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Bombay High Court Allows Release of ‘Umeed’ Movie - (17 Jan 2020)

INTELLECTUAL PROPERTY RIGHTS

Bombay High Court has held that there can be no monopoly of copyright in the idea or subject of a film based on the subject of a clinical trial, which is a part of the public domain. The Court has dismissed a Notice of Motion filed by writer Shivani Tibrewala in a suit alleging copyright infringement on behalf of makers of the movie ‘Umeed’, which is based on unethical clinical trials.

Tags : BOMBAY HIGH COURT   COPYRIGHT OF SUBJECT OF PUBLIC DOMAIN  

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