P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

SC Recalls Judgement Holding 2018 Amendment to SRA to be Applicable Prospectively - (11 Nov 2024)

CIVIL

Supreme Court while exercising its review jurisdiction, has recalled its 2022 judgement in which it was held that the amendment to the Specific Relief Act, 1963 made in 2018 will only be applicable prospectively.

Tags : SUPREME COURT   SPECIFIC RELIEF ACT   REVIEW JURISDICTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved