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Delhi HC: Film Titles Can be Registered Under Trademark Law - (27 May 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court while rejecting a contention that titles of films cannot be registered under Trademark Law, has held that the word 'SHOLAY' being the title of an iconic film can’t be held to be a mark devoid of protection.

Tags : DELHI HIGH COURT   TRADEMARK LAW   FILM TITLES  

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