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Delhi HC Imposes 20 Lakhs Cost on Chinese Online Seller for Infringing Vistara Airlines' Trademark - (02 Sep 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has awarded Rs. 20 lakhs in favour of Vistara Airlines in its trademark infringement suit filed against Chinese e-commerce platform AliExpress for selling identical keychains and baggage tags, in the same colour combination.

Tags : DELHI HIGH COURT   VISTARA   ALIEXPRESS  

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