Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Kar. HC Refuses to Quash FIR Against Congress Leaders for KGF Song Copyright Infringement - (29 Jun 2023)

INTELLECTUAL PROPERTY RIGHTS

Karnataka High Court has refused to quash FIR filed by MRT Music against congress leaders Rahul Gandhi, Jairam Ramesh and Supriya Shrinate over the alleged ‘KGF Chapter 2’ song copyright infringement during ‘Bharat Jodo Yatra’.

Tags : KARNATAKA HIGH COURT   COPYRIGHT INFRINGEMENT   RAHUL GANDHI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved