facts Archives | SCC Times

Ori HC | Where disputed questions of facts are involved, a petition under Art. 226 of Constitution is not a proper remedy; Leading of evidence and examination and cross-examination of witnesses required

Orissa High Court: A Division Bench of S. Muralidhar CJ. and B. P Routray J. dismissed the petition being devoid of merits.

Case Briefs High Courts

Guj HC | Benefit of doubt to be extended, if different opinions arise from the same set of facts and evidence

Gujarat High Court: A Bench of S.G. Shah, J. partly allowed an appeal which confirmed the conviction of the appellants but reduced the

Case Briefs High Courts

Manipur HC | Remedy under Article 226 not allowed where matter involves disputed question of facts

Manipur High Court: The Bench of Ramalingam Sudhakar, J. dismissed a writ petition holding that proper remedy for the petitioners to seek intervention

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

A party cannot be allowed to derive benefits of an insurance policy obtained by concealing vital facts about the insured property

National Consumer Disputes Redressal Commission (NCDRC): A Division Member Bench of Anup K Thakur, C. Viswanath, Members, dismissed a complaint filed against

Case Briefs High Courts

Writ dismissed as no justification to quash complaint found

Allahabad High Court: A Single Judge Bench comprising of Rajeev Misra, J., dealt with this petition which was filed under Article 227

Case Briefs High Courts

Judgment reviewed and set aside holding it to be based on misconception of facts

Bombay High Court: A review petition filed by the Union of India and the Chief Postmaster General was allowed by a Division