Delhi High Court: Phonetic Similarity between Boat & Boult Can Cause Confusion Online  ||  SC: Recording Reasons Is Mandatory For Searches without A Warrant under Special Laws  ||  SC Dismissed MP Police Plea against Quashing FIR Alleging Marital Cruelty against MLA Umang Singhar  ||  SC Held Financial Bids in Public Tenders Cannot Be Altered Post-Opening To Protect Process Sanctity  ||  SC: Defendant Cannot File a Counter-Claim against a Co-Defendant under Order VIII Rule 6-A CPC  ||  Supreme Court Ruled That Barring Non-Muslims from Creating Waqfs Is Not Prima Facie Arbitrary  ||  SC Rejected Writ Petition Seeking Review of Judgment Upholding WB Madrasah Service Commission Act  ||  SC Grants Interim Bail to Mahesh Raut on Medical Grounds in Bhima Koregaon Case  ||  SC: Non-Production of Contraband Not Fatal If Seizure and Sample-Drawing Follow S.52A of NDPS Act  ||  Supreme Court Takes Suo Motu Cognizance of Industrial Pollution in Rajasthan's Jojari River    

Apex Court Explains High Court Cannot Reappreciate Evidence While Exercising Revisional Jurisdiction - (14 Aug 2019)

CIVIL

Apex Court has explained that the High Court cannot reappreciate evidence while exercising revisional jurisdiction under Section 20 of the Kerala Buildings (Lease and Rent Control) Act, 1965.

Tags : APEX COURT   JURISDICTION  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved