Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Chotta Rajan-Netflix Row: Bombay HC Refuses to Direct Netflix to Take Down 'Scoop' Web Series - (02 Jun 2023)

INTELLECTUAL PROPERTY RIGHTS

Bombay HC, while refusing to grant relief to Gangster Chhota Rajan in a suit filed by him against the makers of Netflix series ‘Scoop’ for allegedly defaming him and infringing his personality rights, has directed him to amend the suit to show that how it is a matter of intellectual property rights.

Tags : BOMBAY HC   CHHOTA RAJAN   NETFLIX   SCOOP  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved