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Supreme Court Explains the Grounds for Declaring a Judgment Per Incuriam - (06 Jul 2026)

CRIMINAL

Supreme Court has reiterated that the doctrine of per incuriam is a limited exception to stare decisis. It held that a judgment may be declared per incuriam only if it conflicts with an earlier ruling by an equal or larger Bench, or was delivered without considering a relevant statutory provision.

Tags : PER INCURIAM; JUDGMENT; STARE DECISIS  

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