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

M/S ASHOKA SMOKELESS COAL IND. P. LTD. AND ORS. vs. UNION OF INDIA AND ORS.

SCR Citation: [2006] Supp. (9) S.C.R. 954
Year/Volume: 2006/ Supp. (9)
Date of Judgment: 01 December 2006
Petitioner: M/S ASHOKA SMOKELESS COAL IND. P. LTD. AND ORS.
Disposal Nature: Others
Neutral Citation: 2006 INSC 943
Judgment Delivered by: Hon'ble Mr. Justice S.B. Sinha
Respondent: UNION OF INDIA AND ORS.
Case Type: CIVIL APPEAL /5302/2006
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Coal-Price fixation-Of essential commodity
5. Equivalent citation
    Citation(s) 2007 (2) SCC 640 = 2007 (2) Suppl. SCC 640 = 2007 (1) JT 125 = 2007 (1) Suppl. JT 125 = 2006 (13) SCALE 102