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State of Jammu-Kashmir - Section

Section 40 in The Evidence Act, 1977 (1920 A.D)

40. Previous judgments relevant to bar a second suit or trial.

- The existence of any judgment, order or decree which by law prevents any Court from taking cognizance of a suit or holding a trial, is a relevant fact when the question is whether such Court ought to take cognizance of such suit or to hold such trial.