REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION 

CIVIL APPEAL NO. 404  OF 2022

[Arising out of SLP(C) No. 21428 of 2019]

RENAISSANCE HOTEL HOLDINGS INC.    ...APPELLANT(S)

VERSUS

B. VIJAYA SAI AND OTHERS        ...RESPONDENT(S)

J U D G M E N T

B.R. GAVAI, J.

1.Leave granted.

2.This appeal challenges the judgment and order dated

12

th

 April 2019 passed by the Single Judge of the High Court

of Karnataka at Bengaluru in Regular First Appeal No. 1462

of   2012,   thereby   allowing   the   appeal   filed   by   the

respondents­defendants   herein   and   setting   aside   the

judgement   and   decree   of   the   Principal   District   Judge,

Bangalore Rural District, Bangalore (hereinafter referred to

1

as the “trial court”), dated 21

st

 June 2012 passed in O.S. No.

3 of 2009, in favour of the appellant­plaintiff herein.

3.The facts in brief giving rise to the filing of the present

appeal are as under:

The appellant­plaintiff filed a suit being O.S. No. 3 of

2009 before the trial court claiming a decree of permanent

injunction to restrain the respondents­defendants from using

the trade mark “SAI RENAISSANCE” or any other trade mark

identical   with   the   appellant­plaintiff’s   trade   mark

“RENAISSANCE”, and from opening, operating, managing,

franchising, licensing, dealing directly or indirectly in hotels,

restaurant or hospitality services of any manner under the

trade mark “RENAISSANCE”, and to deliver all the goods,

label or any other printed material bearing the impugned

mark   “SAI   RENAISSANCE”   or   “RENAISSANCE”   and   for

damages amounting to Rs.3,50,000/­ for having used its

trade mark.

4.It   is   the   case   of   the   appellant­plaintiff   that   it   is   a

company   incorporated   under   the   laws   of   the   State   of

Delaware, United States of America.  It is the further case of

2

the appellant­plaintiff that it is the holder and proprietor of

the trade mark and service mark “RENAISSANCE” in relation

to hotel, restaurant, catering, bar, cocktail lounge, fitness

club, spa services, etc.  It is the further case of the appellant­

plaintiff that the trade mark “RENAISSANCE” has also been

used in relation to a wide variety of goods commonly found in

the appellant­plaintiff’s hotels such as bath robes, slippers,

shirts, hats, matchboxes, writing paper, candies, etc.  These

products are imprinted with the appellant­plaintiff’s trade

mark “RENAISSANCE”. It is the case of the appellant­plaintiff

that the trade mark “RENAISSANCE” has been used by it for

its hospitality business throughout the world since the year

1981.  That it is one of the world’s largest and leading chains

of hotels.  That it is using the trade mark “RENAISSANCE” in

India since 1990.  It is the case of the appellant­plaintiff that

it also runs a hotel and convention centre in Mumbai and in

Goa.  That it also owns a registration for the domain name

www.renaissancehotels.com  and   spends   about   US$   14

million   annually   for   worldwide   advertisements   and

promotional activities.

3

5.It is the further case of the appellant­plaintiff that it has

the   registration   for   the   trade   mark   and   service   mark

“RENAISSANCE” in India, under Registration No. 610567 in

Class 16 for “printed matter, periodicals, books, stationery,

manuals, magazines, instructional and teaching materials

and office requisites” and Registration No. 1241271 in Class

42 for “hotel, restaurant, catering, bar and cocktail lounge

services, provisions of facilities for meetings, conferences and

exhibitions, reservation services for hotel accommodations”,

respectively.

6.According to the appellant­plaintiff, it came across a

website   at  www.sairenaissance.com  through   which   it

discovered that the respondents­defendants were operating

one hotel in Bangalore and another one in Puttaparthi under

the   impugned   name   “SAI   RENAISSANCE”,   which   wholly

incorporates the appellant­plaintiff’s well­known trade mark

and  service  mark “RENAISSANCE”. The  appellant­plaintiff

immediately instructed that an investigation be carried out

and sought legal advice with regard to the violation of its

intellectual property.   Upon investigation, it was revealed

4

that the respondents­defendants were running one hotel at

Kadugodi, near Whitefield Railway Station, Bangalore and

another one at By­Pass Road, Puttaparthi.   It was further

revealed   that   the   respondents­defendants   were   copying

appellant­plaintiff’s trade mark “RENAISSANCE”, its stylized

representation, signage and business cards and leaflets.  It is

the case of the appellant­plaintiff that this was done in such

a manner so as to suggest an affiliation, association, nexus

or connection with the business of the appellant­plaintiff.

The appellant­plaintiff, therefore, claimed infringement of its

registered trade mark “RENAISSANCE” in Class 16 and Class

42.  The appellant­plaintiff further contended that a similar

suit instituted by it at Kochi being C.S. No. 5 of 2005 before

the District Court at Ernakulam was decreed in its favour

vide judgment dated 31

st

 January 2008.

7.The respondents­defendants resisted the claim of the

appellant­plaintiff by filing their written statement. It was

contended   that   the   suit   was   liable   to   be   dismissed   on

account of delay, laches and acquiescence.   It was further

contended that “RENAISSANCE” is a generic word and no

5

such exclusive rights can be claimed over it in India as it is

neither a well­known mark, nor it has any reputation built

up   by   the   appellant­plaintiff.   It   is   the   case   of   the

respondents­defendants that they are ardent devotees of Sri

Shirdi Sai Baba and Sri Puttaparthi Sai Baba.  It is the belief

of   all   the   devotees   of   Sri   Sai   Baba   including   the   first

respondent­defendant that Sri Puttaparthi Sai Baba is the

reincarnation of Sri Shirdi Sai Baba and therefore, the first

respondent­defendant   used   the   dictionary   word

“RENAISSANCE” after the name of Sri Shirdi Sai Baba and

adopted the name “SAI RENAISSANCE”. It is the case of the

first  respondent­defendant that  he has  been running the

hotel for the last 15 years.  According to the first respondent­

defendant,   the   hotel   at   Kadugodi   near   Whitefield   was

established in the year 2001 near the Ashram of Sri Sai

Baba.  It is the case of the first respondent­defendant that

the hotel was established so as to provide facilities to the

devotees of Sri Sai Baba. The respondents­defendants further

submitted that even the first respondent­defendant was not

aware that the appellant­plaintiff had established any such

6

hotel by incorporating the word “RENAISSANCE” in its name

till he received suit summons in the said case.

8.It is contended by the respondents­defendants that the

word “RENAISSANCE” is commonly found in the dictionary

and is used by a large number of people and therefore, the

trade mark “RENAISSANCE” has not become distinctive with

the appellant­plaintiff as claimed by it. It is submitted by the

respondents­defendants that “RENAISSANCE” is neither a

coined word nor an inventive mark. It is further the case of

the   respondents­defendants   that   the   appellant­plaintiff’s

mark “RENAISSANCE” registered under Class 42 is subject

to   rectification   proceedings,   and   as   such,   the   appellant­

plaintiff cannot claim that they are the registered proprietors

of the said trade mark “RENAISSANCE”.

9.It is the further case of the respondents­defendants that

the   class   of   customers   to   which   they   were   catering   was

totally different from the class of customers to which the

appellant­plaintiff was catering.   It is their case that the

services provided by them and the appellant­plaintiff were

also totally different. It was contended that the respondents­

7

defendants did not provide non­vegetarian food and alcoholic

drinks to its customers.   It was therefore contended that

there was no possibility of confusion being created in the

minds of the customers that the hotel of the respondents­

defendants belonged to or was affiliated to the appellant­

plaintiff.

10.The trial court framed the following issues: 

“1.Whether   the   Plaintiff   is   the   registered

proprietor   of   the   trade   mark/service   mark

“RENAISSANCE”   under   the   Trade   Mark   Act

1999?

2.Whether the plaintiff is the proprietor of trade

mark/service mark “Renaissance” on account

of prior adoption and use in relation to hotels

and hospitality business?

