इस भाग के पूर्वगामी उपबंधों में किसी बात के होते हुए भी,--
(क) लोक सभा में और राज्यों की विधान सभाओं में अनुसूचित जातियों और अनुसूचित जनजातियों के लिए स्थानों के आरक्षण संबंधी, और
(ख) लोक सभा में और राज्यों की विधान सभाओं में नामनिर्देशन द्वारा आंषल-भारतीय समुदाय के प्रतिनिधित्व संबंधी,
इस संविधान के उपबंध इस संविधान के प्रारंभ से 1[साठ वर्ष] की अवधि की समाप्ति पर प्रभावी नहीं रहेंगे :
परन्तु इस अनुच्छेद की किसी बात से लोक सभा में या किसी राज्य की विधान सभा में किसी प्रतिनिधित्व पर तब तक कोई प्रभाव नहीं पड़ेगा जब तक, यथास्थिति, उस समय विद्यमान लोक सभा या विधान सभा का विघटन नहीं हो जाता है।
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
