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Madras HC Denies Interim Relief Against Actor Vijay’s Party Over Flag Design - (18 Aug 2025)

INTELLECTUAL PROPERTY RIGHTS

Madras High Court refused to restrain actor Vijay’s party TamilagaVetrriKazhagam from using its flag, rejecting claims of trademark and copyright infringement raised by a religious trust. Court held no substantial similarity between flags and found no basis for interim injunction.

Tags : MADRAS HIGH COURT   ACTOR VIJAY   TAMILAGAVETRRIKAZHAGAM   TRADEMARK INFRINGEMENT  

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