Bombay HC Conducts Emergency Hearing from CJ’s Residence as Court Staff Deployed for Elections  ||  Madras HC: Preventive Detention Laws are Draconian, Cannot be Used to Curb Dissent or Settle Politics  ||  HP HC: Mere Interest in a Project Cannot Justify Impleading a Non-Signatory in Arbitration  ||  J&K&L HC: Women Accused in Non-Bailable Offences Form a Distinct Class Beyond Sec 437 CrPC Rigour  ||  Bombay HC Restores IMAX’s Enforcement of Foreign Awards Against E-City, Applying Res Judicata  ||  Supreme Court Upholds Cancellation of Bail For Man Accused of Assault Causing Miscarriage  ||  J&K&L High Court Invalidates Residence-Based Reservation, Citing Violation of Article 16  ||  Kerala HC Denies Parole to Life Convict in TP Chandrasekharan Murder Case For Cousin's Funeral  ||  High Court Grants Bail to J&K Bank Manager in Multi-Crore Loan Fraud Case, Emphasizing Bail As Rule  ||  J&K HC: Civil Remedy Alone Cannot Be Used To Quash Criminal Proceedings in Enso Tower Case    

Delhi High Court Refuses Interim Injunction Against RTPCR Testing Kit OMISURE - (01 Apr 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has refused to pass an ad interim injunction against Tata Medical and Diagnostics Limited, manufacturer of OMISURE, an RTPCR kit that was used to detect COVID-19 Omicron variant, in a suit filed by Mankind Pharma Limited seeking permanent injunction for infringement of trademark

Tags : DELHI HIGH COURT   AD INTERIM INJUNCTION   TATA MEDICAL AND DIAGNOSTICS LIMITED   OMISURE   COVID-19   OMICRON VARIANT   MANKIND PHARMA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved