0 01 Jan, 1970
Listen in 2:00 mins | Read in 24:00 mins

N.P. Ponnuswami Vs. Returning officer, Namakkalconstituency and Others.Union of

Supreme Court Of India 1952 AIR 64 1952 SCR 218

Link copied!

Case Background

● 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.

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Legal Notes

Add a Note....