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BHAGWATI PRASAD DIXIT `GHOREWALA` vs. RAJEEV GANDHI

SCR Citation: [1986] 2 S.C.R. 823
Year/Volume: 1986/ Volume 2
Date of Judgment: 25 April 1986
Petitioner: BHAGWATI PRASAD DIXIT `GHOREWALA`
Disposal Nature: Appeal Dismissed
Neutral Citation: 1986 INSC 95
Judgment Delivered by: Hon'ble Mr. Justice E.S. Venkataramiah
Respondent: RAJEEV GANDHI
Case Type: CIVIL APPEAL /3003/1985
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
  • Representation of the People Act, 1951 (43 of 1951)
  • Citizenship Act, 1955 (57 of 1955)
  • Constitution Of India
4. Keyword
  • Representation of the People Act
  • 1951
5. Equivalent citation
    Citation(s) 1986 AIR 1534 = 1986 (4) SCC 78 = 1986 (4) Suppl. SCC 78 = 1986 (1) SCALE 606