SC: Court’s Direction Can’t be Nullified by Legislation Without Altering Basis of Judgment - (12 Jul 2023)
CIVIL
Supreme Court has observed that the effect of Court’s judgments can be nullified by a legislative act by removing the basis of the judgment and such a law can be retrospective, subject to the condition that retrospective amendment should be reasonable and not arbitrary.
Tags : SUPREME COURT DIRECTION LEGISLATION RETROSPECTIVE
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