 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 58 In West Germany 2.21. It may also be noted that the Constitutional Court of West Germany is, by constitution, statute and practice, a specialist tribunal, which has jurisdiction only over constitutional issues.1 1. Mc. Whinney Judicial Restraint and the West German Constitutional Court, (1961) 75 Harvard Law Review 5, 6.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back