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Kitkat

Case Briefs International Courts

ECJ asks EUIPO to reconsider the three-dimensional shape of ‘4 Finger KitKat’ as an EU trademark

European Court of Justice: In 2006, EUIPO registered the three-dimensional shape of a ‘4 Finger KitKat’ as a EU trademark in respect

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Published on July 30, 2018December 20, 2018By Saba

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