
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
||||||
![]() |
![]() |
![]() |
|
![]() |
||||||||
![]() |
![]() |
|||||||||||
![]() |
![]() |
![]() |
||||||||||
![]() |
![]() |
|||||||||||
|
||||||||||||
Report No. 58 High Courts 2.6. Although the High Courts in India-unlike the High Court of Justice in England or the Supreme Courts of the States in Australia- do not (with a few exceptions) possess original civil jurisdiction of the ordinary character; yet, their all-pervading influence over the judicial system of the State is undisputed. |
||||||||||||
![]() |
||||||||||||
![]() |
||||||||||||
![]() |
![]() |
|||||||||||
![]() |
|
![]() |
![]() |