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Delhi HC: Threshold for Extending Exclusive Rights to Shape of Product is High in Trademark Law - (20 Jul 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that in the law of trademarks, the threshold for extending exclusive rights to the shape of a product is quite high. The Court stated that for trademark registration of shape of a product, the same can only be granted if it has acquired a secondary meaning.

Tags : DELHI HIGH COURT   TRADEMARK   SECONDARY MEANING  

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