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Delhi HC: Bar Associations are Not ‘State’ under Article 12 as They Do Not Perform Public Functions - (19 Jan 2026)

CIVIL

Delhi High Court ruled that Bar Associations do not perform public functions and are not a State or its instrumentality under Article 12, noting that their functions primarily protect the interests of individual lawyers and cannot be classified as State functions.

Tags : BAR ASSOCIATIONS   STATE   PUBLIC FUNCTIONS  

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