[‘Old Monk’ Trademark Dispute] Himachal Pradesh High Court grants ad-interim injunction in favour of Mohan Meakin Ltd
The use of the word MONK in most prominent manner shows dishonest intention on the part of the Defendant.
liquor
Clubs allowing members to bring liquor purchased from outside, and drink without FL-2 license. Is it permissible? Madras HC examines, Issues directions
Madras High Court: S.M. Subramaniam, J., considered the question that the consumption of liquor in an Association, Club or in similar places,
Guj HC | High Court exercises power under Article 226 to pass order under Gujarat Prohibition Act
Gujarat High Court: The Bench of Sonia Gokani, J. passed an order of release of the vehicle after levying certain stringent rules
Prosecution case quashed on finding no scientific material to show that liquid consumed was ‘liquor’: Kerala HC
Kerala High Court: The Single Judge Bench comprising of P. Ubaid J., addressed a petition seeking quashing of the prosecution under Section
Uttaranchal HC directs the State Government to book ‘kingpins’ of drugs distribution racket under Money Laundering Act, 2002
Uttaranchal High Court: A Division Bench comprising of Rajeev Sharma and Lok Pal Singh, JJ., was deciding a public interest litigation-writ petition
Necessary steps to be taken to educate the residents regarding the evils of drinking liquor
Jammu and Kashmir High Court– Deciding on a writ petition filed contending that the State of Jammu and Kashmir has failed to