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Del. HC: Words of Common English Usage can’t be Monopolized by their Registration as Trade mark - (15 Dec 2023)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that commonly used words, or a non-distinctive combination of commonly used words, cannot be monopolized by any one person, to disentitle the rest of the world to the use, and therefore can’t be registered as trade mark.

Tags : DELHI HIGH COURT   TRADE MARK   MONOPOLY  

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