3.Whether the plaintiff proves that the defendant

is infringing the trade mark of the plaintiff?

4.Whether the plaintiff proves that the action of

defendant is one of passing off?

5.Whether the plaintiff is entitled to an order for

delivery of goods, labels or any other printed

materials?

6.Whether   plaintiff  is   entitled   for   rendition  of

accounts and damages?

7.To   what   reliefs   and   decree   the   parties   are

entitled for?

Additional Issues

8

1.Whether the suit is not maintainable for want

of   signing   and   verification   of   the   plaint   by

person having locus standi?

2.Whether the defendants prove that they have

been   honestly   and   continuously   using   the

trade mark Hotel SAIRenaissance?”

11.The trial court answered the aforesaid issues as under:

“12. My answer to the above issues are as under:

Issue No.1: Affirmative

Issue No.2: Affirmative

Issue No.3: Affirmative

Issue No.4: Negative

Issue No.5: Negative

Issue No.6: negative 

Additional Issue

No.1:

Affirmative

Additional Issue

No.2:

does not arise for

consideration”

12.The trial court after considering the evidence on record

and   contentions   raised   on   behalf   of   the   parties,   partly

decreed the suit  by restraining the respondents­defendants

from using the trade mark “SAI RENAISSANCE” or any other

trade mark which incorporates the appellant­plaintiff’s trade

mark “RENAISSANCE” or is deceptively similar thereto in

relation   to   or   upon   printed   matter,   periodicals,   books,

instructional and teaching materials, stationery, manuals,

9

magazines and office requisites amounting to infringement of

the appellant­plaintiff’s registered trade mark No. 610567 in

Class 16 and for hotel, restaurant, catering, bar and cocktail

lounge   services,   provision   of   facilities   for   meetings,

conferences and exhibitions, reservation services for hotel

accommodations amounting to infringement of the appellant­

plaintiff’s registered trade mark No. 1241271 in Class 42.

The trial court further restrained the respondents­defendants

from opening, operating, managing, franchising, licensing,

dealing   directly   or   indirectly   in   hotels,   restaurant,   or

hospitality services of any manner under the trade mark or

service   mark   “RENAISSANCE”   or   any   deceptively   similar

mark   “RENAISSANCE”   or   any   deceptively   similar   mark

including   on   the   internet   as   a   domain   name

www.sairenaissance    .com or in any manner so as to pass off

their services as those of or concocted with the appellant­

plaintiff.   The trial court, however, rejected the claim of the

appellant­plaintiff for damages. Being aggrieved thereby, the

respondents­defendants appealed before the High Court.

10

13.The High Court observed that the evidence produced by

the appellant­plaintiff did not disclose that a trans­border

reputation was earned by it to uphold its plea in that regard.

The High Court further observed that the appellant­plaintiff

is a 5 Star hotel but the respondents­defendants’ hotel is not

of that standard.  The High Court further observed that no

evidence was produced by the appellant­plaintiff to show that

the respondents­defendants were taking unfair advantage of

its   trade   mark   or   that   the   use   of   the   word   “SAI

RENAISSANCE” was detrimental to the distinctive character

or reputation of the appellant­plaintiff’s trade mark.

