NCLAT: Cannot Withhold Income Tax Refund Received by Bank During CIRP In CD's Account  ||  All. HC: With S. 111 of BNS Covering 'Organised Crime' It Appears Gangsters Act has become Redundant  ||  P&H HC: Cannot Allow Changes in Admission Form after Submission  ||  Bom. HC: Findings in Criminal Proceedings Cannot Be Relied Upon While Adjudicating Civil Proceedings  ||  P&H HC Directs Jail Authorities to Decide Parole Applications within Four Months  ||  Allahabad HC: Merely Supporting Pakistan Will Not Prima Facie Attract Section 152 of BNS  ||  HP HC Upholds Wife’s Claim of Adverse Possession after Husband’s Death  ||  Patna HC: Maintenance may be Allowed in Disputed Marriages if Relationship Was Socially Accepted  ||  Karnataka HC: State to Respond in 3 Weeks regarding Mandatory Teaching of Kannada  ||  Delhi HC: Husband Unhappy in Marriage is No Proof of Abetment of Suicide    

Kar. HC: Article 261 Provides Legitimacy and Conclusiveness to Judicial Records - (24 Nov 2023)

CONSTITUTION

Karnataka High Court has held that the ‘full faith and credit clause’ was introduced under Article 261(1) of the Constitution to provide legitimacy and conclusiveness inter alia to the records of judicial proceedings.

Tags : KARNATAKA HIGH COURT   JUDICIAL RECORDS   CONCLUSIVENESS   ARTICLE 261  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved