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Delhi High Court: RITZ and RITZ CARLTON Marks Have Achieved Status of Well-Known Trademarks - (03 Jun 2025)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has declared the RITZ and RITZ CARLTON marks as well-known trademarks and stated that the long duration for which the marks have been in use, wide geographical area of their use, their knowledge, the marks have achieved the status of well-known trademarks.

Tags : DELHI HIGH COURT   RITZ CARLTON   WELL-KNOWN TRADEMARKS  

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