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Kerala HC: Private Parties Can't Approach Courts Seeking Attachment of Properties in Foreign States - (19 Apr 2022)

CRIMINAL

Kerala High Court has ruled that the Indian Courts can’t entertain any request for attachment of properties from any private parties or institutions to initiate proceedings in foreign states and such requests can be made by the Centre or appropriate authorities under Section 105 CrPC.

Tags : KERALA HIGH COURT   ATTACHMENT OF PROPERTIES   FOREIGN STATES  

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