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Allahabad HC: Resolution to Not Appear in Criminal Cases Involving Lawyers is Unconstitutional - (27 Jul 2021)

CIVIL

Allahabad High Court has held that a resolution passed by the Bar Associations that none of its members will do pairvi in any criminal case against a member Advocate or his family members is not only un-constitutional, against the ethics of professional advocacy as well as against the concept of Articles 14, 21 and 22(1) of the Constitution of India, 1949.

Tags : ALLAHABAD HIGH COURT   BAR ASSOCIATION RESOLUTION  

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