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The High Court quashed the GST notice of Rs 21,000 crores issued to Gameskraft holding it to be arbitrary and did a detailed analysis of various nuances of ‘game of chance’ and ‘game of skill’.
The matter which was going on since 2021 had the entire online gaming industry waiting with bated breath for the High Court's verdict.
Delhi High Court granted permanent injunction in favour of Dream 11 against the person who was operating under the domain name ‘www.dream11.bet’ and held that the domain name adopted by the defendant was deceptively similar to that of the plaintiffs and was clearly intended to ride on the goodwill and reputation of the plaintiff’s marks.
by Siddharth Batra† and Archna Yadav††
Cite as: 2022 SCC OnLine Blog Exp 59
Delhi High Court: Explaining the significance of a trademark, Asha Menon, J., observed that, When people are satisfied with the products supplied
Supreme Court: The 3-judge bench of Ashok Bhushan*, R. Subhash Reddy and MR Shah, JJ has held that while determining the taxable
Supreme Court: The 3-judge bench of Ashok Bhushan, R. Subhash Reddy and MR Shah, JJ has upheld the constitutionality of imposition of
Rajasthan High Court: A Division Bench of Indrajit Mahanty CJ, and Ashok Kumar Gaur J., dismissed a Public Interest Litigation alleging the
Karnataka High Court: A Single Judge Bench comprising of K.N. Phanendra, J. allowed a criminal petition and quashed the proceedings pending against
Supreme Court: The bench comprising of T.S. Thakur CJI and FM Ibrahim Kalifulla J. accepts Justice RM Lodha panel’s recommendations almost in toto