AP HC: App. u/s 11(6) Can Only be Maintained if Parties Fail to Refer Dispute to Arbi. Even After Not

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

AP HC: App. u/s 11(6) Can Only be Maintained if Parties Fail to Refer Dispute to Arbi. Even After Not - (15 May 2024)