News Del HC: Can Refer to Arbitration Dispute Regarding Use of TM by Partner for His Sole Proprietorship (13.01.2023)Delhi High Court while observing that disputes relating to subordinate rights in personam arising from rights in rem are arbitrable has held that disp....Delhi HC: Plaintiff Must Show Prima Facie Falsehood in Publication While Seeking Interim Injunction (13.01.2023)Delhi High Court has held that plaintiff must be held bound to establish that what is about to be published or broadcast is fundamentally removed from....Del. HC: Appln. U/S 34 A&C Act Doesn’t Cease to be Only Because Procedural Requirements Not Complied (13.01.2023)Delhi High Court has held that an application to set aside an arbitral award under Section 34 of the Arbitration and Conciliation Act, 1996 (A&C Act) ....Madras HC: Dance Form Shouldn’t be Identified Using a Community's Name to Insult Community Members (12.01.2023)Madras High Court has directed State to ensure that no dance performance is identified using a caste/ tribal community's name so as to insult or degra....Delhi HC: Old Pension Scheme Applicable to Personnel of All CAPFs (12.01.2023)Delhi High Court while observing that paramilitary forces are armed forces of union, has held that benefit of Old Pension Scheme (OPS) in accordance w....Ker. HC: Court Can Execute its Maintenance Order Against Person Residing Outside its Jurisdiction (12.01.2023)Kerala High Court has held that even though an order of maintenance may be enforceable at the place where the person against whom it is made resides, ....SC: Make EIA Mandatory for Urban Development (11.01.2023)Supreme Court while issuing directions to preserve the heritage of 'Corbusier' Chandigarh, has recommended Centre as well as the State to make necessa....Kerala HC: Inclusion of Non-Woven Bags of 60 GSM and Above in List of Single Use Plastic is Illegal (11.01.2023)Kerala High Court has held that inclusion of non-woven bags of 60GSM and above in list of banned single use plastic items without regard to GSM standa....SC: Limitation U/S 34 A&C Act in Case of Suo Moto Correction of Award is Date of Correction (11.01.2023)Supreme Court has held that starting point for limitation under Section 34(3) Arbitration and Conciliation Act, in case of suo moto correction of awar....Delhi HC: Can’t Promote Officers of Central Health Services Mechanically (10.01.2023)Delhi High Court has held that promotion under Dynamic Assured Career Progression Scheme of Central Health Services cannot be made in a mechanical man....Delhi HC: Ad Industry Would Loathe Government Dictated Regulations (10.01.2023)Delhi High Court while dismissing plea filed to restrain Advertising Standards Council of India from creating impediments in broadcast of advertisemen....SC: Can’t Draw Adverse Inference Against Plaintiff for Merely Not Producing Bank Passbook (10.01.2023)Supreme Court has held that adverse inference cannot be drawn against a plaintiff in a suit for specific performance for not producing his passbook un....SC: WP Can be Allowed to Examine if Conditions to Issue Notice U/S 148 IT Act Are Satisfied (09.01.2023)Supreme Court has held that writ petitions can been entertained to examine whether the conditions for the issuance of notice under Section 148 of the ....Del. HC: Can’t Consider Participation in Arbitration Proceedings as Waiver of S. 12(5) A&C Act (09.01.2023)Delhi High Court has held that applicability of Section 12(5) of Arbitration and Conciliation Act can only be waived off by an express agreement and n....SC: Conduct Expert Committee Meeting Regarding Implementation of Section 136A MV Act (09.01.2023)Supreme Court while hearing plea regarding road safety through electronic monitoring has directed that a meeting to be convened by chairperson of SC C....SC: Transferred Judges Don’t Go With Labels (09.01.2023)Supreme Court while giving clarifications regarding how vacancies in High Courts must be categorized when a judge is transferred from another High Cou.... Next Page 1 10 10