Shri I.M. Nanavati Memorial National Moot Court Competition, 2022-23
About the Organiser GLS UNIVERSITY GLS University has been established with the objective of providing an ideal and creative learning
Commerce
Why Delhi HC, in exercise of its writ jurisdiction, condoned the delay in filing reply to FER, when Patent Act/Rules mandate ‘deemed abandonment’ in case of timely non-compliance
The mistake of the patent agent would be similar to the mistake of an advocate who may be representing parties in any
[SPOTLIGHT] Farmers’ Produce Trade and Commerce (Promotion and Facilitation) Act, 2020 | Is this a step towards direct marketing of farmers’ produce?
The Farmers’ Produce Trade and Commerce (Promotion and Facilitation) Bill, 2020 received the President’s assent on 24-09-2020. Farmers’ Produce Trade and Commerce
Bom HC | ‘Dominant user’ of construction in question to be seen while considering application of Section 65 (2-b) of Finance Act, 1994
Bombay High Court: S.C. Dharamadhikari and M.S. Karnik, JJ., dismissed an appeal filed against the order passed by Central Excise and Service Tax