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Del. HC Restrains ‘People of India’ from Using Copyrighted Work of ‘Humans of Bombay’ - (12 Oct 2023)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court while observing that there can’t be any monopoly in running of a story telling platform and the platforms ought to adopt “their own creative expression to disseminate their stories, has held that ‘Humans of Bombay’ and ‘People of India’ can’t use each other’s copyrighted work.

Tags : DELHI HIGH COURT   PEOPLE OF INDIA   HUMANS OF BOMBAY   COPYRIGHT  

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