HINDU Vs. STATE OF TAMIL NADU
LAWS(SC)-1987-11-61
SUPREME COURT OF INDIA
Decided on November 03,1987

HINDU Appellant
VERSUS
STATE OF TAMIL NADU Respondents

JUDGEMENT

- (1.) IN view of the law laid down by this Court in C. A. No. 1633 of 1974 [indian Express (P.) Ltd. v. State of Tamil Nadu printed at page 474 supra] there is no force in this appeal. The appeal is dismissed a accordingly. No costs. Appeal dismissed .;


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