REGENT COMPUTRONICS PVT. LTD.

KSB AKTIENGESELLSCHAFT Appellant

V/S

KSB GLOBAL LIMITED Respondents

Referred Judgements :-

JOSEPH RODGERS AND SONS. LD. VS W.N. RODGERS AND COY. [REFERRED TO]
BAUME AND COY VS MOORE (A.H.) LD. [REFERRED TO]
CORN PRODUCTS REFINING CO VS. SHANGRILA FOOD PRODUCTS LIMITED [REFERRED TO]
MIDAS HYGIENE INDUSTRIES PRIVATE LIMITED VS. SUDHIR BHATIA [REFERRED TO]
S J S BUSINESS ENTERPRISES P LTD VS. STATE OF BIHAR [REFERRED TO]
B K ENGINEERING CO VS. UBHI ENTERPRISES REGD [REFERRED TO]
MONTARI OVERSEAS LIMITED VS. MONTARI INDUSTRIES LIMITED [REFERRED TO]
INTEL CORPORATION VS. AVINASH CHANDER [REFERRED TO]
LARSEN AND TOUBRO LIMITED VS. LACHMI NARAIN TRADES [REFERRED TO]
BIHAR TUBES LTD VS. GARG ISPAT LTD [REFERRED TO]
SONY KABUSHIKI KAISHA VS. SHAMRAO MASKAR [REFERRED TO]
SONY KABUSHIKI KAISHA VS. MAHALUXMI TEXTILE MILLS [REFERRED TO]

JUDGEMENT

(1.) The plaintiffs have instituted the present suit for permanent injunction against infringement of their trade mark, passing off, damages and other consequential reliefs. The core issue raised in the suit relates to the defendant using the letters "KSB" as part of its corporate name which the plaintiffs aver violates their statutory rights under the Trade Marks Act, 1999 (hereinafter referred to as "Trade Marks Act") and their common law right that the defendant would not pass off its goods as those originating from the plaintiffs.

(2.) PLAINTIFFS CASE

(3.) DEFENDANT'S CASE

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KSB AKTIENGESELLSCHAFT Vs. KSB GLOBAL LIMITED

Referred Judgements :-

JUDGEMENT

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