Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

SC: Tribunal Can’t Direct Govt. to Make Policy or to Make it in a Particular Manner - (18 Dec 2023)

CIVIL

Supreme Court while observing that making policy is not in the domain of the Judiciary, has held that the Tribunal being a quasi-judicial body cannot direct those responsible for making policy, to make a policy in a particular manner.

Tags : SUPREME COURT   POLICY   DIRECTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved