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Delhi High Court Passes John Doe Order Restraining Infringement of ‘Tata’ Trademarks - (15 Jul 2025)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has passed a John Doe order in favour of Tata Sons Private Limited restraining identities from infringing ‘Tata’ trademark after noting that repeated instances of duping of customers had occurred through various domains.

Tags : DELHI HIGH COURT   TATA TRADEMARK   JOHN DOE ORDER  

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