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UNION OF INDIA AND ANR. vs. DEOKI NANDAN AGGARWAL

SCR Citation: [1991] 3 S.C.R. 873
Year/Volume: 1991/ Volume 3
Date of Judgment: 04 September 1991
Petitioner: UNION OF INDIA AND ANR.
Disposal Nature: Appeal Allowed
Neutral Citation: 1991 INSC 219
Judgment Delivered by: Hon'ble Mr. Justice V. Ramaswami (No. 2)
Respondent: DEOKI NANDAN AGGARWAL
Case Type: CIVIL APPEAL /3674/1988
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
  • HIGH COURT JUDGES (SALARIES AND CONDITIONS OF SERVICE) ACT, 1954 (28 of 1954)
4. Keyword
  • High Court Judges (Conditions of Service) Act
  • 1954
5. Equivalent citation
    Citation(s) 1992 AIR 96 = 1992 (1) Suppl. SCC 323 = 1991 (3) JT 608 = 1991 (3) Suppl. JT 608 = 1991 (2) SCALE 481