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Karnataka High Court: Writ Courts Cannot Transcend the Barriers of Law - (11 Jun 2024)

PROPERTY

Karnataka High Court has held that no writ can be issued in derogation of law. Writ Courts in the guise of doing justice cannot transcend the barriers of law. They cannot arrogate to themselves the extraordinary power vested in the Apex Court of the country under Article 142 of the Constitution.

Tags : KARNATAKA HIGH COURT   WRIT COURTS   A. 142 OF COI   EXTRAORDINARY POWER  

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