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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.

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Civil Procedure Code, 1908 (CPC) – Section 100 – Second appeal – Fact finding that property in question was wakf property – Concurrent finding of Courts below cannot be interfered with in a routine and casual manner by substituting subjective satisfaction –

Bysclaw

May 15, 2017

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Transfer petition—The crucial question is whether any part of the cause of action arose within the jurisdiction of the concerned Court.
Second Appeal—Substantial question of law—Law summed up.

By sclaw

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Supreme Court of India  Judgements

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.