BCI Notifies Amend. to Rules Allowing Law Firms & Lawyers to Practice Foreign Law in India  ||  Delhi HC: JD Cannot Move Objections u/s 47 of CPC against Execution of Award  ||  Del HC Refers to Larger Bench the Issue if Suit for Infringement Lies Against Proprietors of TM  ||  Delhi HC: For Wrongful Availment of ITC, Rampant Misuse of S.16 Will Create Enormous Dent  ||  Del. HC: Wife Leaving Work to Take Care of Child Cannot be Called as Voluntary Abandonment  ||  Bombay HC: Wife to Provide Voice Samples to Prove Allegations by Husband of Extra Marital Affair  ||  SC Upholds Constitutional Validity of Sec. 5A of Kerala GST Act & Section 7A of Tamil Nadu GST Act  ||  SC: Use of Volume-Based Rebates Does Not Constitute Abuse of Dominant Position  ||  SC: Under P&C Act Non-Public Servant Can be Convicted for Abetting Offences  ||  SC: IO’s Testimony Based Only on Section 161 CrPC Statements of Witnesses is Not Admissible    

SC: Executing Court can Never Go Behind the Decree - (31 Oct 2023)

CIVIL

Supreme Court has held that a bare perusal of Section 47 of CPC shows that all questions between the parties can be decided by the executing court, but the important aspect is that these questions are limited to the “execution of the decree”. The executing court can never go behind the decree.

Tags :   SUPREME COURT  EXECUTING COURT  DECREE  CPC

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