Cal. HC: Writ Court Can’t Re-appreciate Evidence Already Examined by Industrial Tribunal - (03 Oct 2022)
LAW OF EVIDENCE
Calcutta High Court has held that High Courts can’t interfere with awards passed by Tribunals by re-appreciating evidence already considered and examined by such Tribunals, unless order passed by Tribunal was wholly perverse or such order was result of having acted on no evidence whatsoever.
Tags : CALCUTTA HIGH COURT EVIDENCE INDUSTRIAL TRIBUNAL
Share : 
|