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“When legislature confers the function of adjudication on an authority under the statute, the same can be performed by such authority within the four corners of the power conferred on it.”
“The objective for ‘further investigation’ is to find the truth and bring evidence on record for ensuring substantial justice. However, this right does not extend to mere ‘reinvestigation’ or ‘fresh investigation’ to be started ab initio.”
S.O. 3121(E)— In exercise of the powers conferred by sub-section (1) of Section 8 read with sub-section (1) of Section 10 of
S.O. 1595(E)— In pursuance of Section 4 of the Commission for Protection of Child Rights Act, 2005 (4 of 2006), the Government
S.O. 1512(E)— In exercise of powers conferred by Section 4(4) read with Section 4(1) of the Securities and Exchange Board of India
Shri Justice Ajay Kumar Tripathi has tendered his resignation from the office of the Chief Justice of the Chhattisgarh High Court from
S.O.1298(E)— In exercise of the powers conferred by clause (b) of Sub-Section (3) of Section 5 read with clause (c) of Sub-Section
Supreme Court: A Bench comprising of A.K. Sikri, Ashok Bhushan and S. Abdul Nazeer, JJ. dismissed a set of appeals filed against the
India has been re-elected to the Council of the International Maritime Organization [IMO] under Category “B” at the 30th session of the