Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Delhi HC: Urgent Interim Relief in IPR Cases Important to Protect Interest of Parties & Consumers - (01 Sep 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that urgent interim relief including at ex-parte and ad-interim stage is extremely important in intellectual property rights cases as they not only involve interest of parties to the case but also the consumers of products and services in question.

Tags : DELHI HIGH COURT   INTERIM RELIEF   INTELLECTUAL PROPERTY RIGHTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved