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SC: Mere Over-ruling of Principles by Subsequent Judgment Will Not Dilute Binding Effect - (18 Aug 2021)

CIVIL

Supreme Court has observed that mere over-ruling of the principles by a subsequent judgment will not dilute the binding effect of the decision on inter-parties, emphasizing the distinction between over-ruling a principle and reversal of the judgment.

Tags : SUPREME COURT   OVER-RULING OF PRINCIPLES BY SUBSEQUENT JUDGMENT  

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