SECURITY ASSOCIATION OF INDIA Vs. UNION OF INDIA
LAWS(SC)-2014-4-138
SUPREME COURT OF INDIA
Decided on April 25,2014

The Security Association of India Appellant
VERSUS
UNION OF INDIA (UOI) Respondents


Referred Judgements :-

ZAVERBHAI AMAIDAS VS. STATE OF BOMBAY [REFERRED TO]
DEEP CHAND BRAHMAN LAL SINGH NIRANJAN SINGH HARI SHANKER SHYAM LAL RAM PRASAD JAIN TRANSPORT GENERAL TRADING CO JAIPAL SINGH VIRENDRA PAL GUPTA VISHAMBHAR DAYAL GUPTA REJENDRAPAL SIA RAM BRIJPAL SINGH PANDIT SRINIVAS MADHO RAM MOHI UDD VS. STATE OF UTTAR PRADESH [REFERRED TO]
H C NARAYANAPPA D R KARIGOWDA VS. STATE OF MYSORE [REFERRED TO]
STATE OF ORISSA IN BOTH THE APPEALS STATE OF ORISSA IN BOTH THE APPEALS H R S MURTHY VS. M A TULLOCH AND CO :MISRILAL JAIN:M A TULLOCH AND CO [REFERRED TO]
PREMIER AUTOMOBILES LIMITED AUTOMATIC ELECTRIC PVT LIMITED VS. KAMLEKAR SHANTARAM WADKE OF BOMBAY :ENGINEERING MAZDOOR SABHA [REFERRED TO]
PATHUMMA K M KUNHAHAMMAD VS. STATE OF KERALA [REFERRED TO]
M KARUNANIDHI VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. LABOUR COURT JULLUNDUR [REFERRED TO]
K P VARGHESE VS. INCOME TAX OFFICER ERNAKULAM [REFERRED TO]
SANJEEV COKE MANUFACTURING COMPANY BHARAT COKING COAL LIMITED VS. BHARAT COKING COAL LTD:SANJEEV COKE MANUFACTURING COMPANY [REFERRED TO]
HOECHST PHARMACEUTICALS LIMITED JUMNA FLOUR AND OIL MILLS PHARMA ASSOCIATES VS. STATE OF BIHAR [REFERRED TO]
GRAM PANCHAYAT OF VILLAGE JAMALPUR VS. MALWINDER SINGH [REFERRED TO]
H S SRINIVASA RAGHAVACHAR VS. STATE OF KARNATAKA [REFERRED TO]
SECURITY GUARDS BOARD FOR GREATER BOMBAY AND THANE DISTT VS. SECURITY AND PERSONNEL SERVICE PRIVATE LIMITED [REFERRED TO]
STATE OF TAMIL NADU VS. MAHI TRADERS:TVL INTER CONTINENTAL LEATHER TRADERS MADRAS:G N R INDUSTRIES: S A G S ARMUGHAM AND CO:PRASAD LEATHER MART:SEEMA LEATHER CO :S K S AND SONS:THIR NISAR PRIME TANNERY:C KALAYANAM:P JAYAM TRADING CORPN :T A A [REFERRED TO]
VIJAY KUMAR SHARMA G ABAL ALI AND K MOIDEEN K C NAIK HASANABHA K S HEGDE VS. STATE OF KARNATAKA [REFERRED TO]
ASHOKA MARKETING LIMITED SAHU JAIN SERVICES LIMITED K B PARSAI BENNETT COLEMAN AND COMPANY LIMITED VS. PUNJAB NATIONAL BANK:PUNJAB NATIONAL BANK:UNION OF INDIA:LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SYNTHETICS AND CHEMICALS LIMITED [REFERRED TO]
KHODAY DISTILLERIES LIMITED VS. STATE OF KARNATAKA [REFERRED TO]
THIRUMURUGA KIRUPANANA VARIYAR THAVATHIRU SUNDARA SWAMIGAL MEDICAL EDUCATIONAL AND CHARITABLE TRUST VS. STATE OF TAMIL NADU [REFERRED TO]
NEW DELHI MUNICIPAL COUNCIL VS. STATE OF PUNJAB [REFERRED TO]
STATE OF RAJASTHAN VS. VATAN MEDICAL AND GENERAL STORE [REFERRED TO]
BHARATHIDASAN UNIVESITY VS. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION [REFERRED TO]
P V HEMALATHA VS. KATTAMKANDI PUTHIYA MALIACKAL SAHEEDA [REFERRED TO]
WELFARE ASSOCIATION ARP MAHARASHTRA VS. RANJIT P GOHIL [REFERRED TO]
STATE OF ANDHRA PRADESH VS. K PURSHOTTAN REDDY [REFERRED TO]
STATE OF WEST BENGAL VS. KESORAM INDUSTRIES LIMITED [REFERRED TO]
STATE OF BIHAR VS. BAIDYANATH AYURVED BHAWAN P LTD [REFERRED TO]
GOVERNMENT OF A P VS. J B EDUCATIONAL SOCIETY [REFERRED TO]
STATE OF GUJARAT VS. MIRZAPUR MOTI KURESHI KASSAB JAMAT [REFERRED TO]
STATE OF MAHARASHTRA VS. SANT DNYANESHWAR SHIKSHAN SHASTRA MAHAVIDYALAYA [REFERRED TO]
KRANTIKARI SURAKSHA RAKSHAK SANGHATANA VS. BHARAT SANCHAR NIGAM LTD [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]
GIRNAR TRADERS VS. STATE OF MAHARASHTRA [REFERRED TO]
OFFSHORE HOLDINGS PVT LTD VS. BANGALORE DEVELOPMENT AUTHORITY [REFERRED TO]
K K BASKARAN VS. STATE [REFERRED TO]
RAJIV SARIN VS. STATE OF UTTARAKHAND [REFERRED TO]
STATE OF KERALA VS. MAR APPRAEM KURI CO. LTD [REFERRED TO]
STATE OF M P VS. RAKESH KOHLI [REFERRED TO]
MAHARASHTRA RAJYA SURAKSHA RAKSHAK AND GENERAL KAMGAR UNION VS. STATE OF MAHARASHTRA [REFERRED TO]
KARANTIKARI SURAKSHA RAKSHAK SANGHATANA VS. STATE OF MAHARASHTRA [REFERRED TO]



