Delhi High Court: A Single Judge Bench comprising of Mukta Gupta, J.  declared the French designer Christian Louboutin’s ‘red sole’ shoes as a well-known trademark and directed two footwear traders in Delhi’s Karol Bagh to pay compensation to the luxury brand owner for infringing the trademark for over a year and a half. The defendants had also been selling the shoes through online platform.

The Court had observed that the plaintiff has been a well-known luxury brand with presence in over 60 countries including India and has been using its ‘red sole’ trademark extensively and continuously since 1992. [Christian Louboutin SAS v. Pawan Kumar, 2017 SCC OnLine Del 12173, decided on 12.12.2017]

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