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Delhi High Court held that the plaintiff, PPL India, established a compelling case of copyright infringement against Geetanjali Salon, the defendants, with a clear imbalance of convenience favoring the plaintiff’s protection of intellectual property, an interim injunction is granted to halt the defendants’ unauthorized use of copyrighted materials.
“The dissolution of partnership is one aspect and its effect on carrying on business by making different arrangements to defeat rights of a registered trade mark owner, is altogether a different thing”
“Forbearance from granting such relief would enable the defendants to continue exploiting the plaintiff’s copyright, which would result in irreparable prejudice to the plaintiff.”
The comparison of the features of the prior existing third party apps with Plaintiffs’ mobile app, fortifies the stand of the Defendants that the distinguishing features are not enough for the Plaintiffs to cross the threshold of idea expression dichotomy to claim originality and consequently protection in the gaming app and copyright infringement.
“If the defendants are not blocked from disseminating the copyrighted material of the plaintiff, the plaintiff would suffer enormous monetary loss apart from loss of subscribers and of goodwill.”
“It may be useful for the Legislature to formulate a policy by which disputes related to rogue websites can be avoided, which are taking up time of the courts.”
“The portal, People of India is approaching the very same subjects who are shown on the website, Humans of Bombay, in order to create an imitative platform.”
“The suit is filed in respect of exploitation of audio-visual songs from the movies, namely, Diljale; Main Aisa Hi Hoon; Vaastav; Bees Saal Baad; Ek Chaddar Maili Si; Guru; Hisaab Khoon Ka; Jungbaaz; Pati Patni Aur Tawaif; Pyaar Ka Mandir; Tahakla; Muddat; Indaniyat ke dushman; and Oonche Log.”
Tampering the source code without permission and freely playing the audio would undoubtedly amount to infringement of copyright of the complainant.
Madras High Court reiterates that copyright can be claimed only in respect of the manner of expression of an idea or concept.
Bombay High Court perused the assignment deed pertaining to the film ‘Amba’ and opined that ‘the said work’ indicates plaintiff’s failure in making out a prima facie case of only audio rights being assigned to the defendant.
Affirming the decision of the Court of Appeals (2nd Circuit), the Court with a ratio of 7:2 held that first fair use factor as under 17 US Code §107(1) favours Lynn Goldsmith and not AWF.
The Delhi High Court restrained 40 rogue websites from illegally streaming original copyrighted cinematographic work of Universal City Studios, Warner Bros, Netflix, Disney, and other entertainment companies.
Mebigo Labs Private Limited filed a suit seeking permanent injunction restraining Pocket FM Private Limited from committing acts of copyright infringement and unfair competition regarding the Hindi translation of the audio book titled “Mossad: The Greatest Mission of the Israeli Secret Service”.
Delhi High Court: In a case filed by ITC Ltd. seeking protection of the trade mark ‘BUKHARA', the Single Judge
Delhi High Court: In a case where application was filed under Order 39 Rules 1 and 2 read with Section
One evening last year, the team at EBC received a complaint that EBC had made a glaring spelling mistake on a book
While determining whether there is infringement of trademark, one is not required to see dissimilarity, but one is required to see similarity and there is similarity of all words except one word, in the present case.
Gujarat High Court: While deciding the instant matter concerning copyright infringement, the Bench of Niral Mehta, J., observed that a
Delhi High Court: In a case filed by Warner Bros. Entertainment Limited (‘plaintiff') seeking a decree of permanent injunction restraining