0  10 Feb, 2020
Listen in mins | Read in 54:00 mins

Prathvi Raj Chauhan Vs. Union of India & Others

  Supreme Court Of India Writ Petition Civil /1015/2018
Link copied!

Case Background

The petitioners challenge the validity of this amendment on the grounds that it violated fundamental rights under article of the Constitution of India

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Legal Notes

Add a Note....