impugned Archives | SCC Times

Delhi High Court grants permanent injunction along with 2 lakhs damages in favour of eBay in a trade mark infringement suit

Delhi High Court: In a suit for permanent injunction restraining the defendants from using the mark ‘Shopibay’ which was similar

Case Briefs Foreign Courts

Pak SC | Dying Declaration: Exception to direct rule of evidence – requires demonstration of no extraneous prompting by anyone to declarant

Supreme Court of Pakistan: A Full Bench of Manzoor Ahmad Malik, Syed Mansoor Ali Shah and Qazi Muhammad Amin Ahmed, JJ. set

Case Briefs Supreme Court

UPPSC 2018: Judgment of Allahabad HC disturbing the answer key reversed holding it to be excessive use of jurisdiction

Supreme Court: While addressing the ongoing issue relating to the discrepancy in preliminary examinations conducted for Uttar Pradesh Public Service Commission 2018,

Case Briefs High Courts

Transfer is an incident of service, not to be interfered with unless effected in violation of mandatory statutory rules

Rajasthan High Court: A Single Judge Bench comprising of Veerender Singh Siradhana, J. dismissed a civil writ petition filed by the petitioner