M.P.GANGADHARAN AND ANOTHER v. STATE OF KERALA AND OTHERS
What is M.P.GANGADHARAN AND ANOTHER v. STATE OF KERALA AND OTHERS authority for?
Under Section 21 of the General Clauses Act, 1897, the power to issue notifications and orders inherently includes the power to amend, vary, or rescind them. This principle enables the government to modify existing notifications, such as changing the location of a court established by an earlier notification.
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.
Also referred to as
M.P. Gangadharan v. State of Kerala · 2006 6 SCC 162 · Section 21 General Clauses Act · power to amend notifications · power to vary orders · power to rescind notifications · government power to issue notifications · administrative power to modify · implied power to amend · shifting court location notification
Judgments citing M.P.GANGADHARAN AND ANOTHER v. STATE OF KERALA AND OTHERS
Showing 1–20 of 182 · Page 1 of 10
