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Supreme Court Of India

(From : AIR 1995 Delhi 323)

Hon'ble Judge(s): B. N. Kirpal, Y. K. Sabharwal, K. G. Balakrishnan , JJJ

(A) Constitution of India , Art.323A, Art.323B, Art.246(1), Sch.VII List I Entry 45— Recovery of Debts Due to Banks and Financial Institutions Act (51 of 1993) , S.3, S.8— Banking Tribunal - Parliament is competent to enact law for establishing Banking Tribunal - Articles 323-A and 323-B do not take away that legislative competence. Abdul Khader v. Union of India, AIR 2001 Kant 176, Overruled. The power of the Parliament to enact a law, which is not covered by an Entry, List II and List III, is absolute. While Arts. 323-A and 323-B specifically enable the legislatures to enact laws for the establishment of Tribunals, in relation to the matters specified therein, the power of the Parliament to enact a law constituting a Tribunal, like the Banking Tribunal, which is not covered by any of the matters specified in Art. 323-A or 323-B, is not taken away. With regard to any of the entries specified in List I, the exclusive jurisdiction to make laws with respect to any of the matters enumerated in List I is with the Parliament. The power conferred by Art. 246(1) can be exercised notwithstanding the existence of Art. 323-A or 323-B of the Constitution. Articles 323-A and 323-B are enabling provisions which specifically enable the setting up of Tribunals contemplated by the said articles. These articles, however, cannot be interpreted to....