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  • ARTICLE 141: DOCTRINE OF PRECEDENT

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ARTICLE 141: DOCTRINE OF PRECEDENT

Courtesy/By: SANKALPITA PAL  |  04 May 2020     Views:21433

Article 141-
Law declared by Supreme Court to be binding on all courts: The law declared by the Supreme Court shall be binding on all courts within the territory of India.

The doctrine of Precedent refers to the concept that the court is to follow judicial decisionspronounced in previous cases, when faced with the same factual carve-out, questions in subsequent matters. Doctrine of Precedent is also interchangeably used for Principle of Stare Decisis which was widely accepted in England at the end of the 19th century. However, there is a very fine line of difference between Stare Decisis and Precedent. This clearly is a western concept.

In the Indian Constitution this doctrine is charted under Article 141 and specifically entitles the Supreme Court to have this binding authority over other courts. The theoretical basis for the legislature to bestow such binding authority and the status of law(constitutional status) to a premanicured decision on a question of law is to add a sense of certainty, consistency and predictability to the legal system of India.

According to Salmond, the phrase ‘the doctrine of precedent’ has various meanings. A very loose and vague interpretation of this doctrine includes, precedents are reported, cited and will probably be followed by courts. On the other hand in its strict and rather a more legal sense, in certain circumstances, precedents have a great binding authority over courts thus making them bound by previously decided cases. The civil law countries (where law is mostly codified)– Germany, Italy, France etc- use the Doctrine only in the former sense. The common law countries such as India, England, America and apply the Doctrine in the latter sense.

There are three kinds of sources of laws:

  1. Customary law- custom;
  2. Enacted law- legislation is treated as its source;
  3. Case law- precedents

This doctrine can be said to have various namesakes ranging from Stare Decisis in England to Jurisprudence Constante in France etc.

Difference in Precedent and Stare Decisis

Stare decisis is a Latin term which means 'to stand by things decided.' A doctrine and principle in its literal sense can be used interchangeably. Thus, a principle is not as strict as law. The existence of a principle doesn’t necessarily mean that it can’t be broken.

The doctrine of stare decisis when established in a country’s legal system then it obligates the court to look back at it previously decided cases when making their decisions. If while giving the new decision if it is found that the preceding case doesn’t have a sound judicial ground then it can be overtured or overruled. Thus, a doctrine can be broken. Precedents are just a subset of this doctrine. The past decisions are known as precedent. Precedent is a court’s previous decision. This decision sets an example, for judges and authority while deciding either factually similar or identical cases.

Doctrine of Stare Decisis just facilitates and obligates the courts to look back at these previous decisions. This also shows that the binding authority of precedents is much lesser than established statutes and the constitution.

Implication of Article 141 of the Constitution is that in India it makes the ‘law declared’ by the Supreme Court binding on all courts within the territory in India. The Expression ‘law declared’ implies the law creating role of the Supreme Court.

Once again the Supreme Court is not bound by its own decisions. In Bengal Immunity Co. v. State of Bihar the court observed that there is nothing in the Indian constitution that prevent the Supreme Court from departing from its own previous decision if it is convinced of its error and baneful effect on public interest.

As far as the high courts are concerned, the decisions of a High Court have a great binding authority over all subordinate courts within the jurisdiction of High Court.

Role of Foreign Precedents in the Indian Legal system

Due to India’s long colonial history, the country’s legal system has heavily relied on its previous western influence. As far as adopting common law system. Thus, Doctrine of Precedent is an indelible imprint left by our colonial past.

The famous Wednesbury principles can be considered a well fitted example for this particular section of this research paper. These principles have been diluted quite recently. However it is one the most prominent tests of unreasonableness which has been applied by Indian courts time and again.

Few objections were  made against the citation of foreign precedents in constitutional cases.

The first objection is based on the reasoning that foreign judges are not responsible to the electorate. There will be a breach of public morality if reliance is placed solely on their decisions may amount to arbitrary misuse of powers and this would hurt Judicil conscience.

Secondly Concept of exceptionalsm isn’t possible in India as the whole constitutional framework is based on different other constitutions. This the very reason why there are so many western concepts incorporated in the constitution.

