Article 3, Formation of new States and alteration of areas, boundaries ornames of existing States

The Constitution of India... Article 3 0

Section Background:

Playlists in this Section

Affray {SEC.159}

The Constitution of India, 1950

Latest Uploaded Cases

Writ Petition, Contractual Dues, Arbitration Clause, Disputed Facts, Limitation Act,...

M/s. Ashima Projects Pvt. Ltd., Vs. State...

Meghalaya High Court 14-Sep-2026

Himachal Pradesh High Court, RSA 257 of 2025, land acquisition,...

The Government of H.P. & others Vs....

Himachal Pradesh High Court 09-Apr-2026

Himachal Pradesh High Court, land acquisition, compensation, Article 300A, due...

The Pr. Secy. Revenue to the Govt....

Himachal Pradesh High Court 19-Mar-2026

service law case, Union of India, constitutional law

Haji Abdul Gani Khan & Anr. Vs....

Supreme Court Of India 13-Feb-2023

NGO regulation, PIL, constitutional law

Social Action Forum For Manav Adhikar and...

Supreme Court Of India 14-Sep-2018

tax law, commercial taxation, MP case, Supreme Court India

M/S. Rainbow Colour Lab and Anr. Vs....

Supreme Court Of India 02-Feb-2000

Description

Advance Search Tool

💡 How to Get the Best Legal Answers:

1. Keep it simple: Frame your question in plain language.

2. Add scope: Tag @ a court, judge, year, or act section for accurate results.

3. Attach files: Upload a PDF only if you are using a private document.

🌍 Ask in your language: English • Hindi • Assamese • Bangla • Gujarati • Kannada • Malayalam • Marathi • Odia • Punjabi • Tamil • Telugu • Urdu

💡 New Advocate? Don’t worry! Working without senior support today? Turn on Client Advisory to get instant legal strategies, practical angles, and precedent-backed options for your client.