Abuse of Administrative Discretion— A Detailed Study
by Barkha Tandon*
exercise of power
CAT Chairman cannot stay the proceedings pending before a larger bench of High Court
Supreme Court: Explaining the scope of the powers of the Chairman of the Central Administrative Tribunal (CAT), the Bench of R. Banumathi
SC| Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 doesn’t prohibit ADM from passing orders
Supreme Court: In the case where it was being contended that the Additional District Magistrate had no jurisdiction to pass order under
Court cannot exercise the power to grant remission under Article 32 of the Constitution
Supreme Court: Deciding the matter regarding the Court’s power to remit or pardon, the bench of Dipak Misra and Shiva Kirti Singh,