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SCC Online Weekly Rewind Episode 48 | Highlights of Budget | Bullet Train Project | Baazi v. WinZo Trademark case | ft. Bhumika Indulia

 

 


TOP STORY


Key Highlights from Union Budget 2022-23 :

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SUPREME COURT


Bullet Train: Even Republic of India can’t deviate from terms and conditions of a fully foreign funded contract; SC sets aside Delhi High Court verdict

In the Bullet Train Project case where Japan International Cooperation Agency (JICA) had rejected Montecarlo Limited’s technical bid, the bench of MR Shah* and AS Bopanna, JJ has reversed the Delhi High Court verdict that had set aside JICA’s conscious decision and has held that when the author of the tender document, JICC/JICA, had taken a conscious decision

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Not mandatory to register partition document only detailing how the properties are to be dealt with in future

The bench of L. Nageswara Rao, BR Gavai and BV Nagarathna*, JJ has held that a document of partition which provides for effectuating a division of properties in future would be exempt from registration under section 17(2)(v) of the Registration Act, 1908.

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A Hindu male execute a Will giving a limited estate to a wife if all other aspects including maintenance are taken care of

In a half a century old case relating to a Will, the bench of Sanjay Kishan Kaul* and MM Sundresh, JJ has held that the objective of Section 14(1) of the Hindu Succession Act, 1956[1] is to create an absolute interest in case of a limited interest of the wife

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HIGH COURTS


Andhra Pradesh High Court 

AP HC| LGBTQ+ community’s right to reservation; Can a transgender claim to be appointed by reservation in spite of failure to secure minimum cut off marks in screening test? HC answers

In a significant case wherein, a transgender had approached the Court seeking benefit of reservation for appointment in police department, M. Satyanarayana Murthy, J., denied to issue direction to the State in favour of the petitioner.

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Kerala High Court 

Is not taking treatment for mental illness to bring out a peaceful family atmosphere a form of cruelty and thus, a ground for divorce? HC answers   

In an interesting case the Division Bench of A.Muhamed Mustaque and C.R. Sophy Thomas, JJ., held that not taking treatment for mental illness in order to bring out a peaceful and harmonious family atmosphere can also be counted as cruelty to the persons at the receiving end. Upholding the Family Court’s order granting divorce on the ground of cruelty

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Punjab and Haryana High Court 

P&H HC | “Drug menace has become deep rooted and is taking its toll like a slow poison for the young generation”; HC expresses anguish over callously casual approach of officers 

In a case exposing callous attitude of authorities while dealing with drug menace in the State of Punjab, Meenakshi I. Mehta, J., observed that in some paras of the Statu sreports/Reply, the police officers concerned had mentioned the tablets, allegedly recovered

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Delhi High Court 

Baazi v. WinZo| Trademark is used by a manufacturer or service provider to distinguish products from those of competitors: Here’s how Winzo appeared dishonest and unfair in adopting Baazi 

Explaining the significance of a trademark, Asha Menon, J., observed that,

When people are satisfied with the products supplied by a manufacturer or service provider, they buy them on the basis of the trade mark and over time it becomes popular and well known. Thus, the use of a similar or identical trademark by a competitor in the same product would lead unwary customers to believe that it originates from the same source.

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EBC NEW RELEASES 


Disciplinary Proceedings in Industry by J K Verma 

Buy HERE

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