Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Del. HC: “Goodwill” for Purposes of Passing off, is in the Name Under Which Business Is Done - (02 Jul 2025)

INTELLECTUAL PROPERTY RIGHTS

Delhi HC has observed that the concept of “goodwill”, for the purposes of passing off, is in the name under which the business is carried out. Even if the goodwill ultimately attaches to the goods or services it is attributable, not to the goods or services, but to the mark or name.

Tags : DELHI HIGH COURT   PASSING OFF   GOODWILL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved