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“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 result of children being denied the right to play outdoor sports in their own localities and colonies is that they get reduced to display screen addicts. They spend time watching television; computer screens; tablets, and mobile phones. They do not actually play sporting games which involve physical activity but become good at playing virtual sports.”
“The logo and style of writing of the mark ‘SHERRIN’ having been designed in Australia by Russell Corp Australia (P) Ltd., several years prior to the application filed by Ashok Mahajan, trading as Deal International, is also liable to be protected under the law of copyright.”
Kerala High Court: In a case where a transgender person was declined participation in District Judo Competition, V.G. Arun, J.,
Supreme Court of The United States: While deliberating upon the instant matter, wherein the petitioner lost his job as a high school
by Kanika Arora† and Vidyotma Malik††
Cite as: 2022 SCC OnLine Blog Exp 33
Manipur High Court: Lanusungkum Jamir, J. while hearing the matter concerned with sports between All Manipur Football Association v. State of Manipur,
Supreme Court: In a huge relief to cricketer S. Sreesanth, the bench of Ashok Bhushan and KM Joseph, JJ has set aside