statute Archives | SCC Times

Case Briefs Tribunals/Commissions/Regulatory Bodies

Once a statute is repealed, will subordinate legislation made under statute ceases to have effect or can it be avoided by a saving clause? SAT elaborates

Securities Appellate Tribunal, Mumbai (SAT): The Coram of Justice Tarun Agarwala (Presiding Officer) and Justice M.T. Joshi (Judicial Member) and Meera Swarup

Case Briefs Supreme Court

Whether promotion scheme implemented by office memorandum supersedes recruitment regulations? Supreme Court answers

Supreme Court: While adjudicating the issue as to whether promotion scheme implemented by office memorandum supersedes recruitment regulations, the Division Bench of