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[Order VIII Rule 6A CPC] Counter Claim Cannot Be Filed After Framing Of Issues: SC

Bysclaw

Feb 9, 2020

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Section 92 CPC Procedure Not Applicable In Suit By A Trust: SC
The expression ‘appeal’ has not been defined in the CPC. Black’s Law Dictionary (7th Edn.) defines an appeal as “a proceeding undertaken to have a decision reconsidered by bringing it to a higher authority.” It is a judicial examination of the decision by a higher court of the decision of a subordinate 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.