Supreme Court of India
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The Official Law Report
Fortnightly
ISSN: 3048-4839 (Online)
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DADU @ TULSIDAS
vs.
STATE OF MAHARASHTRA
SCR Citation:
[2000] Supp. (3) S.C.R. 703
Year/Volume:
2000/ Supp. (3)
Date of Judgment:
12 October 2000
Petitioner:
DADU @ TULSIDAS
Disposal Nature:
Petitions Partly Allowed
Neutral Citation:
2000 INSC 479
Judgment Delivered by:
Hon'ble Mr. Justice R.P. Sethi
Respondent:
STATE OF MAHARASHTRA
Case Type:
WRIT PETITION(CRIMINAL) /169/1999
Order/Judgment:
Judgment
1. Headnote
N/A
2. Case referred
3. Act
No Data Found!!!!!
4. Keyword
Constitutional validity
Parole
5. Equivalent citation
Citation(s)
2000 AIR 3203 =
2000 (8) SCC 437 =
2000 (8) Suppl. SCC 437 =
2000 (1) Suppl. JT 449 =
2000 (6) SCALE 746