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Provisions of Tribunal Reforms Act 2022 Struck Down as Unconstitutional - (19 Nov 2025)

CONSTITUTION

SC held Tribunal Reforms Act 2022 violates the constitutional principles of separation of powers and judicial independence. The Act amounts to "legislative overruling" of binding judgments without curing any defects

Tags : SUPREME COURT   TRIBUNAL REFORMS ACT 2022   UNCONSTITUTIONAL  

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