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MP HC:Revenue Authority’s Decision Can’t Operate as Res Judicata in Absence of Express Statutory Bar - (08 Oct 2026)

CIVIL

Madhya Pradesh High Court ruled that decision rendered by Revenue Authority does not, by itself, operate as res judicata in a subsequent civil suit, particularly where suit involves adjudication of civil rights except those whose cognizance is expressly or impliedly barred by law

Tags : REVENUE; CIVIL SUIT; RES JUDICATA  

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