NCLAT Chennai: Guarantors Cannot Deny Demand Notice After Admitting its Receipt  ||  Kerala HC: Ex-CISF Personnel can Buy Liquor from CAPF Canteens  ||  Kerala HC: Accused Can Respond Virtually or in Writing  ||  Kerala HC: No Caste or Lineage Required for Temple Priests  ||  Kerala HC Orders SIT Probe into Sabarimala Gold Loss  ||  Kerala HC Cancels Mohanlal’s Ivory Ownership Certificates  ||  Allahabad High Court : Deceased Farmer’s Odd Jobs Don’t Bar Family from Scheme Benefits  ||  Secured Creditors' Dues Take Priority Over Govt Claims: Allahabad HC on SARFAESI & RDB Acts  ||  Daughter Can’t Claim Mitakshara Father’s Property if He Died Pre-1956 & Son Survives: HC  ||  Gujarat High Court: Sessions Court Can’t Suspend Sentence Just to Allow Revision Filing    

SC Extends Term of Justice (Retd.) Manmohan Singh as IPAB Chairman for Three Months - (16 Sep 2020)

SERVICE

Supreme Court has extended the tenure of Justice (Retd.) Manmohan Singh as the Chairman of the Intellectual Property Appellate Board (IPAB) for three months.

Tags : SUPREME COURT   JUSTICE (RETD.) MANMOHAN SINGH  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved