NCLAT: Can’t Dismiss Restoration App. if Filed in 30 Days from Date of Dismissal of Original App. || Delhi HC: Communication between Parties through Whatsapp Constitute Valid Agreement || Delhi HC Seeks Response from Govt. Over Penalties on Petrol Pumps Supplying Fuel to Old Vehicles || Centre Notifies "Unified Waqf Management, Empowerment, Efficiency and Development Rules, 2025" || Del. HC: Can’t Reject TM Owner’s Claim Merely because Defendant Could have Sought Removal of Mark || Bombay HC: Cannot Treat Sole Director of OPC, Parallelly with Separate Legal Entity || Delhi HC: Can Apply 'Family of Marks' Concept to Injunct Specific Marks || HP HC: Can’t Set Aside Ex-Parte Decree for Mere Irregularity || Cal. HC: Order by HC Bench Not Conferred With Determination by Roster is Void || Calcutta HC: Purchase Order Including Arbitration Agreement to Prevail Over Tax Invoice Lacking it

International Cases

United States of America
AI Machine cannot be granted a Patent since it does not qualify as an inventor as per the Patent laws (Stephen Thaler v. Comptroller General of Patents Trade Marks and Designs)(27.07.2021)
The appellant has pursued this matter to address his grievance regarding the failure of two patent applications designating an artificial intelligence....
Intellectual Property Rights

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