REGENT COMPUTRONICS PVT. LTD.

MORGARDSHAMMAR INDIA LIMITED Appellant

V/S

MORGARDSHAMMAR AB Respondents

Referred Judgements :-

VELCRO INDUSTRIES B.V. AND ANR. VS. VELCRO INDIA LTD. [REFERRED TO]
POWER CONTROL APPLIANCES V. SUMEET MACHINES PVT. LTD. [REFERRED TO]
DIVISION BENCH IN THE CASE OF J.K.JAIN VS. ZIFF DAVIES [REFERRED TO]
KHARDAH COMPANY LIMITED VS. RAYMON AND CO INDIA PRIVATE LIMITED [REFERRED TO]
KAVIRAJ PANDIT DURGA DUTT SHARMA IN BOTH THE APPEALS VS. NAVARATNA PHARMACEUTICAL LABORATORIES IN BOTH THE APPEALS [REFERRED TO]
NATIONAL BELL CO GUPTA INDUSTRIAL CORPORATION VS. METAL GOODS MFG CO PRIVATE LIMITED:METAL GOODS MFG CO PRIVATE LIMITED [REFERRED TO]
AMERICAN HOME PRODUCTS CORPORATION VS. MAC LABORATORIES PRIVATE LIMITED AND ANOTHLER [REFERRED TO]
POWER CONTROL APPLIANCES SUMEET RESEARCH AND HOLDINGS VS. SUMEET MACHINES PRIVATE LIMITED :SUMEET MACHINES [REFERRED TO]
MIDAS HYGIENE INDUSTRIES PRIVATE LIMITED VS. SUDHIR BHATIA [REFERRED TO]
KALYAN SINGH CHOUHAN VS. C P JOSHI [REFERRED TO]
SWARAN SINGH VS. USHA INDUSTRIES INDIA NEW DELHI [REFERRED TO]
INDUSTAN PENCILS PRIVATE LIMITED VS. INDIA STATIONERY PRODUCTS CO [REFERRED TO]
ROB MATHYS INDIA PVT LTD VS. SYNTHES AG CHUR [REFERRED TO]
BAKER HUGHES LIMITED VS. HIROO KHUSHALANI [REFERRED TO]
FEDDERS NORTH AMERICAN VS. SHOW LINE [REFERRED TO]
SUN PHARMACEUTICAL VS. CIPLA LIMITED [REFERRED TO]

JUDGEMENT

(1.) The appellants filed the present appeal against the judgment and decree passed on 2nd January, 2012 in CS(OS) No.863/2010 by the learned Single Judge whereby the suit filed by the respondent for permanent injunction against the appellants was decreed restraining them from using the name "MORGARDSHAMMAR" and the trademarks "MORGARDSHAMMAR LABEL" and "MH ARROW DEVICE" or any other mark identical or deceptively similar to the trademarks/trade name "MORGARDSHAMMAR LABEL" and "MH ARROW DEVICE" and "MORGARDSHAMMAR" of the respondent.

(2.) The dispute revolves on four agreements and admitted facts are as under:

(3.) The said arrangement was continued between the appellants and Volvo in pursuant to four agreements but in the meanwhile, by virtue of an Asset Purchase Agreement dated June 16, 1987, Volvo sold and transferred all its business and assets including all its patents, registered designs, trademarks, copyrights and other intellectual property rights including the subject Trade Mark(s) to the respondent. The respondent was earlier also known as PREMIARAKTOREN 689 AKTIEBOLAG AND NYA MORGARDSHAMMAR AKTIEBOLAG.

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MORGARDSHAMMAR INDIA LIMITED Vs. MORGARDSHAMMAR AB

Referred Judgements :-

JUDGEMENT

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