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Delhi High Court: Need to Protect the Name ‘Ratan Tata’ from Unauthorised Use - (11 Feb 2025)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court while ruling in favour of Ratan Tata Trust in a suit for unauthorized use of Ratan Tata's name, has stated that the name ‘Ratan Tata’ is a “well- known personal name or trademark” and there is a need to protect it from unauthorized use by third parties.

Tags : DELHI HIGH COURT   RATAN TATA TRUST   UNAUTHORISED USE  

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