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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

Summary Suit—Leave to Defend—Mere fact that there may have been commercial relationship between the parties could not per se be the justification for grant of conditional leave without proper consideration of the defence from the materials on record

Bysclaw

Sep 15, 2019

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Rejection of Plaint—Plaint can either be rejected as a whole or not at all
Execution of Decree—Consent Order—Order passed on basis of compromise between the parties itself does not amount to a decree—It is necessary for the Court to pass a decree

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.