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INTELLECTUAL PROPERTY RIGHTS - Passing off Suit Based Solely on Registered Design is Not Maintainable: Delhi HC - (08 Mar 2019)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has dismissed suits filed by multinational footwear manufacturer Crocs and held that suit for action against passing off solely based on a design registered under the Designs Act, 2000 is not maintainable.

Tags : DELHI HIGH COURT   CROCS   DESIGN ACT   2000  

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