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

THE COMMISSIONER, HINDU RELIGIOUS ENDOWMENTS, MADRAS vs. SRI LAKSHMINDRA THIRTHA SWAMIAR OF SRI SHIRUR MUTT.

SCR Citation: [1954] 1 S.C.R. 1005
Year/Volume: 1954/ Volume 1
Date of Judgment: 16 March 1954
Petitioner: THE COMMISSIONER, HINDU RELIGIOUS ENDOWMENTS, MADRAS
Disposal Nature: Appeal Dismissed
Neutral Citation: 1954 INSC 26
Judgment Delivered by: Hon'ble Mr. Justice Bijan Kumar Mukherjea
Respondent: SRI LAKSHMINDRA THIRTHA SWAMIAR OF SRI SHIRUR MUTT.
Case Type: CIVIL APPEAL/38/1953
Order/Judgment: Judgment
1. Headnote

Constitution of India, arts. 19(1)(f), 25, 26, 27-Madras Hindu Religious and Charitable Endowments Act, 1951 (Madras Act XIX of 1951), ss. 21, 30(2), 31, 55, 56 and 63 to 69, 76--Whether ultra vires the Constitution-Work "property" in art 19(1) (f) meaning of-Tax and fee, meaning of-Distinction between.

2. Case referred
3. Act
  • Madras Hindu Religious and Charitable Endowments Act, 1951 (19 of 1951)
  • Constitution Of India
4. Keyword
  • Constitution of India
  • arts. 19(1)(f)
  • 25
  • 26
  • 27