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Ge Capital Transportation ... vs Shri Tarun Bhargava on 20 March, 2012
Shri L.M. Khosla vs Thai Airways International ... on 1 August, 2012
Subramaniam Swamy vs Indian Institute Of Technology on 13 August, 1985
Star India Private Limited vs Laxmiraj Seetharam Nayak And Anr. on 10 January, 2003
Shanabhai Desaibhai Patel vs Chhotabhai Shankerbhai Patel on 18 February, 1974

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[Section 14(1)] [Section 14] [Complete Act]
Central Government Act
Section 14(1)(b) in The Specific Relief Act, 1963
(b) a contract which runs into such minute or numerous details or which is so dependent on the personal qualifications or volition of the parties, or otherwise from its nature is such, that the court cannot enforce specific performance of its material terms;