Friday, 03, May, 2024
Bombay HC seeks state’s reply in PIL challenging grant of Kunbi certificates to Marathas
Tesla files Trademark Infringement Case in Delhi High Court
Stop illegal mining in Aravallis, Supreme Court tells State Govt
Over 10,500 London Black Cabbies take Uber to Court
Manish Sisodia contributed to delay in court case, says Delhi Court
Sexual Harassment Case: JD(S) leader H.D. Revanna files anticipatory bail plea
'कॉलेजियम सिस्टम को खत्म करना होगा', याचिका पर CJI चंद्रचूड़ का जवाब- मैं माफी...
"सतत विकास और पर्यावरण की सुरक्षा के बीच संतुलन बनाना होगा" : अरावली में अवैध खनन पर सुप्रीम कोर्ट
सीएम आवास के सामने की सड़क को आम जनता के लिए का मामला पहुंचा सुप्रीम कोर्ट
[Cattle Cruelty] HC directs District Collectors Kakinada and East Godavari to file reports as to how the Government Order has been implemented, Read Order
HC directs the state to constitute the transgender welfare board within two weeks, Read Order
The Courts Today By LatestLaws.com| 02.05.2024 |
सुप्रीम कोर्ट बार एसोसिएशन में अब एक तिहाई महिलाओं की हिस्सेदारी... चुनाव में आरक्षण लागू करने के निर्देश
राहुल गांधी MP-MLA कोर्ट में नहीं पेश हुए, अब 14 मई को होगी सुनवाई
Hush Money Case: US Court imposes max penalty of $9,000 on Donald Trump for violating Gag Order
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Intellectual Property News
Intellectual Property News
Tesla files Trademark Infringement Case in Delhi High Court
03 May, 2024
Big Players Clash: Wall Street Giant drags rival to Court over stealing of Trade Secrets involving India
22 Apr, 2024
Name of Druglord ‘Pablo Escobar’ can’t be registered as Trademark, EU Court rules
17 Apr, 2024
High Court restrains HUL from using ‘Glow & Handsome’ mark in lawsuit by Emami
17 Apr, 2024
Lava ordered to pay Ericsson ₹244 Crore for Patent Infringement
05 Apr, 2024
Accel-backed BrowserStack dragged to Court by US-based rival Deque Systems
04 Apr, 2024
US District Court Judge Rules in Favor of Sony in Patent Infringement Case
01 Apr, 2024
In relief to Viacom 18, Delhi HC restrains illegal websites from streaming IPL events
28 Mar, 2024
Delhi High Court Orders Removal of Fraudulent Websites and Apps Exploiting IKEA Trademarks
20 Mar, 2024
Delhi High Court Cancels "Dolma" Trademark Following Complaint by 'Dolma Aunty Momos' Owner
18 Mar, 2024
Delhi’s ‘Dolma Aunty Momos’ wins trademark battle against UP Man
18 Mar, 2024
Three Authors Sue Nvidia Over Alleged Copyright Infringement in Training AI Plat...
11 Mar, 2024
MakeMyTrip Approaches Supreme Court Over Google Ads Programme
07 Mar, 2024
Andhra Pradesh High Court Rules in Favor of Fair Use in Academic Publications
05 Mar, 2024
Delhi High Court Rules in Favor of Kudos Pharmaceuticals in Patent Infringement Case
04 Mar, 2024
India Maintains 42nd Position in 2024 International IP Index
29 Feb, 2024
India's Stance on Intellectual Property Rights in Trade Agreements Balances Innovation with Public Health
20 Feb, 2024
Unauthorized AI Recreation of SP Balasubrahmanyam's Voice in 'Keedaa Cola'
19 Feb, 2024
Delhi High Court Rules in Favour of Sun Pharma in... ...
16 Feb, 2024
HC Extends Stay on Copyright Claim Dismissal Again... ...
15 Feb, 2024
Extending Data Exclusivity To Improve IPR Regulato... ...
07 Feb, 2024
BAT and Philip Morris Settle Their Patent Disputes... ...
05 Feb, 2024
HC Enunciates: When a trademark is indicative of t... ...
30 Jan, 2024
Delhi High Court rules in favour of English Footba... ...
27 Jan, 2024
Who invented Dal Makhni and Butter Chicken? Moti M... ...
20 Jan, 2024
The Broadcast Rights in Live Events are Not 'Copyr... ...
18 Jan, 2024
US Court bars Apple Watch imports while Patent Dis... ...
18 Jan, 2024
PepsiCo wins appeal against Indian attempt to remove Potato Patent
11 Jan, 2024
The sale of generic versions of cancer drugs is halted as the Delhi High Court prevents patent infringement
10 Jan, 2024
Artist Nivedita Joshi Sues Music Composer For Copyright Infringement Suit Before Delhi High Court
09 Jan, 2024
'Blender's Pride' v. 'London Pride': Supreme Court Scrutinizes The Claim of Trademark Infringement
08 Jan, 2024
Whiskey Bottles flashed in Supreme Court in Blender's Pride Trademark tussle with London Pride, Read Order
06 Jan, 2024
Officials Are Seeking Local Advice in Their Quest to Acquire A GI Tag For Goan Pao, Fish Curry Rice
03 Jan, 2024
Steamboat Willie, featuring Mickey and Minnie Mouse, Is Copyright-free Now
02 Jan, 2024
The New York Times Files Lawsuit Against OpenAI and Microsoft Alleging Intellectual Property Infringement in AI Development
28 Dec, 2023
HC Opines: Trademark protection denied for marks that can confuse Consumers, Read Judgment
23 Dec, 2023
AI cannot be patent 'inventor', UK Supreme Court says in landmark ruling
21 Dec, 2023
Himalaya copyright lawsuit: Delhi High Court held the movie Aachar & Co. featuring "Vimalaya" Is An Infringement
20 Dec, 2023
Delhi HC orders VBRO Skincare to stop imitating WOW Skin Science’s Trademark
18 Dec, 2023
Delhi High Court Barred Virat Kohli's Restaurants from playing PPL copyrighted tunes
15 Dec, 2023
No Relief for Film Director Koratala for Violation of the Copyrights Act
12 Dec, 2023
Burger King declared a 'Well Known Mark' by High Court, Read Order
12 Dec, 2023
Vistara Will Not Assert Trademark Rights to The Term "Fly Higher"
11 Dec, 2023
High Court: Brief Order should be available on Online Portal of Trade Mark Registry for litigants’ reference, Read Order
29 Nov, 2023
Delhi HC: Sale of Counterfeit Goods is Against Public Interest and May Render a Brand Obsolete
28 Nov, 2023
Delhi High Court grants interim relief to Sun Pharma in ‘Abzorb’ Trademark Case
28 Nov, 2023
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