REGENT COMPUTRONICS PVT. LTD.

SAREGAMA INDIA LTD. Appellant

V/S

New Digital Media Respondents

Referred Judgements :-

AMERICAN CYANAMID CO. VS. ETHICON LTD. [REFERRED TO]
INDIAN PERFORMING RIGHT SOCIETY LIMITED VS. EASTERN INDIAN MOTION PICTURES ASSOCIATION [REFERRED TO]
WANDER LIMITED VS. ANTOX INDIA PRIVATE LIMITED [REFERRED TO]
SUBHRA MUKHERJEE VS. BHARAT COKING COAL LIMITED [REFERRED TO]
ANIL RISHI VS. GURBAKSH SINGH [REFERRED TO]
RANGAMMAL VS. KUPPUSWAMI [REFERRED TO]
GRAMOPHONE COMPANY OF INDIA LIMITED VS. SHANTI FILMS CORPORATION [REFERRED TO]

JUDGEMENT

(1.) Do Badan. 2. Babu 3. Yahudi. 4. Awara Baap. 5. Duniya. 6. Bombai Ka Babu. 7. Aaj Aur Kal. 8. Teen Devian. 9. Dushman. 10. Loafer. 11. Dhanwan.

(2.) Before its amendment in 1994, Sec. 2y was the same except that the word "record" instead of "sound recording" constituted Sec. 2y(iii).

(3.) It is to be noted that the term "work" in the said agreement was understood by the meaning assigned to it by Sec. 2(y)(i) of the Copyright Act, 1957, before its amendment in 1994.

Click here to view full judgment.

SAREGAMA INDIA LTD. Vs. NEW DIGITAL MEDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address