June 7, 2021

Del HC | “Singh + Singh” prima facie deceptively similar to “Singh & Singh”: HC grants interim relief to law firm in trademark infringement case

Delhi High Court: Sanjeev Narula, J., granted an injunction to the Law Firm ‘Singh & Singh’ in a case of trademark infringement.

Case Briefs High Courts

Striking doctors have completely forgotten the solemn oath taken by them; MP HC declares strike illegal

Madhya Pradesh High Court: The Division Bench of Mohammad Rafiq, CJ. and Sujoy Paul, J., decided on a petition which was filed

Law School News Others

IDIA & CAN Foundation sign MoU for supporting IDIA Scholars under Project Dhananjay

Increasing Diversity for Increasing Access (IDIA Charitable Trust) and Confederation of Alumni for National Law Universities (CAN Foundation) have tied-up through a

Op Eds OP. ED.

The decision in Arjun Panditrao: Admissibility of electronic evidence in India continues to face hurdles

by Dhruva Gandhi† and Nikita Garg††

Op Eds OP. ED.

Identification by witness: In criminal justice system

by Prerna Mohan†

Op Eds OP. ED.

Is Space Law Truly Rocket Science?: A Comprehensive and Critical Analysis of the Dispute Resolution Mechanism in Space-Related Disputes – Part 2

by Iram Majid†

Case Briefs Tribunals/Commissions/Regulatory Bodies

Complaint of brutal assault on a doctor by a COVID patient’s relatives: NHRC takes suo motu cognizance

National Human Rights Commission, India, after taking cognizance of a complaint about the brutal assault on a doctor by the relatives of

Op Eds OP. ED.

Does basic structure doctrine applies to ordinary legislation

by Akash Baglekar†

Op Eds OP. ED.

Acts in Contravention of Orders of Injunction —The Consequences

by Karl K. Shroff*

Case Briefs High Courts

Ker HC | Malevolent intention is not essential to cruelty; HC grants divorce on the ground of cruelty for making false allegation of impotency

Kerala High Court: The Division Bench of A. Muhamed Mustaque and Kauser Edappagath, JJ., held that false allegation of impotency amounts to

Hot Off The Press News

OECD adopts amended recommendation on children in digital environment

On May 31, 2021, the Organisation for Economic Co-operation and Development (‘OECD’) adopted the Recommendation on Children in the Digital Environment which

Case Briefs High Courts

J&K HC | “Heinous offence against serving Law Officer”; HC rejects bail application of convicts who killed Dy. AG, Ajit Singh Dogra

Jammu And Kashmir High Court: Terming it “heinous”, the Division Bench comprising of Tashi Rabstan and Javed Iqbal Wani, JJ., refused to

Conference/Seminars/Lectures Law School News

SCC Times

June 7, 2021

Del HC | “Singh + Singh” prima facie deceptively similar to “Singh & Singh”: HC grants interim relief to law firm in trademark infringement case

Striking doctors have completely forgotten the solemn oath taken by them; MP HC declares strike illegal

IDIA & CAN Foundation sign MoU for supporting IDIA Scholars under Project Dhananjay

The decision in Arjun Panditrao: Admissibility of electronic evidence in India continues to face hurdles

Identification by witness: In criminal justice system

Is Space Law Truly Rocket Science?: A Comprehensive and Critical Analysis of the Dispute Resolution Mechanism in Space-Related Disputes – Part 2

Complaint of brutal assault on a doctor by a COVID patient’s relatives: NHRC takes suo motu cognizance

Does basic structure doctrine applies to ordinary legislation

Acts in Contravention of Orders of Injunction —The Consequences

Ker HC | Malevolent intention is not essential to cruelty; HC grants divorce on the ground of cruelty for making false allegation of impotency

OECD adopts amended recommendation on children in digital environment

J&K HC | “Heinous offence against serving Law Officer”; HC rejects bail application of convicts who killed Dy. AG, Ajit Singh Dogra

ILS Pune | Online Autonomous Advanced Certificate Program on Matrimonial Laws: Practice and Procedure

Death penalty: The dilemma

Explained: Why no case of sedition was made out against journalist Vinod Dua?