DWARKA PRASAD AGARWAL Vs. RAMESH CHANDRA AGARWALA
LAWS(SC)-2003-7-77
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on July 07,2003

DWARKA PRASAD AGARWAL (D) BY LRS. Appellant
VERSUS
RAMESH CHANDRA AGARWALA Respondents





Cited Judgements :-

VASANTHA VENUGOPALA SWAMY VARI TEMPLE VS. MUKKAPATI VENKATESWARA RAO [LAWS(APH)-2009-2-7] [REFERRED TO]
RAJESH KUMAR VS. SHANTA VASHISHT [LAWS(DLH)-2013-10-161] [REFERRED TO]
SHIO NARAYAN PRASAD VS. ORIENTAL INSURANCE COMPANY LTD [LAWS(GAU)-2006-9-75] [REFERRED TO]
GUJARAT STATE ROAD TRANSPORT CORPORATION VS. AMRUBHAI LAKHUBHAI BORIYA [LAWS(GJH)-2013-3-180] [REFERRED TO]
VIBHA SURI VS. VIKRAM SURI [LAWS(DLH)-2010-2-244] [REFERRED TO]
AGRAWAL MITTAL CONCAST PVT LTDTHRO DIRECTOR AJAY BALWANTRAI VS. JALAN FERRO CHROME LTD [LAWS(GJH)-2014-9-106] [REFERRED TO]
KASHI NATH SETT VS. SADHU CHARANSETT [LAWS(CAL)-2023-4-69] [REFERRED TO]
BOMBAY STOCK EXCHANGE LTD VS. VIKAS WSP LTD [LAWS(RAJ)-2007-2-73] [REFERRED TO]
TARIQ HAMEED KARA VS. GH MOHI-UD-DIN WANI [LAWS(J&K)-2005-2-38] [REFERRED TO]
OOTACAMUND CLUB VS. H S MEHTA [LAWS(MAD)-2009-10-42] [FOLLOWED ON]
K. SANTHAKUMARI VS. K.J. TRADING CO. PVT. LTD [LAWS(KER)-2014-7-134] [REFERRED TO]
STATE OF ASSAM VS. MOSLEM MONDAL [LAWS(GAU)-2013-1-1] [REFERRED TO]
DAILY DESHER KATHA TRUST VS. STATE OF TRIPURA [LAWS(TRIP)-2020-8-41] [REFERRED TO]
PRAGJI SAVJI VAJA VS. CHHOTALAL NARSIDAS PARMAR [LAWS(BOM)-2013-9-28] [REFERRED TO]
CANDOLIM DEVELOPERS PVT LTD VS. PRAVIN GROVER [LAWS(BOM)-2016-10-157] [REFERRED TO]
AKASH IMPEX VS. MUNICIPAL CORPORATION OF GREATER MUMBAI [LAWS(BOM)-2013-10-46] [REFERRED TO]
RADHABARI TEA COMPANY PVT LTD VS. MRIDUL KUMAR BHATTACHARJEE [LAWS(GAU)-2009-12-7] [REFERRED TO]
RASIKLAL S MARADIA VS. ICICI BANK LIMITED [LAWS(GJH)-2008-12-153] [REFERRED TO]
HINDALCO INDUSTRIES LIMITED VS. STATE OF U P [LAWS(ALL)-2009-12-3] [REFERRED TO]
SATISH BABUBHAI PATEL VS. UNION OF INDIA AND 3 ORS. [LAWS(GJH)-2013-11-87] [REFERRED TO]
SUZLON ENERGY LIMITED VS. SIMON SOLOMON [LAWS(MAD)-2020-9-857] [REFERRED TO]
SMT. RENUBALA BHUYAN VS. CHAIRMAN-CUM-MANAGING [LAWS(ORI)-2017-8-31] [REFERRED TO]
SPICES VALLEY ESTATE LTD VS. TC FOREXPRESS LTD [LAWS(MAD)-2007-2-339] [REFERRED TO]
STATE OF KERALA AND OTHERS VS. HOTEL LEELAVENTURE LTD , MUMBAI AND OTHERS [LAWS(KER)-2014-12-182] [REFERRED TO]
SAVITA BHAGWANTRAO PATIL VS. SHYAM PUKHRAJ ASOPA [LAWS(BOM)-2014-4-79] [REFERRED TO]
GANGA SAGAR YADAV VS. DULARI [LAWS(ALL)-2024-1-73] [REFERRED TO]
ANIL NAMDA VS. ESCORTS LTD [LAWS(DLH)-2009-1-69] [REFERRED TO]
D VENKATA KRISHNA VS. GOVERNMENT OF ANDHRA PRADESH [LAWS(APH)-2012-4-36] [REFERRED TO]
SUDIN KUMAR CHATTERJEE VS. IMPETUS ENGINEERING PVT LTD [LAWS(CAL)-2005-6-44] [REFERRED TO]
RUPAK GUPTA VS. BIRENDRA KUMAR [LAWS(ALL)-2014-5-484] [REFERRED TO]
OUDH SUGAR MILL VS. STATE OF U P [LAWS(ALL)-2014-11-59] [REFERRED TO]
GHANSHYAM SARDA, SON OF LATE SHIWLAL SARDA VS. SHIV SHANKAR TRADING CO A PROPRIETORIAL [LAWS(GAU)-2014-1-57] [REFERRED TO]
CHURCH OF NORTH OF INDIA VS. LAVAJIBHAI RATANJIBHAI [LAWS(SC)-2005-5-19] [REFERRED TO]
CENTRAL BANK OF INDIA VS. PRABHA JAIN [LAWS(SC)-2025-1-111] [REFERRED TO]
JINDAL SECURITIES PVT. LTD. VS. SISTEMA SHYAM TELESERVICES LTD. [LAWS(RAJ)-2015-1-37] [REFERRED TO]
RAHMATULLAH VS. CIVIL JUDGE SENIOR DIVISION [LAWS(ALL)-2004-7-170] [REFERRED TO]
MD. BAHALUDDIN SHEIKH, VS. UNION OF INDIA [LAWS(GAU)-2013-4-4] [REFERRED TO]
MANOHAR BAWARI VS. SANTOSH KUMAR SINGHANIA [LAWS(CAL)-2007-2-42] [REFERRED TO]
ASHOKA DUBEY VS. ARJUN DEY [LAWS(CAL)-2022-3-82] [REFERRED TO]
HANIF ALI LASKAR VS. DIVISIONAL FOREST OFFICER [LAWS(GAU)-2020-2-4] [REFERRED TO]
C.L. ATHNAGAR & OTHERS VS. HIRAMAN LAL SAHU [LAWS(CHH)-2017-4-14] [REFERRED TO]
KURELLA NAGA DRUVA VUDAYA BHASKARA RAO VS. GULLA JANIKAMMA ALIAS MACHARAMMA [LAWS(APH)-2006-9-110] [RERERRED TO]
BHARTI AIRTEL LIMITED VS. STATE OF U.P. [LAWS(ALL)-2010-6-32] [REFERRED TO]
PARUL PROJECTS LIMITED & ORS. VS. MANORANJAN BHATTACHARJEE & ORS. [LAWS(CAL)-2016-12-16] [REFERRED TO]
GENENTECH INC AND OTHERS VS. DRUGS CONTROLLER GENERAL OF INDIA [LAWS(DLH)-2016-4-538] [REFERRED TO]
VIMLA SONDHIA VS. DOOR SANCHAR ZILA PRABANDHAK [LAWS(MPH)-2014-10-144] [REFERRED TO]
RECKITT BENCKISER (INDIA) PVT. LTD. VS. ADVERTISING STANDARDS COUNCIL OF INDIA [LAWS(MAD)-2024-5-5] [REFERRED TO]
BANK OF RAJASTHAN LTD VS. VCK SHARES & STOCK BROKING SERVICES LTD [LAWS(SC)-2022-11-50] [REFERRED TO]
LIC OF INDIA VS. R SURESH [LAWS(SC)-2008-3-136] [REFERRED TO]
ZEE TELEFILMS LTD VS. UNION OF INDIA [LAWS(SC)-2005-2-116] [REFERRED TO]
MANGALAM VS. CITREX PRODUCTS LIMITED [LAWS(MAD)-2014-9-44] [REFERRED TO]
SATISH BABUBHAI PATEL VS. UNION OF INDIA [LAWS(GJH)-2012-11-216] [REFERRED TO]
