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    

Bombay HC Grants Injunction Against Clothing Manufacturer from Using the Trade Name ISKCON - (11 Mar 2020)

INTELLECTUAL PROPERTY RIGHTS

Bombay High Court has granted an ad-interim injunction against an apparel company using the trade name ISKCON Apparel Pvt. Ltd after hearing a commercial suit filed by the International Society for Krishna Consciousness (ISKCON) alleging infringement of their trademark. The Court has concluded that the adoption of the ISKCON trade name was deliberate to trade upon the enviable reputation and goodwill acquired by the Plaintiff.

Tags : BOMBAY HIGH COURT   ISKCON  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved