CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Del. HC: Dish TV Not Entitled to Protection u/s 30(2) of Trade Marks Act for Using the Word ‘Dish’ - (13 Mar 2024)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that Dish TV India Limited cannot seek protection under Section 30(2) of the Trade Marks Act, 1999 for using the word ‘Dish’ as it is generic in nature and is a common English word over which monopoly cannot be permitted.

Tags : DELHI HIGH COURT   SECTION 30 OF TM ACT   MONOPOLY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved