Kerala High Court: Discretion of Appellate Court to Waive/Deposit of Minimum 20% Fine  ||  Del. HC: Article 21A of COI Not Applicable on Being Educated in a Particular School of Choice  ||  Kar. HC: Parties Can’t be Forced to Arbitration Proceed. if Not Signatory to Joint Venture Agreement  ||  Karnataka High Court: Judicial Powers Cannot be Exercised by Conciliators in Lok Adalats  ||  Mad. HC: Registering Authorities Not Empowered to Cancel Sale Deed Through Summary Proceedings  ||  Telangana High Court: Section 18 UAPA is Penal in Nature, Needs to be Proved by Prosecution  ||  Karnataka High Court: Rights of Adopted Child of Indian Parents Cannot be Left Marooned  ||  All. HC: No Authority to Additional Chief Medical Officer to File Complaint Under PCPNDT Act  ||  Kar. HC: Cannot Prosecute Second Spouse or Their Family for Bigamy Under Section 494 IPC  ||  Calcutta High Court: Person Seeking to Contest Elections is Deemed Public Interest    

Del HC: Can Refer to Arbitration Dispute Regarding Use of TM by Partner for His Sole Proprietorship - (13 Jan 2023)

ARBITRATION

Delhi High Court while observing that disputes relating to subordinate rights in personam arising from rights in rem are arbitrable has held that dispute whether a partner can use the partnership firm’s trademark for his own sole proprietorship concern, can be referred to arbitration.

Tags : DELHI HIGH COURT   ARBITRATION   TRADEMARK   SUBORDINATE RIGHTS  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved