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Del. HC: Plea of Invalidity Essential to Challenge Validity of Mark U/S 124 of TM Act - (06 Nov 2023)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that for Section 124(1) of Trade Mark Act, to apply in a case where plaintiff seeks to challenge validity of the defendant’s mark, the defendant must raise Section 30(2)(e) defence by citing the registration of its mark as a defence to infringement.

Tags : DELHI HIGH COURT   TRADE MARK   VALIDITY  

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