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The case of the prosecution that tele-callers were impersonating themselves as employees of Amazon and receiving calls from customers, who were facing problems related to Amazon Prime Videos and other services provided by Amazon.
Considering the human health aspect, the authorities are expected to take best possible measure to improve the air quality in the city.
“There is certainly an improvement in the matter of establishment of Commercial Courts and steps are being taken to fill up the remaining posts of District Judges, Commercial Courts.”
“No party shall oppose each other’s marks or object to the same, in any manner, so long as the same are in compliance with the terms of this settlement.”
A quick legal roundup to cover important stories from all High Courts this week.
“In the act of balancing individual property rights and overarching public interest, the latter must take precedence. The scale tips in favour of a solution that serves the larger community and ensures the most efficient use of public resources.”
A quick legal roundup to cover important stories from all High Courts this week.
A quick legal roundup to cover important stories from all High Courts this week.
On 20-7-2023, Justice Ranjana Prakash Desai, Chairperson, Press Council of India took suo motu cognizance against Dainik Bhaskar, Delhi Edition for publishing
The Court observed that Sisodia’s position of power creates a sense of fear that he may try to sway the witness who would be testifying against him.
The accused was travelling from New York to India when his departure record for the year 2012 was found missing by the Immigration Department.
Delhi High Court : In a Public Interest Litigation filed by social activist and former Chairman of Delhi Commission for
The Lt. Governor of National Capital Territory of Delhi has notified Delhi Maintenance and Management of Parking Places (First Amendment) Rules, 2022
The Delhi Labour Department has notified the Delhi Shops and Establishments (Amendment) Rules, 2021 on September 24, 2021 to further amend the
Delhi High Court: While observing that the role of ICADR Rules shall come into play with regard to the procedure to be
The Department of Law, Justice and Legislative Affairs has passed the Delhi Goods and Services Tax (Amendment) Act, 2021 to amend the
Delhi High Court: Kameswar Rao, J., decided a petition wherein on the invocation of the arbitration clause, one of the parties appointed
Delhi High Court: Suresh Kumar Kait, J., reversed the order of the lower court issuing summons against the accused in a case
Delhi High Court: Prathiba M. Singh, J., while considering the re-opening of spas in GNCTD expressed that: “While the spread of Covid-19
Delhi High Court: Vibhu Bakhru, J., observed that If an HIV positive person is aware of their condition and has unprotected sex, the