SC: Cheque Dishonour Complaint Can't be Quashed Pre-Trial if Sec 138 NI Act Conditions Met  ||  SC: Personal Hearing Not Required Before Banks Declare Account ‘Fraud’  ||  Supreme Court Faults UCO Bank For Attempt to Stall Employee’s VRS Through Show Cause Notice  ||  SC: PwD Post in Unreserved Category Can be Filled by SC/ST/OBC Candidates With Disabilities  ||  Delhi HC: FSSAI Has No Authority to Regulate Animal Feed  ||  Gauhati HC: Adult Son Pursuing Studies is Not Entitled to Maintenance under Section 125 CrPC  ||  Cal HC Upholds Divorce, Rules False Cases by Wife And 17-Year Separation Constitute Mental Cruelty  ||  Supreme Court: Calling Someone ‘Bastard’ In Heated Exchange Isn’t Obscenity under IPC Section 294  ||  Supreme Court: Even a Single Tainted Public Work Award Violates Article 14  ||  Supreme Court Upholds Lease Cancellation, Denies Relief for Failure to Develop Allotted Land    

Del. HC: Nation-Wide Reputation Gained by ‘Amul’, Protection of Its TM Would Transcend All Classes - (10 Apr 2024)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that the mark 'AMUL' has acquired huge, undiluted, enduring significance and nation-wide reputation and its protection would transcend all classes having been declared a well-known mark.

Tags : DELHI HIGH COURT   TRADEMARK   REPUTATION   AMUL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved