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Citedby 462 docs - [View All]
Fadu Jhala vs Gour Mohun Jhala And Ors. on 21 May, 1892
Gamini Krishnayya And Others vs Curza Seshachalam And Others on 31 August, 1964
Raghuvar Dayal vs Hargovind And Anr. on 26 September, 1957
Bhanja Minerals Pvt. Ltd. vs Bihar Sponge Iron Ltd. [Alongwith ... on 13 October, 2006
Bhanja Minerals Pvt. Ltd. vs Bihar Sponge Iron Ltd. And ... on 13 October, 2006

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[Complete Act]
Central Government Act
Section 9 in The Specific Relief Act, 1963
9. Defences respecting suits for relief based on contract.- Except as otherwise provided herein, where any relief is claimed under this Chapter in respect of a contract, the person against whom the relief is claimed may plead by way of defence any ground which is available to him under any law relating to contracts. CONTRACTS WHICH CAN BE SPECIFICALLY ENFORCED