Salik Mukhtar And 4 Others Vs M/S M.M.I. Tobacco Pvt. Ltd. And 2 Others
.... A bare perusal of contents of paragraphs no.6 and 7 of the plaint of the suit in question shows that the place of work has been clearly shown at city and district Varanasi and nearby areas also and, hence, in the considered opinion of the Court, the District Court Varanasi has territorial juris ...
Allahabad High Court
Zed Lifestyle Pvt Ltd Vs Hardik Mukeshbhai Pansheriya & Ors
.... learned Single Judge was that Section 29(4) would, inter alia, apply only in cases where the Defendants had taken unfair advantage of the Plaintiffs’ reputation. If a Plaintiff fails to plead that the Defendants have taken unfair advantage of the Plaintiffs’ reputation, the consequence will be ...
Delhi High Court
Mittal Electronics Vs Sujata Home Appliances (P) Ltd. & Ors
.... ware that one Rajesh Kumar Bansal through Luxmi Enterprises has a registration of mark 'SUJATA' in his favour. 33. Earlier knowledge of the plaintiff that mark 'SUJATA' was registered for water purifiers, water filters and RO systems, in favour of Rajesh Bansal, sole proprietor of Luxmi Ent ...
Delhi High Court
Jain Riceland Pvt Ltd Vs Sagar Overseas
.... normally incapable of being distinctive. We are also of the view that it is high time that those persons who are first of the blocks in using a trade mark which is a purely descriptive expression pertaining to the subject product ought to be discouraged from appropriating a descriptive expr ...
Delhi High Court
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