REGENT COMPUTRONICS PVT. LTD.

BINOD KUMAR CHOUDHARY Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

STATE OF U. P. V. KAUSHAL KISHORE SHUKLA [REFERRED TO]
COMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
SUMAN GUPTA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
OM NARAIN AGARWAL BASHIRAN VS. NAGAR PALIKA SHAHJAHANPUR:STATE OF UTTAR PRADESH [REFERRED TO]
KRISHNA S O BULAJI BORATE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJ KUMAR SONI VS. STATE OF U P [REFERRED TO]
BHIKHUBHAI VITHLABHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner, for the State and for respondents 3 and 4.

(2.) THE petitioner seeks quashing of the notification dated 20-12-2005 bearing No. 1140 (17), cancelling the nomination dated 26-2-2005 of the petitioner made by the state Government to the Dental Council of india in exercise of powers under Section 6 (1) of the Indian Dentist Act, 1948 (hereinafter called the Act' ).

(3.) TO appreciate the controversy it is necessary to set out the relevant extract of sections 3 and 6 of the Act.

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BINOD KUMAR CHOUDHARY Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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