14.Insofar as the judgment of the Kerala High Court in the

case   of  M/s   The   RENAISSANCE,   Cochin   v.   M/s

RENAISSANCE Hotels Inc. Marriotr

1

  in which injunction

was   granted   in   favour   of   the   plaintiff   against   the   Hotel

(RENAISSANCE,   COCHIN)   is   concerned,   the   High   Court

observed that the said judgment was not applicable to the

facts of the present case.  It was observed that in the said

case, one of the customers had claimed that he was misled to

1 RFA No. 235 of 2008 dated 28

th

 April, 2009

11

believe that “The RENAISSANCE, COCHIN” was a part of the

plaintiff’s hotel chain and therefore, he resided there.   The

High Court observed that in the present case, none of the

customers had made such a claim.  It further observed that

the witness of the appellant­plaintiff had admitted that the

respondents­defendants serve only vegetarian food without

liquor   and   that   he   had   no   idea   that   the   respondents­

defendants had established two hotels exclusively for serving

the   devotees   of   Satya   Sai   Baba   at   Puttaparthi   and

Bengaluru, respectively.   The High Court further observed

that the evidence on record shows that the respondents­

defendants   have   not   taken   unfair   advantage,   or   that   its

existence   was   detrimental   to   the   distinctive   character   or

reputation of the appellant­plaintiff’s trade mark.  The High

Court, therefore, observed that there was no infringement of

trade mark, and as such, allowed the appeal filed by the

respondents­defendants   herein   by   setting   aside   the

judgement and decree dated 21

st

  June 2012 passed by the

trial court and dismissed the suit.  Being aggrieved thereby,

the appellant­plaintiff has approached this Court.

12

15.We have heard Shri K.V. Viswanathan, learned Senior

Counsel appearing on behalf of the appellant­plaintiff and

Shri B.C. Sitarama Rao, learned counsel appearing on behalf

of the respondents­defendants. 

16.Shri   Viswanathan   submitted   that   the   test   under

Sections 29(1), 29(2) and 29(3) of the Trade Marks Act, 1999

(hereinafter referred to as the “said Act”) would be applicable

in the present case, where the class of goods or services is

identical or similar. He submitted that, however, the High

Court has grossly erred in applying the test as provided

under Section 29(4) of the said Act.   The learned Senior

Counsel submitted that the High Court has further erred in

only referring to the condition stipulated in clause (c) of

Section 29(4) of the said Act.   He submitted that Section

29(4) of the said Act would be applicable only if all the three

conditions specified therein are satisfied.  The learned Senior

Counsel   further   submitted   that   the   High  Court   has  also

failed to take into consideration that since the respondents­

defendants   were   using   the   appellant­plaintiff’s   registered

trade mark “RENAISSANCE” as a part of their trade name for

13

the   hotels   and   as   a   part   of   the   name  of  their   business

concern, it squarely falls under sub­section (5) of Section 29

of the said Act and therefore, the respondents­defendants

were liable for infringement of registered trade mark.

17.Shri   Viswanathan   further   submitted   that   merely

because the respondents­defendants were using the prefix

“SAI”   before   the   registered   trade   mark   of   the   appellant­

plaintiff,   it   would   not   save   them   from   an   action   for

infringement   of   the   registered   trade   mark.    He   further

submitted that the High Court, even after observing that the

appellant­plaintiff was a prior user and registered proprietor

in respect of the mark “RENAISSANCE” and having held that

the respondents­defendants had adopted and had been using

the   registered   trade   mark   of   the   appellant­plaintiff

“RENAISSANCE” along with the prefix “SAI” and that both of

them are in the hotels and hospitality business, has totally

erred   in   holding   that   there   was   no   infringement   of   the

appellant­plaintiff’s trade mark.  The learned Senior Counsel

in support of this proposition, relies on the judgment of this

14

Court in the case of  Laxmikant V. Patel v. Chetanbhai

Shah and Another

2

.

18.Shri Viswanathan further submitted that the test of

deception or confusion has been wrongly applied by the High

Court inasmuch as, in an action for infringement, where the

respondents­defendants’   trade   mark   is   identical   with   the

appellant­plaintiff’s trade mark, such a test would not be

applicable.  In support of this proposition, he relies on the

judgment of this Court in the case of  Ruston & Hornsby

Limited v. Zamindara Engineering Co.

3

.

19.Shri   Viswanathan   submitted   that   in   an   action   for

infringement, where the similarity between the plaintiff’s and

the defendant’s mark is close either visually, phonetically or

otherwise, and once it is found by the Court that there is an

imitation, no further evidence is required to establish that

the plaintiff’s rights are violated.  Reliance in this respect is

placed on the judgment of this Court in the case of Kaviraj

2 (2002) 3 SCC 65

3 (1969) 2 SCC 727

15

Pandit   Durga   Dutt   Sharma   v.   Navaratna

Pharmaceutical Laboratories

4

.

