Delhi High Court
LEGAL SUBJECT
Intellectual Property Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Delhi High Court
Delhi HC Bars VM Lubricant From Using ‘HIRO/HERO’ Marks, Awards Hero Companies ₹3 Lakh Damages And ₹5 Lakh Costs
The plaintiffs sued to restrain the defendant from using “HIRO / HERO” marks on lubricants, alleging that they were identical or deceptively similar to the plaintiffs’ registered “HERO” marks.3 MIN READ↗
Delhi High Court
Delhi HC Refuses Interim Ban on Ex-Employee’s ‘Global Study Expert’ Mark, Finding It Distinct as a Whole From Employer’s ‘Global Opportunities’ Mark
The Plaintiff, an overseas-education consultancy using the registered mark “GLOBAL OPPORTUNITIES,” sought an interim injunction under Order XXXIX Rules 1 and 2 CPC against its former employee, the Defendant, who opera...2 MIN READ↗
Delhi High Court
Educomp Loses Trademark Suit Over Samsung SmartClass As Delhi HC Finds No Proof Of Distinctiveness Or Likely Confusion
The Plaintiff claimed prior use of “EDUCOMP SMARTCLASS” from 2003 and sought an injunction and damages against the Defendants’ use of “SAMSUNG SMARTCLASS” for digital classroom services.2 MIN READ↗
Delhi High Court
Former Voltas Service Centre Must Pay ₹5 Lakh in Damages for Continued Use of Its Mark, Plus ₹5.07 Lakh in Costs: Delhi HC
Voltas Limited, registered proprietor of the mark “VOLTAS,” sued the Defendants for, among other things, unauthorised use of its mark on air-conditioners and related materials.2 MIN READ↗
Delhi High Court
Amitabh Bachchan Wins Decree Over Video-Call App, Quizbook And Posters Using His Image; Delhi HC Extends It To Anonymous Infringers
Amitabh Bachchan sued for, inter alia, infringement of his publicity rights, passing off and damages, alleging unauthorised commercial use of his name, photographs and persona by several defendants and unidentified in...3 MIN READ↗
Delhi High Court
Delhi HC Temporarily Bars Use of ‘GROJINDAL’ on Pipes, Finding Prima Facie Infringement of JINDAL Trademarks
Plaintiff No. 1 was the registered proprietor of the word mark “JINDAL” for specified PVC pipes, bends and joints, and a “JINDAL” device mark for specified polyethylene pipes.3 MIN READ↗
Jammu and Kashmir High Court
J&K HC Upholds Refusal To Temporarily Halt Rival ‘SUPER AGRO-TECH’ Sales, Citing No Proof Of Longstanding Use
The appellant sued the respondents alleging that their use of “SUPER AGRO-TECH” and similar packaging infringed the appellant’s trade-mark and copyright rights and amounted to passing off.3 MIN READ↗
Delhi High Court
Delhi HC Lets ‘GINNI’ Mark Seek Renewal After Registry Sent Expiry Notice to Attorney Whose Authority Was Revoked
The petitioner’s “GINNI” trademark, registered in Class 21 for pressure cookers, was due for renewal on 28 April 2025.3 MIN READ↗
Delhi High Court
‘Doosra’ Prima Facie Commercially Exploits Sourav Ganguly’s Persona, But Delhi HC Allows Screenings With Disclaimer And ₹2-Crore Guarantee
Plaintiff No. 1, former captain of the Indian cricket team, and Plaintiff No. 2, a film production company, sued the producers and distributor of Doosra.3 MIN READ↗
Karnataka High Court
Karnataka HC Refuses To Quash Amazon FIR Over Allegedly Pirated Ravi Belagere Book, Says 6,719 Sales Versus 3,000 Copies Printed Need Probe
Respondent No. 2, the daughter of author Ravi Belagere and proprietor of Bhavana Prakashana, complained that allegedly pirated copies of her father’s book were being sold on Amazon, Flipkart and Meesho for ₹149, altho...2 MIN READ↗
Madras High Court
Madras HC Orders Tobacco Mark Advertised, Citing Registry’s Earlier Acceptance Of Applicant’s ‘TT Seval’ Reply To The Same Cited Marks
The appellant applied to register the label mark “Tamilnadu Tobacco TT Madras” with a rooster device in Class 34 for tobacco and tobacco substitutes.2 MIN READ↗
Madras High Court
‘Grand Sangeetha Pure Veg’ Must Stop Using Its Restaurant Name, Pay ₹10 Lakh For Infringing Sangeetha Marks: Madras HC
The plaintiff claimed ownership of six registered trademarks used for its restaurant business, including marks incorporating “SANGEETHA” and a veena device.2 MIN READ↗
Madras High Court
Madras HC Rejects Composer’s ₹26 Lakh Copyright-Damages Claim For Lack Of Proof He Lost A Music Project to the Alleged Infringement
The plaintiff, a music composer, entered into a Commercial Music Contract Agreement (CMCA) with the first defendant, an advertising company, on 3 November 2014 to create music for an advertisement for the second defen...3 MIN READ↗
Bombay High Court
Bombay HC Restores Interim Ban On Stove Kraft’s Pigeon Fan, Saying Its Petal-Blade Look Prima Facie Copies Atomberg’s Registered Design
Atomberg claimed that Stove Kraft’s “Pigeon fan-tastic BLDC Ceiling fan” copied the shape and configuration of its ceiling fan design, registered on 1 January 2020 as Design No. 325322-001, and also passed off as Atom...3 MIN READ↗
Karnataka High Court
Nagarjuna Restaurant Name Fight: Karnataka HC Upholds Amendment Identifying Group’s Registered Mark As “Nagarjuna 1984”
The plaintiff filed a commercial suit alleging that the defendant’s use of “Nagrajuna Andhra Style” infringed its registered trademark.2 MIN READ↗
Bombay High Court
Bombay HC Interim Order Restrains Former NRB Subsidiary From Using “NRB Industrial” On Automotive Bearings, But Allows Sales Under Another Lawful Mark
Under a court-sanctioned Scheme of Arrangement, NRB transferred its Industrial Bearings Undertaking to NIBL, while retaining its business in bearings for mobile vehicles, including farm equipment.4 MIN READ↗
Delhi High Court
Delhi HC Returns 17 IP Suits, Says Mere Website Access Cannot Bring IP Cases To Delhi As Forum Non Conveniens Applies To Civil Suits
The Court considered seventeen commercial intellectual-property suits, principally alleging trade mark or copyright infringement and passing off.4 MIN READ↗
Delhi High Court
Delhi HC Returns 17 IP Suits, Says Mere Website Access Cannot Bring IP Cases To Delhi As Forum Non Conveniens Applies To Civil Suits
The Court considered seventeen commercial intellectual-property suits, principally alleging trade mark or copyright infringement and passing off.4 MIN READ↗
Delhi High Court
Delhi HC Returns 17 IP Suits, Says Mere Website Access Cannot Bring IP Cases To Delhi As Forum Non Conveniens Applies To Civil Suits
The Court considered seventeen commercial intellectual-property suits, principally alleging trade mark or copyright infringement and passing off.4 MIN READ↗
Delhi High Court
Bidi Maker’s Bid To Cancel Rival’s Label Copyright Fails As Delhi HC Finds Different Photos, Names And Colours
The petitioner, proprietor of M/s Andaz Bidi Factory, sought cancellation under Section 50 of the Copyright Act, 1957, of respondent no. 1’s registered artistic label “JEET BIRI” (Registration No. A-76261/2006).2 MIN READ↗
Delhi High Court
Delhi HC Permanently Bars 75 Film-Piracy Sites From Streaming Six Studios’ Copyrighted Content, Directs ISPs To Block Access
The plaintiffs, entertainment studios and copyright owners, sued operators of alleged rogue websites for hosting or making available their copyrighted films without authorisation.3 MIN READ↗
Madras High Court
Despite Earlier ‘ELITE’ Registration, Madras HC Orders Mark Used Since 2009 Advertised, Calling Refusal Premature
The appellant applied to register the “ELITE” device mark in Class 11 on 18 February 2021.2 MIN READ↗
Delhi High Court
APEXSEALS Owner Gets Two Weeks To Seek Renewal As Delhi HC Says Registrar Needed Notice Before Removal Despite Registration After Expiry
The petitioner applied to register “APEXSEALS” in Class 17 on 24 December 1996, claiming use since 2 March 1993.3 MIN READ↗
Delhi High Court
After Veepro Lights Failed To Appear, Delhi HC Decrees Wipro Trademark Suit, Awards ₹4 Lakh In Damages And Costs
Wipro Enterprises Private Limited sued Veepro Lights and Decor for trademark infringement and passing off, alleging that the defendant used “VEEPRO,” deceptively similar to Wipro’s registered and well-known “WIPRO” mark2 MIN READ↗
Delhi High Court
Delhi HC Restores Kumar Equipments’ ‘KEI-KUMAR EQUIPMENT INDIA’ Registration After KEI Industries Missed Evidence Deadline Despite Service On Its Lawyer
The Appellant applied to register “KEI-KUMAR EQUIPMENT INDIA” in Class 11.3 MIN READ↗
Madras High Court
Thanjavur Hotel’s Tamil Signboard Reproduces “Sangeetha”: Madras HC Temporarily Bars “Sangethas” Restaurant Name
The plaintiff, a restaurant business operating since 1985, claimed ownership of registered marks including “SVR Sangeetha” and “Sangeetha Veg. Restaurant,” and asserted substantial goodwill and business in India and o...2 MIN READ↗
Madras High Court
Apex Laboratories And Medifame Resolve ARK/AR-KD Branding Suit Through Madras HC Compromise Decree
Apex Laboratories sued Medifame Biotech alleging infringement of its registered trademark “ARK PAIN RELIEF SPRAY” and copyright infringement concerning the colour scheme, get-up and layout of the defendant’s packaging1 MIN READ↗
Bombay High Court
Bombay HC Upholds Rejection Of Cadila (Now Zydus) Trastuzumab Suit, Says Mere Fear Of Roche Interference Was No Cause Of Action Despite Sales Since 2015
Cadila obtained regulatory approvals and a manufacturing licence to launch its biosimilar of Trastuzumab, after Roche’s formulation patent had expired.3 MIN READ↗
Delhi High Court
Brown Sugar Cafe’s Diwali-Cleaning Excuse Fails: Delhi HC Rejects Late Records Already In Company’s Custody
The plaintiff, in a suit alleging trade mark and copyright infringement and passing off, claimed continuous use of the “Brown Sugar” family of marks since 2000, predating the defendants’ claimed use from 26 October 2010.3 MIN READ↗No articles match these filters.