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SARDAR INDER SINGH vs. THE STATE OF RAJASTHAN

SCR Citation: [1957] 1 S.C.R. 605
Year/Volume: 1957/ Volume 1
Date of Judgment: 08 February 1957
Petitioner: SARDAR INDER SINGH
Disposal Nature: Petitions Dismissed
Neutral Citation: 1957 INSC 13
Judgment Delivered by: Hon'ble Mr. Justice T.L Venkatarama Aiyyar
Respondent: THE STATE OF RAJASTHAN
Case Type: WRIT PETITION (CIVIL)/50/1955
Order/Judgment: Judgment
1. Headnote

Constitutional Law - Delegated legislation and conditional legislation - Distinction - Statute conferring power on outside authority to extend its operations - Validity - Rajasthan (Protection of Tenants) Ordinance, 1949, (Rajasthan Ordinance No. IX of 1949), SS. 3, 4, 7(1), 15 - Notifications by Rajpramukh - Validity - Whether Ordinance contravenes Arts. 14 and 19(1)(f) of the Constitution of India. 

2. Case referred
3. Act
  • Constitution Of India
4. Keyword
  • Delegated legislation and conditional legis- lation-Distinction
5. Equivalent citation
    Citation(s) 1957 AIR 510 =