SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC  ||  Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable  ||  Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs  ||  Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned    

Del HC Refers to Larger Bench the Issue if Suit for Infringement Lies Against Proprietors of TM - (14 May 2025)

INTELLECTUAL PROPERTY RIGHTS

Del HC has referred to a larger bench the issue whether a suit for infringement can lie against proprietor of a registered trademark, with respect to use of such trademark and whether Court can pass any interlocutory order, injuncting use, by defendant, of allegedly infringing registered trademark.

Tags : DELHI HIGH COURT   LARGER BENCH   SUIT FOR INFRINGEMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved