0  02 Feb, 2012
Listen in mins | Read in 141:00 mins
EN
HI

Centre for Public Interest Litigation and others Vs. Union of India and others

  Supreme Court Of India Writ Petition Civil /423/2010
Link copied!

Case Background

The case involves petitions filed by the Centre for Public Interest Litigation (CPIL) and Dr. Subramanian Swamy challenging the allocation of 2G spectrum licenses by the Government of India. The ...

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Description

Legal Notes

Add a Note....