(1) यदि किसी समय राष्ट्रपति को प्रतीत होता है कि विधि या तनय का कोई ऐसा प्रश्न उत्पन्न हुआ है या उत्पन्न होने की संभावना है, जो ऐसी प्रकृति का और ऐसे व्यापक महत्व का है कि उस पर उच्चतम न्यायालय की राय प्राप्त करना समीचीन है, तो वह उस प्रश्न को विचार करने के लिए उस न्यायालय को निर्देशित कर सकेगा और वह न्यायालय, ऐसी सुनवाई के पश्चात् जो वह ठीक समझता है, राष्ट्रपति को उस पर अपनी राय प्रतिवेदित कर सकेगा।
(2) राष्ट्रपति अनुच्छेद 1312 के परन्तुक में किसी बात के होते हुए भी, इस प्रकार के विवाद को, जो [उक्त परन्तुक]3 में वर्णित है, राय देने के लिए उच्चतम न्यायालय को निर्देशित कर सकेगा और उच्चतम न्यायालय, ऐसी सुनवाई के पश्चात् जो वह ठीक समझता है, राष्ट्रपति को उस पर अपनी राय प्रतिवेदित करेगा।
Thursday, 09, May, 2024
- HC Expounds ‘Judicial Review of tender processes and award of contracts is limited only to the cases that involve material violation of terms,’ Read Judgment
- HC: ‘A mere report filed by the Investigating Officer, without examining witness, cannot be treated as evidence in the Departmental Proceeding,’ Read Judgment
- ‘Utter defiance of court’s earnest request’; HC grants bail to accused in custody for more than six years, Read Judgment
- HC Expounds: ‘The High Court can only look at the fairness of the process and not of the conclusion in a Judicial Review of Departmental Proceedings,’ Read Judgment
- HC Expounds ‘An act of unlawful entry into the territory of India cannot be punished u/S. 419 and 420 of the IPC,’ Read Judgment
- HC: ‘Employees who have not received their withheld pension amounts have the legal right to seek recourse in court’, Read Judgment
- ‘Torture in custody flouts the basic rights of the citizens’; HC directs State to pay Rs 2 lakh compensation to man subjected to Custodial Violence, Read Judgment
- HC Expounds: ‘No recovery can be effected from employees who have been given excess payment due to wrong fixation of pay without any fraud’, Read Judgment
- [HMA] HC Expounds: Saptapadi ceremony is an essential ingredient to constitute a valid Hindu marriage’, Read Judgment
- HC Expounds ‘An Appellate Court cannot dismiss an appeal on default and has to give its decision on merits’ Read Judgment
- HC: ‘Party seeking condonation of delay cannot allege non-information by counsel about disposal in case in which party doesn’t contact Counsel for 6 years’, Read Judgment
- ‘Testimony of the victim unreliable’; HC sets aside the order of Conviction in a Rape case, Read Judgment
- HC: ‘Interest on delayed payment to a contractor cannot be denied by the government merely because no clause of for interest existed in the contract’ Read Judgment
- HC Opines: ‘Mere use of abusive words, not leading to any provocation to another person, would not make a person guilty under S. 504 IPC’ Read Judgment
- HC Expounds Court passing an order under S. 9 of the Arbitration Act has the power to take penal measures to ensure its enforcement, Read Judgment
