Delhi HC: Passing Off is a Distinct Right, Which Resides in its Own Common Law Space || Delhi HC Seeks ICICI’s Response on Plea Alleging Lack of Accessibility Standards for PWDs || Bombay HC: Saying ‘I Love You’ in with No Sexual Intent Isn’t Sexual Harassment || Rajasthan HC: Centre & State to Issue Directions Regarding Excessive Use of Mobile Phones by Children || Allahabad HC: Undressing Woman but Failing to Commit Intercourse Amounts to ‘Attempt to Rape’ || MP HC: Taxpayers with Appeals that are Pending are Eligible for 50% Relief under Samadhan Scheme || Del. HC: Indian Citizen Apprehending Arrest for Offence Committed Abroad Can Invoke Sec. 438 of CrPC || Delhi HC: Can Grant Ad-Interim Maintenance without Filing Specific Application || Delhi HC: Govt. to Take Steps for Involving Mental Health Professionals in Premature Release Process || Del. HC: “Goodwill” for Purposes of Passing off, is in the Name Under Which Business Is Done

International Cases

Australia
A person who unlawfully omits or refuses to do any act which it is the person's duty to do under Section 444A of the Criminal Code is guilty of a crime and is liable to imprisonment (Seaton vs. the state of Western Australia)(28.01.2021)
Present is an appeal against sentence. The Appellant was convicted after trial on basis of being a person who had charge of an ignition source and unl....
Criminal

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