-Manupatra

Delhi High Court: Phonographic Performance Limited Not Entitled to Grant Licenses without Registratio || SC: Limitation Begins From the Date When the Cause of Action First Accrued || SC: Language is a Medium for Exchange of Ideas Not Become a Cause of Division || SC: Once Plaint in Respect of Main Relief Stands Barred, Other Reliefs Claimed Also Fall Down || SC: Wildlife Warden of Telangana to Take Immediate Steps to Protect Wildlife || SC: Violence During Protests Against Waqf Amendment Act is Disturbing || UK SC: Trans Women Not Included in Definition of ‘Woman’ under Equality Act, 2010 || SC: Cannot Use Article 32 to Challenge Supreme Court’s Own Judgments || SC: If Suits Mention Cash Transactions Above ?2 Lakh, Court Must Report it to IT Department || SC Takes Objection of Allahabad High Court Order Blaming Victim in Rape Case

Del. HC: Trademark’s Sporadic Use in India Not a Ground to Assume Goodwill/Reputation - (23 Jan 2025)