SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal  ||  SC Asked the Centre to Promote Awareness About the Consequences of Driving With an Expired Licence  ||  SC Explains How a Deceased Christian Wife's Property Devolves under the Indian Succession Act  ||  Supreme Court: Reach Stacker isn't a Motor Vehicle; MACT Claim Not Maintainable  ||  Supreme Court: Lift Makers, Operators and Owners Share Responsibility for User Safety  ||  Patna HC: Pressure to Sign Divorce and Child Custody does not Amount to Cruelty  ||  Bombay HC: Externment under the Police Act Requires Satisfaction About a Gang's Activities  ||  Bombay HC: False Travel Distance Claim Alone Doesn't Constitute Misappropriation  ||  J&K&L High Court: Interest on Delayed Gratuity is Not a Mandatory Pre-Deposit For an Appeal  ||  Meghalaya HC: Meritorious Candidate Cannot Be Denied Admission For a Two-Minute Delay    

Del. HC: Satyajit Ray is First Owner of Copyright in Film ‘Nayak’ - (24 May 2023)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court while observing that late director Satyajit Ray is the first owner of copyright in 1966 Bengali film 'Nayak' and the right to novelise the screenplay is with him, has held that upon his demise the copyright vested on his son and Society for Preservation of Satyajit Ray Archives.

Tags : DELHI HIGH COURT   SATYAJIT RAY   NAYAK   COPYRIGHT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved