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Bombay High Court Grants Bombay Group Relief in Vadilal Dispute Against Ahmedabad Group - (01 Jul 2026)

ARBITRATION

Bombay High Court granted interim relief to the Bombay Group in the Vadilal brand dispute, holding that its rights to use the 'Vadilal' mark in western and southern India are, prima facie, based on the 1993 family settlement, not a revocable licence, in a Section 9 arbitration plea.

Tags : BOMBAY GROUP; VADILAL; AHMEDABAD GROUP  

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