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Powers of judicial review in contractual or commercial matters - Courts will not interfere by exercising powers of judicial review even if a procedural aberration or error in assessment or prejudice to a tenderer, is made out - Power of judicial review will not be invoked to protect private interest at the cost of public interest, or to decide contractual disputes. - Supreme Court of India Judgements
SUPREME COURT OF INDIA FULL BENCH TATA MOTORS LIMITED — Appellant Vs. THE BRIHAN MUMBAI ELECTRIC SUPPLY & TRANSPORT UNDERTAKING (BEST) AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud, CJI, Pamidighantam Sri Narasimha and J. B. Pardiwala, JJ. ) Civil Appeal No. 3897 of 2023; (Arising Out of SLP(C) No. 15708 of […]
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