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Cal HC: Court Can’t Alter the Judgment After it Has Attained Finality - (03 Jul 2023)

CRIMINAL

Calcutta High Court has held that once judgment is pronounced even the High Court has no jurisdiction to alter or review it once it has been signed, only a clerical or arithmetical error can be corrected after pronouncing of a judgment.

Tags : CALCUTTA HIGH COURT   JUDGMENT   REVIEW   FINALITY   ALERT  

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