Bringing you the Best Analytical Legal News
Demand of service tax u/s 73-A of Finance Act, 1994 incorrect when broadcaster’s service tax is collected and not retained: CESTAT reiterates
The Jharkhand High Court had earlier refused to stay proceedings against Sudhir Chaudhary.
The depiction of a robber and its imputation concerning Rahul Gandhi’s conviction, was not in good taste and should have been avoided and the broadcaster should be careful while airing such fictional videos in future.
A quick legal roundup to cover important stories from all High Courts this week.
“The plaintiffs have a family of marks all of which use the “TAK” suffix; therefore, the “TAK” suffix has become a source identifier of the marks of the plaintiffs and is, thus, the dominant part of the mark.”
FIR against Sudhir Chaudhary was lodged which had alleged that he had conspired to disrupt communal harmony by spreading misinformation on his channel about Karnataka Govt.’s Swavalambi Sarathi Scheme.
Delhi High Court: Asha Menon, J. denied relief sought by ‘TV Today Network’ ‘plaintiff ‘on allegations of copyright infringement, defamation and commercial
Delhi High Court: A Single Judge Bench comprising of Jayant Nath, J. passed a permanent injunction decree against the defendants, restraining them