REGENT COMPUTRONICS PVT. LTD.

V. Vasanthakumar Appellant

V/S

H.C.Bhatia And Ors. Respondents

Referred Judgements :-

PRITAM SINGH VS. STATE [REFERRED TO]
PRITAM SINGH VS. STATE [REFERRED TO]
BENGAL CHEMICAL AND PHARMACEUTICAL WORKS LIMITED VS. THEIR EMPLOYEES [REFERRED TO]
STATE OF BOMBAY VS. RUSY MISTRY [REFERRED TO]
RAM SARAN DAS BROS VS. COMMERCIAL TAX OFFICER CALCUTTA [REFERRED TO]
PENU BALAKRISHNA IYER VS. ARIYA M RAMASWAMI IYER [REFERRED TO]
MUNICIPAL BOARD PRATABGARH VS. MAHENDRA SINGH CHAWLA [REFERRED TO]
BIHAR LEGAL SUPPORT SOCIETY VS. CHIEF JUSTICE OF INDIA [REFERRED TO]
KUBHAYAMMED VS. STATE OF KERALA [REFERRED TO]
ASHOK NAGAR WELFARE ASSOCIATION VS. R K SHARMA [REFERRED TO]
NARPAT SINGH VS. JAIPUR DEVELOPMENT AUTHORITY [REFERRED TO]
JAMSHED HORMUSHJI WADIA VS. BOARD OF TRUSTEES PORT OF MUMBAI [REFERRED TO]
TRIPATI BALAJI DEVELOPERS PRIVATE LIMITED VS. STATE OF BIHAR [REFERRED TO]
N SURIYAKALA VS. A MOHANDOSS [REFERRED TO]
MATHAI ALIAS JOBY VS. GEORGE [REFERRED TO]

JUDGEMENT

(1.) This petition, filed in public interest, raises questions touching possible structural reforms at the highest echelons of the Indian judicial system. Similar questions have been addressed in the past not only by the Law Commission but also by this Court on the judicial side. We may briefly refer to the same to place the issues that fall for determination in proper perspective.

(2.) In its 14th Report dated 26th September, 1958, the Law Commission of India advocated the need for a restrained approach towards grant of special leaves to appeal against judgments and orders passed by the High Courts.

(3.) Then came the 95th report dated 1st March, 1984 in which the Law Commission proposed the setting up of a Constitutional Division within the Supreme Court, in the following words:

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V. VASANTHAKUMAR Vs. H.C.BHATIA AND ORS.

Referred Judgements :-

JUDGEMENT

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