Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Delhi High Court: Passing Off Suits With Respect to Registered Design Maintainable for the Time Being - (04 Jun 2019)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has observed that the judgment of a Single Bench that a suit for passing off based on a design registered under the Designs Act, 2000 to be not maintainable does not appear to be prima facie correct. Resultantly this Court has held that the Single Bench decision will not act as a example to bar for suits seeking relief of restraint of passing off registered design used as Trademark/Tradedress.

Tags : DELHI HIGH COURT   PASSING OFF  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved