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Delhi HC Directs Amazon to Pay Beverly Hills Polo Club for Trademark Infringement - (28 Feb 2025)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has directed Amazon Technologies Inc to pay Rs. 339.25 crore to lifestyle brand, Beverly Hills Polo Club for trademark infringement and called it a deliberate strategy of obfuscation.

Tags : DELHI HIGH COURT   AMAZON TECHNOLOGIES   POLO CLUB  

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