DABUR INDIA LTD. Vs. RHIM PHARMACEUTICALS

JUDGEMENT

(1.) THE Plaintiff has filed the present Suit for permanent injunction for restraining the Defendant from infringing the trademark, copyright and design of the Plaintiff.

(2.) THE Plaintiff claims to be a leading manufacturer of a large range of pharmaceuticals, toiletries and medicinal preparations. The Plaintiff claims to have has been carrying on its trading activities since the year 1884.

(3.) THE Plaintiff claims that the trade mark DABUR of the Plaintiff, has turnover of over Rs. 2800 crores and that it is a household brand in India. As per the Plaintiff one of the well known and reputed products of the Plaintiff in Ayurvedic personal care/oral hygiene segment is "DABUR LAL DANT MANJAN" (Hindi)/"DABUR RED TOOTH POWDER" (English).