Are you looking for a
legal research tool ?
Get Started
Do check other products like LIBIL, a
legal due diligence tool to get a litigation check report and
Case Management tool to monitor and collaborate on cases.
Morley v. Tattersall
Morley v. Tattersall
(High Court Of Judicature At Calcutta)
| 26-05-1938
Advocate List
Bench
-  
-  
Eq Citations
- [1939] 7 ITR 316 (CAL)
- LQ/CalHC/1938/143
Head Note
HEADNOTE — Constitution of India — Art. 142 — Writ of habeas corpus — Detained under TADA — Detention order passed by Designated Court — Detention order challenged on ground that it was passed without giving opportunity to detenu to be heard — Supreme Court holding that it was not necessary to give opportunity to detenu to be heard before passing detention order — Detention order, therefore, declared illegal — Detenu directed to be released forthwith — Constitution of India, Art. 142
