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P&H HC: Judgment from Other HCs May be Persuasive but Don’t Operate as Binding - (07 May 2025)

CIVIL

P&H HC has observed that while a pronouncement from a High court, particularly one rendered after detailed analysis and reasoned exposition, may command high persuasive authority, it does not operate as a precedent in the binding sense for other High Courts.

Tags : P&H HIGH COURT   HIGH COURT   HIGH PERSUASIVE AUTHORITY  

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