Bombay HC: Wife Humiliating Husband in Front of His Friends is Amounts to Cruelty  ||  Delhi HC Interprets Doctrine of “Compelled Self-Publication”,  ||  Del. HC Issues Summons to Campus Sutra in Trademark Infringement Suit Filed by Footwear Brand Campus  ||  Bombay HC Dismisses PIL Seeking Restraining Order against PRADA  ||  Delhi HC: Cannot Bypass Bar on Revision of Interlocutory Order by Invoking Inherent Jurisdiction  ||  Delhi HC: Prosecutrix’s Refusal to Undergo Medical Examination Weakens the Case  ||  Bom. HC: No Provision under JJ Act that Allows Adoption of a Child of Foreign Citizenship  ||  SC Passes Order to Prevent Russian Mother’s Attempt to Flee with Child  ||  SC: Deprivation of Natural Heir from Will May Not Raise Suspicion  ||  SC: Denying Female Heir Right in Property Only Exacerbates Gender Division    

SC Expresses Dissatisfaction At Allahabad HC Report on Pendency of Commercial Cases - (25 May 2022)

CIVIL

Supreme Court has directed the UP State Government to consider the proposal made by the Allahabad High Court to create additional commercial courts in four districts and take a final decision within a period of four weeks.

Tags : SUPREME COURT   HIGH COURT   UTTAR PRADESH   COMMERCIAL CASES  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved