REGENT COMPUTRONICS PVT. LTD.

Tea Board, India Appellant

V/S

ITC LIMITED Respondents

Referred Judgements :-

WANDER LTD. VS. ANTOX INDIA PVT. LTD [REFERRED TO]
AUTOMATIC ELECTRIC LTD. VS. R.K. DHAWAN AND ANR [REFERRED TO]
DHARAMPAL SATYAPAL LTD. VS. SUNEEL KUMAR RAJPUT [REFERRED TO]
GILLETTE COMPANY VS. LA-LABORATORIES [REFERRED TO]
TEA BOARD INDIA VS. I.T.C. LTD [REFERRED TO]
SANTRAM VS. RAJINDER LAL [REFERRED TO]
R N GOSAIN VS. YASHPAL DHIR [REFERRED TO]
BENGAL WATERPROOF LIMITED VS. BOMBAY WATERPROOF MANUFACTURING COMPANY [REFERRED TO]
LAXMIKANT V PATEL VS. CHETANBHAT SHAH [REFERRED TO]
T V VENUGOPAL VS. USHODAYA ENTERPRISES LTD [REFERRED TO]
INDUSTAN PENCILS PRIVATE LIMITED VS. INDIA STATIONERY PRODUCTS CO [REFERRED TO]
PFIZER PRODUCTS INC VS. RAJESH CHOPRA [REFERRED TO]
SONY KABUSHIKI KAISHA VS. MAHALUXMI TEXTILE MILLS [REFERRED TO]
INDUSTRIA DE DISENO TEXTILE SA VS. ORIENTAL CUISINES PVT. LTD. AND ORS. [REFERRED TO]
NATIONAL INSURANCE CO. LTD. VS. HINDUSTAN SAFETY GLASS WORKS LTD. [REFERRED TO]
MARICO LIMITED VS. G P L OIL COMPANY & ANR [REFERRED TO]

JUDGEMENT

(1.) The Court : This is a suit, inter alia, for the following reliefs made by the plaintiff in the plaint -

(2.) According to the plaintiff, defendant has fraudulently, disguisedly and illegally infringed the registered geographical indication rights and rights of the plaintiff in the manner as described in the plaint as also by further fraudulent acts of infringement, particulars whereof being that -

(3.) Whether the use of the name DARJEELING LOUNGE by the defendant in respect of its refreshment lounge services constitutes an act of passing off and unfair competition under the Trademarks Act, 1999 and the Geographical Indication Act, 1999?

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TEA BOARD, INDIA Vs. ITC LIMITED

Referred Judgements :-

JUDGEMENT

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