Court News
Sourav Ganguly vs ‘Doosra’: Delhi High Court Lets the Film Run Only With a Disclaimer and a ₹2 Crore Bank Guarantee, Says Footage Licences Are Not His Consent
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Intellectual PropertyClear topic ×
51 articles
Court News
‘SUPREME’ vs ‘SUPREMO’: Supreme Court Sends Rival Trademark Suits From Indore and Delhi to a Neutral Court in Ahmedabad (Supreme Industries v. Supremo India)
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‘Saurashtra Aaj Tak’ Must Change Its Name: Supreme Court Upholds Passing-Off Finding
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Can a Civil Judge Hear Your Trademark Suit? Supreme Court Sends the Question to a Larger Bench
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Court News
AI and Copyright: Navigating Legal Challenges in the Digital Age
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Court News
Supreme Court Urges Settlement in Matrimony.com vs Jodi365 Trademark Dispute
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Court News
Delhi High Court Explores Generational Limits of Celebrity Personality Rights
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Supreme Court Unlocks Cross-Examination in Trademark Cases Without Written Statements
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Court News
Supreme Court Unlocks Cross-Examination in Trademark Cases Without Written Statements
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Court News
Supreme Court Dismisses Pernod Ricard's Injunction in Trademark Dispute
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Court News
Generative AI and India's Intellectual Property Reforms: A Legal Analysis
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Court News
Supreme Court Ruling on Trademark Descriptive Prefixes in India
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