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SC: Revisional Jurisdiction Cannot Correct Factual Errors Despite Alleged Concealment - (22 Jul 2026)

CIVIL

Supreme Court held that revisional jurisdiction cannot be invoked to correct mere errors of fact or law unless they involve a jurisdictional error, and set aside the Punjab and Haryana High Court's judgment overturning concurrent eviction orders passed by the Rent Controller and Appellate Authority.

Tags : REVISIONAL JURISDICTION; FACTUAL ERRORS; CONCEALMENT  

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