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Supreme Court of India  Judgements

Supreme Court of India Judgements

47295 Judgements hosted as on 17/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

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Injunction–Dispossession–A person holding the premises gratuitously is not entitled to interim injunction.

Bysclaw

Aug 4, 2017

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Injunction–Dispossession–A person holding the premises gratuitously is not entitled to interim injunction.
Execution of Decree—Money Decree passed against husband and firm whose proprietress was his wife—Husband had represented himself to be authorized to act on behalf of firm of his wife—Decree held to be executable.

By sclaw

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Supreme Court of India  Judgements

Supreme Court of India Judgements

47295 Judgements hosted as on 17/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.