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Del. HC: Order Passed in Favour of Indian Hotels Company Over Use of ‘Ginger’ Trademark - (10 May 2024)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has passed an order in favour of Indian Hotels Company and restrained several fraudulent websites from unauthorisedly using the trademark ‘Ginger’ or any other mark which is deceptively similar to the trademark for hotel bookings.

Tags : DELHI HIGH COURT   INDIAN HOTELS COMPANY   GINGER   HOTEL BOOKINGS  

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