Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
  • Dalveer Bhandari, C.J
  • D.Y Chandrachud, J.
Acts
  • Article 19(2) of the Constitution or Section 5B of the Cinematograph Act, 1952. Censorship
  • sub-section (2) of Section 5B of the Cinematograph Act, 1952, the Central Government
  • CINEMATOGRAPH ACT 1952
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Click here to upload
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
  • Dalveer Bhandari, C.J
  • D.Y Chandrachud, J.
Acts
  • Article 19(2) of the Constitution or Section 5B of the Cinematograph Act, 1952. Censorship
  • sub-section (2) of Section 5B of the Cinematograph Act, 1952, the Central Government
  • CINEMATOGRAPH ACT 1952
See more information ...
This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities.
Use AI to get other relevant cases.
Try AI Pro free for 7 days Upgrade to AI Pro
F.A Picture International v. Central Board Of Film Certification, Mumbai And Another
(Nov 5, 2004)