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Delhi HC: Injunction for Interference with Contractual Relations Violates Article 19(5) - (19 May 2020)

CONSTITUTION

Delhi High Court has held that providing injunction for alleged interference with contractual relations of two parties, in absence of any law, would violate the fundamental right of carrying out trade under Article 19(5) of the Constitution of India, 1949.

Tags : DELHI HIGH COURT   INJUNCTION FOR INTERFERENCE WITH CONTRACTUAL RELATIONS  

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