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STATE OF HIMACHAL PRADESH & ANR. vs. UMED RAM SHARMA & ORS.

SCR Citation: [1986] 1 S.C.R. 251
Year/Volume: 1986/ Volume 1
Date of Judgment: 11 February 1986
Petitioner: STATE OF HIMACHAL PRADESH & ANR.
Disposal Nature: Petition Disposed Off
Neutral Citation: 1986 INSC 13
Judgment Delivered by: Hon'ble Mr. Justice Sabyasachi Mukherjee
Respondent: UMED RAM SHARMA & ORS.
Case Type: SPECIAL LEAVE PETITION (CIVIL) /12621/1984
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
  • Constitution Of India
4. Keyword
  • Constitution of India
  • 1950
  • Articles 19(l)(d)
5. Equivalent citation
    Citation(s) 1986 AIR 847 = 1986 (2) SCC 68 = 1986 (2) Suppl. SCC 68 = 1986 (1) SCALE 182