Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 3 docs
Tata Sons Ltd. vs Mr. Md. Jawed & Anr. on 28 March, 2011
Tata Sons Ltd. vs Manoj Dodia & Ors. on 28 March, 2011
Mrs. Rajnish Aggarwal & Ors vs M/S. Anantam on 7 November, 2003

Loading...
User Queries
[Section 2(2)(c)] [Section 2(2)] [Section 2] [Complete Act]
Central Government Act
Section 2(2)(c)(i) in The Trade Marks Act, 1999
(i) in relation to goods, shall be construed as a reference to the use of the mark upon, or in any physical or in any other relation whatsoever, to such goods;