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Delhi HC: Court Cannot Re-Appreciate Evidence Already Considered by Departmental Authorities - (02 Aug 2022)

LAW OF EVIDENCE

Delhi High Court has held that in cases of departmental enquiries, it cannot re-appreciate evidence which has already been reasonably considered by the departmental authorities, while exercising jurisdiction under Article 226 or 227 of the Indian Constitution.

Tags : DELHI HIGH COURT   DEPARTMENTAL ENQUIRIES   EVIDENCE  

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