Supreme Court of India Judgements

46915 Judgements hosted as on 02/11/2025 - Search (FREE), Subscribe, Read & Download

Category: Intellectual Property

Intellectual Property

Patents Act, 1970 — Section 106 — Groundless threat of infringement — Independent cause of action — The suit for groundless threat of infringement under Section 106 of the Patents Act, 1970, has an independent cause of action from a suit for infringement, as a negatory provision present in the earlier 1911 Act was deleted in the 1970 Act. Prior to 1970 Act, a suit for groundless threats would not apply if an infringement action was commenced and prosecuted with due diligence. However, this proviso was removed in the 1970 Act.

Oct 26, 2025 sclaw

2025 INSC 1253 SUPREME COURT OF INDIA DIVISION BENCH ATOMBERG TECHNOLOGIES PRIVATE LTD. Vs. EUREKA FORBES LIMITED AND ANOTHER ( Before : Pamidighantam Sri Narasimha and Atul S. Chandurkar, JJ.…

Corporate Intellectual Property

Infringement of copyright – Acquiescence is a defence available in action for the infringement of copyright – – Even assuming that the allegation of deceptive similarity in the labels used by the respondent was established by the appellant, one of the three elements which the appellant was required to prove, has not been proved

Oct 1, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BRIHAN KARAN SUGAR SYNDICATE PRIVATE LIMITED — Appellant Vs. YASHWANTRAO MOHITE KRUSHNA SAHAKARI SAKHAR KARKHANA — Respondent ( Before : Abhay S. Oka and…

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Acquittal

Penal Code, 1860 (IPC) — Sections 302, 449, 376, 394 — Appeal against High Court’s upholding of conviction and sentence — Case based on circumstantial evidence — Absence of direct evidence connecting appellant to offense — Falsely implicated — Prosecution failed to establish guilt beyond reasonable doubt — No scientific evidence linking appellant — Important witnesses not associated in investigation or produced in court — Appeal allowed, conviction and sentence set aside.

Nov 2, 2025 sclaw
Cheque Dishonour

Negotiable Instruments Act, 1881 — Section 138 — Dishonour of cheque — Quashing of proceedings — Cheques issued as security and not for consideration — Memorandum of Understanding (MOU) clearly stated cheques were for security purposes to show banks and not for deposit — Complainant failed to read the complete terms of MOU in isolation and misinterpreted it to claim cheques were converted into debt — Court empowered to consider unimpeachable documents at pre-trial stage to prevent injustice — Complaints under Section 138 NI Act liable to be quashed.

Nov 2, 2025 sclaw
General Insurance

Insurance Law — Fire Insurance — Accidental Fire — Cause of fire is immaterial if the insured is not the instigator and there is no fraud. The objective of fire insurance is to indemnify the insured against loss by fire.

Nov 2, 2025 sclaw
Tenders

Tender Conditions — Interpretation — Ambiguity — The terms of a tender must be clear and unambiguous — If a tendering authority intends for a specific document to be issued by a particular authority, it must be clearly stated in the tender conditions — Failure to do so may lead to rejection of the bid being deemed arbitrary and dehors the tender terms.

Nov 2, 2025 sclaw