J&K&L HC Quashes 65-Year-Old's Detention, says Cattle Smuggling isn't Public Disorder  ||  Karnataka HC Bars Denial of MV Inspector Posts over Experience with Non-Existent HGV/HPV Vehicles  ||  P&H HC: Lengthy Incarceration alone is No Substantial Change for Repeat Bail Plea  ||  Meghalaya HC Flags Amicus' Non-Appearance amid Lawyers' Strike, Stresses Loyalty to Justice  ||  MP HC: Arms Act doesn't allow Sports Firearm Licence Conversion to Self-Defence Category  ||  Delhi HC: Public Funding of LTC, CGHS Benefits doesn't Mandate Personal Disclosure under RTI  ||  Delhi HC: Fake Caste Certificate alone cannot Justify Removing Advocate from State Rolls  ||  Delhi HC Refuses to Stop Sale of 47 Law Books in Family Copyright Dispute  ||  Supreme Court: S. 394 IPC Conviction Requires Proof of Robbery or Attempted Robbery  ||  Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking'    

Lindt Wins Legal Battle over Gold Chocolate Bear Logo - (24 Sep 2015)

Swiss chocolate maker Lindt & Spruengli has defeated rival confectioner Haribo, who sought to stop it from making its gold chocolate bears. Germany's Federal Court of Justice has ruled that Lindt's bear was neither violation of Haribo's trademark nor an imitation of its fruit gum sweets.

Tags : LINDT & SPRUENGLI   HARIBO  GOLD CHOCOLATE BEARS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved