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“We do not think that it would be in the best interest of the minor child, who is currently five years old, to be separated from his mother and his elder sister, who are living in Vinnytsia, Ukraine.”
“Office Memorandum issued by Ministry of Home Affairs permits Banks to issue a request for opening a Look Out Circular, in exceptional cases, even if they are not covered by its guidelines, even in such cases, the same can be issued only if departure of such person is detrimental to sovereignty/security of India.”
“Balance of convenience lies in the plaintiff’s favour, considering that it is a well-known company in the travel business who has built its goodwill and reputation throughout the years, if an injunction is not granted it will lead to irreparable loss to the plaintiff.”
“The slight difference in defendants’ spelling, i.e., SHRINATH or SHREENATH really makes no difference to the aspect of infringement, as plaintiffs holds a registration for the word mark ‘SHRINATH’ per se.”
Competition Commission of India: In a significant development, the Commission while deliberating upon the alleged contravention of Sections 3 and
City Civil and Sessions Court, Bombay: In an application filed by Dr. P V Varavara Rao ‘applicant-accused’ seeking permission to
The UK government has released a new guidance for international travel on September 21, 2021. The key points of the guidance are:
Travel and Visa restrictions related to COVID-19 Government has further extended the validity of the circular issued on the subject cited regarding
Delhi High Court: Vibhu Bhakru, J., set aside an order whereby the petitioner’s passport was impounded and gave him liberty to travel abroad