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Supreme Court: Principle of Res Judicata Also Applies Between Stages of the Same Case - (19 May 2026)

CIVIL

Supreme Court held that res judicata applies even between stages of the same litigation, known as interlocutory res judicata, and an earlier dismissal under Order VII Rule 11 CPC can bar a later similar plea for rejection of plaint, regardless of the applicant’s identity if substance is same.

Tags : RES JUDICATA; INTERLOCUTORY RES JUDICATA; LITIGATION  

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