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Supreme Court Allows Cross-Examination on Brand Use Despite Written Statement Not Being on Record - (12 Aug 2026)

INTELLECTUAL PROPERTY RIGHTS

Supreme Court held that a defendant in a trademark suit can cross-examine the plaintiff on documents showing when the disputed brand was first used, even if the written statement is not on record, and set aside the High Court’s order expunging the question.

Tags : TRADEMARK SUIT; CROSS-EXAMINATION; WRITTEN STATEMENT  

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