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Citedby 4 docs
In Re: Surendra Chandra Ghose vs Unknown on 28 February, 1918
Tuka Krishna Khot vs Dhanu Krishna Khot on 19 December, 1946
Somabhai Shanabai Patel vs Narandas Zaverdas on 9 April, 1948
Bhagwanrao S/O Jijaba Auti vs Ganpatrao S/O Mugaji Raut And Anr. on 7 August, 1987

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[Section 37] [Complete Act]
Central Government Act
Section 37(2) in The Specific Relief Act, 1963
(2) A perpetual injunction can only be granted by the decree made at the hearing and upon the merits of the suit; the defendant is thereby perpetually enjoined from the assertion of a right, or from the commission of an act, which would be contrary to the rights of the plaintiff. CHAP PERPETUAL INJUNCTIONS CHAPTER VIII PERPETUAL INJUNCTIONS