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Del. HC: Proprietor of TM Must Establish Valid Registration to Claim Relief Against Infringement - (18 Aug 2023)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that as per Section 28(1) of Trade Marks Act, in order to enjoy the fruits of registration, whether in the form of a right to exclusivity or protection against infringement, the proprietor of the trademark (TM) has necessarily to establish that the registration is valid.

Tags : DELHI HIGH COURT   TRADEMARK   REGISTRATION   VALIDITY  

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