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Delhi HC: National Commission for Scheduled Castes Not Equivalent to Civil Court - (01 Aug 2022)

CIVIL

Delhi High Court has held that merely because the Commission has the powers of a Civil Court for the purpose of carrying out investigations or enquiring into complaints, it can’t be implied that Commission is equivalent to Civil Court or can issue directions after deciding rights of the parties.

Tags : DELHI HIGH COURT   NATIONAL COMMISSION FOR SCHEDULED CASTES   CIVIL COURT  

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