Section 34 in The Rajasthan High Court Ordinance 1949
34. By the High Court in the exercise of appellate and other civil jurisdiction.
- With respect to the law or equity and the rule of to be applied good conscience to be applied by the High Court to each case coming before it in the exercise of its jurisdiction as a Court of Appeal, Revision or Reference, such law or equity and the rule of good conscience shall be the law or equity and rule of good conscience which the Court in which the proceedings in such case were originally instituted ought to have applied to such case.
