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INDIAN COUNCIL FOR ENVIRO-LEGAL ACTION vs. UNION OF INDIA

SCR Citation: [1996] 2 S.C.R. 503
Year/Volume: 1996/ Volume 2
Date of Judgment: 13 February 1996
Petitioner: INDIAN COUNCIL FOR ENVIRO-LEGAL ACTION
Disposal Nature: Petition Dismissed
Neutral Citation: 1996 INSC 237
Judgment Delivered by: Hon'ble Mr. Justice B.P. Jeevan Reddy
Respondent: UNION OF INDIA
Case Type: WRIT PETITION (CIVIL) /967/1989
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Constitution of India
  • 1950 : Articles 21 and 32.
5. Equivalent citation
    Citation(s) 1996 AIR 1446 = 1996 (3) SCC 212 = 1996 (3) Suppl. SCC 212 = 1996 (2) JT 196 = 1996 (2) Suppl. JT 196 = 1996 (2) SCALE 44