1. HC clarifies the requirements for serving documents via email u/s 143 of the Trade Marks Act, Read Judgment
2. NALSAR introduces menstrual leave policy for all its students
3. Supreme Court determines: Can an arbitration award sustain if it contravenes public policy? Read Judgment
4. 'I'm very sorry for whatever happened': High Court Judge to colleague after shouting at her
5. CAT directs Release of Full Gratuity Amount to Retired Engineer, Quashes Recovery Order
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