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Justice P.D. Dinakaran Vs Judges Inquiry Committee and Another
Decision:
Dismissed
26-08-2011
.... f article 124 for the removal of a Judge of the Supreme Court; The Judges (Inquiry) Act, 1968 3. Investigation into misbehaviour or incapacity of Judge by Committee.-(1) If notice is given of a motion for presenting an address to the President praying for the removal of a Judge signed,- (a) ...
Supreme Court of India
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