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Allahabad HC: Armed Forces Tribunal Act Does Not Oust High Court’s Power of Judicial Review - (09 Mar 2022)

CIVIL

Allahabad High Court has clarified that the Armed Forces Tribunal Act, 2007 cannot and does not oust the High Court's power of judicial review contained under Article 226 of the Constitution of India, 1949.

Tags : ALLAHABAD HIGH COURT   POWER OF JUDICIAL REVIEW  

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