Saudi Arabia

Delhi High Court
Case BriefsHigh Courts

The applicant who is seeking permission to perform Hajj Pilgrimage, is aged about 73 years, and was sentenced to undergo imprisonment for a period of 11 years 6 months, had already undergone a period of 10 years 3 months in judicial custody, before his sentence was suspended by the Court and has been out on bail for past 13 years, and no adverse report has come on record that he has misused the liberty to granted to him.

Delhi High Court
Case BriefsHigh Courts

The Delhi High Court granted ad-interim injunction to New Bharat Overseas for its mark ‘TAJ MAHAL’ and restrained Kian Agro Processing (P) Ltd. from affixing the mark ‘TAJ MAHAL’ or any other mark deceptively similar to the registered marks for the purposes of selling or marketing rice in India or for export to any entity, till the pendency of the suit.

Foreign LegislationLegislation Updates

On September 24, 2021, the National Centre for Documents and Archives Royal Court published the new Personal Data Protection Law (‘PDPL’), implemented

Hot Off The PressNews

Union Minority Affairs Minister Mukhtar Abbas Naqvi informed that honouring the decision of the Saudi Arabia Government because of serious challenges of

Cabinet DecisionsLegislation Updates

The Union Cabinet has given ex-post facto approval on an Agreement on Security Cooperation between the Government of the Republic of India

NewsTreaties/Conventions/International Agreements

The Union Cabinet, chaired by the Prime Minister Shri Narendra Modi, has approved the signing of Memorandum of Understanding between the Ministry