Satpal Singh Satti & others Vs State Of Himachal Pradesh & others
.... arly a fraud on the constitutional provision. ( D.C. Wadhwa v. State of Bihar, (1987) 1 SCC 378, at page 393 ). Transgression may be patent, manifest or direct, but it may also be disguised, covert and indirect and it is to this latter class of cases that the expression “colourable legislation” ...
High Court Of Himachal Pradesh
Kolan Srinivas, Hyderabad Vs Secy, Ministry Of Law Justice, New Delhi 6 Others
.... n’ble Court may deem fit and proper in the circumstances of the case in the interest of justice.” The contention of the petitioner is that in the State of Telangana, Members of Bahujan Samaj Party, some Members of Telugu Desam Legislature Party and some Members of YSR Congress Legislature ...
High Court For The State Of Telangana:: At Hyderabad
Dr. Jaishri Laxmanrao Patil & Ors Vs Chief Minister & Ors
.... ission for Backward Classes, Act, 1993(in short 1993 Act), which was a statutory commission. To comprehend the role and functions of the National Commission for Backward Class created by the Constitution (One Hundred and Second Amendment) Act, we need to notice the difference into the role and f ...
Supreme Court Of India
Surjakumar Okram Vs State Of Manipur
.... ugh Legal Representatives vs. State of Assam and Another reported in (2018) 14 SCC 408. Further, the Manipur Parliamentary Secretary (Appointment, Salary And Allowances and Miscellaneous Provisions) Repealing Act, 2018 is a colourable legislation for safeguarding an unconstitutional Act by ...
Manipur High Court
Samarendra Beura Vs Principal Secretary To His Excellency The Governor Of Odisha & Ors
.... ons, orders or writs, including writs in the nature of habeas corpus, mandamus, prohibitions, quo warranto and certiorari, or any of them, for the enforcement of any of the rights conferred by Part III and for any other purpose (2) The power conferred by clause (1) to issue directions, orde ...
Delhi High Court
Mohammad Akbar Vs Shri D. D. Singh
.... inisters. 9. Clause (1A) was introduced in Article 164 as per the Constitution (Ninety-first Amendment) Act, 2003. Contextually, we deem it appropriate to notice as to how the Parliament appreciated the Bill for amending the Constitution in that regard. The Bill was moved by introducing thi ...
Chhattisgarh High Court
Jagmohan Singh Bhatti Vs Union of India and others
.... rds `State Public Service Commission'', which would mean with the State public services mentioned in said Entry 41 of List-II are restricted to State Public Service Commission or with ancillary services connected to the same and it cannot be extended to mean services of the State Legislature, which ...
High Court Of Punjab And Haryana At Chandigarh
Gutha Sukender Reddy and Others Vs State of Telangana and Others
.... . Since the question of the locus of the petitioners has been contended, we think that any citizen of India can challenge either by way of individual litigation or public interest litigation with regard to constitutional validity of any enactment. This right to challenge is Constitutional right, if ...
Andhra Pradesh High Court
Baljit Kaur and Others Vs State of Haryana and Others
.... le 164(1-A) of the Constitution of India i.e. to limit the size of Council of Ministers cannot be lost sight of. The second proviso further sheds light in the Legislative intent as regards strict adherence to the upper cap as regards the size of Council of Ministers while mandating that whenever the ...
High Court Of Punjab And Haryana At Chandigarh
Harendra Pratap Singh Vs Nitish Kumar
.... ded) 30. A careful reading of the Statement of Objects and Reasons, leading to Ninety-First Amendment of the Constitution, makes it abundantly clear that insertion of Clause (1-A) in Article 75 as well as Clause (1-A) in Article 164 is aimed at stopping the practice of having abnormally large Cou ...
Patna High Court
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