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Entertainment Network (India) Ltd. v. HT Media Limited - (High Court of Delhi) (21 Mar 2016)

HT Media’s ‘Nasha’ radio network kept on air

MANU/DE/0705/2016

Intellectual Property Rights

The Delhi High Court ruled out granting an injunction against HT Media’s use of the ‘Nasha’ mark for its FM radio stations. The court was asked to deliberate on whether domain names containing the contested word would make the prior user’s claim stronger than one who had applied for trade mark registration; but it declined the opportunity to rule on merits. Noting that an appellate court could not interfere in the order by a single judge without perversity in its judgment being shown, the court dismissed the appeal.

Relevant : Wander Ltd. and Anr. vs. Antox India P. Ltd. MANU/SC/0595/1990 Time Warner Entertainment Company, L.P. and Ors. vs. RPG Netcom and Ors. MANU/DE/7993/2007

Tags : NASHA   RADIO STATION   INJUNCTION  

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