-Manupatra

NCLAT: Can Recall Admission Order of Application U/S 7 of IBC if Malicious Intent is Proved || NCLAT: Can Replace Authorised Representative by Following Procedure Provided under CIRP Regulations || Del. HC Restrains Battery Manufacturer from Using Images of Shikhar Dhawan || Del HC Declines Assess. Issued in Wrong Name after Entity’s Merger, Distinguishes from SC Judgment || Del. HC: Whether an Entity is a Permanent Establishment of Foreign Company is a Fact Specific Issue || Del. HC: Mindset that Women should Endure Suffering is ‘Right’ Emboldens Perpetrators || Ker HC: Can’t Lay Down Ratio that Allegations against Relatives of Husband are to be Viewed as False || Del. HC: S. 129 of GST Act Can’t be Interpreted as Being Intended to Override Section 126 of GST Act || Cal. HC: Once Seat of Arbitration is Designated it is to be Treated as Exclusive Jurisdiction || Delhi HC Rules in Favour of ‘India Gate’ Brand in Trademark Infringement Suit

Delhi High Court: Settlement Agreement Should Not Encourage Further Litigation - (15 May 2017)