Restraining Order Archives

[Blinkit v. Blinkhit Trademark Infringement] | Karnataka HC sets aside temporary restraining injunction against Blinkit

The Court noted that the Trial Court made an error in allowing Blinkhit’s application for temporary injunction, without properly appreciating the available materials on record vis-à-vis the trademark’s usage and nature of the business carried out by the parties.

Case Briefs High Courts

All HC | “Ancient texts always open to debate; It is beauty of plurality our society practices”: Court rejects PIL against retelecast of Vishnu Puran on alleged misrepresentation of Lord Vishnu

Allahabad High Court: A Division Bench of Sunita Agarwal and Saumitra Dayal Singh, JJ., declined to restrain the re-telecast of Vishnu Puran, observing that

Case Briefs Tribunals/Commissions/Regulatory Bodies

Restraining order against 3 entities revoked, no adverse evidence in respect of violation of provisions of SEBI Act and PFUTP Regulations found

Securities and Exchange Board of India (SEBI): Madhabi Puri Buch, a Whole-Time Member addressed the issue of global depository receipts issued by