Bringing you the Best Analytical Legal News
The dispute concerns ownership of the copyright in the song “Double Shot (Of My Baby’s Love)”, authored in 1962 by Cyril E. Vetter and Donald Smith in Baton Rouge, Louisiana.
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“Intimacy is normal between every married couple, however, the same has to be a consensual and mutually respectful act.”
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“The entire case of Flipkart rested on the ground of lack of novelty and inventive features in the invention of the patentee.”
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When interpreting a tariff heading involved in a classification dispute, the tribunal or court may need to invoke and rely on the common or trade parlance test to understand the meaning and scope of the terms used in that tariff heading.
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“An election petition involves judicial interference with the electoral process and, consequently, with the mandate of the people. For this reason, the provisions of the Act must be construed strictly.”
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The DPIIT—IPR Chair and Centre for Study and Research in Intellectual Property Rights, NUSRL Ranchi invite short articles for Volume 2 of the CSRIPR Newsletter on contemporary IPR developments.
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“Just because the witnesses’ statements do not disclose any overt act, that by itself would not be a ground to discharge the accused as law does not insist plenty of witnesses to prove an offence and the evidence of a solitary wholly reliable witness would suffice the purpose.”
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“A prior purchaser not impleaded in a suit for specific performance cannot seek cancellation of the decree but is entitled to a declaration that such decree is not binding on him, along with the consequential relief of injunction.”
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“Whether the termination would take effect from a particular date has no nexus to the period provided for issuance of the notice.”
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NLIU Bhopal, in collaboration with Cyril Amarchand Mangaldas, announces the 1st NLIU—CAM Certificate Course on Labour & Employment Laws, 2026, focusing on the future of work and labour law reforms.
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“They have been vociferously endorsing, supporting, and promoting the sentiments as well as provoking the people of Kashmir. So much so, in their posts, the accused have called for a boycott of elections and to reject the candidate who comes with the idea of development.”
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Environment Ministry has notified the Environmental Protection Fund Rules, 2026, which govern the collection, allocation, and utilization of environmental penalties.
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Tamil Nadu National Law University invites participation in the 7th TNNLU National Med-Arb Competition 2026, a hybrid ADR competition focusing on integrated mediation—arbitration practice.
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“The proper course is to proceed with the appeal on merits, ensuring representation, while securing presence only in accordance with law upon dismissal or as otherwise required.”
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Amit Malviya had filed a criminal defamation complaint before the Patiala House Court against Santanu Sinha, a Rashtriya Swayamsevak Sangh (‘RSS’) member, regarding Facebook posts made by him.
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“Minor skirmishes that happens in the family between the husband and the wife are projected to become a crime for offences punishable under Section 498A of the IPC or even under Section 504 IPC”
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“The accused in this case was a doctor to whom the child was sent for medicine. The accused was in a position of authority and trust, and it was such a position that had been misused by him… In such circumstances, no leniency is called for.”
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