-Manupatra

BCI Notifies Amend. to Rules Allowing Law Firms & Lawyers to Practice Foreign Law in India || Delhi HC: JD Cannot Move Objections u/s 47 of CPC against Execution of Award || Del HC Refers to Larger Bench the Issue if Suit for Infringement Lies Against Proprietors of TM || Delhi HC: For Wrongful Availment of ITC, Rampant Misuse of S.16 Will Create Enormous Dent || Del. HC: Wife Leaving Work to Take Care of Child Cannot be Called as Voluntary Abandonment || Bombay HC: Wife to Provide Voice Samples to Prove Allegations by Husband of Extra Marital Affair || SC Upholds Constitutional Validity of Sec. 5A of Kerala GST Act & Section 7A of Tamil Nadu GST Act || SC: Use of Volume-Based Rebates Does Not Constitute Abuse of Dominant Position || SC: Under P&C Act Non-Public Servant Can be Convicted for Abetting Offences || SC: IO’s Testimony Based Only on Section 161 CrPC Statements of Witnesses is Not Admissible

SC: Delhi HC Not Barred from Hearing Plea Challenging LG's Order Terminating Services of Consultants - (31 Oct 2023)