Know Thy Judge| Justice S. Ravindra Bhat
“Free speech of the citizens of this country cannot be stifled by implicating them in criminal cases, unless such speech has the tendency to affect public order.”
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“Free speech of the citizens of this country cannot be stifled by implicating them in criminal cases, unless such speech has the tendency to affect public order.”
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“The Court should not under the guise of preventing the abuse of power be itself guilty of usurping power.”
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Arbitration and Conciliation Act, 1996 — Ss. 11 and 8 — Arbitrability of disputes in question: Excluded/excepted matters i.e. matters excluded from
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