REGENT COMPUTRONICS PVT. LTD.

RAM KRIPAL PRASAD Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

M/S. SHANKAR BROTHERS V. THE STATE [REFERRED TO]
WIRE MACHINERY MFG. CORPN. LTD. V. STATE [REFERRED TO]
M/S. ANANTHARAMAIAH WOOLLEN FACTORY V. THE STATE [REFERRED TO]
S.V.LACHWANI V. KANCHANLAL C.PARIKH [REFERRED TO]
PREMIER STUDS AND CHAPLETS CO. V. THE STATE [REFERRED TO]
UNITED SPORTS WORK V. STATE OF BIHAR,1977 CRIMISC CASE NO.102 OF 1977 [OVERRULED]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
BHIMAPPA BASAPPA BHU SANNAVAR VS. LAXMAN SHIVARAYAPPA SAMAGOUDA [REFERRED TO]
STATE OF BIHAR VS. DEOKARAN NENSHI [REFERRED TO]
NAGAWWA VS. VEERANNA SHIVALINGAPPA KONJALGI [REFERRED TO]
BHAGIRATH KANORIA BAHADUR SINGH RAJA BAHADUR SINGH VS. STATE OF MADHYA PRADESH :PROVIDENT FUND INSPECTOR:PROVIDENT FUND INSPECTOR [REFERRED TO]
MUHAMMAD HUSSAIN BHAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
PROVIDENT FUND INSPECTOR COORG VS. N S DAYANANDA [REFERRED TO]
STATE VS. KUNJA BEHARI CHANDRA [REFERRED TO]

JUDGEMENT

(1.) The three primarily significant issues, which have come to the fore in this reference to the Full Bench, may well be formulated in the terms following :-

(2.) Equally at issue is the correctness of the view of the learned single Judge in M/s. United Sports Works v. State of Bihar (Criminal Misc. Case No.102 of 1977 and analogous cases : decided on the 26th April, 1977). Inevitably some ancillary questions which arise would be dealt with in their related context.

(3.) Learned Counsel for the parties are agreed that the issues of fact and law are common and identical in this set of 21 criminal miscellaneous cases and this judgment would govern all of them. The representative matrix of facts may, therefore, be conveniently noticed from M/s. Kailash Talkies, Barauni, v. State of Bihar (Criminal Misc. Case No.4435 of 1979).

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RAM KRIPAL PRASAD Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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