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SC: No Power on Supreme Court to Exercise Superintendence Over High Courts - (22 Feb 2024)

ADMINISTRATIVE

Supreme Court while refusing to direct High Court to decide a criminal matter expedetiously, has observed that there is no provision in Chapter-IV under Part-V of the Constitution of India confers power of superintendence on the Supreme Court over the High Courts.

Tags : SUPREME COURT   HIGH COURTS   PART-V OF COI  

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