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Ker. HC: Once SC Has Dismissed Challenge to Regulation, Courts Bound by Article 141 Can’t Revisit it - (04 Nov 2024)

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Kerala High Court has held that once the Supreme Court has dismissed a challenge to a regulation, any court bound by the declaration of law under Article 141 of the Constitution of India cannot revisit a binding judgment of the Supreme Court on different grounds.

Tags : KERALA HIGH COURT   SUPREME COURT   ARTICLE 141  

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