N. P. Ponnuswami Vs. Returning officer, Namakkal Constituency and Others Case Summary You Can Listen To on Caseon

0 01 Jan, 1970
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N. P. Ponnuswami Vs. Returning officer, Namakkal Constituency and Others

Supreme Court Of India Civil Appeal/351/1951

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This appeal, predicated upon Article 132 of the Indian Constitution, arises from the High Court of Judicature at Madras' dismissal of the appellant's petition for a Writ of Certiorari.

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