summary judgment Archives

Delhi High Court grants permanent injunction to Modicare Limited for its ‘WELL’ mark

“In the case of pharmaceutical, cosmetics, health and related wellness products a higher standard would be required to be laid down in view of the damage that such products can cause to the consumers.”

Case Briefs High Courts

Delhi High Court upholds Trial Court ruling in application filed under O. XIII A CPC for default in payment of rent by tenant due to COVID

Delhi High Court: In a case where the Trial Court directed the tenants ‘appellants herein' to pay the defaults in

Op Eds OP. ED.

Law Related to Summary Judgment: A Critical Analysis

by Rajnish Kumar Jha*

Op Eds OP. ED.

Summary Judgment

by Achal Gupta*

Case Briefs High Courts

Summary judgment under Order XIII of Commercial Courts Act, 2015 passed for infringement of trademark SanDisk

Delhi High Court: A Single Judge Bench comprising of Manmohan, J. allowed a suit for permanent injunction, restraining the use of plaintiff’s

Case Briefs High Courts

Court clarifies Order XIII-A of Code of Civil Procedure, 1908

Delhi High Court: The Divisional Bench of Badar Durez and Ashutosh Kumar, JJ. while disposing of an appeal gave relief to party