asharam bapu case
Case BriefsSupreme Court

The Supreme Court said that the power to take additional evidence in an appeal is to be exercised to prevent injustice and failure of justice, and thus, it must be exercised for good and valid reasons necessitating the acceptance of the prayer.

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Supreme Court: The Court asked State of Gujarat to file an affidavit with response to it’s question as to why the trial

Case BriefsSupreme Court

Supreme Court: Taking note of the problem of delay in disposal of trials, the bench of A.K. Goel and U.U. Lalit, JJ