Supreme Court: High Courts Cannot Reappreciate Evidence in Certiorari Jurisdiction - (20 Jul 2026)
CIVIL
Supreme Court held that High Courts cannot use certiorari jurisdiction under Article 226 to reassess evidence or revisit factual findings of subordinate courts, as the writ is intended only to correct jurisdictional errors and not to function as an appellate forum.
Tags : CERTIORARI; JURISDICTION; EVIDENCE
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