Bringing you the Best Analytical Legal News
The inquiry led to NHRC recommending Rs. 10 lakh relief for each of the 7 deceased patients’ families, directing FIRs against the doctor and hospital owner, and a nationwide verification of Cath Labs.
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Lakshmikumaran and Sridharan Attorneys (LKS) advised and acted for the Brenntag group (“Brenntag”) in the sale of 100% of Raj Petro Specialities Private Limited (“Raj Petro”) to Shell group.
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While Patanjali could state that its product, ‘Patanjali Special Chyawanprash’, was the best, it could not state that the other chyawanprash manufactures lacked the necessary knowledge and technical know-how to prepare the same as per ayurvedic texts, since that statement is both untrue and misleading to the public at large.
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Department of Consumer Affairs called for strict enforcement against the manufacture or sale of non-BIS-certified helmets.
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“The primary facts to enforce the strict liability of the railway administration are established and the fact that the Tribunal unjustifiably rejected the claim, did not defeat such vested right in the event the dependent/claimant died after preferring an appeal.”
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The Plaintiff is operating popular hotels and restaurants under the name “Swagath” in New Delhi and franchise models across North India and the defendant, Hotel Swagath, is a Telangana-based hotel group established in 1991, with 11 operational outlets.
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Khaitan & Co successfully represented Galderma Holdings, a Swiss multinational pharmaceutical company, acting in India through its subsidiary Galderma India, before the Bombay High Court.
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The CCI further held the former and present Presidents of FPBAI and Chairman of GOC, and Secretary of FPBAI, liable under Section 48 of the Competition Act, 2002.
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Covering all the important intellectual property rights cases across various High Courts and the Supreme Court, this roundup provides a quick summary of cases, latest legal updates in intellectual property rights and links to other roundups.
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“The accused is in jail since 11-09-2023. None of the parties have brought on record the current status of the trial. The accused is not a hardened criminal who can pose any threat to the safety of society. He has sufficient assets and is not at flight risk. He appears to be senior citizen as well.”
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“The Court opined that Waheed ur Rehman Parra is charged with violation of Model Code of Conduct which cannot be classified as an order under Section 188 IPC as it lacked statutory backing and many of its provisions are not legally enforceable.”
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The case at hand was filed by an institution named Kannada Sahitya Parishattu against the controversial statement made by Kamal Haasan during his movie promotions.
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The original partition suits were filed by the heirs of the deceased Nawab’s elder brother against Saif Ali Khan’s grandmother who inherited the vast personal estate of the late Nawab, her grandfather, when she took the throne.
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Cyril Amarchand Mangaldas advised Lati Industria Termoplastici S.p.A. (“LATI”)
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“As far as the present case is concerned, the interim order passed by the Magistrate cannot be said to be gross illegality or irregularity. The petitioner could very well approach the same court seeking order, modifying or vacating the aforesaid order if there are sufficient reasons. That apart, appeal is provided under Section 29 of the PWDV Act against the aforesaid order”
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Amity University Madhya Pradesh Model United Nations 2025 (AUMPMUN 8.0)
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“The Courts have consistently held that while considering bail in cases involving sexual offences against minors, the traumatic effect on the victim and the possibility of the accused influencing or intimidating the victim or witnesses must be given due consideration.”
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Interviewee Mr. Faizan Ahmed1
Interviewed by Mr Taha Bin Tasneem2
When parties agree to vest exclusive jurisdiction in a particular court for any dispute arising out of the arbitration clause, it must be presumed that they intended that court only to have supervisory control.
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