AIR 1986 SUPREME COURT 1571 ::1986 LAB. I. C. 1312 ::(1986) 3 ComLJ 1 ::(1986) 2 CurLR 322 ::1986 2 CurLR 322 ::(1986) 53 FacLR 523 ::1986 53 FacLR 523 ::1986 (3) SCC 156 ::1986 SCC (L&S) 429 ::(1986) 2 LabLJ 171 ::1986 (2) CurCC 335 ::(1986) 60 ComCas 797 ::(1986) 69 FJR 171 ::1986 69 FJR 171 ::(1986) 2 Lab LN 382 ::(1986) 2 ServLR 345 ::(1986) 2 SCJ 201 ::1986 2 ServLR 345 ::(1986) 2 ServLJ 320 ::(1986) 2 Supreme 479 ::1986 2 Supreme 479

Supreme Court Of India

(From : 1986 Lab IC 494 (Cal))

Hon'ble Judge(s): A. P. Sen, D. P. Madon , JJ

(A) Constitution of India , Art.12— Expression, 'the State' in Art. 12 - Interpretation of - Definition of expression 'the State' in Art. 12 being for purposes of Part III and Part IV expression is not confined to its ordinary and constitutional sense as extended by inclusive portion of Art. 12 but used in the concept of the State in relation to Fundamental Rights guaranteed by Part III and Directive Principles of State Policy contained in Part IV which are declared by Art. 37 to be fundamental to governance of the Country. Interpretation of Statutes - Inclusive definition. Where an interpretation clause defines a word to mean a particular thing, the definition is explanatory and prima facie restrictive; and whenever an interpretation clause defines a terms to include something, the definition is extensive. While an explanatory and restrictive definition confines the meaning of the word defined to what is stated in the interpretation clause, so that wherever the word defined is used in the particular statute in which that interpretation clause occurs, it will bear only the meaning unless where, as is usually provided, the subject or context otherwise requires, an extensive definition expands or extends the meaning of the word defined to include within it what would otherwise not have been comprehended in it when the word defined is used in its....