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Del. HC: Section 76(3) TM Act Doesn’t Require Both the Rival Marks to be Registered CTMs - (23 Nov 2023)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court while enunciating ingredients to arrive at a satisfaction that a Certification Trade Mark (CTM) had been infringed, has observed that S.76(3) of Trade Marks Act doesn’t require both rival marks to be registered CTMs, so long as both marks are registered and one of them is a CTM.

Tags : DELHI HIGH COURT   CERTIFICATION TRADE MARK   INFRINGEMENT  

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