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Citation Codes
Neutral Citations
2003 INSC 342
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Citation Codes
Neutral Citations
2003 INSC 342
Equivalent Citations
citation codes
Case Number
Advocates
Judges
Smart Summary

Factual and Procedural Background

This opinion resolves a group of petitions that challenged the constitutional validity of Sections 175(1)(q) and 177(1). The text supplied contains only the court’s conclusion, and no additional factual or procedural background is provided.

Legal Issues Presented

  1. Whether Sections 175(1)(q) and 177(1) are constitutionally valid.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The court concluded that both impugned provisions are “salutary and in public interest.” On that basis, it held that the challenge to their constitutional validity fails “on all counts.” The opinion excerpt does not disclose the specific analytical steps or legal tests employed; it simply states the outcome that the provisions are intra vires the Constitution.

Holding and Implications

HOLDING: The petitions challenging Sections 175(1)(q) and 177(1) are dismissed; both provisions are declared intra vires the Constitution.

Implications: The immediate effect is that the statutory provisions remain fully operative, and the petitioners obtain no relief. The excerpt offers no discussion of broader legal implications or the establishment of new precedent.

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    Javed And Others v. State Of Haryana And Others

    conclusion

    The challenge to the constitutional validity of Sections 175(1)(q) and 177(1) fails on all the counts. Both the provisions are held intra vires the Constitution. The provisions are salutary and in public interest. All the petitions which challenge the constitutional validity of the abovesaid provisions are held liable to be dismissed.
    (Para 65)
    R-M/ANWTZ/28726.C

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    Comments

    Javed And Others v. State Of Haryana And Others
    (Jul 30, 2003)