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Article 227(4) in The Constitution Of India 1949 [
"Article 227"
] [
Constitution
]
Citedby 14 docs - [
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]
Lt. Col. Amal Sankar Bhaduri vs Union Of India (Uoi) And Ors. on 24 December, 1985
Mohan Chandran And Anr. vs Union Of India (Uoi) And Ors. on 5 July, 1985
Major Subhash Chandra Sarkar vs Union Of India (Uoi) And Ors. on 4 March, 1971
Subhash Chandra Sarkar vs Union Of India (Uoi) And Ors. on 26 July, 1971
Inder Jit Kumar S/O Sant Bakhsh Ji vs Union Of India (Uoi) And Ors. on 8 October, 1991
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Central Government Act
(4) Nothing in this article shall be deemed to confer on a High Court powers of superintendence over any court or tribunal constituted by or under any law relating to the Armed Forces