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    

Delhi High Court: Phonographic Performance Limited Not Entitled to Grant Licenses without Registratio - (17 Apr 2025)

INTELLECTUAL PROPERTY RIGHTS

Delhi HC has held that Phonographic Performance Limited is not entitled to issue licenses in respect of the sound recordings assigned to it under Section 18(1) of the Copyright Act without either registering itself as a copyright society or becoming a member of any registered copyright society.

Tags : DELHI HIGH COURT   PHONOGRAPHIC PERFORMANCE LIMITED   GRANT LICENSES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved