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

PUBLIC UNION FOR CIVIL LIBERTIES vs. STATE OF TAMIL NADU & ORS.

SCR Citation: [2012] 9 S.C.R. 579
Year/Volume: 2012/ Volume 9
Date of Judgment: 15 October 2012
Petitioner: PUBLIC UNION FOR CIVIL LIBERTIES
Disposal Nature: Petition Disposed Off
Neutral Citation: 2012 INSC 472
Judgment Delivered by: Hon'ble Mr. Justice K.S. Panicker Radhakrishnan
Respondent: STATE OF TAMIL NADU & ORS.
Case Type: WRIT PETITION (CIVIL) /3922/1985
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • BONDED LABOUR SYSTEM (ABOLITION) ACT
  • 1976
5. Equivalent citation
    Citation(s) 2013 (1) SCC 585 = 2013 (1) Suppl. SCC 585 = 2012 (10) JT 436 = 2012 (10) Suppl. JT 436 = 2012 (10) SCALE 256