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Gau. HC: Res Judicata Not Attracted if Previous Order of Foreigners Tribunal is Unreasoned - (06 Mar 2023)

CIVIL

Gauhati High Court has held that principle of res judicata will not apply to subsequent proceeding before Foreigners Tribunal to determine whether a person is foreigner or not, if previous order of Tribunal had not given any reason as to why the person is not a foreigner.

Tags : GAUHATI HIGH COURT   FOREIGNERS TRIBUNAL   RES JUDICATA  

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