SC: Filing a False FIR Alone does not Amount to Abetment of Suicide  ||  SC: Police Cannot Probe Offences under Pre-Conception & Pre-Natal Diagnostic Techniques Act  ||  SC: UP Gangsters Act Creates no Offence, Perpetuates Violence against Citizens  ||  SC: Caste Abuse in Private Space without Public Presence is not SC/ST Act Offence  ||  SC Reduces Judicial Service Practice Norm to 1 Year; Mandates Training & Clerkship  ||  SC: Wife’s Income does not Reduce Father’s Duty to Maintain Children  ||  SC: Government Cannot Revisit PSC Eligibility Decision When Service Rules Make it Final  ||  Allahabad HC: S.34 IPC Applies if Co-Accused Shares a ‘Functional Relationship’ with Offence  ||  P&H High Court: PSC Cannot Introduce Minimum Interview Marks After Medical Faculty Selection Begins  ||  MP HC: Comprehensive Insurance Doesn't Mean Unlimited Passenger Liability Without Terms    

SC: No Remand if the Appellate Court Can Decide the Issue on Existing Evidence - (18 Aug 2026)

PROPERTY

Supreme Court reiterated that an appellate court should not routinely remand a case merely because a specific issue was not separately framed, if the existing pleadings, evidence, and issues on record are sufficient to enable the appellate court to decide the dispute.

Tags : REMAND; EVIDENCE; APPELLATE COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved