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Delhi HC: Defence of Prior Use Not Allowed When Use of Mark Was Intermittent and Not Voluminous - (23 Mar 2020)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that when the use of mark has been intermittent and not voluminous, the defence of prior-use under the Trade Marks Act, 1999 cannot be allowed to sustain.

Tags : DELHI HIGH COURT   PRIOR USE OF TRADEMARK  

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