20.The learned Senior Counsel further submitted that the

High Court, while reversing the judgement and decree passed

by the trial court, has not applied the law correctly, as laid

down by this Court in the case of Midas Hygiene Industries

(P) Limited and Another v. Sudhir Bhatia and Others

5

.

21.Shri Sitarama Rao, learned counsel appearing on behalf

of the respondents­defendants, submitted that the very suit

filed by the appellant­plaintiff itself was not maintainable

inasmuch as the appellant­plaintiff was not a legal person.  It

is   further   submitted   that   “RENAISSANCE”   is   a   generic

English   word   and   the   appellant­plaintiff   cannot   claim

monopoly of the same.   He submitted that the respondent

No. 1 was named “Vijaya Sai” by his parents as they believed

that he was born as a result of the prayers made to Sri Sai

Baba.   It is further submitted that “RENAISSANCE” means

“re­birth”   and   that   the   name   “SAI   RENAISSANCE”   was

4 [1965] 1 SCR 737

5 (2004) 3 SCC 90

16

adopted for his hotel to signify the birth of Sri Puttaparthi Sai

Baba as a reincarnation of Sri Shirdi Sai Baba and that the

use   of   mark   “SAI   RENAISSANCE”   amounts   to   honest

concurrent use under Section 12 of the said Act.  He further

submitted   that   the   appellant­plaintiff   acquiesced   to   the

respondents­defendants’ use of the mark inasmuch as the

suit came to be filed after a long time gap.

22.Shri Sitarama Rao submitted that the High Court has

rightly held that the respondents­defendants’ use was honest

and that the reasoning given by them for adopting the word

“SAI RENAISSANCE” was justifiable.   He further submitted

that   the   High   Court   has   rightly   held   that   the   class   of

customers   to   which   the   appellant­plaintiff   and   the

respondents­defendants were catering was totally different,

and as such, had rightly allowed the appeal and dismissed

the suit.

23.The   learned   counsel   appearing   on   behalf   of   the

respondents­defendants relies on the judgments of this Court

in the cases of  Khoday Distilleries Limited (Now known

as Khoday India Limited) v. Scotch Whisky Association

17

and Others

6

, Nandhini Deluxe v. Karnataka Cooperative

Milk   Producers   Federation   Limited

7

,  Corn   Products

Refining Co. v. Shangrila Food Products Limited

8

  and

Neon   Laboratories   Limited   v.   Medical   Technologies

Limited and Others

9

.

24.Shri   Viswanathan,   in   rejoinder,   has   placed   certain

documents   on   record   to   show   that   the   respondents­

defendants have already discontinued the use of the term

“RENAISSANCE” from the name of their hotel, signage, etc.,

and   as   such,   accepted   that   their   use   of   the   term

“RENAISSANCE” amounted to infringement of the appellant­

plaintiff’s trade mark.

25.For   appreciation   of   the   rival   controversy,   it   will   be

appropriate to briefly refer to the legislative scheme with

regard to the trade mark laws.  

26.On the day when India attained independence, the law

with regard to registration and effective protection of trade

6 (2008) 10 SCC 723

7 (2018) 9 SCC 183

8 [1960] 1 SCR 968

9 (2016) 2 SCC 672

18

marks   was   governed   by   The   Trade   Marks   Act,   1940

(hereinafter referred to as the “1940 Act”).  Section 21 of the

1940 Act provided for the right conferred by registration and

the exclusive right to use of the trade mark to the registered

proprietor   of   the   trade   mark   and   infringement   thereof.

Section 21 of the 1940 Act reads thus:

“21. Right conferred by registration.— (1) Subject

to the provisions of Sections 22, 25 and 26, the

registration of a person in the register as proprietor

of a trade mark in respect of any goods shall give to

that person the exclusive right to the use of the

trade mark in relation to those goods and, without

prejudice   to   the   generality   of   the   foregoing

provision, that right shall be deemed to be infringed

by any person who, not being the proprietor of the

trade mark or a registered user thereof using by way

of the permitted use, uses a mark identical with it

or so nearly resembling it as to be likely to deceive

or   cause   confusion,   in   the   course   of   trade,   in

relation   to   any   goods   in   respect   of   which   it   is

registered, and in such manner as to render the use

of the mark likely to be taken either—

(a) as being used as a trade mark; or

(b) to import a reference to some person

having the right either as a proprietor or

as registered user to use the trade mark

or to goods with which such a person as

aforesaid is connected in the course of

trade.”

19

27.The legislature noticed that the 1940 Act was enacted

prior   to   attaining   independence,   and   after   attaining

independence, the development in the field of commerce and

industry was quite rapid, and it was found that the law

relating to trade marks was not adequate enough to meet the

growing demands. Accordingly, The Trade and Merchandise

Marks Act, 1958 (hereinafter referred to as the “1958 Act”)

was  enacted.   Section  29  of   the  1958  Act  dealt   with  the

infringement of trade marks, which reads thus:

“29.   Infringement   of   trade   marks.—(1)   A

registered trade mark is infringed by a person who,

not being the registered proprietor of the trade mark

or   a   registered   user   thereof   using   by   way   of

permitted use, uses in the course of a trade mark

which is identical with, or deceptively similar to, the

trade mark, in relation to any goods in respect of

which the trade mark is registered and in such

manner as to render the use of the mark likely to be

taken as being used as a trade mark.

(2) In an action for infringement of a trade mark

registered in Part B of the register an injunction or

other relief shall not be granted to the plaintiff if the

defendant establishes to the satisfaction of the court

that   the   use   of   the   mark   of   which   the   plaintiff

complains is not likely to deceive or cause confusion

or to be taken as indicating a connection in the

course  of trade between  the goods  in  respect  of

which the trade mark is registered and some person

having the right, either as registered proprietor or

as registered user, to use the trade mark.”

20

28.Thereafter, in view of the developments in trading and

commercial practices, increasing globalization of trade and

industry,   the   need   to   encourage   investment   flows   and

transfer of technology, and the need for simplification and

harmonization of trade mark management systems, it was

found necessary by the Parliament to repeal the 1958 Act

and enact a new Act, i.e., the said Act.  It will be relevant to

refer to the Statement of Objects and Reasons of the said Act:

“The Trade and Merchandise Marks Act, 1958 has

served its purpose over the last four decades.  It was

felt that a comprehensive review of the existing law

be made in view of developments in trading and

commercial   practices,   increasing   globalization   of

trade   and   industry,   the   need   to   encourage

investment flows and transfer of technology, need

for simplification and harmonization of trade mark

management systems and to give effect to important

judicial decisions.   To achieve these purposes, the

present Bill proposes to incorporate, inter alia the

following, namely:­ 

…..

(j)prohibiting use of someone else’s trade marks

as part of corporate names, or name of business

concern;

……”

21

29.The Trade Marks Bill of 1999 was passed by both the

Houses of Parliament and the assent of the President was

received on 30

th

 December 1999.  It came into force on 15

th

September 2003.  It will be relevant to refer to Sections 28

and 29 of the said Act:

“28. Rights conferred by registration.—(1) Subject

to the other provisions of this Act, the registration of

a trade mark shall, if valid, give to the registered

proprietor of the trade mark the exclusive right to

the use of the trade mark in relation to the goods or

services   in   respect   of   which   the   trade   mark   is

registered   and   to   obtain   relief   in   respect   of

infringement   of   the   trade   mark   in   the   manner

provided by this Act.

(2) The exclusive right to the use of a trade mark

given under sub­section (1) shall be subject to any

conditions and limitations to which the registration

is subject.

(3)   Where   two   or   more   persons   are   registered

proprietors of trade marks, which are identical with

or nearly resemble each other, the exclusive right to

the use of any of those trade marks shall not (except

so far as their respective rights are subject to any

conditions or limitations entered on the register) be

deemed to have been acquired by any one of those

persons   as   against   any   other   of   those   persons

merely by registration of the trade marks but each

of those persons has otherwise the same rights as

against other persons (not being registered users

using by way of permitted use) as he would have if

he were the sole registered proprietor.

