REGENT COMPUTRONICS PVT. LTD.

KESAR CHAND Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

UNION OF INDIA V. BHAGWANT SINGH [REFERRED TO]
BHAGWANT SINGLE UNION OF INDIA [REFERRED TO]
RAM KRISHNA DALMIA SHRIYANS PRASAD JAIN JAI DAYAL DALMIA VS. UNION OF INDIA [REFERRED TO]
DEOKINANDAN PRASAD VS. STATE OF BIHAR [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF PUNJAB VS. IQBAL SINGH [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
PRESIDENT OF INDIA VS. SPECIAL COURTS BILL 1978 [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
DES RAJ VS. STATE OF PUNJAB [REFERRED TO]
K R ERRY VS. STATE OF PUNJAB [REFERRED TO]
BHAGAT SINGH AND SOHAN SINGH VS. OM SHARMA [REFERRED TO]
OM PRAKASH VS. EXECUTIVE ENGINEER S Y L CANAL DIVISION NO [REFERRED TO]

JUDGEMENT

(1.) This bunch of writ petitions (C. W. P. Nos. 1499/83, 2864/83, 4125, 4908, 1530, 2319 and 4216 of 1984, 1039, 5141, 41, 3678, 4072, 4712, 4720, 4721, 5584 of 1985 and 1171/87) will be disposed of by a common judgement.

(2.) We have referred to the facts as given in CWP No. 2864/1983.

(3.) The factual matrix has little relevance to the issues raised and canvassed at the hearing. However, a brief resume of the facts is necessary to appreciate the points urged.

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KESAR CHAND Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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