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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.

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C P C

Jurisdiction–Supreme Court may decline to exercise its jurisdiction, although it would be lawful to do so. Report of commissioner–Report of commissioner is a part of record and it is to be treated as evidence in the suit.

Bysclaw

Oct 30, 2017

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Compensation—Enhanced by reference Court, affirmed by High Court without assigning any reason—Matter remitted back. Appeals from original decree—Contents, to be in judgment—Enumerated
Execution of Decree—Suit for possession—Application for demarcation of land is not maintainable before executing court.

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.