SC: Lessee Cannot Challenge Eviction After Landowner Withdraws Plea  ||  SC: Appointment Contrary to Recruitment Advertisement Constitutes Fraud on Public  ||  SC: Bribe Given to Intermediary Alone Insufficient to Establish Public Servant's Guilt under PC Act  ||  SC: AO Cannot Revive Assessment Concluded by Settlement Commission under Income Tax Act  ||  SC: Insurer's Office Location Alone can't Confer Jurisdiction for Claim under MV Act  ||  Calcutta HC: Mutual Consent Divorce Justifies Quashing S.498A IPC Cruelty Case under HMA  ||  Delhi HC: Mere 2-Year Delay in Arbitral Award does not Warrant Setting Aside  ||  Kerala HC: Courts can't Insist on Identifying Unknown Parties in John Doe Suits  ||  Supreme Court: Army Must Prove Disability Was Unrelated to Service to Deny Pension  ||  SC: Grant of Fishing Rights by Deed is a Transfer of Immovable Property, Qualifies as Lease    

Utt. HC: While Exercising Inherent Jurisdiction, HC Does Not Function As Court of Appeal or Revision - (21 Jun 2024)

CIVIL

Utt. HC has held that inherent jurisdiction though wide should not be capriciously or arbitrarily exercised, but should be exercised in appropriate cases to do real and substantial justice. While exercising this jurisdiction, the Court does not function as a Court of Appeal or Revision.

Tags : UTTARAKHAND HIGH COURT   INHERENT JURISDICTION   COURT OF APPEAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved