Introduction The Supreme Court of India (hereinafter "the SC"), which is established under Art. 124 of the Constitution, exercises jurisdiction, which is wider than that of most Apex Courts in the world. Our Supreme Court has the most extensive jurisdiction of any final Court in the world.1 Unlike most Constitutions,2 the Constitution of India (hereinafter "the constitution") does not create different Apex Courts in respect of different areas of law. The Constitution envisages the SC as the final Court of the land "in any cause or matter."3 It is not merely a constitutional Court but also a Final Court of civil and criminal appeals.4 Extending to the whole of India, the SC has jurisdiction to hear matters on both original and appellate sides. While it exercises original jurisdiction under ....