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“Where an Act provides a complete machinery for redressal the aggrieved party is not permitted to abandon that machinery to invoke jurisdiction of the High Court under Article 226 of the Constitution.”
“One has to carefully see the nature of the publication and find out as to the content of the publication will cause prejudice to the trial of a case or not.”
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The Delhi High Court quashes and sets aside summons issued to the editor and deputy editor of “The Wire” in a criminal defamation case filed by the former Professor of Jawaharlal Nehru University.
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The plea of novelty or originality must be examined vis-à-vis the date of registration of the suit design. The existence, thereafter, of any number of similar designs in the market, or even the publication of any number of similar designs, cannot indicate any want of novelty or originality in the suit design, within the meaning of Section 19(1)(c) or Section 4(a) of the Designs Act.
“The High Court, while forming an opinion whether a criminal proceeding or complaint or FIR should be quashed in exercise of its jurisdiction under Section 482 CrPC, must evaluate whether the ends of justice would justify the exercise of the inherent power”
Kerala High Court: Raja Vijayaraghavan V., J. allowed a petition quashing the proceedings, invoking its inherent powers under Section 482 of the
Supreme Court of the United Kingdom: “He tried to strangle me.” What would those words convey to an ordinary reasonable reader of
Patna High Court: A Bench comprising of Rajendra Menon, C.J. and Sudhir Singh, J. has dismissed the writ application in which two
Supreme Court: In a PIL filed to seek a writ to restrain the Central and the State Governments from using public funds