SC: UGC Regulations Override State Law on Forming Search Committees For University VC Appointments  ||  SC: State Cannot Deny Regularisation to Long-Serving Contract Staff Appointed Through Due Process  ||  Supreme Court: Patients Cannot Claim Unproven Medical Treatments as a Matter of Right  ||  SC: Polluting Company’s Turnover May Be Considered While Fixing Environmental Damage Compensation  ||  Delhi HC: Dacoity Convicts U/S 395 IPC Cannot Claim Benefit under the Probation of Offenders Act  ||  Bombay HC: An Adopted Child’s Caste is Considered the Same as That of the Adoptive Parents  ||  Calcutta High Court: 18-Month Delay in Delivering a Judgment Alone is Not Sufficient to Set it Aside  ||  Punjab & Haryana High Court: ED Can Arrest Individuals Even if FIRs are Added to the ECIR Later  ||  SC: Menstrual Health is a Fundamental Right under Article 21; Orders Free Sanitary Pads in Schools  ||  Supreme Court: Industrial Court is the Proper Forum to Decide Issues Relating to Contract Labour    

Kar. HC: Decision of SC Would Not Upset the Earlier Judgments of Competent Court - (26 Jul 2023)

CIVIL

Karnataka High Court has observed that the law laid down by the Apex Court is not binding on judgments passed prior to it by the competent courts and therefore principle of res judicata will apply between the same parties on the same issue.

Tags : KARNATAKA HIGH COURT   APEX COURT   JUDGMENT   RES JUDICATA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved