Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Delhi HC: Writ Petition Can be Filed Only When Statutory Remedies are Entirely Exhausted - (06 Jun 2022)

DIRECT TAXATION

Delhi High Court has held that writ petition can be filed only when statutory remedies are entirely exhausted to meet demands of extraordinary situations.

Tags : DELHI HIGH COURT   WRIT PETITION   STATUTORY REMEDIES  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved