REGENT COMPUTRONICS PVT. LTD.

BAR COUNCIL OF INDIA Appellant

V/S

HIGH COURT OF KERALA Respondents

Referred Judgements :-

MARDA CHEMICALS LTD. ETC. ETC. V. UNION OF INDIA AND ORS. ETC. ETC. [ RELIED ON]
PARASHURAM DETARAM SHAMDASANI V. R. [REFERRED TO]
R L KAPUR VS. STATE OF MADRAS [ RELIED ON]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [ RELIED ON]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
PRESIDENT OF INDIA VS. VINAY CHANDRA MISHRA [REFERRED TO]
D C SAXENA VS. HONBLE THE CHIEF JUSTICE OF INDIA [REFERRED TO]
SUPREME COURT BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
KAPILDEO PRASAD SAH VS. STATE OF BIHAR [ RELIED ON]
PRAVIN C SHAH VS. K A MOHAMMAD ALI [ RELIED ON]
EX CAPT HARISH UPPAL VS. UNION OF INDIA [ RELIED ON]
CANARA BANK VS. DEBASIS DAS [ RELIED ON]
ASHOK LEYLAND LIMITED VS. STATE OF TAMIL NADU [ RELIED ON]

JUDGEMENT

(1.) INTRODUCTION :

(2.) The Bar Council of India is a statutory body constituted under the Advocates Act, 1961 ("the Act"). In terms of Section 34(1) of the Act, the High Court of Kerala framed rules; Rule 11 whereof reads as under :

(3.) Contending that the said provision is violative of Articles 14 and 19(1)(g) of the Constitution of India as also Section 34(1) of the Advocates Act on the ground that it seriously impinges upon and usurps the powers of adjudication and punishment conferred on the Bar Councils under the Act as also the principles of natural justice as application thereof is automatic, this writ petition has been filed by the petitioner.

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BAR COUNCIL OF INDIA Vs. HIGH COURT OF KERALA

Referred Judgements :-

JUDGEMENT

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