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Citedby 63 docs - [View All]
Regila Prem vs Chellappan ..1St on 20 August, 2010
We-Build Pvt. Ltd. vs C. Kamaleswaran And Anr. on 28 August, 1981
Smt. Sumithra vs Smt. Kamala Bair And Ors. on 6 December, 1978
A.K.A.Ct. V.C.T. ... vs A.K.A.Ct.V.C.T. Venkatachalam ... on 22 December, 1978
S.N.S.Sukumaran vs C.Thangamuthu on 27 September, 2012

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[Complete Act]
Central Government Act
Section 12 in The Suits Valuation Act, 1887
12. Proceedings pending at commencement of Part I or Part II.- Nothing in Part I or Part II shall be construed to affect the jurisdiction of any Court-
(a) with respect to any suit instituted before rules under Part I applicable to the valuation of the suit take effect, or Part II has come into force, as the case may be, or
(b) with respect to any appeal arising out of any such suit.