Articles published in 2015 SCC Vol. 6 July 28, 2015 Part 5
E-Commerce and Counterfeited Goods: The spread of the internet has led to increased counterfeiting and trade mark infringement at online market places.
E-Commerce and Counterfeited Goods: The spread of the internet has led to increased counterfeiting and trade mark infringement at online market places. Through counterfeiting, goods resembling the same type of branded goods, poorly made and cheaper in price are easily introduced into the market. This trend adversely impacts the growth of the original commodity’s market as it receives direct competition and also deceives consumers of these goods by inducing them to believe that the counterfeited goods have the same origin as the branded goods. Also more persons are encouraged to buy the cheaper though counterfeited goods simply because it is economically more viable option for many with the bonus of an attached brand tag. Recently, owing to the surging sales of counterfeited goods in online market places, various suits have been filed by the owners of branded goods demanding damages for infringement of trade mark rights. Courts are moved to adjudicate if these intermediaries actually commit infringement and can be held liable or let off the hook. There are various ramifications to both these actions that could be adopted by the judiciary. Various aspects regarding the matter have been discussed in this article. Online Auction Sites: Liability For Counterfeit Goods Online Auction Sites: Liability For Counterfiet Goods By Ammu Charles, (2015) 6 SCC J-3
Maoist/Naxalism blackmailing and government responses: The main object of this article is to examine whether withdrawal of prosecution in heinous crimes under Section 321 of the Criminal Procedure Code causes miscarriage of justice. The research study is divided in several heads like: introduction; roots of Naxalism/Maoism; incidents of abduction and blackmailing and government responses; deaths related to violence; withdrawal of prosecution in heinous crimes under Section 321 CrPC and its scope; judicial verdicts; and conclusion. Withdrawal of Prosecution ByDr Mithilesh Narayan Bhatt, (2015) 6 SCC J-15
