Report No. 95
3.15. The German Constitutional court.-
The aspect of specialisation is also illustrated by the Constitutional Courts created in several Continental countries.1 A striking example of a specialised court is the West German Constitutional Court, which is preeminently concerned with constitutional law and certain types of disputes involving issues of administrative law.2 Other disputes are dealt with by separate specialised agencies, there being separate Supreme Courts for Administrative Law, Labour Law, social matters and Taxation Law.
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