REGENT COMPUTRONICS PVT. LTD.

JAGRAJ SINGH Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

MISS AVIJ CAMA V/S. BANWARILAL AGARWAL [REFERRED TO]
RASHID AHMED VS. MUNICIPAL BOARD KAIRANA OPPOSITE PARTY; AND UNION OF INDIA AND STATE OF UTTAR PRADESH [REFERRED TO]
COMMISSIONER OF INCOME TAX MADHYA PRADESH AND BHOPAL SM DAMAYANTI SAHNI PARTNER OF ISHWAR DAS SAHNI AND BROS VS. SODRA DEVI:COMMISSIONER OF INCOME TAX [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD NOOH [REFERRED TO]
CALCUTTA DISCOUNT COMPANY LIMITED VS. INCOME TAX OFFICER COMPANIES DISTRICT I CALCUTTA [REFERRED TO]
A V VENKATESWARAN COLLECTOR OF CUSTOMS BOMBAY VS. RAMCHAND SOBHRAJ WADHWANI [REFERRED TO]
BABURAM PRAKASH CHANDRA MAHESHWARI VS. ANTARIM ZILA PARISHAD NOW ZILA PARISHAD MUZAFFAMAGAR [REFERRED TO]
STATE OF WEST BENGAL VS. NORTH ADJAI COAL COMPANY LIMITED [REFERRED TO]
COMMISSIONER OF INCOME TAX GUJARAT COMMISSIONER OF INCOME TAX GUJARAT VS. VADILAL LALLUBHAI :SAKARLAL BALABHAI [REFERRED TO]
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 TO]
ANANDJI HARIDAS AND COMPANY PRIVATE LIMITED VS. ENGINEERING MAZDOOR SANGH [REFERRED TO]
SOLE TRUSTEE LOK SHIKSHANA TRUST VS. COMMISSIONER OF INCOME TAX MYSORE [REFERRED TO]
SUSHILA NARENDRAJIT SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
BHARTIA ELECTRIC STEEL CO LTD VS. COMMERCIAL TAX OFFICER [REFERRED TO]
DALHOUSIE JUTE CO LTD VS. UNION OF INDIA [REFERRED TO]
D RAJIAH VS. INSPECTOR OF MUNICIPAL COUNCILS AND LOCAL BOARDS MADRAS [REFERRED TO]
GLAXO LABORATORIES INDIA PRIVATE LTD VS. A V VENKATESWARAN [REFERRED TO]
NITYA NAND KUL BHUSHAN LAL VS. KHALIL AHMED ALI AHMAD [REFERRED TO]
PIARA SINGH SARDAR DASAUNDHA SINGH VS. PUNJAB STATE [REFERRED TO]
RAM CHANDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
BALDEV RAJ VS. STATE OF PUNJAB [REFERRED TO]
Shashi Kant Rai VS. Regional Transport Authority, Allahabad Region, Allahabad and others [REFERRED TO]

JUDGEMENT

(1.) The question which has arisen in these several writ petitions is with regard to the extent of the jurisdiction of this Court to issue high prerogative writs under Article 226 of the Constitution in view of Clause (3) thereof which says that no petition for redress of any injury referred to in Sub -clauses (b) and (c) of Clause, (1) of that Article shall be entertained if any other remedy for such redress is provided by or under any other law for the time being in force.

(2.) The contention which is raised on behalf of the State in this connection is three -fold, viz.

(3.) The alternative remedy contemplated by Clause (3) is "any" remedy and hence even if this alternative remedy is found to be inefficacious, insufficient and futile, the High Court's jurisdiction to issue a writ under Article 226 is barred.

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JAGRAJ SINGH Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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