patent rights Archives

Situation like a theft being committed in a police station; Delhi High Court grants injunction against Indian companies to use logo similar to Japan Patent Office

This is a case where the Intellectual Property Office of Japan has found itself at the receiving end of infringement and imitation by unscrupulous Defendants. The defendants’ use of the identical mark and logo would be violative of the Plaintiff’s goodwill and brand equity.

Case Briefs Foreign Courts

SCOTUS | “Secret sales” can invalidate a patent; petitioner denied patent rights over an invention which was available to public use prior to patent

Supreme Court of the United States: In order to craft a federal patent system that encourages the creation and disclosure of new

Case Briefs Foreign Courts

SCOTUS upholds the principle of International Patent Exhaustion

Supreme Court of the United States: While relying upon the landmark decision in Kirtsaeng v. John Wiley & Sons, Inc., 2013 SCC OnLine