-Manupatra

SC Stays Delhi HC’s Direction to Azure Hospitality Pvt. Ltd. to pay PPL as Per Tariff of RMPL || IP Office Declares Starbucks, NDTV and Economic Times as Well-Known Trademark || IP Office Declares Starbucks, NDTV and Economic Times as Well-Known Trademark || Allahabad HC: Liking a Post Does Not Amount to Publishing or Transmitting it || Supreme Court Criticizes Tahsildar Disobeying Directions of High Court || SC: Fresh Suit Not Valid Remedy to Set Aside Decree Obtained on Basis of Coerced Compromise || SC: When Strong Circumstantial Evidence Exists, Absence of Motive No Ground For Acquittal || SC: Court Should Not Interfere With Order Granting Deemed Conveyance Under MOFA || SC Advises Man to File Suit for Alleged Disability Due to Covishield Vaccine || Supreme Court: Need to Impose Timelimit for Oral Submissions in Arbitration Cases

PAN and Contact Info 'Leaked', Did SBI Miss Major Design Flaw in Its Envelopes? - (06 Dec 2017)