Kerala HC: Ex-CISF Personnel can Buy Liquor from CAPF Canteens  ||  Kerala HC: Accused Can Respond Virtually or in Writing  ||  Kerala HC: No Caste or Lineage Required for Temple Priests  ||  Kerala HC Orders SIT Probe into Sabarimala Gold Loss  ||  Kerala HC Cancels Mohanlal’s Ivory Ownership Certificates  ||  Allahabad High Court : Deceased Farmer’s Odd Jobs Don’t Bar Family from Scheme Benefits  ||  Secured Creditors' Dues Take Priority Over Govt Claims: Allahabad HC on SARFAESI & RDB Acts  ||  Daughter Can’t Claim Mitakshara Father’s Property if He Died Pre-1956 & Son Survives: HC  ||  Gujarat High Court: Sessions Court Can’t Suspend Sentence Just to Allow Revision Filing  ||  Delhi High Court: Non-Combat Security Roles Crucial; Minor Lapse Risks National Safety    

Suit for Mere Injunction Not Maintainable when Defendant can Raise Cloud over Plaintiff’s Title: SC - (25 Oct 2018)

Supreme Court has reiterated that a suit for bare injunction would not be maintainable when a defendant could successfully raise cloud over the title of the plaintiff.

Tags : SUPREME COURT   PLAINTIFF TITLE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved