Sant Sadguru Janardan Swami (Moingiri Maharaj) Sahakari Dugdha Utpadak Sanstha and Anr. v. State of Maharashtra and Ors.
8 SCC 509Reported decision2016#1048 most cited
What is Sant Sadguru Janardan Swami (Moingiri Maharaj) Sahakari Dugdha Utpadak Sanstha and Anr. v. State of Maharashtra and Ors. authority for?
High Courts should generally not entertain writ petitions under Article 226 of the Constitution when alternate statutory remedies are available. The discretionary jurisdiction under Article 226 is subject to a rule of self-imposed restraint, requiring parties to first exhaust statutory remedies.
105
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2013 to 2021.
Also referred to as
Sant Sadguru Janardan Swami · 2016 8 SCC 509 · Article 226 · writ petition · alternate statutory remedies · exhaustion of remedies · discretionary jurisdiction · self-imposed restraint · High Court powers · judicial review
Judgments citing Sant Sadguru Janardan Swami (Moingiri Maharaj) Sahakari Dugdha Utpadak Sanstha and Anr. v. State of Maharashtra and Ors.
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