AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 95

12. Is not much of the time of the Supreme Court and High Courts taken up by constitutional writs which ultimately are dismissed?

On an average not more than 5 per cent of the writ petitions filed in Indian courts ultimately succeed while in West German constitutional courts the percentage is as low as 1.18.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement