Mobile View
Main Search
Forums
Advanced Search
Disclaimer
Citedby 31 docs - [
View All
]
Ex. Ct. Suresh Kumar vs Union Of India on 9 May, 2013
Director Of Postal Services vs Daya Nand on 31 January, 1972
Shri Nankku Kumar vs Union Of India And Others on 16 May, 2001
K.Karunanidhi (Deceased) vs The Government Of Tamil Nadu on 30 September, 2009
Laxmi Narayan Hayaran vs State Of Madhya Pradesh And Anr. on 29 October, 2004
Loading...
User Queries
the constitution of india
article 311
article 311(2)
constitution of india doctypes: laws
the constitution of india 1949
311
"constitution of india"
article 311 doctypes:laws
[
Article 311(2)
] [
Article 311
] [
Constitution
]
Central Government Act
Article 311(2)(a) in The Constitution Of India 1949
(a) where a person is dismissed or removed or reduced in rank on the ground of conduct which has led to his conviction on a criminal charge; or