Misrepresentation Archives

Parties conducting Inter religious marriage must ensure compliance of Ss. 8 & 9 of UP Prohibition of Unlawful Conversion of Religion Act: Allahabad HC

Allahabad High Court granted liberty to the petitioners to file a fresh petition after ensuring compliance of Sections 8 and 9 of UP Prohibition of Unlawful Conversion of Religion Act, 2021.

national consumer disputes redressal commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

Policy issued after inspection, objections of misrepresentation or non-disclosure cannot be raised after structure was gutted in fire: NCDRC

NCDRC concluded that the Insurance Company failed to establish any misrepresentation or non-disclosure of material facts while obtaining the insurance policy.

Case Briefs High Courts

Women cannot be presumed to have disowned their residential rights at parental home after marriage: Madras High Court

“A choice and will of a woman to exercise residential choice at her natal home should not be viewed through patriarchal prism to deny her the residential status there”

Case Briefs Supreme Court

Supreme Court analyses application of Non Est Factum and Misrepresentation

“Non-framing of an issue, which is otherwise covered in a broader issue and for which there was sufficient pleading and evidence, the suit could not have been dismissed on that ground.”

Case Briefs High Courts

[POCSO Act] Minor girl misrepresented her age and showed herself to be a major; Delhi High Court suspends sentence of a man accused of raping a minor girl

The Delhi High Court suspended the sentence of a man who was convicted for raping the minor girl after noting that the girl herself had misrepresented her age and showed herself to be a major.

Case Briefs High Courts

Delhi High Court grants ex-parte ad-interim injunction to Tata Sia Airlines Limited in a trade mark infringement suit; restrains Vistara Media Private Limited from using the mark ‘VISTARA’

Delhi High Court: In a case where Tata Sia Airlines Limited filed an application under Order 39 Rules 1 and

Case Briefs High Courts

Delhi High Court confirms ad-interim ex-parte order of injunction passed in favour of Sun Pharmaceutical Industries Ltd. for its mark ‘FORZEST’; Cost of Rs. 10 lakhs imposed for concealing material facts

Delhi High Court: In a trade mark infringement case where the ex-parte ad-interim order of injunction was challenged, the Single

Case Briefs High Courts

Delhi High Court grants ex-parte ad-interim injunction to American Eagle against Ektarfa Garments in a trademark and copyright infringement suit

Delhi High Court: In a case where application was filed under Order 39 Rules 1 and 2 read with Section

Case Briefs High Courts

Delhi High Court awards Rs. 25 lakhs damages to ‘Daawat’ Basmati Rice in a trade mark infringement suit; restrains manufacturer from selling counterfeit ‘Daawat’ Products

Delhi High Court: In a suit for permanent injunction and damages for infringement of marks, passing off and unfair competition

Case Briefs Tribunals/Commissions/Regulatory Bodies

Major setback to Amazon as NCLAT upholds CCI’s decision to impose Rs. 200 crore penalty vis-a-vis the Amazon-Future Deal

National Company Law Appellate Tribunal (NCLAT): While deciding the instant appeal filed by Amazon.com NV Investment Holdings LLC challenging the order passed

Op Eds OP. ED.

Guilty of Misrepresentation

by Amit Gupta†

Case Briefs High Courts

MP HC | Cancellation of candidature on the ground of typographical error arbitrary and grossly disproportionate; Court allows petition

Madhya Pradesh High Court: Pranay Verma, J., allowed a petition which was filed praying for a direction to consider petitioner’s candidature for

Case Briefs Tribunals/Commissions/Regulatory Bodies

Why did CCI suspend the Amazon-Future deal? Detailed analysis of CCI order imposing Rs 202 crores penalty on Amazon

Competition Commission of India (CCI): Coram of Ashok Kumar Gupta (Chairperson) and Sangeeta Verma and Bhagwant Singh Bishnoi (Members) in view of

Case Briefs Tribunals/Commissions/Regulatory Bodies

TDSAT | Migration of Cellular Mobile Telephone Service license to Unified License of Aircel Ltd; held, should not be rejected on grounds of misrepresentation of authority

Telecom Disputes Settlement and Appellate Tribunal: Justice S.K Singh (Chairperson), while hearing a petition regarding the dispute relating to the procedures to

Case Briefs Tribunals/Commissions/Regulatory Bodies

Insurance claim cannot be rejected on the ground of misrepresentation when the insurance company did not ask for full details from the party

National Consumer Disputes Redressal Commission (NCDRC): A Single Member Bench of V.K. Jain, J., rejected an appeal filed against the order of

Case Briefs Tribunals/Commissions/Regulatory Bodies

SEBI directs appointment of forensic auditor under Section 11 of SEBI Act on suspicion of misuse of books of accounts and misrepresentation of financials

Securities and Exchange Board of India (SEBI), Mumbai: The whole-time Member of SEBI, Madhabi Puri Buch addressed the issue of whether there