Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Delhi HC: Advertising Campaign Can be Protected Under IP Law if it Has Become Distinctive - (11 Jul 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that an advertising campaign can be granted protection in Intellectual Property (IP) law, if it signifies the source and has become distinctive of the party while adding that the threshold for establishing distinctiveness would be very high in such a case.

Tags : DELHI HIGH COURT   ADVERTISING CAMPAIGN   DISTINCTIVE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved