68.-72. Rep. by the Code of Civil Procedure (Amendment) Act, 1956 (66 of 1956), s. 7. (w.e.f. 1-1-1957).
Sunday, 10, May, 2026
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- SC allows treatment of contaminated imports but refuses automatic release
- Honest Officers Cannot be Penalised for Conducting Lawful Raids at IAS Officer-Linked Premises, says HC
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- Lawyers Cannot disrupt Judicial Proceedings in Name of Professional Disputes, says HC
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- SCAORA Extends Deadline for Left-out Members to Restore Voting Rights Ahead of Polls
