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JKL HC: Can’t Dismiss Suit if Issue of Jurisdiction is Mixed Question of Fact and Law - (23 Feb 2023)

CIVIL

Jammu and Kashmir and Ladakh High Court has held that obligation to dismiss a suit at threshold or return a plaint for want of jurisdiction arises only when it is a pure issue of law; issue of jurisdiction, depending on question of fact or mixed question of law and fact, must be decided on merits.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   JURISDICTION   ISSUE OF FACT  

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