Bombay HC: Judicial Remand Extension Beyond 60 Days Without Hearing, Reasons is Illegal  ||  Telangana HC: Changing Arbitration Venue Without Consent is Legally Perversive  ||  J&K&L HC: Properly Addressed and Sent Notice Deemed Served Under General Clauses Act  ||  Jharkhand HC: Fresh Anticipatory Bail Plea Not Maintainable After Earlier Rejection under S. 482 BNSS  ||  Orissa HC: Res Judicata Principle Doesn’t Apply to Execution Proceedings under Order 21 CPC  ||  Orissa HC: Railways Strictly Liable for Passenger’s Death After Falling From Train  ||  Del. HC: Director Not Individually Liable for Asset Transfer Without Consideration under S.276 IT Act  ||  Delhi HC: No Blanket Protection for Litigants from Counsel’s Negligence  ||  Bombay HC: Board under Mathadi Act Has No Power to Review its Own Orders  ||  Delhi HC: Father Granted Custody When Mother’s Adultery Allegation Includes Neglect    

Delhi HC Says Misuse of Trademark ‘Miss India’ Not Allowed - (07 Sep 2015)

Delhi HC has passed an interim injunction against misuse of registered trademark ‘Miss India’ of Times Group, in a case instituted by them against organizers of Miss India Worldwide event who were in a process to hold contest similar to Miss India .

Tags : DELHI HC  TRADEMARK  

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