AGARWAL MITTAL CONCAST P. LTD. VS. OFFICIAL LIQUIDATOR OF JALAN FORGINGS LTD. (IN LIQUIDATION) AND ORS. [LAWS(GJH)-2010-1-166] [REFERRED TO]
HIMUNGSU KUMAR BASU VS. SUDHANGSU KUMAR BASU [LAWS(CAL)-2003-11-18] [REFERRED TO]
NANAK CHAND VS. UNION OF INDIA [LAWS(ALL)-2010-8-22] [RELIED ON]
SHAIKH SIKANDAR SK HAIDAR VS. SARSWATI EDUCATION SOCIETY [LAWS(BOM)-2006-11-197] [REFERRED TO]
MAHANT DOOJ DAS VS. UDASIN PANCHAYATI BARA AKHARA [LAWS(SC)-2008-5-216] [REFERRED TO]
TASHI DELEK GAMING SOLUTIONS LTD VS. STATE OF KARNATAKA [LAWS(SC)-2005-12-24] [REFERRED TO]
M/S. KWALITY MILLS PRIVATE LTD. VS. M.CHOCKALINGAM CHETTIAR [LAWS(MAD)-2014-10-35] [REFERRED TO]
K SELVARAJ VS. SHEIK IBRAHIM [LAWS(MAD)-2003-8-75] [REFERRED TO]
STATE BANK OF INDIA VS. GHANSHYAMDAS GEMS [LAWS(TLNG)-2023-11-40] [REFERRED TO]
RAM PRAKASH AGRAWAL VS. RISHI KUMAR [LAWS(ALL)-2010-9-69] [REFERRED TO]
RAJIV SANGHVI VS. PRADIP R. KAMDAR [LAWS(BOM)-2022-6-144] [REFERRED TO]
KRISHNA KUMARI TALWAR VS. DEBT RECOVERY TRIBUNAL [LAWS(ALL)-2004-3-162] [REFERRED TO]
AJAY RAMNATHKAR VS. DRAGON KING CONTAINER HANDLINS SERVICES LTD. [LAWS(CL)-2011-5-1] [REFERRED TO]
PREMWATI VS. BHAGWATI DEVI [LAWS(DLH)-2015-8-154] [REFERRED TO]
BALWINDER SINGH VS. RAJENDRA SINGH CHAHAL AND ORS. [LAWS(JHAR)-2015-4-32] [REFERRED TO]
NAHAR INDUSTRIAL ENTERPRISES LTD VS. HONG KONG AND SHANGHAI BANKING CORPORATION [LAWS(SC)-2009-7-160] [REFERRED]
MORGAN SECURITIES AND CREDITS PVT. LTD. VS. BPL LIMITED [LAWS(DLH)-2023-1-18] [REFERRED TO]
ARVIND PARWAL VS. B.K. PANDYA [LAWS(MPH)-2007-8-98] [REFERRED TO]
MADHU ASHOK KAPUR VS. RANA KAPOOR [LAWS(BOM)-2014-3-67] [REFERRED TO]
ARUN MEHRA VS. DURGA BUILDERS PVT LTD [LAWS(DLH)-2006-10-139] [REFERRED TO]
VIRENDRA SINGH VS. DEBT RECOVERY TRIBUNAL [LAWS(ALL)-2005-5-15] [REFERRED TO]
KURELLA NAGA DURVA VUDAYA BHASKARAN RAO VS. GALLA JANIKAMMA ALIAS MACHARAMMA [LAWS(APH)-2009-9-12] [REFERRED TO]
TATA TELESERVICES LIMITED, THRU. AUTHORISED SIGNATORY VS. STATE OF U.P. THRU PRIN. SECY. INSTITUTIONAL FINANCE AND ORS. [LAWS(ALL)-2010-2-335] [REFERRED TO]
ROCHE PRODUCTS (INDIA) PVT LTD. AND OTHERS VS. DRUGS CONTROLLER GENERAL OF INDIA AND OTHERS [LAWS(DLH)-2016-4-566] [REFERRED TO]
SERVANTS OF PEOPLE SOCIETY VS. SUDESH OBEROI [LAWS(DLH)-2007-5-253] [REFERRED TO]
PREMVATI VS. BHAGWATI DEVI [LAWS(DLH)-2007-9-285] [REFERRED TO]
SARDAR HARBHAJAN SINGH AND ORS. VS. RAJENDRA SINGH CHAHAL AND ORS. [LAWS(JHAR)-2015-4-26] [REFERRED TO]
P.R.HOME DEVELOPERS PVT.LTD/ VS. RAJENDRE JAIN [LAWS(MPH)-2013-3-79] [REFERRED]
SATYA NARAYAN VS. JIY AJEERAO COTTON MILLS LTD [LAWS(MPH)-2013-8-241] [REFERRED TO]
Pattammal VS. K K 127 Hosur Primary Agricultural Cooperative Bank Limited [LAWS(MAD)-2003-12-146] [REFERRED TO]
RANDHIR KUMAR VS. BUDHDEO KUMAR KASHYAP [LAWS(JHAR)-2024-11-33] [REFERRED TO]
KWALITY MILLS PRIVATE LTD VS. M CHOCKALINGAM CHETTIAR [LAWS(MAD)-2014-10-352] [REFERRED]
STATE OF M. P. VS. DUNGAJI [LAWS(SC)-2019-7-55] [REFERRED TO]
RAMESH GOBINDRAM VS. SUGRA HUMAYUN MIRZA WAKF [LAWS(SC)-2010-9-61] [REFERRED TO]
JIJAMATA SAHAKARI SAKHAR KARKHANA LTD VS. SUKHEDEO RAMHAU FULZADE [LAWS(BOM)-2010-7-113] [REFERRED TO]
PATEL ISHWARBHAI BECHARDAS AND ORS VS. ADD-LIFE PHARMA LTD AND ORS [LAWS(GJH)-2013-12-358] [REFERRED TO]
D. SRINIVASAN VS. H.S. VISWANATH [LAWS(CL)-2006-9-6] [REFERRED TO]
SWAMY ATMANANDA VS. RAMKRISHNA TAPOVANAM [LAWS(SC)-2005-4-66] [REFERRED TO]
ANAND CHOUGHARY VS. STATE OF M.P. [LAWS(MPH)-2025-2-9] [REFERRED TO]
MAHIMA DATLA VS. RENUKA DATLA [LAWS(SC)-2022-4-154] [REFERRED TO]
M SIVA SUBRAMANIAN VS. JOINT REGISTRAR OF COOPERATIVE SOCIETIES [LAWS(MAD)-2018-9-178] [REFERRED TO]
K.SARAVANAN VS. COSMOPOLIS PROPERTIES PVT. LTD [LAWS(MAD)-2012-8-251] [REFERRED TO]
SHIVDAS PANDEY VS. THE STATE OF BIHAR AND ANOTHERS [LAWS(PAT)-2018-2-255] [REFERRED TO]


JUDGEMENT

S. B. Sinha, S. A - (1.)-These appeals involving identical questions of law and facts were taken up for hearing together and are being disposed of by this common judgment.
(2.)Civil Appeal Nos. 4774-76 of 1996 arise out of the judgments and orders dated 12-3-1993 and 18-3-1993 passed by the Gwalior Bench of the Madhya Pradesh High Court in Miscellaneous Petition Nos. 1654, 1727 and 1728 of 1991; wherein the legality/validity of three orders passed on 29-5-1991 by the Press and Registration Board purported to be in exercise of its jurisdiction under Section 8-C of the Press and Registration of Books Act, 1867 (for short the Act) were questioned by the respondent No.1 herein.
(3.)Civil Appeal Nos. 4777-78 of 1996 arise out of the judgment and order dated 29-6-1991 passed by the Gwalior Bench of the Madhya Pradesh High Court arising out of Misc. Appeal Nos. 60-61 of 1988.


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