Having read the decisions reported in State of U.P. v. L.J.
Johnson (two-Judge Bench) and the decision reported in Meera Gupta v. State of W.B.and the referring order in Angoori Devi v. State of U.P. we think that there are certain areas in these judgments which would require consideration and it would, therefore, be proper if the matters are placed before a larger Bench of 5 Honble Judges so that it is resolved once for all.
State Of U. P v. Angoori Devi
State Of U. P v. Angoori Devi
(Supreme Court Of India)
Civil Appeal No. 368 Of 1985 With No. 2493, 1294-95 Of 1985 And 15695 Of 1996 | 19-03-1997
Advocate List
Bench
- HON'BLE JUSTICE A. M. AHMADI (CJI)
- HON'BLE JUSTICE K. S. PARIPOORNAN
- HON'BLE JUSTICE S. P. KURDUKAR
Eq Citations
- (1997) 7 SCC 757
- LQ/SC/1997/518
Head Note
Constitution of India — Arts. 136 and 142 — Reference to larger Bench — Necessity for — Held, there are certain areas in the decisions of two-Judge Benches which would require consideration and it would, therefore, be proper if the matters are placed before a larger Bench of 5 Hon'ble Judges so that it is resolved once for all
