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
The appointment of an interim administrator will only be made if there is sufficient reason to do so (Jones Vs.Toomer)(24.06.2021)
In present matter, an application is made on behalf of the first and second Plaintiffs seeking an order appointing them as the joint administrators of....
Civil

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