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SC: Higher Court Can Examine Existence of Jurisdi. Fact Even if Trial Court Fails to Frame Issue - (25 Nov 2024)

CIVIL

SC has clarified that failure of trial court to frame issue on maintainability of suit touching jurisdictional fact by itself cannot trim powers of higher court to examine whether jurisdictional fact did exist for grant of relief as claimed, provided no new facts were pleaded & no new evidence led.

Tags : SUPREME COURT   JURISDICTIONAL FACT   TRIAL COURT  

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