TATA SONS PRIVATE LIMITED Vs. ANILBHAI M. AMRUTIYA

JUDGEMENT

(1.) The present suit has been filed seeking relief of permanent injunction restraining the defendants from infringing the well-known trademark of the plaintiff, passing off their goods and services as that of the plaintiff, along with other ancillary reliefs.

(2.) The plaintiff, Tata Sons Private Limited, is a company duly incorporated in the year 1917 as a body corporate under the Indian Companies Act, 1913. The plaintiff is the promoter and principal investment holding company of various TATA Companies, and is India's oldest, largest, most trusted and best-known business conglomerate.

(3.) The plaintiff, being the holding company of the TATA Group of Companies, represents its own and the interests of all Tata companies, as also the image and reputation of the name and well- known trademark TATA and permutations/combinations thereof. The plaintiff is the owner and registered proprietor of the well-known mark TATA and permutations/combinations thereof in class 9 which is the relevant class for the purposes of the instant suit. The trademark registrations/applications of the plaintiff in respect of the plaintiff's 'TATA' and 'TATA' formative marks have been filed as document no.14 along with the plaint.