Technical Ground Archives

J&K and Ladakh HC | Appeal filed without annexing decree sheet passes admission stage due to lapse on the part of Court Registry; Will the appeal survive? HC decides

Jammu & Kashmir and Ladakh High Court: Ali Mohammad Magrey, J., held that once an appeal is duly entertained without the production

Case Briefs High Courts

Utt HC | Subsequent issuance of notice by Nagar Panchayat not barred by res judicata as earlier appeal was allowed on technical ground and not merits

Uttaranchal High Court: Sudhanshu Dhulia, J. dismissed the instant writ petition where the petitioner sought mandamus to command respondent not to demolish