Supreme Court of India Judgements

47295 Judgements hosted as on 26/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

C P C

Civil Procedure Code, 1908 (CPC) – Section 100 – Second appeal – High Court dismissed the second appeal as no substantial question of law involved

Bysclaw

May 13, 2017

This content is restricted to site members. If you are an existing user, please log in. New users may register below.

Existing Users Log In
   
Forgot password? Click here to reset
New User? Click here to register

By sclaw

Related Post

C P C

Mere Suit Seeking Recovery Of Possession Not Sufficient When Plaintiff’s Title Is Disputed

Oct 24, 2026 sclaw
C P C

Supreme Court Sets Aside Gift Deed Executed Over Share Given Up In Family Settlement

Oct 16, 2026 sclaw
C P C

Order VI Rule 17 CPC | Amendment Permissible If Additional Facts & Reliefs Have Direct Nexus With Existing Controversy

Oct 13, 2026 sclaw

You missed

Constitution

Can’t Penalise Flat Buyers Who Relied On Official Documents : Supreme Court Directs Alternative Site Before Demolition

Oct 26, 2026 sclaw
C P C

Mere Suit Seeking Recovery Of Possession Not Sufficient When Plaintiff’s Title Is Disputed

Oct 24, 2026 sclaw
Tenders & Contracts

Supreme Court Quashes Blacklisting Of Drug Supplier Over Quality Failure As Retesting Opportunity Denied

Oct 23, 2026 sclaw
Accident

Motor Accident Claims | Victim Requiring Lifelong Attendant Can Be Considered 100% Functionally Disabled

Oct 23, 2026 sclaw