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Karnataka HC: SC/ST Commission Not Empowered to Adjudicate Disputes Between Individuals - (05 Jan 2021)

CIVIL

Karnataka High Court has held that the Karnataka State Scheduled Castes and Scheduled Tribes Commission, is not empowered to adjudicate and decide disputes between parties and pronounce its orders either interim or final.

Tags : KARNATAKA HIGH COURT   SC/ST COMMISSION   ADJUDICATION OF DISPUTES BETWEEN INDIVIDUALS  

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