SC: High Courts Can Exercise Limited Factual Review Under Section 103 CPC - (10 Sep 2021)
CIVIL
Supreme Court has observed that High Courts are empowered to exercise limited factual review under Section 103 of the Code of Civil Procedure, 1908. The Court has observed that the rule that sans a substantial question of law, the High Courts cannot interfere with findings of the lower Court or concurrent findings of fact is subject to the following two important caveats.
Tags : SUPREME COURT LIMITED FACTUAL REVIEW
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