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Delhi HC Restrains 2 Indian Firms from Infringing Toyota Trademarks - (15 Jul 2016)

Delhi HC has restrained two Indian auto spare parts manufacturers from infringing on trademarks like Prius and Innova of Japanese car-maker Toyota and directed them to pay Rs 10 lakh as damages to the auto giant for "knowingly and intentionally" using its brands to earn "undue profits".

Tags : DELHI HC   TOYOTA TRADEMARKS  

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