Oudh Bar Asso. High Court, Lko. Thru General Secretary & Anr Vs U.O.I. Thru Secy. Ministry Of Finance & Ors
.... 6;म यूनियन आफ इण्डिया एवं अन्य (2014) 10 एस0सी0सी0 पेज नं.-1 के सर ...
Allahabad High Court (Lucknow Bench)
Dr. Manju Varma Vs State of U.P. and Others
.... Letters Patent 1865 in relation to the Calcutta High Court provides:- "And we do further ordain, that the said High Court of Judicature at Fort William in Bengal shall have power to remove, and to try and determine, as a Court of extraordinary original Jurisdiction, any suit being falling within ...
Supreme Court of India
State of Maharashtra Vs Kusum Charudutt Bharma Upadhye
.... does. It is true that the Government of India Acts were passed by the British Parliament. The British Parliament is a sovereign and supreme legislative authority and can make, and has made, laws "affecting "the three great organs, of the State, the executive, the legislature and the judiciary, the ...
Bombay High Court
Nahoum E. Nahoum Vs Dr. (Miss) S. Mitter
.... a High Court itself and so an application for transfer of a suit before it will not lie before a Bench of the same High Court." In that case the learned Judge declined to lay down any principle which would interfere with the settled practice of the Court. The decisions reported in S. Krishnasamy A ...
Calcutta High Court
Sri Nasiruddin Vs State Transport Appellate Tribunal <BR>Ramai
.... on on which the High Court expressed its opinion is on the meaning of "cases arising in such areas in Oudh". The High Court expressed the following views. A distinction arises between civil and criminal cases on the one hand and writ petitions under Article 226 on the other. The contention based on ...
Supreme Court of India
The State of Bombay Vs P.
.... n this section for any contempt either in respect of itself or of a Court subordinate to it." So far as Contempt of Court subordinate to the High Court are concerned, the High Court is empowered to deal with those cases by the express provisions of this Acct. It has been expressly provided by th ...
Bombay High Court
Lachmi Narain Vs Nanhe Lal
.... the Bhopal High Court is not included in the High Courts specified in that Section. 6. So far as the Constitution of India is con-cerned the definition of "High Court" as given in Article 366(14) is as follows: ''High Court means any Court which is deemed for the purposes of this Constitution ...
Madhya Pradesh High Court
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