Trademark Protection and Brand Enforcement in India: A Critical Analysis of the Trade Marks Act, 1999
Authored By: Pooja Gond Guru Gobind Singh Indraprasth University ABSTRACT This article discusses Indian law on trademarks and brand protection, […]
State Of Orissa vs Ram Bahadur Thapa
Authored By: Syeda Momina Anjum Sultan Ul Uloom Collage of Law Case Name: State Of Orissa vs Ram Bahadur Thapa
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S. Rangarajan v. P. Jagjivan Ram & Others
Authored By: Shifana M School of Legal Studies, Palayad, Kannur University Case Name: S. Rangarajan v. P. Jagjivan Ram &
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PAK & Another v Attorney General & 3 Others
Authored By: NYAKARA JOY SHALOM STRATHMORE UNIVERSITY 1. Case Citation and Basic Information Case Name: PAK & Another v Attorney
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VISHAKA & ORS. VS. STATE OF RAJASTHAN & ORS. (1997)
Authored By: Fathimathe Shahana Chorapilan Government Law College Kozhikode INTRODUCTION The decision in Vishaka v. State of Rajasthan represents a
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Shayra Bano Vs Union of India: Constitutional Morality, Gender Justice and Limits of Religious Freedom
Authored By: GUNN BHARDWAJ Indian Institute of Management, Rohtak Introduction Shayara Bano v. Union of India (2017)1 is among the
Decision of the Jordanian Court of Cassation, in its Legal Capacity, Regarding the Termination of a Fixed-Term Employment Contract By Unilateral Will.
Authored By: Mustafa Kamal Abu Shaqra Al-Zaytoonah University of Jordan Ⅰ. Case summary The decision of the Jordanian Court of
Shreya Singhal v. Union of India
Authored By: Pratishtha Mishra Case Citation and Basic Information Case Name: Shreya Singhal v. Union of India Citation: (2015) 5
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Supreme Court Advocates-on-Record Association and Another v. Union of India
Authored By: Vanshika Sharma Dr. Akhilesh Das Gupta Institute of Professional Studies affiliated by Guru Gobind Singh Indraprastha University I.
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M.C MEHTA VS KAMAL NATH (1997)
Authored By: George N Taylor Apeejay Stya University Palwal Road Sohna India CASE NAME: M.C MEHTA VS KAMAL NATH (1997)
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Justice K.S. Puttaswamy (Retd.) v. Union of India
Authored By: Rana Ahmed Mahmoud Abdelshakour Alamein International University Justice K.S. Puttaswamy (Retd.) and another v Union of India and
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Shri D.K. Basu, Ashok K. Johri v. State of West Bengal, State of U.P.
Authored By: Rituraj Kanwar Chundawat NIMS University, NIMS School of Law I. Case Citation and Basic Information Full Case Name:
Shri D.K. Basu, Ashok K. Johri v. State of West Bengal, State of U.P. Read More »