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    

Del. HC: Entities Restrained from Infringing Personality Rights of Actor Jackie Shroff - (20 May 2024)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has restrained various entities from infringing the personality and publicity rights of Bollywood actor Jackie Shroff by utilizing or misappropriating his name and other sobriquets including “JACKIE”, “JAGGU DADA”, his voice and image for any commercial purpose without his consent.

Tags : DELHI HIGH COURT   PERSONALITY RIGHTS   JACKIE SHROFF  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved