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Delhi HC Awards ?10 Lakh Damages to Blue Heaven Cosmetics for Trademark Infringement - (25 May 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has awarded damages of Rs. 10 lakh to M/s Blue Heaven Cosmetics Pvt. Ltd. in the case of competing trademarks of a cosmetic range. The Court stated that it is not a case of innocent adoption, and the Court cannot encourage such dishonest conduct.

Tags : DELHI HIGH COURT   TRADEMARK   DISHONEST CONDUCT   COSMETIC  

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