January 18, 2023

“Schezwan Chutney” is a mere descriptive term; Delhi High Court rejects plea of Capital Food (P) Ltd. of restraining Radiant Indus Chem (P) Ltd. from using the word “Schezwan Chutney”

The Delhi High Court held that “SCHEZWAN CHUTENY” was a mere descriptive term and therefore, Radiant Indus Chem (P) Ltd. could not be stopped from using the same and the Court further held that if protection was granted to the mark “SCHEZWAN CHUTNEY”, then similar protection should also be granted to ‘Tamarind Chutney' or ‘Tomato Chutney', as they were also combinations of words in “English and Hindi”.

Case Briefs Supreme Court

Specific Performance| Supreme Court’s split verdict over a party’s readiness and willingness to perform his part of the contract

While Justice Shah stated that the Kerala High Court has erred in interfering with the judgment of Trial Court of passing a decree for specific performance; Justice Nagarathna affirmed the Judgment of the High Court.

Case Briefs International Courts

ECJ mandates employers to reimburse cost of spectacles and lenses for work involving display screen equipment

European Court of Justice: In a landmark ruling the Bench comprising A. Prechal (President), M.L. Arastey Sahún (Rapporteur), F. Biltgen, N. Wahl

Case Briefs Supreme Court

Child adopted by government servant’s Hindu widow, after his death, not ‘family’ under the CCS (Pension) Rules: Supreme Court

The bench of KM Joseph and BV Nagarathna, JJ has held that the definition of ‘family' under the Central Civil Services (Pension) Rules, 1972 is a restrictive and specific one and cannot be expanded to take within its sweep, all heirs, as provided under Hindu law, or other personal laws.

Law School News Moot Court Announcements

1st CCI-Symbiosis Law School, Nagpur National Moot Court Competition on Anti-Trust Laws, 2023

About Moot Court Competition Symbiosis Law School, Nagpur in association with the Competition Commission of India is organizing the National Moot Court Competition

Call For Papers Law School News

Call for Papers | Indian Journal of Arbitration Law [Vol 11, Issue 2]

ABOUT IJAL The Indian Journal of Arbitration Law [“IJAL”] is a bi-annual, open-access journal published by the Centre for Advanced Research and

Case Briefs High Courts

Confessional statements should lead to discovery of ‘fact’; Delhi High Court grants bail to the accused under the NDPS Act

None of the statements of the applicant led to any discovery of a ‘fact' in terms of Section 27 of the IEA.

Case Briefs High Courts

“Woman is not a pendulum and cannot be forced to swing between motherhood and employment”,Madras High Court upholds maternity benefits, as welfare legislation and benefits cannot be deprived on mere interpretation and technicalities

It is to be remembered that birth of a baby is rebirth of a mother and if a woman is not properly taken care during the period of pregnancy and after delivery, it will certainly affect two lives, namely, mother and new borns

Op Eds OP. ED.

Whether the Presence of a Lawyer is Essential During a Dawn Raid by the Competition Regulators

by Vaibhav Garg† and Devansh Malhotra††

Case Briefs Supreme Court

Nursing Assistants not entitled to the Nursing Allowance on a par with the Staff Nurse: Supreme Court

They neither had relevant experience nor possessed educational qualification for appointment as Staff Nurse. Therefore, the Supreme Court held that the High Court erred in directing that the Nursing Assistants serving in Assam Rifles were entitled to Nursing Allowance on a par with the Staff Nurse.