REGENT COMPUTRONICS PVT. LTD.

HINDUSTAN LEVER LIMITED Appellant

V/S

State of Assam and Others Respondents

Referred Judgements :-

P.L. LAMBA V. STATE [REFERRED TO]
KAMALA PRASAD AGARWALLA V. SARAT CHANDRA BORA [REFERRED TO]
SRI RAMESH SARMA V. STATE OF ASSAM [REFERRED TO]
BHAGWAN DAS JAGDISH CHANDER VS. DELHI ADMINISTRATION [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. PURSHOTAM DASS JHUNJUNWALA [REFERRED TO]
STATE OF PUNJAB VS. DEVINDER KUMAR [REFERRED TO]
DAMODARAN VS. ABDULLA KUNHI [REFERRED TO]
FOOD INSPECTOR, PALGHAT MUNICIPALITY VS. SEETHARAM RICE AND OIL MILLS [REFERRED TO]

JUDGEMENT

(1.) This revision petition is directed against the order dated 18.3.85 passed by the learned Chief Judicial Magistrate, Goalpara in Case No. CR 4/81. The impugned order is available at Annexure-B to the present petition.

(2.) Briefly stated facts are as follows:-

(3.) This revision petition came up before the Honourable Chief Justice on 31.3.92 and following orders were passed :

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HINDUSTAN LEVER LIMITED Vs. STATE OF ASSAM AND OTHERS

Referred Judgements :-

JUDGEMENT

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