Indiamart Archives

Delhi High Court confirms ex-parte ad interim injunction in favour of AIWA Co. Ltd., a Japan company for its mark “AIWA” in a trade mark infringement suit

The Delhi High Court held that the use of mark “AIVVA” by Aivva Enterprises (P) Ltd. was phonetically similar to the mark “AIWA” of Aiwa Co. Ltd. and thus, caused confusion in the market. Therefore, the Court confirmed ex-parte ad interim injunction in favour of the mark “AIWA” in a trade mark infringement suit.

Case Briefs High Courts

Delhi High Court grants permanent injunction along with 2 lakhs damages in favour of eBay in a trade mark infringement suit

Delhi High Court: In a suit for permanent injunction restraining the defendants from using the mark ‘Shopibay’ which was similar

Case Briefs High Courts

Delhi High Court grants ad-interim injunction in favour of INDIAMART against fraudulent website offering work from home data entry jobs

Delhi High Court: In a suit filed by Indiamart Intermesh Limited (‘plaintiff’) seeking permanent injunction against fraudulent website https://india-mart.co/ registered

Case Briefs High Courts

‘John Doe’ order prayed in light of copyright and trademark infringement

Calcutta High Court: A Single Judge Bench comprising of Soumen Sen, J., addressed the grievance of the petitioner who has prayed for