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Article 126, Appointment of acting Chief Justice
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Som Prakash Rekhi Vs. Union of India & A...

2:00 mins 13 Nov, 1980
Supreme Court Of India Writ Petitio
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Pradeep Kumar Biswas and Ors Vs. Indian...

16 Apr, 2002
Supreme Court Of India Civil Appeal
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Jatya Pal Singh & Ors. Vs. Union of Indi...

1:41 mins 17 Apr, 2013
Supreme Court Of India Civil Appeal
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Dr. Janet Jeyapaul Vs. SRM University &...

15 Dec, 2015
Supreme Court Of India Civil Appeal

Article 13, Laws inconsistent with or in derogation of the fundamentalrights
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Article 31A, Saving of Laws providing for acquisition of estates, etc
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Article 31B, Validation of certain Acts and Regulation
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Article 31C, Saving of laws giving effect to certain directive principles
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Article 368, Power of Parliament to amend the Constitution and proceduretherefor
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Keshavan Madhava Menon Vs. The State of...

20 Nov, 1951
Supreme Court Of India Civil Appeal
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The State of Bombay and Another Vs. F.N....

1:35 mins 25 May, 1951
Supreme Court Of India Civil Appeal
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Shayara Bano Vs. Union of India and othe...

22 Aug, 2017
Supreme Court Of India Writ Petitio

Article 14, Equality before law
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Article 15, Prohibition of discrimination on grounds of religion, race, caste,sex or place of birth
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Article 16, Equality of opportunity in matters of public employment
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Article 17, Abolition of Untouchability
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Article 18, Abolition of titles
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