Anand Chintamani Dighe and Another Vs The State of Maharashtra and Others
.... ford Dictionary the meaning of the word "ground" in this connection must be "base, foundation, motive, valid reason." What the State Government did in this case in the opening paragraph of the order was merely to quote a portion of the words of Section 2 namely, that the books "questioned the territ ...
Bombay High Court
The State of Uttar Pradesh Vs Lalai Singh Yadav
.... nd only one person were of the contrary opinion, mankind would be no more justified in silencing that one person than he, if he had the power, would be justified in silencing mankind. (Mill in his essay ''on Liberty'', pp. 19-20 : Thinker''s Library ed., Watts) I disapprove of what you say, ...
Supreme Court of India
Naraindas Indurkhya Vs State M.P.
.... grity and frontiers of India in a manner which is likely to be prejudicial to the interest of the safety and security of India. 5. In our view the High Court had clearly gone wrong in this view of the law on the subject. According to the Oxford Dictionary the meaning of the word ''ground'' in thi ...
Supreme Court of India
Gulam Sarwar Firgar Vs State of Bihar
.... ears to me that there is an insurmountable obstacle in the way of the petitioner asking this Court to enter into the merits of the case and hold that the order of the Government of Bihar contained'' in the notification published on the ''3rd of January, 1962 should be set aside u/s 99-D of the Code ...
Patna High Court
Baba Khalil Ahamad Vs State
.... hor gave several reasons for his conclusion that, Muawiya deserves curses. 20. It will be noticed that, the general argument of the author in these six books is that Muawiya was a man of despicable character. The question is whether the author would be guilty u/s 295A I.P.C. for writing these boo ...
Allahabad High Court
N. Veerabrahmam Vs State of Andhra Pradesh
.... nt is the right to begin and the right to reply. If that only is meant the Government ought not to complain because they will have the advantage of opening and reply. I may state however that as a matter of fact the applicant himself began the arguments before us. I, therefore, see no substance in t ...
Andhra Pradesh High Court
Harnam Das Vs State of U.P.
.... es which are the true, equitable and just principles of all good religion. The author has attempted to trace the previous history of the community and their ethical origin and has quoted profusely from previous books, trying to show that the Sikh religion is one of the worst of religions and its pro ...
Allahabad High Court
Arun Ranjan Ghose Vs The State of West Bengal
.... ns which might have been set out in the order of forfeiture. He cannot possibly do so, unless the passages are set out in the order, the existence of which would be the ground of the Government''s opinion and it is difficult to see, as I have already stated, how the Government themselves can come to ...
Calcutta High Court
Premi Khem Raj Sharma Vs Chief Secretary
.... inger against the said regime & for not supporting the agitation going on against it, lest this action might be considered to be communal. In the fourth part he describes an interview of Dr. Khare with Shri Bhullabhai Desai some time before the latter''s death & holds the Congress & Maha ...
Rajasthan High Court (Jaipur Bench)
In Re: Sojoni Kanta Das <BR> In Re: India in Bondage : Her Right to Freedom Vs
.... ed that the book contains seditious matter the publication of which is punishable u/s 124-A, I.P.C., the only reasonable answer in my opinion is that there is in this book ample to satisfy any Court of justice that the terms of that section have again and again been contravened. The book appears to ...
Calcutta High Court
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