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Del. HC: Individual Restrained from Using India TV Logo and “Baap Ki Adalat” Tademark - (11 Jun 2024)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court while ruling in favour of journalist Rajat Sharma, has restrained an individual from using his name, photograph and “Baap Ki Adalat” trademark in social media posts, audio-video content or any services which may result in violation of the journalist's personality rights.

Tags :   DELHI HIGH COURT  RAJAT SHARMA  BAAP KI ADALAT

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