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SC: HC in Exercise of Writ Jurisdiction Can Pass Order Interdicting Legal Fiction - (20 Mar 2020)

CONSTITUTION

Supreme Court has observed that the High Court in the exercise of jurisdiction under Article 226 of the Constitution of India, 1949 can pass an order interdicting the legal fiction engrafted in legislation provided the legal fiction had not come into operation. The Court has reiterated that the power of the High Court under Article 226 cannot be taken away or abridged by any contrary provision in a Statute.

Tags : SUPREME COURT   LEGAL FICTION  

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