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Orissa Administrative Tribunal Bar Association Vs. Union of India & Others

Supreme Court Of India Civil Appeal /6805/2022

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Case Background

This appeal arises from a judgment of the Orissa High Court dated June in a batch of writ petitions challenging the abolition of the Odisha Administrative Tribunal

Bench

Applied Acts & Sections

Section 4 – The Administrative Tribunals Act, 1985
Section 21 – The General Clauses Act, 1897
Article 14 – The Constitution of India 1950
Article 323A – The Constitution of India 1950
Article 323B – The Constitution of India 1950

Reference cases

M.P. High Court Bar Association Vs. Union of India and Ors.

mins | 0 | 17 Sep, 2004

Legal Notes

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