SC: Advocate Must Protect Client Confidentiality Even after Client Turns Adversary  ||  SC: Revenue Record Mutation Alone Cannot Defeat a Person’s Property Title  ||  SC: SARFAESI Auction Valid Despite EMD Shortfall Where 25% Price Was Paid on Auction Day  ||  SC: Extended GST Limitation under S.74 Requires Notice to Specify Fraud or Concealment  ||  Allahabad HC Invalidates Key Provisions of Uttar Pradesh Tenancy Law  ||  Delhi HC: Writ Courts Cannot Prescribe Method for Determining Property Tax  ||  Bombay HC: ICC’s ‘No Sexual Element’ Finding Can Be Challenged under POSH Act  ||  Rajasthan HC: Road Widening Demolition Requires Title Claims and Fair Hearing  ||  Allahabad HC: Mere Presence or FIR Nomination is Insufficient for Conviction under Section 149 IPC  ||  MP HC: Employment Secured Through Forged Records Gives No Right to Hold Public Office    

Supreme Court: Tribunals Decision Can Be Examined Only By Territorial Jurisdiction High Court - (07 Jan 2022)

Supreme Court has held that decision of a tribunal created under Article 323A and 323B of the Constitution can only be examined by a Division Bench of High Court within whose territorial jurisdiction the tribunal falls.

Tags : SUPREME COURT   ARTICLE 323A AND 323B OF CONSTITUTION   TRIBUNALS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved