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Bombay HC Quashes FIR Against Newslaundry Journalist Accused of Falsely Applying Trademark - (22 Apr 2021)

INTELLECTUAL PROPERTY RIGHTS

Bombay High Court has quashed a First Information report lodged by Sakal Times against a Newslaundry journalist Prateek Chandragupt Goyal for using its trademark in his stories carried on the Newslaundry website. The Court has said that mere use of the registered trade mark do not fit into the definition of false application of the trade mark in relation to goods or services.

Tags : BOMBAY HIGH COURT   SAKAL TIMES   NEWSLAUNDRY WEBSITE   FALSE APPLICATION OF TRADEMARK  

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