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Despite Respondent 1’s endeavour to create distinctions, it is crystal clear that the marks are confusingly/deceptively similar to the petitioner’s registered trade mark. Such use of a similar mark would invariably mislead consumers and members into believing that the goods under the impugned mark were sourced from the petitioner.
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JSA advised SBI Capital Markets Limited, Axis Capital Limited, HDFC Bank Limited, and ICICI Securities Limited
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It is the duty of the Planning Authority to meet the needs of the people and in the present case, CIDCO has already provided a fully functional cremation ground.
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The Courts and the Constitution hosted by NALSAR University of Law is all set to begin! Courts and Constitution is an annual
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Anirban Mohapatra graduated from West Bengal National University of Juridical Sciences(NUJS) in 2010, while Prajna Mohapatra graduated from the same institution in 2012.
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Top criminal cases on quashing of proceedings, arrest, bail, acquittal, and more.
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JSA advised Axis Capital and Kotak Mahindra Capital on proposed initial offering of units by TVS Infrastructure Trust, providing key legal insights for the transaction.
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The Court rejected the intervener’s application with costs of Rs. 10,000/- to be deposited in the account of the High Court Employees Union within 15 days.
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“Finding that the driver was not cautious is one thing and finding negligence is quite another thing. Prima facie, the negligence was on the trailer driver as discernible from the evidence recorded before the Tribunal; standard of proof required being preponderance of probability”.
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by Dhruv Maurya*
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by Vasanth Rajasekaran* and Harshvardhan Korada**
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Although interim bail is granted due to exigency or humanitarian or compassionate ground but in NDPS cases Courts may exercise that discretion in the event the Court is of the view that trial cannot be completed within a short period.
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by Dr Pinky Anand1
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“Persistent neglect, lack of affection and denial of conjugal rights without valid reasons cause severe mental trauma to the spouse and we find no reason to disbelieve the version of the wife that she was subjected to severe mental trauma.”
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Postal Authority can sell/ dispose of any undelivered parcel which has not taken clearance even after 30 days of its arrival.
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The applicant is made an accused as it is alleged that he made a speech and because of the said speech, co-accused persons, i.e., his party workers/followers got excited and pelted stones at a bus.
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“If left unattended indefinitely, the vehicle will inevitably suffer structural degradation, mechanical wear, and a substantial diminution in both its functional utility and economic value, rendering it unfit for future use.”
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Currently a Judge of Delhi High Court, the SC Collegium had recommended the transfer of Justice Sharma on 27-3-2025.
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Delhi Government notifies various rules under the ambit of BNSS.
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Department of Justice, Ministry of Law and Justice, Government of India
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