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Supreme Court: A Decree Declared 'Nullity' Can be Challenged at Any Stage, Including Execution - (11 Nov 2025)

CIVIL

Supreme Court observed that a decree declared a 'nullity' can be challenged at any stage, including execution. Citing Kiran Singh v. Chaman Paswan (1954), the court noted that the invalidity of such a decree can be raised whenever and wherever enforcement is sought.

Tags : DECREE   NULLITY   EXECUTION  

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