An injunction cannot be granted—(a)to restrain any person from prosecuting a judicial proceeding pending at the institution of the suit in which the injunction is sought, unless such restraint is necessary to prevent a multiplicity of proceedings;(b)to restrain any person from instituting or prosecuting any proceeding in a court not subordinate to that from which the injunction is sought;(c)to restrain any person from applying to any legislative body;(d)to restrain any person from instituting or prosecuting any proceeding in a criminal matter;(e)to prevent the breach of a contract the performance of which would not be specifically enforced;(f)to prevent, on the ground of nuisance, an act of which it is not reasonably clear that it will be a nuisance;(g)to prevent a continuing breach in which the plaintiff has acquiesced;(h)when equally efficacious relief can certainly be obtained by any other usual mode of proceeding except in case of breach of trust;(i)when the conduct of the plaintiff or his agents has been such as to disentitle him to the assistance of the court;(j)when the plaintiff has no personal interest in the matter.
