SC: Amendments to Government Orders Must Be Construed Fairly to Prevent Hardship  ||  SC: Divorce Settlement Waiver Bars Revival of Monetary Claim under DV Act  ||  Supreme Court: Plaint Cannot Be Rejected Where Ad Valorem Court Fee Depends on Disputed Facts  ||  SC: Bail in Serious Offences like Murder Cases Must be Supported by Clear and Justifiable Reasons  ||  Gauhati HC: Legal Heir Not Made Party Can Challenge Ex-Parte Succession Certificate  ||  Allahabad HC: Hijab Not Essential Islamic Practice, Rejects Plea to Wear It With School Uniform  ||  Gauhati HC: 24-Hour Limit for Magistrate Production Starts From Initial Detention under NDPS Act  ||  Gujarat HC Orders Human Verification of AI-Generated Case Law in Tax Orders, Warns of Contempt  ||  Madras HC: Pending Domestic Violence Case Alone Cannot Curtail Husband’s Right to Travel Abroad  ||  Rajasthan HC: Son’s Coparcenary Claim Fails without Proof of Hindu Undivided Family    

SC: If Actions of Cabinet Committee are Validated by CoM, Rules of Business Not Violated by State - (24 Apr 2023)

CIVIL

Supreme Court has held that when Cabinet Sub-Committee is merely acting on behalf of entire Council of Ministers (CoM), then it cannot be claimed that Rules of Business were not followed by the State Government.

Tags : SUPREME COURT   CABINET COMMITTEE   COUNCIL OF MINISTERS   RULES OF BUSINESS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved