bombay high court
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In the words of Diplock LJ in Council of Civil Service Unions v Minister for the Civil Service, [1984] 3 WLR 1174, the Wednesbury principle, formulated by Lord Greene, is whether the decision is so outrageous in its defiance of law or logic that it cannot possibly be sustained.

decision of demonetising
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Supreme Court: In a petition against the demonitisation of Rs. 500 and Rs. 1000 currency notes in 2016, the Constitution Bench of

Bombay High Court
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Bombay High Court: The Division Bench of G.S. Patel and Gauri Godse, JJ. dismissed an appeal which was filed assailing an order

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Himachal Pradesh High Court: Ajay Mohan Goel J., dismissed the petition being devoid of merits. The facts of the case are such

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Delhi High Court: A Division Bench comprising of G.S. Sistani and Chander Shekhar, JJ. reduced the sentence of an accused convicted under Sections