CLAT UG - Constitutional Law (Legal Reasoning)

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Article 14, Equality before law (sections)
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Article 19, Protection of certain rights regarding freedom of speech, etc (sections)
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Article 21, Protection of life and personal liberty (sections)
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Article 12, Definition (sections)
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Article 13, Laws inconsistent with or in derogation of the fundamentalrights (sections)
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Article 25, Freedom of conscience and free profession, practice andpropagation of religion (sections)
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Article 26, Freedom to manage religious affairs (sections)
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Article 27, Freedom as to payment of taxes for promotion of any particularreligion (sections)
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Article 28, Freedom as to attendance at religious instruction or religiousworship in certain educational institutions (sections)
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Article 32, Remedies for enforcement of rights conferred by this Part (sections)
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Subplaylist

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Writs (Habeas Corpus, Mandamus, Certiorari)

Maneka Gandhi Vs. Union of India

2:00 mins 25 Jan, 1978
Supreme Court Of India Original Sui
Election Laws, Constitutional Validity, Article 329A, Corrupt Practice...

Smt. Indira Nehru Gandhi Vs. Shri Raj Na...

01:10 mins 07 Nov, 1975
Supreme Court Of India Civil Appeal
federalism, President’s Rule, constitutional law

S.R. Bommai Vs. Union of India and Ors.

00:50 mins 11 Mar, 1994
Supreme Court Of India Civil Appeal
right to privacy, fundamental rights, constitution

Justice K. S. Puttaswamy (Retd.) & Anr....

24 Aug, 2017
Supreme Court Of India Writ Petitio

A.K. Gopalan Vs. The State of Madras

19 May, 1950
Supreme Court Of India Writ Petitio

Additional District Magistrate, Jabalpur...

28 Apr, 1976
Supreme Court Of India Criminal App

Shreya Singhal Vs. Union Of India

24 Mar, 2015
Supreme Court Of India Writ Petitio

Navtej Singh Johar & Ors. Vs. Union Of I...

06 Sep, 2018
Supreme Court Of India Writ Petitio
adultery decriminalisation, constitutional law, Article 14

Joseph Shine Vs. Union of India

02:00 mins 31 Jan, 2023
Supreme Court Of India Miscellaneou

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