR VASANTKUMAR PANDIT VS. UNION OF INDIA [REFERRED]
K C VASANTH KUMAR VS. STATE OF KARNATAKA [REFERRED ).]
S R BOMMAI VS. UNION OF INDIA [REFERRED]
PARKASH SINGH BADAL VS. UNION OF INDIA [REFERRED]

JUDGEMENT

(1.) In this bunch of writ petitions broadly the challenge is to the 64th amendment of the Constitution; imposition of President Rule in Punjab in May, 1987 and extension thereof; dissolution of the Punjab Legislative Assembly in March, 1988.

(2.) Legal issues raised and posed by these writ petitions are not free from difficulty. The importance of the issues raised gave rise to numerous opinions, and approach to them which need balancing by the judicial mind.

(3.) Though there are some differences and variations in facts, still the material facts are largely common to the writ petitions. Various questions raised in the petitions are so interwoven that their answers depend on each other. It can fairly be stated that the petitions raised common questions of law And fact.

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CAPT KANWALJIT SINGH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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