SEBI Circulars cannot be challenged in SAT: Rules Supreme Court of India
By Mr. Audip Ghosh, Senior Associate Partner at ROYZZ & CO. He can be contacted at audip[at]royzz[dot]com.
Royzz & Co.
Ready Recknor on filing Trademarks under the new 2017 Rules
Note prepared by Ms. Mahua Roy Chowdhury, Advocate. She can be contacted at mahua[at]royzz[dot]com. TM Image courtesy: https://www.coopermills.com.au
Claim for grant of injunctive reliefs in case of infringement of registered trademark & copyright of Reliance Industries, rejected
Bombay High Court: Providing major relief to the defendants in the case of infringement of registered trade mark and/or copyright as also