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    

SC: High Courts must Justify Framing Additional Questions of Law in Second Appeals - (04 Sep 2025)

CIVIL

Supreme Court has ruled that High Courts must record reasons when framing an additional question of law in second appeals in civil cases. While Section 100(5) of CPC grants this power, it should only be used in exceptional circumstances, with specific and convincing reasons for its exercise.

Tags : HIGH COURT   APPEALS   CIVIL CASES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved