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Del. HC: In-Mall Marketing Campaigns Also Advertisements, HUL Restrained from Comparing Products - (14 May 2024)

INTELLECTUAL PROPERTY RIGHTS

Del. HC has restrained Hindustan Unilever Ltd. from comparing its Ponds products with Nivea for advertising or marketing activity and observed that activity undertaken either expressly or by implication or association is misleading and disparaging, and can cause irreversible prejudice to plaintiff.

Tags : DELHI HIGH COURT   HINDUSTAN UNILEVER LIMITED   IRREVERSIBLE PREJUDICE  

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