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Del HC: Evidence by Affidavit Not Required if Documentary Evidence Sufficient to Decide WellKnown TM - (10 Jul 2023)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that evidence by affidavit would not be mandatory, so long as there is sufficient documentary evidence to determining the well-known status of a trade mark (TM).

Tags : DELHI HIGH COURT   DOCUMENTARY EVIDENCE   WELL-KNOWN TRADE MARK  

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