Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 14 docs - [View All]
Caitan D' Souza And Ors. vs Jerbai S.C. Dinshaw And Ors. on 9 September, 1970
Rajatha Enterprises vs Commissioner, Corporation Of ... on 8 April, 1996
Gobind Nath Shaha Chowdhuri, ... vs G.M. Reily on 12 February, 1886
Khushwant Singh And Anr. vs New Delhi Municipal Committee on 11 May, 1981
Shooshee Bhusan Rudro And Anr. vs Gobind Chunder Roy And Ors. on 15 December, 1890

Loading...
User Queries
[Complete Act]
Central Government Act
Section 66 in The Delhi Rent Act, 1995
66. Exclusion of jurisdiction of courts except the Supreme Court. On and from the date from which any jurisdiction, powers and authority becomes exercisable under this Act by the Tribunal in relation to any matter, no court (except the Supreme Court) shall have, or be entitled to exercise any jurisdiction,, powers or authority in relation, to much matter.