Cited Judgements :-

JM FINANCIAL ASSET RECONSTRUCTION COMPANY PVT. LTD. VS. STATE OF MAHARASHTRA [LAWS(BOM)-2016-10-59] [REFERRED TO]
SECURITY ASSOCIATION OF INDIA VS. UNION OF INDIA [LAWS(BOM)-2016-12-151] [REFERRED TO]
PRASAD VS. STATE OF KERALA [LAWS(KER)-2017-2-44] [REFERRED TO]
PRASAD VS. STATE OF KERALA [LAWS(KER)-2017-2-103] [REFERRED TO]
PARESHKUMAR JAYKARBHAI BRAHMBHATT VS. STATE OF GUJARAT [LAWS(GJH)-2017-12-33] [REFERRED TO]
BHAGWANTI BAI VS. STATE OF M P AND OTHERS [LAWS(MPH)-2018-5-150] [REFERRED TO]
MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LTD VS. JAWAHAR SHETKARI SOOT GIRNI LTD [LAWS(BOM)-2018-8-90] [REFERRED TO]
DEEN MOHAMMAD VS. STATE OF U P AND 3 OTHERS [LAWS(ALL)-2018-9-60] [REFERRED TO]
MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED VS. ELECTRICITY OMBUDSMAN, NAGPUR [LAWS(BOM)-2020-1-226] [REFERRED TO]
KRISHNAN M. C. VS. STATE OF KERALA [LAWS(KER)-2021-2-61] [REFERRED TO]
RAVIPATI VENKATESHWAR RAO VS. NIZAMPET MUNICIPAL CORP. [LAWS(TLNG)-2021-8-4] [REFERRED TO]
RAVIPATI VENKATESHWAR RAO VS. NIZAMPET MUNICIPAL CORPORATION [LAWS(TLNG)-2021-8-71] [REFERRED TO]


JUDGEMENT

- (1.)Leave granted in Special Leave Petition (Civil) No. 8979 of 2013.
(2.)The present batch of appeals has arisen from the common judgment and order dated 14th August, 2009 passed by the High Court of Judicature at Bombay in a batch of writ petitions being Writ Petition Nos. 1804 of 2007, 64 of 2004, 2316 of 2008 and 200 of 2008.
(3.)The High Court by means of the common impugned judgment disposed of the writ petitions filed by various security agencies which claimed that after enactment of the Private Security Agencies (Regulation) Act, 2005 (hereinafter referred to as the "Central Act") by the Parliament, the Maharashtra Private Security Guards (Regulation of Employment & Welfare) Act, 1981 (hereinafter referred to as the "State Act") is not applicable to the private security agencies and if the State Act remains in operation with respect to private security agencies then the State Government be directed to expeditiously pass orders on the pending applications for exemption under the provisions of the State Act as allowed Under Section 23 of the State Act. The High Court found the State Act to be in consonance with the Central Act and directed the State Government to pass orders on the applications for exemption or applications for renewal of exemption filed by the security agencies.


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