0  07 May, 2010
Listen in mins | Read in 86:00 mins
EN
HI

B.P. Singhal Vs. Union of India & Anr.

  Supreme Court Of India Writ Petition Civil /296/2004
Link copied!

Case Background

This writ petition under Article 32 of the constitution of India, raising a question of public importance involving the interpretation of Article 156 of constitution, has been referred to the ...

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Legal Notes

Add a Note....