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Citedby 134 docs - [View All]
Fatten Lall vs Gujju Lall on 1 June, 1880
Smt. Roshan Minoo Patel And Others vs Union Of India, Rep. By Its ... on 22 July, 2011
Ibne Hasan vs Smt. Hasina Bibi And Ors. on 31 January, 1984
State Of Bihar vs Radha Krishna Singh & Ors on 20 April, 1983
Bishunath Tewari And Ors. vs Mst. Mirchi on 6 May, 1952

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[Complete Act]
Central Government Act
Section 40 in The Indian Evidence Act, 1872
40. Previous judgments relevant to bar a second suit or trial.- The existence of any judgment, order or decree which by law prevents any Court from taking cognizance of a suit or holding a trial, is a relevant fact when the question is whether such Court ought to take cognizance of such suit or to hold such trial.