Delhi High Court awards cost of Rs. 9 lakhs to a US based company to protect its well-known mark ‘JOHN DEERE’ and ‘TORQ-GARD’
Delhi High Court: In a case filed by a US based company for protection of its mark ‘JOHN DEERE’ and
refrain
Court directs I&B Ministry to decide whether media should be barred from using the word ‘Dalit’
Bombay High Court: Hearing a public interest litigation, a Bench comprising of BP Dharmadhikari and ZA Haq, JJ. directed the Union Ministry