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SC: High Courts Not Precluded from Entertaining Writ Petitions Even if Disputed Questions of Facts - (17 Feb 2020)

CIVIL

Supreme Court has observed that a High Court is not precluded from entertaining a writ Petition under Article 226 of the Constitution of India, 1949 even if there are disputed questions of fact which fall for consideration but if they do not require elaborate evidence to be adduced.

Tags : SUPREME COURT   HIGH COURTS JURISDICTION WHERE DISPUTED QUESTIONS OF FACT  

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