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Delhi HC: Using Another's Registered Trademark as Trade Name Constitutes Infringement - (29 Sep 2025)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court clarified that under Section 29(5) of the Trade Marks Act, using a registered trademark as a trade name constitutes infringement, emphasizing that such unauthorized use violates the exclusive rights granted to the trademark holder.

Tags : TRADEMARK   INFRINGEMENT   TRADE MARKS ACT  

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