Karnataka HC: Can’t Provide Free Bus Service to Enable Voters to Reach Polling Booth  ||  Gau. HC Declares Levy of Court Fee at the rate of 7% for Grant of Probate as Unconstitutional  ||  Cal. HC: Can’t Say Retracted Statement to be Involuntary Without Being Examined by Court  ||  Supreme Court: Union Directed to Deport 17 Foreigners in Assam’s Transit Camps  ||  Recommendations Made by Gujarat HC for Promotions of Judicial Officers Upheld by Supreme Court  ||  SC: Can’t Charge Friends/Relative for Offence of Bigamy by Mere Presence in Second Marriage  ||  ICAI Rule Limiting Number of Tax Audits by Chartered Accountants Every Year Upheld by Supreme Court  ||  Supreme Court Explains 7 Sub-Rights that Must be Protected by State During Land Acquisition  ||  SC: Accused Can’t be Arrested by ED After Special Court has Taken Cognizance of PMLA Complaint  ||  SC: Employees Filing Writ Petitions Against Air India After its Privatisation, Not Maintainable    

SC: HCs and SC Should Refrain from Interfering in Scrutiny Committee's Findings on Caste Claims - (05 Apr 2024)

ADMINISTRATIVE

SC has held that High Courts as well as the Supreme Court should refrain from deeper probe into factual issues in the scrutiny committee's findings on caste claims unless the inferences made by the concerned authority suffer from perversity on its face or are impermissible in the eyes of law.

Tags :   SUPREME COURT  HIGH COURT  SCRUTINY COMMITTEE  CASTE CLAIMS

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved