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Del. HC: South Asian University an International Organization, Not Amenable to Writ Jurisdiction - (25 Jan 2024)

CONSTITUTION

Delhi High Court has held that South Asian University is not amenable to the writ jurisdiction under Article 226 of the Constitution of India as it enjoys the status of an international organization having privileges and immunities conferred upon it.

Tags : DELHI HIGH COURT   SOUTH ASIAN UNIVERSITY   WRIT JURISDICTION   INTERNATIONAL ORGANIZATION   ARTICLE 226 OF CONSTITUTION  

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