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J&K&L HC: Action for Malicious Prosecution Generally Doesn't Lie Against Civil Proceedings - (28 Nov 2022)

CIVIL

Jammu and Kashmir & Ladakh High Court has held that no action can be brought as a general rule in the cases of civil proceedings even though the same are malicious and have been brought without any reasonable cause.

Tags : JAMMU AND KASHMIR & LADAKH HIGH COURT   MALICIOUS PROSECUTION   CIVIL  

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