SC: When Trademark is Identical and Goods are Identical, Court to Presume Likelihood of Confusion - (20 Jan 2022)
INTELLECTUAL PROPERTY RIGHTS
Supreme Court has observed that, in an action for infringement, when the trade mark of the defendant is identical with the registered trade mark of the plaintiff and that the goods or services of the defendant are identical with the goods or services covered by registered trade mark, the Court shall presume that it is likely to cause confusion on the part of the public.
Tags : SUPREME COURT LIKELIHOOD OF CONFUSION
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