tribunal independence, judicial appointments, separation of powers, constitutional law, tribunals

0 20 Jul, 2021
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Union of India Vs. Rajendra N. Shah and Another

Supreme Court Of India Civil Appeal /9108/2014

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Case Background

These appeals raise an important question as to the vires of the Constitution (Ninety Seventh Amendment) Act, 2011 [the “Constitution 97th Amendment Act”] which inter alia introduced Part IXB under the chapter ...

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