Q. What are the equivalent citations for State of U. P vs Angoori Devi ?

The equivalence citation are(1997) 7 SCC 757 ; LQ/SC/1997/518 ;

State Of U. P Vs. Angoori Devi On 19 March, 1997

Q: Q. What was the bench assigned for the case State of U. P vs Angoori Devi?

HONBLE JUSTICE A. M. AHMADI (CJI), HONBLE JUSTICE K. S. PARIPOORNAN, HONBLE JUSTICE S. P. KURDUKAR

iDraf

Decision

Open iDraf

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

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.

Advocates List

For

Bench List

HON'BLE JUSTICE A. M. AHMADI (CJI)

HON'BLE JUSTICE K. S. PARIPOORNAN

HON'BLE JUSTICE S. P. KURDUKAR

Eq Citation

(1997) 7 SCC 757

LQ/SC/1997/518

HeadNote

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