Supreme Court of India Judgements

47060 Judgements hosted as on 04/03/2026 - Search (FREE), Subscribe, Read & Download

Category: C P C

C P C

IMP : Suit for grant of perpetual injunction against the defendants restraining them or anybody claiming through them from interfering with the plaintiff’s peaceful possession and enjoyment of the suit property – High Court was right in holding that the suit simpliciter for permanent injunction without claiming declaration of title, as filed by the plaintiff, was not maintainable .

Sep 16, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH T.V. RAMAKRISHNA REDDY — Appellant Vs. M. MALLAPPA AND ANOTHER — Respondent ( Before : L. Nageswara Rao and B.R. Gavai, JJ. ) Civil…

C P C

(CPC) – Section 100 – Second Appeal – Reappreciation of evidence – Merely because the High Court refers to certain factual aspects in the case to raise and conclude on the question of law, the same does not mean that the factual aspect and evidence has been reappreciated.

Sep 12, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH BALASUBRAMANIAN AND ANOTHER — Appellant Vs. M. AROCKIASAMY (DEAD) THROUGH LRS. — Respondent ( Before : N.V. Ramana, CJI, A.S. Bopanna and Hrishikesh Roy,…

C P C

(CPC) – Or 41 R 4 and 27 – Suit for declaration of title and for recovery of possession – One of several plaintiff or defendants may obtain reversal of whole decree where it proceeds on ground common to all – Plaintiff has not made out any case for declaration of title over the disputed property in her favour – Appeal dismissed.

Sep 12, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH P. ISHWARI BAI — Appellant Vs. ANJANI BAI AND ANOTHERS — Respondent ( Before : L. Nageswara Rao and B.R. Gavai, JJ. ) Civil…

C P C

(CPC) – Order 7 Rule 11(d) – Guwahati Municipal Corporation Act, 1971- High Court without taking note of these aspects of the matter has wrongly invoked the provisions contained in Order VII Rule 11 (d) of the Civil Procedure Code to reject the plaint, when in the instant facts there is neither express nor implied bar under any law – On the other hand, the learned Munsif was justified in passing the order holding the suit to be maintainable

Aug 14, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RATUL MAHANTA — Appellant Vs. NIRMALENDU SAHA — Respondent ( Before : Hemant Gupta and A.S. Bopanna, JJ. ) Civil Appeal No. 4627 of…

C P C

Res judicata, rejection of plaint – “Since an adjudication of the plea of res judicata requires consideration of the pleadings, issues and decision in the ‘previous suit’, such a plea will be beyond the scope of Order 7 Rule 11 (d), where only the statements in the plaint will have to be perused.”

Aug 10, 2021 sclaw

“Since an adjudication of the plea of res judicata requires consideration of the pleadings, issues and decision in the ‘previous suit’, such a plea will be beyond the scope of…

C P C

Exparte decree against minor – Appointment of guardian – High Court found that the exparte decree was a nullity, as it was passed against a minor without the minor being represented by a guardian duly appointed in terms of the procedure contemplated under Order 32, Rule 3 of the Code – Therefore, the High Court, exercising its power of superintendence under Article 227 of the Constitution, set aside the exparte decree itself . ORDER UPHELD

Aug 8, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH K.P. NATARAJAN AND ANOTHER — Appellant Vs. MUTHALAMMAL AND OTHERS — Respondent ( Before : Indira Banerjee and V. Ramasubramanian, JJ. ) Special Leave…

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