REGENT COMPUTRONICS PVT. LTD.

RAMANLAL RAJMAL Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

UNION OF INDIA V. W.N. CHADHA [REFERRED TO]
R.S. SODHI,ADVOCATE V. STATE OF U.P. [REFERRED TO]
MOHAMMED ANIS V. UNION OF INDIA [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
TASHI DELEK GAMING SOLUTIONS LTD VS. STATE OF KARNATAKA [REFERRED TO]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
RUBABBUDDIN SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
NARMADA BAI VS. STATE OF GUJARAT [REFERRED TO]
STATE OF PUNJAB VS. DAVINDER PAL SINGH BHULLAR [REFERRED TO]
SAMAJ PARIVARTAN SAMUDAYA VS. STATE OF KARNATAKA [REFERRED TO]
AZIJA BEGUM VS. STATE OF MAHARASHTRA [REFERRED TO]
DAYAL SINGH VS. STATE OF UTTARANCHAL [REFERRED TO]
AMITBHAI ANILCHANDRA SHAH VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANOHAR LAL SHARMA VS. PRINCIPAL SECRETARY [REFERRED TO]
SUBRAMANIAN SWAMY VS. DIRECTOR, CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) As the issues raised in both the captioned writ-applications are interrelated and the relief prayed for is also common, those were heard analogously and are being disposed of by this common judgment and order.

(2.) Let me start with a recent pronouncement of the Supreme Court in the case of Dharam Pal v. State of Haryana and others, [Criminal Appeal No.85 of 2016, decided on 29th January 2016]. His Lordship Justice Dipak Mishra observed as under:

(3.) The Special Criminal Application No.1079 of 1998 has been filed with the following prayers :

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RAMANLAL RAJMAL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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