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UNION OF INDIA vs. ASSOCIATION FOR DEMOCRATIC REFORMS AND ANR.

SCR Citation: [2002] 3 S.C.R. 696
Year/Volume: 2002/ Volume 3
Date of Judgment: 02 May 2002
Petitioner: UNION OF INDIA
Disposal Nature: Others
Neutral Citation: 2002 INSC 253
Judgment Delivered by: Hon'ble Mr. Justice M.B. Shah
Respondent: ASSOCIATION FOR DEMOCRATIC REFORMS AND ANR.
Case Type: CIVIL APPEAL/7178/2001
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Constitution of India
  • 1950: Article 324
5. Equivalent citation
    Citation(s) 2002 AIR 2112 = 2002 (5) SCC 294 = 2002 (5) Suppl. SCC 294 = 2002 (4) JT 501 = 2002 (4) Suppl. JT 501 = 2002 (4) SCALE 297