Delhi High Court: Cannot Compromise Individual’s Right to Use His or Her Name for Own Goods - (11 Mar 2024)
INTELLECTUAL PROPERTY RIGHTS
Delhi High Court has held that an individual’s right to use his/her name for their own goods cannot be compromised as it would result in infringement of right to use their name as an identity marker and would be unconstitutional.
Tags : DELHI HIGH COURT IDENTITY MARKER UNCONSTITUTIONAL
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