scope of power Archives

Explained| Inter-State transfer of suit, appeal or other proceedings: Supreme Court’s power under Section 25 CPC versus Common High Courts’ power under Section 24 CPC

The Supreme Court settled the issue relating to the scope and ambit of Section 24 vis-à-vis section 25 of the CPC that arose in view of the peculiar circumstances relating to transfer of a suit wherein two States share a common High Court as provided under Article 231 of the Constitution of India.

Case Briefs Supreme Court

9A of FTDR Act does not negate Central Govt’s power to impose restrictions on imports under Section 3(2): SC

Supreme Court: The 3-judge bench of AM Khanwilkar, Dinesh Maheshwari and Sanjiv Khanna, JJ has held that the provisions of Foreign Trade

Case Briefs Supreme Court

Monitoring Committee appointed vide 2006 order does not have the power to seal residential premises on the private land; SC

Supreme Court: Dealing with the authority of the “Monitoring Committee to seal the residential premises on the private land” particularly when they

Case Briefs Supreme Court

Commissioner under Hindu Religious and Charitable Endowments Act is not a Court

Supreme Court: The bench of Ashok Bhushan and KM Joseph, JJ decided some important questions dealing with the Hindu Religious and Charitable

Case Briefs Supreme Court

Mere search under Section 240A of Companies Act without seizure won’t suffice the purpose of investigation

Supreme Court: Asking High Court to be more circumspect before it restrains an investigation under the statutory authority of the Director General