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Delhi HC Held That Writ Jurisdiction Cannot be Entertained If there is Alternative Remedy - (05 May 2022)

CONSTITUTION

Delhi High Court has declined to quash a re-assessment order on the ground that there was no violation of natural justice and the writ jurisdiction under Article 226 of the Constitution of India cannot be entertained if there is “alternative efficacious remedy”

Tags : WRIT JURISDICTION   ALTERNATIVE REMEDY   ARTICLE 226  

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