REGENT COMPUTRONICS PVT. LTD.

JAWAHAR SINGH ALIAS BHAGAT JI Appellant

V/S

STATE OF GNCT OF DELHI Respondents

Referred Judgements :-

STATE OF PUNJAB VS. MANOHAR SINGH PRATAP SINGH [REFERRED TO]
RATTAN LAL VS. STATE OF PUNJAB [REFERRED TO]
STATE VS. GIAN SINGH [REFERRED TO]
BASHEER ALIAS N P BASHEER VS. STATE OF KERALA [REFERRED TO]
AMARSINGH RAMJIBHAI BAROT VS. STATE OF GUJARAT [REFERRED TO]
E MICHEAL RAJ VS. INTELLIGENCE OFFICER NARCOTIC CONTROL BUREAU [REFERRED TO]
SUPERINTENDENT NARCOTIC CONTROL BUREAU VS. PARASH SINGH [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Interpretation of an amendment made in the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the Act") by reason of the Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 (Act No. 9 of 2001) (for short "the Amending Act") which has come into effect from 2.10.2001 is the question involved in this appeal.

(3.) The said question arises in the following factual matrix.

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JAWAHAR SINGH ALIAS BHAGAT JI Vs. STATE OF GNCT OF DELHI

Referred Judgements :-

JUDGEMENT

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