Renaissance Hotel Holdings Inc. Vs B. Vijaya Sai And Others
.... ble or acceptance in any place or country outside India or in any other circumstances, to which, having regard to those conditions or limitations, the registration does not extend; (c) the use by a person of a trade mark— (i) in relation to goods connected in the course of trade with t ...
Supreme Court Of India
Meso Private Limited Vs Liberty Shoes Ltd And Anr
.... a product of complex chemistry. Popular literature is replete with the belief that perfumes contain pheromones which may enhance the attractiveness. These names suggest that the wearer of the perfumes will be perceived in a particular manner or will have certain desirable qualities. Thus, at th ...
Bombay High Court
Bharat N. Parikh and Rajen A. Kamdar trading as Safe Earthing Electrodes MGF. Co. and also as Kalpana Electric Co. Vs Ashok Tripathy trading as Ashlok
.... ated by the respondent that the respondent is having two separate trademarks of "S.E.E." and Ashlok and two different registered applications have been filed. The aspects regarding quality, price, design etc., referred to by the appellant are immaterial as the suit in question is relating to the use ...
Madras High Court
Pandugula Vali Basha Vs N. Mohammed Haris and Another
.... gns. The elephant is differently shaped and faces a different direction. In the plaintiff''s design the elephant faces the right side whereas in the design of the defendants it faces the left side. Also it is pointed out that the letters used in the plaintiff''s emblem are in English having the l ...
Andhra Pradesh High Court
Chennai Hotel Saravana Bhavan and Others Vs Hotel Saravana Bhavan
.... d by the learned counsel for the appellant on a decision of the Supreme Court in S.M. Dyechem Limited v. Cadbury (India) Limited AIR 2000 SC 2114 to contend that the plaintiff is not entitled to temporary injunction inasmuch as the peculiar aspects of common features of disputed words viz., peculiar ...
Andhra Pradesh High Court
Pepsi Co. Inc. and Another Vs Hindustan Coca Cola and Others
.... t, the defendant''s use of the trade mark complained of must be use as a trade mark, that is, to indicate the trade origin of goods in him. The registered proprietor cannot stop the use of the mark in every case, but only the use as a trade mark in relation to goods which are not his goods. 45. T ...
Delhi High Court
Kali Aerated Water Works, Tiruchirapalli Vs Rashid and Others
.... the name and address of the manufactory of the appellant was prominently displayed on his packets and these features were all set out for negativing the respondents'' claim that the appellant had passed off his goods as those of the respondent. These matters which are of the essence of the cause of ...
Madras High Court
Parle Products (P) Ltd. Vs J.P. and Co., Mysore
.... eing the registered proprietor of the trade mark or a registered user thereof using by way of permitted use, uses in the course of a trade a mark which is identical with, or deceptively similar to, the trade mark, in relation to any goods in respect of which the trade mark is registered and in such ...
Supreme Court of India
Ruston and Hornsby Ltd. Vs The Zamindara Engineering Co.
.... roved. It is on the contrary conceivable that although the defendant may be using the plaintiff''s mark the get up of the defendant''s goods may be so different from the get up of the plain-tiffs goods and the prices also may be so different that there would be no probability of deception of the pub ...
Supreme Court of India
J. and P. Coats Ltd. Vs Gurcharan Singh and Brothers and Another
.... in respect of yarns. He admitted that marks in respect of all those applications had been duly registered. The witness also admitted that he had with him the application of one Gurcharan Singh of Messrs. Gurcharan Singh Brothers trading as "Soot Gole Wale" of Bazar Kathian, Amritsar, dated April ...
High Court Of Punjab And Haryana At Chandigarh
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