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Delhi HC Rules in Favour of ‘India Gate’ Brand in Trademark Infringement Suit - (20 Jan 2025)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has ruled in favour “India Gate” brand of basmati rice in a trademark infringement suit filed by KRBL Limited against “Bharat Gate” brand selling basmati rice. The Court noted that both the brands are phonetically similar and convey the same idea.

Tags : DELHI HIGH COURT   INDIA GATE   BHARAT GATE  

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