Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Supreme Court: Principle of Res Judicata Applies to Quasi-Judicial Proceedings - (08 Apr 2025)

CAPITAL MARKET

Supreme Court while reiterating that the principle of res judicata applies to quasi-judicial proceedings, has upheld the decision of Securities Appellate Tribunal and held that it is not open to SEBI to claim that it could pass multiple final orders on the same cause of action.

Tags : SUPREME COURT   QUASI-JUDICIAL PROCEEDINGS   SEBI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved