-Manupatra

Supreme Court: Appellate Courts Cannot Overturn Trial Court Verdicts Without Independent Reasons || Supreme Court Acquits Three Men in 1979 Murder Case, Finding Serious Flaws in the Prosecution Case || Supreme Court: Magistrate Cannot Order Filing of Chargesheet After Police Submit Closure Report || Supreme Court: Landowners Cannot Claim Denial of Hearing After Failing to Avail the Opportunity || Supreme Court: Property in Sale Deed Cannot Be Altered by Rectification Without Transferor's Consent || Ahead of Rath Yatra, Orissa High Court Stays Release of 'Mahaprabhu Jagannath' Over Peace Concerns || Gujarat High Court: Ancient Hindu Law Did Not Recognise Adoption of Girls Before HAMA || Bombay High Court Orders DGP to Assess CCTV Systems and Footage Preservation at Police Stations || Allahabad HC: Mother Receiving Maintenance from Real Son Cannot Claim it from Step-Son || CCPA Imposes Rs.1 Lakh Penalty on SpiceJet Over Dark Patterns Used for Loyalty Programme Consent

INTELLECTUAL PROPERTY RIGHTS - Delhi HC Bans 12 Firms From Selling Patanjali Goods In International Market in Trademark Infringement - (27 Mar 2019)