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Delhi High Court Restrains Private Person from Using Sites in Name of Tata Group Chief - (09 Dec 2015)

Delhi HC has restrained a private person from using the websites he created in the name of Tata group chairman and observed that sites were created to "blatantly and illegally" capitalise on well-known name of business tycoon.

Tags : DELHI HIGH COURT   TATA GROUP CHAIRMAN  

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