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SC: Law Does Not Change With a New Bench; Decisions of a Coordinate Bench are Binding - (06 Jan 2026)

CIVIL

Supreme Court granted customs duty exemption to Adani Power for electricity from a Gujarat SEZ, while faulting the Gujarat High Court for violating stare decisis by ignoring a binding coordinate bench ruling, reiterating that the law cannot change with a change of bench.

Tags : LAW   BENCH   BINDING  

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