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Delhi High Court Restrains Portal from Using 'Vistara' on Products - (13 Aug 2019)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has restrained an aviation studies portal from offering counterfeit 'Vistara' branded products on grounds that it posed security risks at airports as it is a distinctive Tata-SIA airline Trademark in the airline industry.

Tags : DELHI HIGH COURT   VISTARA  

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