A.G.SAWANT v. SANJAY D. BERDE

2013 SCC OnLine BOM 833Reported decision2013#1121 most cited

What is A.G.SAWANT v. SANJAY D. BERDE authority for?

A litigant does not have a vested right in a procedure, and the legislature can provide that certain procedural provisions do not apply to a particular trial.

99

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2021.

Also referred to as

A.G. Sawant v. Sanjay D. Berde · procedural provision · vested right · applicability of procedural law · legislative power · trial procedure

Judgments citing A.G.SAWANT v. SANJAY D. BERDE