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    

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  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved