irreparable injury

delhi high court
Case BriefsHigh Courts

The success of any student is the result of his hard labour and the infinite efforts he puts into the goal he has set to achieve. Therefore, dragging a child in a litigation driven by commercial interest between two competing coaching institutions claiming credit for the success of a child is an insult to his endless efforts and cannot be permitted.

Allahabad High Court
Case BriefsHigh Courts

Fraud, as an exception to the rule of non-interference with encashment of bank guarantees, is not any fraud, but a fraud of an egregious nature, going to the root i.e., to the foundation of the bank guarantee and an established fraud. The entire case of the respondent fails to qualify for this.

Madras High Court
Case BriefsHigh Courts

    Madras High Court: In an application filed by Viacom 18 praying for restraining several cable and internet service providers involved

Case BriefsHigh Courts

Delhi High Court: A Single Judge Bench comprising of Rajiv Sahai Endlaw, J. rejected plaintiff’s interlocutory application in the suit seeking to