Supreme Court of India
Digital Supreme Court Reports
The Official Law Report Fortnightly ISSN: 3048-4839 (Online)
Home
Full Text

DIRECTOR OF INDUSTRIES, U.P. AND ORS. vs. DEEP CHAND AGGARWAL

SCR Citation: [1980] 2 S.C.R. 1015
Year/Volume: 1980/ Volume 2
Date of Judgment: 06 February 1980
Petitioner: DIRECTOR OF INDUSTRIES, U.P. AND ORS.
Disposal Nature: Appeal Allowed
Neutral Citation: 1980 INSC 21
Judgment Delivered by: Hon'ble Mr. Justice E.S. Venkataramiah
Respondent: DEEP CHAND AGGARWAL
Case Type: CIVIL APPEAL /576/1970
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Public Moneys (Recovery of Dues) Act
  • 1965 (U.P. Act No. XXV of B 1965) Section 3-Whether offends Article -14 of tl:e Constitution.
5. Equivalent citation
    Citation(s) 1980 AIR 801 = 1980 (2) SCC 332 = 1980 (2) Suppl. SCC 332 =