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Supreme Court: Litigant Cannot be Worse Off for Filing an Appeal under ‘No Reformatio in Peius’ - (02 Sep 2026)

CIVIL

Supreme Court reiterated that a litigant cannot be placed in a worse position for pursuing a legal remedy, holding that an enhanced penalty imposed after remand arising from the appellant’s own appeal was unsustainable.

Tags : LITIGANTS; APPEALS; DOCTRINE OF REFORMATIO IN PEIUS  

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