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Delhi HC: Passing Off is a Distinct Right, Which Resides in its Own Common Law Space - (02 Jul 2025)

INTELLECTUAL PROPERTY RIGHTS

Del. HC has observed that passing off is a distinct right, which resides in its own common law space, apart from & independent of, the confines and constraints of Trade Marks Act, or the Designs Act and there appears to be no justifiable reason to limit passing off to the use of one's trade mark.

Tags : DELHI HIGH COURT   DISTINCT RIGHT   PASSING OFF  

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