-Manupatra

Rajya Sabha Passes the ‘Bharatiya Vayuyan Vidheyak, 2024’ || Del. HC: It’s a Disturbing Trend of Exploiting Social Media Platforms for Committing Sexual Offences || Ori HC: State Can’t Question Maintain. of Suit for No Notice at Stage of Appeal if Not Done in WS || Ker. HC: Can’t Call Putting Up Boards of Temples, Mosques on Busy Roads as Religious Practice || P&H HC: If People are Allowed to Stay All Night at Bars and Pubs, it will Hamper Indian Society || SC: NCR States to Ask Workers to Register Themselves on Portal for Receiving Subsistence Allowance || Rajya Sabha Passes the Boilers Bill, 2024 || NCLAT: Authority Can’t Pass Adverse Remarks against RP Performing Duties as Per CoC’s Instruction || Tel. HC: Teacher Eligibility Test Guidelines Framed to Ensure that Competent Persons are Recruited || Ker. HC: Loss in Derivative Business Would be a Business Loss for Purposes of Section 72 of IT Act

INTELLECTUAL PROPERTY RIGHTS - Bombay HC Directs Spotify to Deposit Rs. 6.5 Crore in Warner/Chappell Copyright Case - (01 Mar 2019)