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Citedby 13 docs - [View All]
Dayabhai Poonambhai Patel vs The Regional Transport Authority ... on 13 July, 1951
Makhan Singh vs State Of Punjab(And Connected ... on 2 September, 1952
Kedia Distilleries Ltd. vs Chhattisgarh Chemical Mill ... on 18 February, 2000
Shyam Krishen vs The State Of Punjab And Ors. on 17 July, 1951
D. Parraju vs General Manager, B.N. Railway And ... on 16 August, 1951

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[Article 32] [Constitution]
Central Government Act
Article 32(3) in The Constitution Of India 1949
(3) Without prejudice to the powers conferred on the Supreme Court by clause ( 1 ) and ( 2 ), Parliament may by law empower any other court to exercise within the local limits of its jurisdiction all or any of the powers exercisable by the Supreme Court under clause ( 2 )