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Supreme Court of India  Judgements

Supreme Court of India Judgements

47295 Judgements hosted as on 21/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

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Second Appeal—Findings beyond Pleadings—Substantial Question of law— Without formulating specific question the legality and correctness of any specific finding recorded by the Courts below cannot be examined by High Court.

Bysclaw

May 28, 2018

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Amendment of Plaint—Liberal Approach—Courts should be liberal in allowing amendment where the suit is still at initial stage
Auction Sale—Validity of Mortgage—Question of validity of mortgage cannot be raised for first time in appeal before High Court.

By sclaw

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Supreme Court of India  Judgements

Supreme Court of India Judgements

47295 Judgements hosted as on 21/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.