SC 'Shirking Responsibility' by Sending Cases of Fundamental Rights to HCs: Former CJI Ahmadi - (16 Feb 2018)
Noting that high courts have "limited" powers over the issue of fundamental rights, Ahmadi hoped that the apex court will not hesitate "to use Article 32 to enforce the fundamental rights, which is sometimes violated with impunity as the so-called gau rakshaks did in a spell in this country."
Tags : COURT HIGH COURT
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