allahabad high court
Case BriefsHigh Courts

“An amending statute cannot be read in a manner to take away, alter, abrogate, impair or extinguish vested rights acquired under existing laws, or create a new obligation, impose a new duty or attach a new disability, in respect of transactions already past”

Legislation UpdatesNotifications

S.O. 3147(E)— In exercise of the powers conferred by sub-section (2) of Section 1 of the Motor Vehicles (Amendment) Act, 2019 (32