Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Patanjali Director Summoned by Bombay High Court in Trademark Infringement Case - (26 Jun 2024)

INTELLECTUAL PROPERTY RIGHTS

Bombay High Court in a trademark infringement case filed by Mangalam Organics Ltd. has summoned Patanjali Ayurveda director to appear before it for allegedly infringing their camphor product leading to consumer confusion.

Tags : BOMBAY HIGH COURT   TRADEMARK INFRINGEMENT   MANGALAM ORGANICS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved