Delhi High Court declares ‘BURGER KING’ as a well-known trade mark
“Defendants are free to use trade mark “BURGER EMPEROR”/and other “BURGER EMPEROR”/ formative marks and logo/device 
.”
BURGER KING
Delhi High Court restrains fraudulent websites from using ‘Burger King’ mark under the garb of issuing franchise
“The Court recognises the need to take stringent action as the application reveals that there is misuse of the domain names and the two logos – Crescent Logo Design and Hamburger Refresh Design Logo.”
Delhi High Court stays use of ‘BURGER KING’ mark in a rectification petition filed by Burger King Co. LLC against a family restaurant
In a rectification petition filed by Burger King Co. LLC against a family restaurant, the Delhi High Court stayed the operation of the mark ‘BURGER KING’ in Class 43 as it was identical to the well-known mark ‘BURGER KING’ and was likely to deceive public and create confusion.
Delhi High Court holds plea regarding ‘invalidity of registrations’ granted in favour of the trademark BURGER KING as untenable
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.
Competition Commission of South Africa interdicts transaction to acquire Burger King | Read how merger would have impacted ‘Historically Disadvantaged Persons’?
Competition Commission of South Africa in a statement prohibited the transaction proposed by ECP Africa intended to acquire Burger King (South Africa)
Explaining use of mark by reverse deduction trivialize trademark rights; injunction granted against use of BURGER KING
Delhi High Court: A Single Judge Bench comprising of Pratibha M. Singh, J. granted injunction in favour of the plaintiff restraining the