Domino’s mark
Case BriefsHigh Courts

The similarity extends to the use of these marks for identical goods and services, specifically, pizzas and their online delivery, highlights a systematic effort by Defendants 1 to 8 to mislead the public into believing that there is an affiliation or origin connection with plaintiffs.

Case BriefsHigh Courts

“The Court held that in every case of trademark infringement, the plaintiff claiming infringement of its registered mark is required to claim relief in the context of specific instances of infringement, relatable to individuals against whom orders can be passed by the Court.”

OP. ED.Practical Lawyer Archives

by Anurag Tiwari*

Case BriefsTribunals/Commissions/Regulatory Bodies

Competition Commission of India (CCI): The Coram of Ashok Kumar Gupta (Chairperson) and Sangeeta Verma and Bhagwant Singh Bishnoi (Members) held that,

Case BriefsHigh Courts

Karnataka High Court: S. Sunil Dutt Yadav J. disposed off the petition and reinstated an observation “If any money is due to

Case BriefsTribunals/Commissions/Regulatory Bodies

Competition Commission of India (CCI): The coram comprising of Ashok Kumar Gupta (Chairperson) and Sangeeta Verma, Bhagwant Singh Bishnoi, (Members) dismissed the

Case BriefsHigh Courts

Delhi High Court: The Bench of R.K. Gauba, J. quashed the summoning order passed by Metropolitan Magistrate against the CEO of Swiggy observing