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Ker. HC: Writ Court Doesn’t Lack Jurisdiction in Disputes Involving a State Entity - (06 Aug 2024)

CONTRACT

Kerala High Court has held that when a State entity under Article 12 of COI enters into a purely contractual relationship with a private party, the Writ Court does not lack jurisdiction to address such disputes.

Tags : KERALA HIGH COURT   A. 12 OF COI   WRIT COURT  

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