REGENT COMPUTRONICS PVT. LTD.

BUDH RAM Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

R. V. PETERS [REFERRED TO]
CAMDEN (MARQUIS) V. INLAND REVENUE COMMRS. [REFERRED TO]
GLANELY (LORD) V. WIGHTMAN [REFERRED TO]
B. MANNA V. STATE OF W.B. [REFERRED TO]
MEGH SINGH V. STATE [FOLLOWED ON]
MUNICIPAL COMMITTEE,AMRITSAR V. LACHHMAN DASS [REFERRED TO]
KISHEN LAL V. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA V. JAGDISH [FOLLOWED ON]
STATE OF HARYANA V. OM PRAKASH [DISSENTED FROM (1983) 10 CRI LT 107 : (1983) 2 FAC 274 (1) (PUNJ AND HAR) 42,46]
MUMTAZ KHAN V. STATE OF U.P. [FOLLOWED ON]
CHANDRASEKHARA BHARATHI SWAMIGAL V. DURAISAMI NAIDU [REFERRED TO]
STATE OF PUNJAB V. RAMESH KUMAR [OVERRULED]
NATVARLAL C. SHAH,FOOD INSPECTOR V. PRABHATBHAI PUNJABHAI [REFERRED TO]
STATE OF HARYANA V. RAMESH [REFERRED TO]
COMMISSIONER OF INCOME TAX WEST BENGALI CALCUTTA VS. BENOY KUMAR SAHAS ROY [REFERRED TO]
MANGALDAS RAGHAVJI RUPAREL DARYANOMAL VS. STATE OF MAHARASHTRA [REFERRED TO]
DHIAN SINGH VS. MUNICIPAL BOARD SAHARANPUR [REFERRED TO]
FOOD INSPECTOR CALICUT CORPORATION VS. CHERUKATTIL GOPALAN [FOLLOWED ON]
MUNICIPAL CORPORATION OF DELHI VS. LAXMI NARAIN TANDON [FOLLOWED ON]
UNION OF INDIA VS. K S SUBRAMANIAN [REFERRED TO]
T BARAI VS. HENRY AH HOE [REFERRED TO]
NAGAR MAHAPALIKA OF KANPUR VS. SRI RAM [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. K E SUNDARA MUDALIAR [REFERRED TO]
STATE OF KERALA VS. A P ABDUL KHADER [REFERRED TO]
STATE OF MAHARASHTRA VS. UDAYRAM RUPRAM OZA [REFERRED TO]
MURUGESA CHETTI VS. CHINNATHAMBI GOUNDAN [REFERRED TO]
KING-EMPEROR VS. ALEXANDER ALLAN [REFERRED TO]

JUDGEMENT

(1.) (Judgment of Full Bench Dated 30-7-1984). Criminal Revision No.798 of 1980 in the first instance came up for hearing before Punchhi. J. who referred it to the larger bench by his order dt. 8th Oct 1982. The case then came up for hearing before a Division Bench to which besides Punchhi, J. I was a party. We referred the case to the larger Bench by our order dt. 2nd Feb 1984.

(2.) Criminal Revision No.791 of 1983 which the admitting bench ordered to be heard along with Criminal Revision No.798 of 1980 came to be placed before the Division Bench along with the same and in view of the reference order in the latter revision petition the former too came to be referred to the larger Bench.

(3.) Criminal Revision No.1347 of 1982 was referred to the larger Bench by Bains. J. and the Division Bench comprising of Prem Chand Jain, Acting Chief Justice and I.S. Tiwana. J. vide their order dt. 30th Jan 1984, referred it to a still larger Bench. That is how all the three aforesaid criminal revisions are placed before us for decision of some legal questions only. Since the questions of law that require decision are identical in all the three revision petitions, a common judgment is proposed.

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BUDH RAM Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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