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The infringing materials found on the site of the defendant are counterfeit goods of the plaintiff’s products, affixed with the plaintiff’s registered marks. A clear indicative of the counterfeiting activity towards the plaintiff’s products, are the observations and photographs as attached by the Local Commissioner in its report.
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Jamia Millia Islamia (JMI), a central minority university renowned for its historical association with India’s
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“The only aim or intention of the petitioner was to get a compassionate appointment for her son in one way or the other, i.e., without disclosing the true and correct facts regarding the financial condition of her family.”
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Dr Rana was previously the Additional Secretary in the Department of Legal Affairs.
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Defendant 3 has taken unfair advantage of the reputation and goodwill of the plaintiff’s trade marks/artistic works and has also deceived the unwary consumers of their association with the plaintiff by dishonestly adopting the plaintiff’s registered marks/labels without any plausible explanation.
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The Court directed the State to instruct every applicant to append an annexure to the form, in explanation of the reason: “has become dangerous to life and property”, and show details how the tree has become dangerous to life and property.
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VSLLS Youth Parliament — The Youth Parliament Society of Vivekananda School of Law and Legal Studies, VIPS-TC is organizing its third edition of its North India’s largest and most prestigious youth conferences VSLLS Youth Parliament, 2025.
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JSA represented Coforge in its acquisition of a 100% stake in Rythmos Inc.
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Supreme Court noted that nothing is stated by the detaining authority as to why the conditions are not sufficient to prevent the detenu from engaging in further activities of smuggling; which was the specific ground on which the conditions were imposed while granting bail.
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“Forcing wife to live with a person who is neither educated nor eager to improve himself certainly amounts to mental cruelty.”
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The present case is a gross case wherein for six years, the contemnor in every possible manner avoided complying with the orders of the Court.
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Employment continuity, not fluctuating duties, determines eligibility for permanent status. Employers cannot evade obligations by altering work conditions.
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The homebuyers’ case was that almost 70-80% of the loan amounts under subvention schemes were disbursed by the banks to the builders-cum-developers as ‘first tranche’, without due diligence, despite project milestones not having achieved.
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“Although the law allows for travelling back of the revisional order of the High Court, yet it is far from ideal to do so after the passage of a substantial period of time. The correct approach to be adopted in cases like this is that the High Court should direct the Trial Court to stay its proceedings till the revision proceedings in respect of Section 319, CrPC are disposed of.”
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It is manifest that defendant 1 had direct knowledge of the plaintiffs’ RAMADA brand at the time of adoption of the impugned mark. The defendant’s justification for adopting the mark ‘RAMADA’ is an afterthought, and lacks bona fide intent, as it fails to provide any tenable rationale for its selection.
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“The accused persons had no knowledge that by asking the two employees to work on the sign board as part of the work of decoration of the frontage of the shop, such an act was likely to cause the death of the two deceased employees.”
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The instant matter pertains to issuance of demolition notices by Bijainagar Municipality to the petitioners, following the arrest of certain accused individuals from their families allegedly involved in sexually exploiting minor girls.
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The Supreme Court Collegium, headed by Justice Sanjiv Khanna, CJI, in its meeting held on 06-3-2025, recommended the name of Justice Bagchi for the Supreme Court.
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Himachal Pradesh National Law University, Shimla and its Centre For Artificial Intelligence and Intellectual Property Rights
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“There is no purpose in blaming the young generation. The society and parents should watch them closely and monitor that their relationship is with good people.”
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