2012 AIR SCW 2028 ::AIR 2012 SC (Supp) 80 ::(2012) 116 RevDec 154 ::(2012) 1 WLC(SC)CVL 601 ::(2012) 1 CLR 881 (SC) ::(2012) 4 CivLJ 924 ::(2012) 2 All RentCas 135 ::2012 (4) SCC 344 ::(2012) 3 Scale 501 ::(2012) 3 AllMR 407 (SC) ::(2012) 91 All LR 863 ::(2012) 3 All WC 2220 ::(2012) 5 Bom CR 185 ::AIR 2012 SC (Civil) 1139 ::(2012) 2 ICC 401 ::(2012) 114 Cut LT 347 ::(2012) 3 Mad LW 303 ::(2012) 3 MPLJ 339 ::(2012) 4 Mah LJ 498 ::(2012) 2 JCR 180 (SC) ::(2012) 3 KCCR 197 ::(2012) 1 Orissa LR 911 ::(2012) 3 Pun LR 785 ::(2012) 3 Raj LW 2228 ::(2012) 112 AllIndCas 10 (SC)

Supreme Court Of India

(From : Punjab and Haryana)

Hon'ble Judge(s): R. M. Lodha, H. L. Gokhale , JJ

Civil P.C. (5 of 1908) , S.100— Second Appeal - Substantial question of law - Non-framing of - Decree for specific performance of contract - First appellate Court modifying decree directing refund of earnest money - Reversal of decree of first appellate Court, by High Court without framing any substantial question of law - Not proper. AIR 2001 SC 3389, Disting. (Para 16 17)