Using foreign precedents in order to facilitate the expansion of ‘judicial discretion’ is a very sugar-coated and impractical view. Judges may use their powers arbitrarily and can prolong a bad precedent too.

Foreign precedents should be introduced in the legal system only till when it is not going to cause delay in deciding a case and its introduction must have real purpose. Also an unnecessary executive action shouldn’t be allowed to pervert the course of justice.


Courtesy/By: SANKALPITA PAL  |  04 May 2020     Views:21433

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My Unflinching Faith In CJI Stands Fully Vindicate...
20 May 2019     Views:1913
Solitary Confinement Of Death Convict Prior To Rej...
20 May 2019     Views:2248
Section 498A & 306 IPC: Incidents Which Happened M...
20 May 2019     Views:5736
Why Should UP Have Least High Court Benches In Ind...
20 May 2019     Views:1678
Successive Bail Applications Should Be Placed Befo...
20 May 2019     Views:9024
“Drop This Episode From Your Minds And Gossips...
20 May 2019     Views:1548
Is The Criticism Of In-House Procedure Justified?...
20 May 2019     Views:1761
Mere Pendency Of Civil Case Between Complainant An...
20 May 2019     Views:1473
Section 482 CrPC: HC Should Assign Reasons As To W...
20 May 2019     Views:3213
Delhi High Court Directs Government To Set Up 18 F...
20 May 2019     Views:1567
No New Appointments To Be Made From In-Service Can...
18 May 2019     Views:1409
Only Advocates Can Plead And Argue On Behalf Of Li...
09 Apr 2019     Views:3550
Nations Must Make Gun Laws More Stricter...
04 Apr 2019     Views:4368
SC Designates 37 Lawyers As Senior Advocates...
04 Apr 2019     Views:8087
Adding Additional Accused: To Invoke Section 319 C...
04 Apr 2019     Views:6677
SC Sets Aside Life Ban Imposed On Cricketer Sreesa...
04 Apr 2019     Views:1820
P&H HC Directs Protection Of Honest Officers While...
04 Apr 2019     Views:1603
Death Sentence Can Be Imposed Only When Life Impri...
19 Mar 2019     Views:2155
Islamabad High Court Rejects Plea Against Release ...
19 Mar 2019     Views:2319
Lawyers Resort To Seek Unnecessary Adjournments Am...
19 Mar 2019     Views:2410
Even Poem Can Help Save A Death Convict From Gallo...
19 Mar 2019     Views:2441
Educated Woman Supposed To Be Fully Aware Of Conse...
19 Mar 2019     Views:1455
Jammu and Kashmir HC Upholds PM’s Employment Pac...
19 Mar 2019     Views:1907
Magistrate Shall Specify Whether Sentences Awarded...
23 Feb 2019     Views:2624
Mere Inability To Repay Loan Does Not Constitute C...
23 Feb 2019     Views:3145
Inability To Establish Motive In A Case Of Circums...
23 Feb 2019     Views:2877
Punjab & Haryana HC Issues Slew Of Directions To C...
23 Feb 2019     Views:3175
Court Has to Confine Itself To The Four Corners Of...
23 Feb 2019     Views:1605
Long Pendency Amounts To A Special Reason For Impo...
23 Feb 2019     Views:1673
Successive Applications For Recalling Witnesses Sh...
23 Feb 2019     Views:3259
Lieutenant General (Rtd) Cannot Be Tried In A Gene...
06 Feb 2019     Views:2569
Autonomy Of the Bar Cannot Be Taken Over By The Co...
05 Feb 2019     Views:3239
Casual Act Of Possession Over Property Does Not Co...
04 Feb 2019     Views:2483
No Authority Can Claim Privilege Not To Comply Wit...
04 Feb 2019     Views:2730
Death Sentence Only When The Alternative Option Is...
04 Feb 2019     Views:2805
SC Imposes Rs 5 Crore Penalty On A Medical College...
28 Jan 2019     Views:2075
A Judicial Officer Is Not An Ordinary Government S...
25 Jan 2019     Views:2190
Rape And Murder Of 8 Year Old Girl: SC Commutes De...
23 Jan 2019     Views:2240
Mere Allegations Of Harassment Without Proximate P...
23 Jan 2019     Views:2853
Legal Article Why Should They Speak Lies: Decease...
23 Jan 2019     Views:1758
Can a Economic offender can escape by surrendering...
22 Jan 2019     Views:1631
NCW is a Lame Duck or Legal Guardian for women...
22 Jan 2019     Views:1519
Mutual Consent Divorce Procedure in Chennai Family...
21 Jan 2019     Views:6721
Quick Divorce in India...
21 Jan 2019     Views:1667
4 Important things to file Divorce in Chennai...
21 Jan 2019     Views:1844
How to get Divorce for Muslim Men ...
21 Jan 2019     Views:12061
Offences Under Section 307 IPC Can’t Be Quashed ...
17 Jan 2019     Views:3824
Suspicion, Howsoever Grave, Can’t Substitute Pro...
17 Jan 2019     Views:1606
Delhi HC Rejects AJL's Plea Against Centre's Order...
03 Jan 2019     Views:2610
1984 Anti-Sikh Riots: Delhi HC Awards Life Term To...
03 Jan 2019     Views:2299
SC Dismisses Petitions Seeking Probe Into Rafale D...
20 Dec 2018     Views:2697
Executive Magistrate Cannot Direct Police To Regis...
20 Dec 2018     Views:3277
Why Lawyers Of West UP Are Compelled To Strike Fre...
20 Dec 2018     Views:1884
recheck...
19 Dec 2018     Views:2410
1984 Anti-Sikh Riots – Delhi HC Upholds Convicti...
12 Dec 2018     Views:2019
Why Lawless West UP Has No High Court Bench?...
11 Dec 2018     Views:2315
Bombay HC Quashes Government Resolution Making It ...
26 Nov 2018     Views:2449
SLP Against Death Sentence Shall Not Be Dismissed ...
26 Nov 2018     Views:2506
SC Allows Live-Streaming Of Public Proceedings In ...
26 Nov 2018     Views:2366
Sexual Offenders Registry For Law Enforcement Agen...
26 Nov 2018     Views:4584
Delhi HC Sentences 16 Policemen To Life Imprisonme...
26 Nov 2018     Views:1615
Men Too Have Right Not To Be Defamed And Denounced...
26 Nov 2018     Views:1740
Courts Have To Adequately Consider Defence Of The ...
26 Nov 2018     Views:1590
CJI Ranjan Gogoi Demonstrates His Firm Resolve And...
26 Nov 2018     Views:1526
SC Issues Directions On Examination Of Witnesses I...
26 Nov 2018     Views:3164
Aadhaar Held Mandatory For Government Subsidies An...
26 Nov 2018     Views:1991
Legal Article Now Bar Council ID Card Is Valid Id...
01 Nov 2018     Views:2750
SC Sets Deadline On Sale Of BS-IV Vehicles; Says H...
01 Nov 2018     Views:2561
Devotion Cannot Be Subjected To Gender Discriminat...
23 Oct 2018     Views:3833
There Cannot Be Any Mechanical Denial Of Appointme...
23 Oct 2018     Views:2877
Rights Of Accused Far Outweigh That Of Victims, Ne...
23 Oct 2018     Views:1760
SC Strikes Down 158 Year Old Adultery Law Under Se...
23 Oct 2018     Views:2834
Extra-Judicial Confession Of Accused Need Not In A...
23 Oct 2018     Views:2006
Leaders Of Outfits Calling For Mob Violence Liable...
23 Oct 2018     Views:1783
Section 377 IPC Decriminalised Partially By Supre...
23 Oct 2018     Views:2314
New CJI Ranjan Gogoi Is Determined To Ensure Sweep...
23 Oct 2018     Views:2148
Court Must Not Go Deep Into The Matter While Consi...
26 Sep 2018     Views:2458
Reputation Of An Individual Is An Insegregable Fac...
26 Sep 2018     Views:3257
Sec. 498A IPC: Only HC Can Quash Cases On Settleme...
18 Sep 2018     Views:4193
Punjab & Haryana HC Orders Rape Convict, Mother To...
17 Sep 2018     Views:2531
Bombay HC Imposes Cost Of Rs 50K On Petitioner Fir...
17 Sep 2018     Views:1801
Uttarakhand HC Dismisses “Contempt Petition” A...
14 Sep 2018     Views:1870
SC Stresses On Need To Develop And Recognize ‘De...
08 Sep 2018     Views:1802
Mirchpur Dalit Killings: “Atrocities Against SCs...
08 Sep 2018     Views:1976
SC Upholds Pan India Reservation Rule in Delhi; Bu...
03 Sep 2018     Views:2306
NDPS Bail Conditions Discriminatory, Irrational An...
31 Aug 2018     Views:3153
People Without A Degree Performing Surgeries: Utta...
28 Aug 2018     Views:1889
Uttarakhand HC Issues Directions For Conserving ...
28 Aug 2018     Views:2359
12 Year Old Girl’s Rape And Murder: Constitute P...
28 Aug 2018     Views:2153
MP HC To Debar Members/Office Bearers Of Bar Counc...
22 Aug 2018     Views:1819
Special Squad, Police Patrolling Every 24 Hours To...
20 Aug 2018     Views:1972
NRC Being Prepared Under Supreme Court’s Watch I...
20 Aug 2018     Views:1975
Victims Of Crime Can Seek Cancellation Of Bail: MP...
20 Aug 2018     Views:2124
Delhi HC Strikes Down Provisions In Law That Crimi...
13 Aug 2018     Views:2173
Delhi HC Quashes Govt Notification Revising Minimu...
09 Aug 2018     Views:2137
Poorest Of Poor Cannot Go To Private Hospitals: Ut...
07 Aug 2018     Views:2452
How Long Will Lawyers Of West UP Just Keep Strikin...
04 Aug 2018     Views:2421
Courts Must See That The Public Doesn’t Lose Con...
04 Aug 2018     Views:1914
UK Tier 1 Entrepreneur Visa: Overview from Experts...
31 Jul 2018     Views:2010
Enact Law For Safety Of Soldiers Of Jammu And Kash...
23 Jul 2018     Views:1881
SC Advocates Creating A Special Law Against Lynchi...
23 Jul 2018     Views:3260
Matrimonial Discord Can’t Be Considered As Reaso...
23 Jul 2018     Views:3249
Uttarakhand HC Recommends Govt To Enact Legislatio...
23 Jul 2018     Views:3100
High Court Priests Cannot Refuse To Perform Religi...
23 Jul 2018     Views:2374
Uttarakhand High Court Passes String Of Directions...
23 Jul 2018     Views:1711
SC Finally Decides Master Of Roster Case...
23 Jul 2018     Views:1653
Stone Pelters And Terrorists Have No Right To Life...
23 Jul 2018     Views:2215
Remove Designations Like Police, HC, Journalist, A...
23 Jul 2018     Views:2188
Why Centre is Providing Security For Separatists B...
23 Jul 2018     Views:1951
Farmer Suicide Due To Bankruptcy Or Indebtedness: ...
05 Jul 2018     Views:4798
Every Indian Should Salute Brave Soldier Aurangzeb...
05 Jul 2018     Views:3371
Uttarakhand HC Issues Directions To Curb Drug Pedd...
05 Jul 2018     Views:2683
Have A Functional National Law University Within 3...
05 Jul 2018     Views:2276
Establish Regional Bench Of AFT In The State Withi...
05 Jul 2018     Views:1667
Cancel Licences of Drivers Using Cell Phones; Helm...
05 Jul 2018     Views:1559
Uttarakhand High Court Puts Restrictions On Noise ...
05 Jul 2018     Views:1719
Supreme Court To Look Into Validity Of Amended Law...
05 Jul 2018     Views:1544
Mysterious Deaths, Rapes, Malnutrition, Unsanitary...
29 Jun 2018     Views:2727
No Politics Please Over Plan To Assassinate PM Mod...
11 Jun 2018     Views:2141
Free Mentally Ill Children And Formulate Policies ...
11 Jun 2018     Views:2560
Landmark Ruling By Uttarakhand HC On Solitary Conf...
07 Jun 2018     Views:3156
Right Of Adult Couple To Live Together Without Mar...
06 Jun 2018     Views:2245
Why BJP Will Be Wiped Out In West UP And UP?...
06 Jun 2018     Views:2323
Why UP Has Just One High Court Bench And West UP N...
05 Jun 2018     Views:1851
Women Governed By Muslim Personal Law Can Invoke P...
04 Jun 2018     Views:1599
Why Is BJP Not Creating More Benches In UP?...
01 Jun 2018     Views:1763
Probation Period To Count For New Civil Servants B...
01 Jun 2018     Views:3560
SC Women Lawyers Association Seeks Chemical Castra...
01 Jun 2018     Views:1593
SC Finally Steps In To Expedite POCSO Cases...
01 Jun 2018     Views:3012
UP Former CMs Can’t Stay In Govt Bungalows: SC...
01 Jun 2018     Views:1534
Make BCCI A Public Body: Law Panel...
01 Jun 2018     Views:1896
Self-Styled Godman Asaram Awarded Life Until Death...
01 Jun 2018     Views:1781
Why Cases Withdrawn Against Stone Pelters In Kashm...
01 Jun 2018     Views:1948
A High Court Bench For West UP In Meerut Is Impera...
01 Jun 2018     Views:2145
People Of Karnataka Should Worship Congress...
01 Jun 2018     Views:1964
Delhi HC Upholds Life Term To Seven Policemen...
19 Mar 2018     Views:1675
Finance Act-2018 And Customs Act-1962 (Amendments)...
28 Feb 2018     Views:1810
Why No Death Or Life Term For Corruption?...
19 Feb 2018     Views:1590
Will Electoral Bonds Usher In Transparency?...
19 Feb 2018     Views:1542
How Long Will Lawyers Of West UP Keep Striking?...
19 Feb 2018     Views:1674
Finance Act 2018 and Customs Act 1962...
18 Feb 2018     Views:2153
Why Has Stone Pelting Been Legalised In Kashmir?...
12 Feb 2018     Views:1701
Shopian Firing: Major's Dad Moving SC For Quashing...
12 Feb 2018     Views:1616
Soldiers Have Every Legal Right To Kill Stone Pelt...
12 Feb 2018     Views:3007
Attack On Lawyers: Delhi HC Issues Notice To Delhi...
10 Feb 2018     Views:1595
Female Foeticide Must Be Punished Most Strictly...
10 Feb 2018     Views:1853
Soldiers Have Every Legal Right To Act In Self Def...
10 Feb 2018     Views:1599
New Consumer Protection Bill 2018 Will Entail More...
10 Feb 2018     Views:1616
CJI Brings Out A Roster To Allot Cases...
10 Feb 2018     Views:2174
Five Year Jail Term For Lalu In Third Fodder Scam ...
10 Feb 2018     Views:1700
SC Quashes All The 88 Mining Leases In Goa...
10 Feb 2018     Views:1731
Prevention Of Money Laundering Act -2002 (PMLA-20...
07 Feb 2018     Views:1753
Prevention Of Money Laundering Act-2002 Amended ...
04 Feb 2018     Views:2287
Prevention Of Money Laundering Act -2002 --U/S 45(...
03 Feb 2018     Views:2131
Prevention Of Money Laundering Act-2002 (P...
16 Jan 2018     Views:1792
humanity...
13 Jan 2018     Views:1552
Prevention Of Money Laundering Act-2002 PMLA...
13 Jan 2018     Views:1586
Right to Know...
05 Jan 2018     Views:2069
A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATI...
29 Dec 2017     Views:2228
Enviornment protection is for saving universe...
28 Dec 2017     Views:1556
RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1...
26 Dec 2017     Views:1821
PROBLEMS WITHIN THE EXISTING POLICE SYSTEM...
26 Dec 2017     Views:1652
LEGALITY : LEGALITY OF MARITAL RAPE...
26 Dec 2017     Views:2584
RIGHT TO PRIVACY AND DIRECTION FOR MANDATORY AADHA...
26 Dec 2017     Views:1762
THE PARADOX OF PLEA BARGAINING...
26 Dec 2017     Views:2586
JOURNEY OF EVMs AMIDST CONTROVERSIES ...
26 Dec 2017     Views:1670
UIDAI suspends Airtel, Airtel Payments and Banks e...
26 Dec 2017     Views:2157
2G Scam : The 2G Scam and much more...
26 Dec 2017     Views:2407
Kerala teen surveillance case: Invasion of Privacy...
26 Dec 2017     Views:1826
Motherhood or Employment- the judicial perspective...
26 Dec 2017     Views:1856

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