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WHIRLPOOL CORPORATION vs. REGISTRAR OF TRADE MARKS, MUMBAI AND ORS.

SCR Citation: [1998] Supp. (2) S.C.R. 359
Year/Volume: 1998/ Supp. (2)
Date of Judgment: 26 October 1998
Petitioner: WHIRLPOOL CORPORATION
Disposal Nature: Appeal Allowed
Neutral Citation: 1998 INSC 400
Judgment Delivered by: Hon'ble Mr. Justice S. Saghir Ahmad
Respondent: REGISTRAR OF TRADE MARKS, MUMBAI AND ORS.
Case Type: CIVIL APPEAL /5201/1998
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
  • Trade And Merchandise Marks Act, 1958 (43 of 1958)
4. Keyword
  • Trade and Merchandise Marks; Act
  • 1958
5. Equivalent citation
    Citation(s) 1999 AIR 22 = 1998 (8) SCC 1 = 1998 (8) Suppl. SCC 1 = 1998 (7) JT 243 = 1998 (7) Suppl. JT 243 = 1998 (5) SCALE 655