SC: Petition U/A 32 of Constitution to Challenge Binding Judgment is Not Maintainable

Kerala HC: PIO Doesn’t Have Authority to Start Investigative Process under Section 7 of RTI Act || Delhi HC: Conditional Order Must be Complied with Strictly || Delhi High Court: No Entitlement of Registration in India if Trademark Registered in Other Countries || Delhi High Court: Controller of Patents Must Clearly Specify ‘Known Substance’ in Hearing Notice || Patna HC: JJ Act is Based on the Belief that Children are the Future of the Society || Delhi High Court: No Immunity Under FEMA for Offence Covered Under IPC || SC: Statutory Mandates Under MSMED Act Cannot be Overridden by Private Arbitration Clauses || SC: High Time that Arbitr. Clauses are Phrased With Precision & Not Couched in Ambiguous Phraseology || SC Criticises Telangana Government for ‘Pre-Planned’ Cutting of Trees in Kancha Gachibowli || Supreme Court: Crude Soybean Oil is Eligible for Customs Duty Exemption

SC: Petition U/A 32 of Constitution to Challenge Binding Judgment is Not Maintainable - (09 Mar 2023)