Telangana High Court: Abhinand Kumar Shavili, J., addressed a matter wherein the name and logo of a company were in dispute.

Instant petition was filed to seek a writ of mandamus.

Petitioner’s contention was that it is a registered company under the Companies Act, 1956. Respondent 3 approached the 2nd respondent under Section 22 of the Companies Act (now Section 16 of the new Companies Act, 2013) disputing the name and logo of the petitioner as the same was resembling with the 3rd respondents’ name and logo.

Analysis and Decision 

GSK – Widely Known

Bench stated that 2nd respondent had rightly passed orders directing the petitioner to change the name suitably by deleting the word ‘GSK’ from its existing name as it was similar to that of 3rd respondent and was widely known as GSK even prior to the incorporation of the petitioner-company.

What had 2nd respondent Ordered?

2nd respondent had ordered the name of the petitioner’s company be changed suitably by deleting the word ‘GSK’ from its existing name within a period of 3 months from the date of that order.

Contention of ‘Limitation’ – Rejected

With regard to the contention of limitation raised by the petitioner that the application filed by respondent 3 before 2nd respondent was barred by limitation, Court noted that the said application was filed under the old Act where the period of limitation was 5 years and the petitioner’s company was incorporated in 2008, whereas the 3rd respondent had filed an application before the 2nd respondent in 2012 which would mean that 3rd respondent has filed well within the period of limitation

Contention with respect to –Orders passed by 2nd respondent contrary to Trade Marks Act, 1999

Petitioner failed to show how Section 35 of the Trade Marks Act, 1999 was being violated, more so, petitioner itself was not registered under the Trade Marks Act, 1999. Hence the said contention was also rejected.

Therefore, in view of the above, Court did not find it appropriate to interfere with the case of the petitioner and the petition was dismissed. [G.S.K. Life Sciences (P) Ltd. v. Union of  India, 2021 SCC OnLine TS 634, decided on 20-04-2021]


Also, Read what Section 35 Trademarks Act, 1999 is?

Section 35:

Saving for use of name, address or description of goods or services, – Nothing in this Act shall entitle the proprietor or a registered user of a registered trade mark to interfere with any bona fide use by a person of his own name or that of his place of business, or of the name, or of the name of the place of business, of any of his predecessors in  business, or the use by any person of any bona fide description of the character or quality of his goods or services.”

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