constitutional law, fundamental rights, state liability
0  06 May, 2010
Listen in mins | Read in 153:00 mins
EN
HI

Bhim Singh Vs. Union of India and Ors.

  Supreme Court Of India Writ Petition Civil /21/1999
Link copied!

Case Background

The petitioners challenged the Members of Parliament Local Area Development Scheme's constitutionality, seeking its scrapping and impartial investigation into fund misuse in writ petitions.

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Description

Legal Notes

Add a Note....