SC: Completed Trial can't be Remanded for Procedural Lapse Unless Prejudice is Proven  ||  SC: Sessions Courts Cannot Bar Statutory Remission and Commutation Through Special Sentences  ||  SC: Article 311 Bar Inapplicable If Removing Officer Equals Appointing Authority in Status  ||  SC: Contractual Bar Prevents Arbitral Tribunal From Awarding Pre-Reference Interest  ||  SC Frames Guidelines to Prevent POCSO Act Misuse by Parents in Custody Disputes  ||  Delhi HC Directs DLSA to Convey Trial Court’s Encouraging Message and Compensation to POCSO Survivor  ||  Delhi HC: Gravity of UAPA Offence Cannot Justify Prolonged PMLA Detention  ||  Delhi HC Affirms Equestrian Federation's Youth Olympics Selection, Calls for Clearer Norms & Timeline  ||  Delhi HC: Ajeet Bharti Used Caste Superiority to Humiliate Chandrashekhar Azad  ||  Supreme Court: Anti-Suit Injunction Cannot Rest on Speculation of Unenforceable Foreign Decree    

Supreme Court: Courts Cannot Interfere With Law Making Powers Under Guise of Judicial Review - (09 Feb 2017)

Supreme Court, while setting aside directions to amend a tenancy law issued by HP High Court, has reiterated that Court in its judicial review cannot encroach upon basic constitutional function which is entrusted to legislature to determine whether a law should be enacted or amended.

Tags : SUPREME COURT   TENANCY LAW   HP HIGH COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved