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Del HC: Mere Geographical Presence of Website Sufficient for Granting Injunction for TM Infringement - (20 Sep 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that mere looming presence of a website in a geography and ability of the customers to access the same is sufficient while granting relief of injunction in matters pertaining to trademark (TM) infringement.

Tags : DELHI HIGH COURT   TRADEMARK   INJUNCTION  

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