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Madras HC: 'Geetham' Restaurants Did Not Infringe 'Sangeetha' Trademark But Liable For Passing Off - (30 Mar 2026)

INTELLECTUAL PROPERTY RIGHTS

Madras High Court held that “Geetham” restaurants did not infringe the trademark of “Sangeetha,” but were liable for passing off for a limited period due to deceptive trade dress and conduct that could mislead customers.

Tags : TRADEMARK   GEETHAM   SANGEETHA  

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