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[Cites 0, Cited by 0] [Section 8(7)] [Section 8] [Entire Act]

State of Sikkim - Subsection

Section 8(7)(g) in Conduct of the Government Litigation, Rules, 2000

(g)To report to the Legal Remembrancer, Law, any of the following matters arising out of any civil or criminal case decided by the Court:-
(i)Any case in which the Court in confirming or imposing the minimum legal penalty expresses or indicates an opinion that a lesser penalty would serve the ends of justice.
(ii)Any case in which the Court has observed or expressed or indicated that imposition of any tax, cess, levy, penalty, fine or royalty under any of the enactments is unjust and would not serve the ends of justice;
(iii)Any case in which the action of the lower Court or the conduct of investigation or prosecution or the conduct of the Law Officer or a State Employee, has been considered to be gravely irregular or has been severely criticized by the Court;
(iv)Any case in which the Court has declared any law or statutory rule to be ultra vires or in which it has observed that a law or statutory rule has been causing inconvenience or anomaly;
(v)Any defect or lacuna in any enactment or statutory rule, the removal of which he considers it necessary;
(vi)Any pronouncement of the Court on a question of law which is likely to affect other cases in the State;
(vii)Any other matter or circumstances which he himself or the Court desires or considers it necessary to be brought to the notice of the Government;
(viii)In any case in which any important question of law is likely to affect the policy of the Government or the conduct of the Government or its employees has been the subject of comment by the Court;