-Manupatra

Kerala High Court: ED Can Investigate Without FIR in Scheduled Offence Cases (CMRL Matter) || Delhi High Court Upholds TRAI Rule Capping TV Advertisements at 12 Minutes Per Hour || Supreme Court Directs High Courts to Deliver Judgments in 3 Months and Bail Orders in One Day || Supreme Court: Successful Resolution Applicant Cannot Negotiate Further After CoC Approval || Supreme Court: Succession Law Applies, Not Primogeniture, to Ex-Royal’s Private Estate Inheritance || Supreme Court: Writ Jurisdiction Cannot Challenge Arbitrator’s Section 16 Decision || Supreme Court: Sanyasi Status Cannot Be Ground to Reject Land Compensation Claim || Supreme Court: Section 33(1)(a) of Arbitration Act Cannot Alter Nature of Interest in Award || Supreme Court: Society Office Bearers Not Liable for Cheque Dishonour Without Active Business Role || Supreme Court: Asking a Woman to Adjust in Marriage Does Not Amount to Cruelty By In-Laws

Bombay HC Says Phonetic Similarity Not Enough for Alleging Trademark Infringement - (18 Apr 2016)