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Supreme Court: Even Small Judgments of Apex Court Passed After Grant of Special Leave are Binding - (11 Jul 2019)

CIVIL

Supreme Court has ruled that its judgments which are passed in exercise of appellate jurisdiction are binding precedents even if they are brief. The Court observed that once a special leave petition has been granted the doors for exercise of appellate jurisdiction of this Court have been let open.

Tags : SUPREME COURT   SMALL JUDGMENTS  

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