Supreme Court of India
Digital Supreme Court Reports
The Official Law Report Fortnightly ISSN: 3048-4839 (Online)
Home
Full Text

M.C. MEHTA vs. KAMAL NATH AND ORS.

SCR Citation: [1996] Supp. (10) S.C.R. 12
Year/Volume: 1996/ Supp. (10)
Date of Judgment: 13 December 1996
Petitioner: M.C. MEHTA
Disposal Nature: Petition Disposed Off
Neutral Citation: 1996 INSC 1482
Judgment Delivered by: Hon'ble Mr. Justice Kuldip Singh
Respondent: KAMAL NATH AND ORS.
Case Type: WRIT PETITION (CIVIL) /182/1996
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Constitution of India
  • 1950 : Article 32.
5. Equivalent citation
    Citation(s) 1997 (1) SCC 388 = 1997 (1) Suppl. SCC 388 = 1996 (11) JT 467 = 1996 (11) Suppl. JT 467 = 1996 (9) SCALE 141