Ker. HC: Court Can Exercise Jurisdiction Over Courts & Tribunals Within its Territorial Jurisdiction - (01 Aug 2024)
CONSTITUTION
Ker. HC has held that this Court can exercise jurisdiction under Article 227 only over those courts and tribunals situated within its territorial limits. Hence, over the NCDRC, falling within the territorial jurisdiction of the Del. HC this Court has no supervisory jurisdiction under Article 227.
Tags : KERALA HIGH COURT TERRITORIAL JURISDICTION SUPERVISORY JURISDICTION
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