Bringing you the Best Analytical Legal News
The Court granted injunction in favour of Wonderchef while bearing in mind that free speech cannot be lightly proscribed, and commercial speech formed a part of it.
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“The test is whether the wife is able to maintain herself more or less in the status, in which her husband has maintained her. The wife is entitled to live the same standard of life as she lived along with the husband.”
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There is sufficient material on record to show that the petitioner is openly using the subject device mark in the context of its goods in the public domain and the Registrar completely ignored these documents while passing the impugned order.
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Arbitration and Conciliation Act, 1996 — S. 11(6) — Substantive claims of petitioner whether time-barred i.e. issue of limitation requiring intricate evidentiary
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“Legislative intent behind inserting the proviso to Section 31(4) of the IBC would suggest that prior approval of the CCI was specifically mandated and it should not be seen as a flexible provision to be ignored in certain exigencies.”
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Cyril Amarchand Mangaldas advised Amazon in relation to a proposed 100% acquisition of the digital lending platform Axio
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Earlier in 2021, the Court issued guidelines and “trigger points” for the activation of dormant Article 224-A of the Constitution of India.
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The Court took note of the fact that in Karbi Anglong District, rat hole mining is rampant, and it is either going unnoticed or authorities are not taking any action to stop them, despite having knowledge.
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“No effective legislative or executive action in furtherance of enacting a statute, which could prove to be a boon to millions of vulnerable domestic workers across the country, has been undertaken as of now. Over and above the absence of any legislation protecting their interests, domestic labourers also find themselves excluded from existing labour laws.”
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UCC Rules aims to eliminate practices like polygamy, child marriage and triple talaq.
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Human rights are not ordinary rights. These rights are integral to Article 21, which recognizes the right to life. The reports and recommendations of Human Rights Commissions are needed to be treated with seriousness and not rendered edentulous or pointless.
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The appointment is for a term of Five years with effect from January 21, 2025.
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SLS International Arbitration Competition, 2025 in collaboration with PSL Advocates and Solicitors
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“Each citizen of this country carries with him or her, one single domicile which is the ‘Domicile of India’. The concept of regional or provincial domicile is alien to the Indian legal system.”
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Respondents have not taken recourse to the procedure contemplated by Section 7 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers Drug-Offenders and Dangerous Persons Act, 1981, which provides for procedure to be adopted in case where the detenue is absconding.
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Gujarat National Law University Centre for Corporate and Insolvency Laws
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Cyril Amarchand Mangaldas (“CAM”), India’s leading law firm
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“It must be established that all the accused had preplanned and shared a common intention to commit the crime with the accused who has actually committed the crime.”
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The Court observed that there has been an inordinate delay on the part of the Government of NCT of Delhi in taking requisite steps for laying the CAG Reports before the Legislative Assembly.
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