Trademarks
Del HC grants interim injunction in favour of DPS Society against Infringement of trademark and crest logo by Delhi Public International School
Delhi High Court: Sanjeev Narula, J. while addressing the matter of trademark infringement, opined that, “Besides, considering that parties are in the
AP HC | Extensive Analysis of Trade Marks Law: Can injunction be granted in case a trade mark falls under ambit of ‘Test of likelihood of confusion or deception’? Read more on Buyer Confusion
Andhra Pradesh High Court: R. Raghunandan Rao, J., addressed a matter wherein the law relating to Trade Mark and Passing off was highlighted
[Glow & Handsome] HUL v. Emami | Trademark Suit | Bom HC | Emami cannot initiate any legal proceedings without giving 7 days prior notice to HUL
Bombay High Court: B.P. Colabawalla, J., granted interim relief in a matter between HUL and Emami over the use of “Glow & Handsome”
WIPO | India Joins — Three Key WIPO International Classification Treaties
India has joined three WIPO treaties designed to ease the search for trademarks and industrial designs, helping brand owners and designers in their
Hashtag Trade Marks—An Unpleasant Reality of IP Protection
by Hetvi Trivedi
DIPP extends deadline for suggestions and objections to Proposed Trademark Rules, 2015
Department of Industrial Policy and Promotion (DIPP) has extended the date for receiving suggestions and objections to the proposed Trade Mark Rules,