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Kerala High Court: Intentional Judicial Decisions Cannot be Altered as Clerical Errors under CPC - (10 Feb 2026)

CIVIL

Kerala High Court held that an intentional judicial determination cannot be modified as a clerical error or under inherent powers in Sections 151 or 152 of the CPC, and that the proper remedy against such decisions lies only through appeal or review.

Tags : INTENTIONAL JUDICIAL DECISIONS   CLERICAL ERRORS   REVIEW  

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