SC: Writ Petitions Should be Dismissed by HCs if Petitioner Guilty of Delay or Laches

Delhi HC: Passing Off is a Distinct Right, Which Resides in its Own Common Law Space || Delhi HC Seeks ICICI’s Response on Plea Alleging Lack of Accessibility Standards for PWDs || Bombay HC: Saying ‘I Love You’ in with No Sexual Intent Isn’t Sexual Harassment || Rajasthan HC: Centre & State to Issue Directions Regarding Excessive Use of Mobile Phones by Children || Allahabad HC: Undressing Woman but Failing to Commit Intercourse Amounts to ‘Attempt to Rape’ || MP HC: Taxpayers with Appeals that are Pending are Eligible for 50% Relief under Samadhan Scheme || Del. HC: Indian Citizen Apprehending Arrest for Offence Committed Abroad Can Invoke Sec. 438 of CrPC || Delhi HC: Can Grant Ad-Interim Maintenance without Filing Specific Application || Delhi HC: Govt. to Take Steps for Involving Mental Health Professionals in Premature Release Process || Del. HC: “Goodwill” for Purposes of Passing off, is in the Name Under Which Business Is Done

SC: Writ Petitions Should be Dismissed by HCs if Petitioner Guilty of Delay or Laches - (22 Apr 2024)