January 15, 2019 Divorce by Mutual Consent has emerged as one of the most sought after modes of obtaining divorce […]
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January 12, 2019 Mediation for Offence under Section 138 of Negotiable Instruments Act, 1881 Case name: Dayawati v. Yogesh Kumar Gosain […]
January 05, 2019 What is Dowry? “Dowry” as defined under Section 2 of Dowry Prohibition Act, 1961 means any property […]
January 02, 2019 Similar to Trademarks, copyright, design and geographical indications, Patent is also an Intellectual Property which is protected […]
November 21, 2018 In a recent case, the National Consumer Dispute Redressal Commission (NCDRC) has held that even if some […]
October 25, 2018 The Indian Economy has been witnessing a transitional phase owing to liberalization, innovation and corporate restructuring. Corporate […]
February 13, 2018 Evolution of Trademark Law in India Prior to statutory enactment of regulations governing trademark law and practice […]
December 22, 2017 The Department of Industrial Policy and Promotion (DIPP) on March 6, 2017 had notified the Circular issuing […]
December 11, 2017 In context of counterfeiting, Prada CEO, Patrizio Bertelli once said- we don’t want to be a brand that […]
December 01,2017 What is an Anti-competitive Agreement? Section 3 of the Competition Act, 2002 The Act under Section 3(1) prevents […]