Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2) in The Karnataka High Court Act, 1961

(2)The decision or order of a single Judge in cases under sub-section (1) shall be final:Provided that such Judge may, if he thinks fit, instead of disposing of any case as aforesaid refer such case to a Bench of two Judges for hearing and disposal.