Supreme Court: The Growing Trend of Succeeding Benches Overturning Earlier Judgments is Troubling - (27 Nov 2025)
CRIMINAL
Supreme Court has criticized bench hunting, where litigants approach a later bench to overturn prior rulings, warning that allowing this trend undermines Article 141 by eroding the finality of judgments, as no decision could remain binding if a subsequent bench favors its own view.
Tags : JUDGMENTS BENCHES TREND
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