Case BriefsSupreme Court

Noticing that a number of decisions have followed the decision in Rangaiah but far more decisions have distinguished it, the Supreme Court decided to examine the issue afresh and came to the conclusion that the broad proposition formulated in Rangaiah did not reflect the correct constitutional position.

Case BriefsHigh Courts

High Court of Calcutta: In a recent judgment, Single Judge Bench of Debangsu Basak, J. decided upon the constitutional status of Section