REGENT COMPUTRONICS PVT. LTD.

Goethe-Institut E.V. Appellant

V/S

Abhishek Yadav Respondents

Referred Judgements :-

ERVEN WARNINK BESLOTEN VENNOOTSCHAP V. J. TOWNEND AND SONS (HULL) LTD [REFERRED TO]
RECKITT AND COLMAN PRODUCTS LTD. V. BORDEN INC [REFERRED TO]
TIMKEN CO. V. TIMKEN SERVICES (P) LTD [REFERRED TO]
REGISTRAR OF TRADE MARKS VS. ASHOK CHANDRA RAKHIT LIMITED [REFERRED TO]
WANDER LIMITED VS. ANTOX INDIA PRIVATE LIMITED [REFERRED TO]
LAXMIKANT V PATEL VS. CHETANBHAT SHAH [REFERRED TO]
CENTURY TRADERS VS. ROSHANLAL DUGGAR AND COMPANY [REFERRED TO]
N R DONGRE VS. WHIRLPOOL CORP [REFERRED TO]
S. SYED MOHIDEEN VS. P. SULOCHANA BAI [REFERRED TO]
TOYOTA JIDOSHA KABUSHIKI KAISHA VS. M/S PRIUS AUTO INDUSTRIES LTD. & ORS. [REFERRED TO]

JUDGEMENT

(1.) By way of the present application, the plaintiff seeks injunction for restraining the defendants from using the impugned marks, i.e., MAX MUELLER/ MAX MUELLER INSTITUTE/ or any other mark which contains or is similar to the earlier used mark of the plaintiff, MAX MUELLER/MAX MUELLER BHAVAN, either as a trademark or part of trademark, trade name or part of a trade name, corporate name, electronic mail, domain name or part of a domain name, or in any manner, which would amount to passing off.

(2.) The case, as set up by the plaintiff, is as follows:

(3.) On behalf of the plaintiff, it is contended as follows:

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GOETHE-INSTITUT E.V. Vs. ABHISHEK YADAV

Referred Judgements :-

JUDGEMENT

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