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I.R. COELHO (DEAD) BY LRS. ETC. vs. THE STATE OF TAMIL NADU ETC.

SCR Citation: [1999] Supp. (2) S.C.R. 394
Year/Volume: 1999/ Supp. (2)
Date of Judgment: 14 September 1999
Petitioner: I.R. COELHO (DEAD) BY LRS. ETC.
Disposal Nature: Matter Referred to Larger Bench
Neutral Citation: 1999 INSC 394
Judgment Delivered by: N/A
Respondent: THE STATE OF TAMIL NADU ETC.
Case Type: CIVIL APPEAL /1344-45/1976
Order/Judgment: Order
1. Headnote

Constitution of India:

Articles 3 I A and 31 B-lnsertion of Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969 and West Bengal Land Holding Revenue Act 1979 in Ninth Schedule to the Constitution-Validity of Matter referred to larger Bench-Judgments in Waman Rao and Bhim Singh Ji also to be considered by larger Bench. 

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Constitution of India
5. Equivalent citation
    Citation(s) 1999 AIR 3179 = 1999 (7) SCC 580 = 1999 (7) Suppl. SCC 580 = 1999 (6) JT 607 = 1999 (6) Suppl. JT 607 = 1999 (5) SCALE 476