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SC: Court U/A 142 Can’t Ignore Any Substantive Statutory Provision Dealing with a Subject - (05 Oct 2023)

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Supreme Court has held that court in exercise of powers under Article 142 cannot ignore any substantive statutory provision dealing with the subject, as this power cannot be used to supplant the substantive law applicable to the case or to the cause under consideration of the court.

Tags : SUPREME COURT   ARTICLE 142   SUBSTANTIVE LAW  

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