SC: When Tribunals are Constituted, HC don’t Substitute themselves as Decision Making Authority - (24 Feb 2025)
INSOLVENCY
Supreme Court has observed that it is well-settled that when statutory tribunals are constituted to adjudicate and determine certain questions of law and fact, the High Courts do not substitute themselves as the decision-making authority while exercising judicial review.
Tags : SUPREME COURT DECISION MAKING AUTHORITY STATUTORY TRIBUNALS
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