delhi high court
Case BriefsHigh Courts

Delhi High Court observed that the composite mark CHINA BISTRO cannot be said to be lacking in distinctiveness, when seen as a whole, in the absence of any evidence or material to that effect led by Wow Momo Foods Limited.

bhaiyaji kahin injunction
Case BriefsHigh Courts

The term “BHAIYAJI” is a word of common use in certain states of India, including Uttar Pradesh and Bihar, and which literally translates into the word “brother” and is therefore, of a non-distinctive character.

high court weekly round up
High Court Round UpLegal RoundUp

A quick legal roundup to cover important stories from all High Courts this week.

delhi high court
Case BriefsHigh Courts

The Court opined that whether a mark is common to trade or not is a question of fact. Similarly, a mark may be a trademark in some jurisdictions and ‘publici juris’ in others, but a mark that may be common to trade at one time may become distinctive over a period, or vice versa.

karnataka high court
Case BriefsHigh Courts

The Court noted that the Trial Court made an error in allowing Blinkhit’s application for temporary injunction, without properly appreciating the available materials on record vis-à-vis the trademark’s usage and nature of the business carried out by the parties.

punjab and haryana high court
Case BriefsHigh Courts

Punjab and Haryana High Court considered the seven parameters laid in Narendra Hirawat & Co. v. Sholay Media Entertainment (P) Ltd., 2022 SCC OnLine SC 1878 for granting interim injunction including the extent of damages, protection of plaintiff’s interest, balance of convenience or inconvenience, etc.

delhi high court
Case BriefsHigh Courts

Under section 3(a) of Drugs & Cosmetics Act, 1940, Raughan-E-Badam Shireen/ Badani Shireen is mentioned as Unani Medicine in the authoritative book of First Schedule of Drugs and Cosmetics Act, 1940.

delhi high court
Case BriefsHigh Courts

Delhi High Court observed that the defendant has used the infringing mark ‘BETNOL’, which is identical to the plaintiff’s mark ‘BETNESOL’ with the intent to springboard its business by drawing association with the plaintiff and its trademark to ride on the goodwill and reputation of the mark of the plaintiff.

delhi high court
Case BriefsHigh Courts

Transliteration is the conversion of a text from one script or alphabet to another, as opposed to translation from one language to another. Shorter Oxford Dictionary 5th Edition defines ‘transliteration' as a noun to mean rendering of letters or characters of one alphabet in those of another.

Bombay High Court
Case BriefsHigh Courts

The Plaintiff is aggrieved by a video circulating on Facebook pages containing disparaging remarks against the product of the Plaintiff i.e., edible oil bearing the registered trademark “MAHAKOSH”.

Karnataka High Court
Case BriefsHigh Courts

In Lulu v. Coolulu trademark dispute, the Karnataka High Court chided the competent authority for not considering the nuances of the dispute properly, which meant that the impugned order did not show even a semblence of application of mind.

Delhi High Court
Case BriefsHigh Courts

Delhi High Court observed that no issue regarding the validity of the registrations of trademarks of the plaintiff is liable to be framed in the facts and circumstances of the present case.

Delhi High Court
Case BriefsHigh Courts

Delhi High Court observed that the use of the word ‘ROYAL’ appears to be only in the form of depicting the quality of the rice. The use of the word ‘ZABREEN’ prominently on its packaging is sufficient to take the defendant out of the mischief of infringement and passing off.

Bombay High Court
Case BriefsHigh Courts

Bombay High Court observed that confusion in the case a medicinal or pharmaceutical product may have disastrous effect on the health.

Delhi High Court
Case BriefsHigh Courts

A consumer of average intelligence and imperfect recollection who has earlier purchased and had the OREO cookie would, when he sees the FAB!O cookie pack, be clearly likely to associate the FAB!O cookie with the OREO cookie that he had earlier enjoyed (ass uming he did). That, by itself, satisfies the test of —initial interest confusion.

Delhi High Court
Case BriefsHigh Courts

There was no written authorisation in Brompton's favour to use the YSL marks in relation to the Boutique, the goods offered from the Boutique and otherwise. Thus, the Court held that Brompton could not be considered as a “permitted user” of the YSL marks.

Delhi High Court
Case BriefsHigh Courts

The three tests of sound, sight and meaning are now well accepted for determining the similarity between competing marks and, similarity in any of the three aspects – visual impression, verbal sound, and meaning – may be sufficient to result in confusion. The question of similarity and the likelihood of confusion between two competing marks is determined on the basis of their overall commercial impression.

Delhi High Court
Case BriefsHigh Courts

Considering that the movie was conceptualised and crafted metaphorically around a cooking ingredient that is closely related to its product, Ajinomoto Co Inc has claimed that any negative portrayal would be bound to seriously harm its reputation.