design infringement

puma rs-x 3d shoe design infringement
Case BriefsHigh Courts

The main grievance of the plaintiff is that defendant 2 has by adopting a trade dress for its BERKINS brand range of shoes which is nearly identical to the plaintiff’s RS-X range of shoes, sought to pass off its products as those of the plaintiff.

Bombay High Court
Case BriefsHigh Courts

    Bombay High Court: In a case filed by Atomberg Technologies Private Limited (‘plaintiff’) seeking temporary injunction as Polycab India Limited

Case BriefsHigh Courts

Delhi High Court: The Single Bench of Vipin Sanghi. J. has held that on a prima facie examination, neither the Carlsberg Breweries’