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Supreme Court of India  Judgements

Supreme Court of India Judgements

47295 Judgements hosted as on 17/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

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C P C

Documents Can Be Produced During Cross-Examination In Civil Trial To Confront Party To Suit Or Witness

Bysclaw

Dec 17, 2023

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Rejection of plaint – Suit for possession and suit for claiming damages for use and occupation of the property are two different causes of action – There being different consideration for adjudication second suit filed by the respondent claiming damages for use and occupation of the premises was maintainable
Revision Petition Under S.115 CPC Not Maintainable Against Refusal To Set Aside Ex-Parte Decree Under Order IX Rule 13

By sclaw

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Supreme Court of India  Judgements

Supreme Court of India Judgements

47295 Judgements hosted as on 17/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.