Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 6 docs - [View All]
Mahant Mangal Puri vs Mahant Baldeo Puri on 2 February, 1938
Abhishek Rishi vs State Of Punjab And Others on 3 April, 2013
Dr. N. Ram Gopal vs Executive Officer, Tirumala ... on 20 September, 2005
The Collector And Superintendent ... vs Laxmibai Saheb Angre on 10 December, 1947
State Of Sikkim vs Surendra Prasad Sharma on 19 April, 1994

User Queries
[Article 35(a)] [Article 35] [Constitution]
Central Government Act
Article 35(a)(i) in The Constitution Of India 1949
(i) with respect to any of the matters which under clause ( 3 ) of Article 16, clause ( 3 ) of Article 32, Article 33 and Article 34 may be provided for by law made by Parliament; and