delhi high court
Case BriefsHigh Courts

The founder of the defendant institutions was not only aware of ‘Mayo Clinic’ in the USA but drew inspiration from the founder of ‘Mayo Clinic’, USA. Thus, the defendants have dishonestly adopted the ‘MAYO’ mark of the plaintiff as they are fully aware of the prior existence and use of the same by the plaintiff.

5th Bhimotsav 2023
Law School NewsOthers

About the University Of Lucknow The University of Lucknow was established in 1867 and is one of India’s oldest government-owned higher education

Law School NewsOthers

31 March 2023, New Delhi: National Law University Delhi entered a Memorandum of Understanding (MoU) with International Financial Services Centres Authority (IFSCA)

Law School NewsLive Blogging

KIIT School of Law welcomes you to the 9th KIIT National Moot Court Competition’s Live Blog!  The KIIT National Moot Court Competition

NLIU, Bhopal
Law School NewsOthers

About the NLIU Cell for Law and Technology The Cell for Law and Technology (NLIU-CLT) is a centre at the National Law

Law School NewsMoot Court Announcements

About the Moot The Army Institute of Law in collaboration with Surana & Surana International Attorneys has conceived this competition with the

Law School NewsOthers

The Rajiv Gandhi National University of Law, Punjab in collaboration with the School of Law, Pondicherry University, Pondicherry is set to organize a dedicated one week Faculty Development Programme on Law and Economics.

Mental Health and the Legal Profession
ArticlesMental Health

by Shivani Nair†

Law School NewsOthers

The Centre for Research, Development and Training in Cyber Laws and Cyber Security (CRDT-CLCS) is organising the National Level Essay Writing competition on the

Call For PapersLaw School News

CALL FOR PAPERS Last date for Volume 11, Issue II: 12th December 2022 About Journal of Global Research and Analysis (JGRA) JGRA

Law School NewsLive Blogging

Dr M. V. V. S. Murthi 3rd National Virtual Moot Court Competition, 2022 | Organised by GITAM School of Law, Visakhapatnam GITAM’s

Punjab and Haryana High Court
Case BriefsHigh Courts

    Punjab & Haryana High Court: Suvir Sehgal, J. while dismissing the petition filed under Section 482 of Criminal Procedure Code

Legislation UpdatesRules & Regulations

On 22-08-2022, the Reserve Bank of India (‘RBI’) has issued the Foreign Exchange Management (Overseas Investment) Regulations, 2022 to facilitate business between

Op EdsOP. ED.

by Tariq Khan† and Sakshi Kakkar††
Cite as: 2022 SCC OnLine Blog Exp 22

Case BriefsHigh Courts

Rajasthan High Court: A Division Bench of Akil Kureshi, CJ and Rekha Borana, J. dismissed the petition and kept it open for

Case BriefsSupreme Court

Supreme Court: While addressing the question of law with regard to lifespan of relinquishment of claim for consideration for promotion in educational

Legislation UpdatesStatutes/Bills/Ordinances

Institute of Teaching and Research in Ayurveda Bill, 2020 received Presidential Assent on 21-09-2020. The Institute of Teaching and Research in Ayurveda