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Article 136(1) in The Constitution Of India 1949 ["Article 136"] [Constitution]

Citedby 112 docs - [View All]

Associated Cement Companies Ltd vs P. N. Sharma And Another on 9 December, 1964

The Engineering Mazdoor Sabha ... vs The Hind Cycles Ltd., Bombay(And ... on 18 October, 1962

All Party Hill Leaders'' ... vs Captain M.A. Sangma & Ors on 12 September, 1977

Dev Singh & Ors vs Registrar, Punjab & Haryana High ... on 15 April, 1987

Parsottamdas Nathubhai ... vs D.S. Patel And Ors. on 30 October, 1965


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Central Government Act
(1) Notwithstanding anything in this Chapter, the Supreme Court may, in its discretion, grant special leave to appeal from any judgment, decree, determination, sentence or order in any cause or matter passed or made by any court or tribunal in the territory of India