Q. What are the equivalent citations for In Re vs ?

The equivalence citation are(1930) 59 MLJ 17 ; (1930) ILR 53 MAD 237 ; AIR 1930 MAD 779 ; LQ/MadHC/1929/348 ;

In Re Vs. On 04 November, 1929

Q: Q. What was the bench assigned for the case In Re vs ?

HONBLE MR. JUSTICE WALLACE , HONBLE MR. JUSTICE ANANTHAKRISHNA AIYAR

In Re
v.

(High Court Of Judicature At Madras)

Original Petition No. 231 Of 1929 | 04-11-1929

[1] Having regard to the amendment of the Act, we consider that this petition is now maintainable in this Court, and order the case to be posted before the learned Judge in Chambers.

[2] The Government Solicitor for the Crown.

Advocates List

For the Petitioner M.A. Thirunarayana Chari with S.T. Krishnamachari, M.A. Srinivasan, Advocates. For the Crown Advocate-General.

Bench List

HON'BLE MR. JUSTICE WALLACE

HON'BLE MR. JUSTICE ANANTHAKRISHNA AIYAR

Eq Citation

(1930) 59 MLJ 17

(1930) ILR 53 MAD 237

AIR 1930 MAD 779

LQ/MadHC/1929/348

HeadNote

Constitution of India — Arts. 136 and 32 — Maintainability — Amendment of Art. 32 — Petition for issue of writ of mandamus to High Court — Held, amendment of Art. 32 has made it possible to maintain such petition in Supreme Court — Hence, petition maintainable — Constitution of India — Art. 32