AIR 1986 ORISSA 210 ::(1986) 1 Cri LC 210 ::(1986) 2 Cri LC 72 ::(1986) 2 Orissa LR 555 ::1985 (2) OrissaLR 555

Orissa High Court

Hon'ble Judge(s): G. B. Patnaik , J

(A) Copyright Act (14 of 1957) , S.51, S.63, S.16, S.48— Infringement of copyright -Complainant not registering his wrapper or label with the Registrar of copyrights - No prima facie case in relation to any existence of copyright and infringement thereof could be made out. (Para 3) (B) Trade and Merchandise Marks Act (43 of 1958) , S.78, S.79— Complainant not establishing that he had registered trade mark with the Registrar of trade marks - Held necessary pre-conditions which would attract provisions of S.78 and S.79 were not established. (Para 4) .....