Service of notice

madras high court
Case BriefsHigh Courts

Madras High Court directed the Registrar of Trade Marks to re-consider and decide the matter on merits after providing a reasonable opportunity to both the parties

Workman
Case BriefsSupreme Court

The Supreme Court observed that effective relief can be granted to a worker only if the permanent address of the workman is furnished in the pleadings.

Case BriefsHigh Courts

Delhi High Court: The Division Bench of Manmohan and Dinesh Kumar Sharma, JJ., addressed a matter wherein the decision of Income Tax

Case BriefsHigh Courts

Tripura High Court: The Division Bench of Akil Kureshi, CJ. and S.G. Chattopadhyay, J., allowed an appeal which was filed challenging the

Case BriefsHigh Courts

Allahabad High Court: Vivek Varma, J., held that factum of disputed service of notice requires adjudication on the basis of evidence and

Case BriefsHigh Courts

Allahabad High Court: Vivek Varma, J., refused to quash a complaint case filed under Section 138 NI Act and directed the trial

Case BriefsHigh Courts

Himachal Pradesh High Court: A Bench of Tarlok Singh Chauhan, J, dismissed a petition that revolved around the petitioner’s post-admission steps for

Case BriefsHigh Courts

Rajasthan High Court: A Single Judge Bench of Ashok Kumar Gaur, J., disposed of the current petition seeking an early date for

Case BriefsHigh Courts

Delhi High Court: A Single Judge Bench comprising of S.P. Garg, J., dismissed a criminal leave petition before it, preferred by the