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Calcutta HC: Defamation Injunction Requires Truth Defence to Be Clearly Unsustainable - (09 Sep 2026)

CIVIL

Calcutta High Court held that interim injunctions in defamation suits should not ordinarily be granted unless the defendant’s plea of truth is certain to fail at trial. Applying the Bonnard Principle, it set aside an order restraining the defendants from sending allegedly defamatory emails.

Tags : DEFAMATION; INJUNCTIONS; DEFENCE  

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