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AIR 1955 SUPREME COURT 320
Supreme Court Of India
(From Punjab)*
16th February 1955
Hon'ble Judge(s):
S. R. Das,
N. H. Bhagwati,
T. L. Venkatarama Ayyar
, JJJ
Constitution of India , Art.136— Appreciation of evidence. In appeal by special leave, the Supreme Court cannot, consistently with its practice, convert itself into a third Court of facts.(Para 4) Anno: AIR Com. Const. of India, Art. 136 N 12
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