• Sign In/Sign Up
  • Menu
  • +Clients Back

    • Get Free Legal Answers
    • Get Fee Estimates
    • Find Lawyers
  • +Lawyers

    • Case Diary & Office Manager
    • Post News & Artilces
    • Post Jobs & Internships
  • +Law Students

    • Campus Ambassadors
    • Find Jobs & Internships
    • Post News & Articles
    • Resource Sharing
  • +Law Schools

    • Post Admissions
    • Post Opportunities
    • Get Law School Rating

  • Home
  • Indian Laws Cpc
  • Value of subject-matter  Section-110

Code of Civil Procedure, 1908

Back
Sections Particulars
Part VII Appeals From Original Decrees
110 Value of subject-matter
Description n each of the cases mentioned in clauses (a) and (b) of vc section 109, the amount or value of the subject-matter of the suit in the Court of first instance must be {Subs., ibid., for "ten thousand"} [twenty thousand! rupees or upwards, and the amount or value of the subject-matter in dispute on appeal to {Subs. by the A.O.1950 for "His Majesty in Council".} [the Supreme Court] must be the same sum or upwards, or the {Subs., ibid., for "decree or final order".} [judgment, decree or final order] must involve, directly or indirectly, some claim or question to or respecting property of like amount or value, and where the {Subs., ibid., for "decree or final order".} [judgment, decree or final order] appealed from affirms the decision of the Court immediately below the Court passing such {Subs., ibid., for "decree or final order".} [judgment, decree or final order], the appeal must involve some substantial question of law.










86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

  • Indian Constitution
  • IPC
  • CrPC
  • CPC
  • Companies Act
  • Indian Evidence Act
  • CGST Act
  • Limitation Act

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

  • Resource Sharing
  • Advertiser(Sign Up/Login)
  • Media

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

  • Central Acts
  • Deeds Drafts [1128 ]
  • Legal Maxims

Connect

Lawsisto Direct

 

  •  
  •  
DISCLAIMER
Copyright © Lawsisto Private Limited. All rights reserved.
Unless otherwise indicated, all materials on these pages are copyrighted by Lawsisto Private Limited. All rights reserved. No part of these pages, either text or image may
be used for any purpose. By continuing past this page, you agree to our Terms of Service, Cookie Policy, Privacy Policy and Content Policies.