Supreme Court of India
Digital Supreme Court Reports
The Official Law Report Fortnightly ISSN: 3048-4839 (Online)
Home
Full Text

S.P. CHENGALVARAYA NAIDU (DEAD) BY L.RS. vs. JAGANNATH (DEAD) BY L.RS. AND ORS

SCR Citation: [1993] Supp. (3) S.C.R. 422
Year/Volume: 1993/ Supp. (3)
Date of Judgment: 27 October 1993
Petitioner: S.P. CHENGALVARAYA NAIDU (DEAD) BY L.RS.
Disposal Nature: Appeal Allowed
Neutral Citation: 1993 INSC 344
Judgment Delivered by: Hon'ble Mr. Justice Kuldip Singh
Respondent: JAGANNATH (DEAD) BY L.RS. AND ORS
Case Type: CIVIL APPEAL /994/1972
Order/Judgment: Judgment
1. Headnote

Practice and Procedure - Court Proceedings - non-production or non-mentioning of vital document in order to gain advantage - Litigant guilty of playing fraud on the Court and the opposite party - Such a litigant has no right to approach the Court 

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Practice & Procedure court Proceedings
5. Equivalent citation
    Citation(s) 1994 AIR 853 = 1994 (1) SCC 1 = 1994 (1) Suppl. SCC 1 = 1993 (6) JT 331 = 1993 (6) Suppl. JT 331 = 1993 (4) SCALE 277