29. Infringement of registered trade marks .—(1)

A registered trade mark is infringed by a person

22

who, not being a registered proprietor or a person

using by way of permitted use, uses in the course of

trade, a mark which is identical with, or deceptively

similar to, the trade mark in relation to goods or

services   in   respect   of   which   the   trade   mark   is

registered and in such manner as to render the use

of the mark likely to be taken as being used as a

trade mark.

(2)   A   registered   trade   mark   is   infringed   by   a

person who, not being a registered proprietor or a

person using by way of permitted use, uses in the

course of trade, a mark which because of—

(a)   its   identity   with   the   registered   trade

mark and the similarity of the goods or

services covered by such registered trade

mark; or

(b) its similarity to the registered trade mark

and the identity or similarity of the goods

or   services   covered   by   such   registered

trade mark; or

(c) its identity with the registered trade mark

and the identity of the goods or services

covered by such registered trade mark,

is   likely   to   cause   confusion   on   the   part   of   the

public, or which is likely to have an association with

the registered trade mark.

(3) In any case falling under clause (c) of sub­

section (2), the court shall presume that it is likely

to cause confusion on the part of the public.

(4)   A   registered   trade   mark   is   infringed   by   a

person who, not being a registered proprietor or a

person using by way of permitted use, uses in the

course of trade, a mark which—

(a)   is   identical   with   or   similar   to   the

registered trade mark; and

23

(b) is used in relation to goods or services

which are not similar to those for which

the trade mark is registered; and

(c)   the   registered   trade   mark   has   a

reputation in India and the use of the

mark   without   due   cause   takes   unfair

advantage   of   or   is   detrimental   to,   the

distinctive   character   or   repute   of   the

registered trade mark.

(5) A registered trade mark is infringed by a person

if he uses such registered trade mark, as his trade

name or part of his trade name, or name of his

business   concern   or   part   of   the   name,   of   his

business concern dealing in goods or services in

respect of which the trade mark is registered.

(6) For the purposes of this section, a person uses a

registered mark, if, in particular, he—

(a)   affixes   it   to   goods   or   the   packaging

thereof;

(b) offers or exposes goods for sale, puts

them on the market, or stocks them for

those purposes under the registered trade

mark, or offers or supplies services under

the registered trade mark;

(c)   imports   or   exports   goods   under   the

mark; or

(d)   uses   the   registered   trade   mark   on

business papers or in advertising.

(7) A registered trade mark is infringed by a person

who   applies   such   registered   trade   mark   to   a

material   intended   to   be   used   for   labelling   or

packaging   goods,   as   a   business   paper,   or   for

advertising goods or services, provided such person,

when he applied the mark, knew or had reason to

believe that the application of the mark was not

duly authorised by the proprietor or a licensee.

24

(8)   A   registered   trade   mark   is   infringed   by   any

advertising of that trade mark if such advertising—

(a) takes unfair advantage of and is contrary

to   honest   practices   in   industrial   or

commercial matters; or

(b) is detrimental to its distinctive character;

or

(c)   is   against  the   reputation  of  the   trade

mark.

(9) Where the distinctive elements of a registered

trade mark consist of or include words, the trade

mark may be infringed by the spoken use of those

words as well as by their visual representation and

reference in this section to the use of a mark shall

be construed accordingly.”

30.Sub­section (1) of Section 28 of the said Act provides

that  subject to the other provisions of the said Act, the

registration   of   a   trade   mark   shall,   if   valid,   give   to   the

registered proprietor of the trade mark the exclusive right to

the use of the trade mark in relation to the goods or services

in respect of which the trade mark is registered and to obtain

relief in respect of infringement of the trade mark in the

manner provided by the said Act.  Sub­section (2) of Section

28 of the said Act provides that the exclusive right to the use

of a trade mark given under sub­section (1) of Section 28 of

the   said   Act   shall   be   subject   to   any   conditions   and

25

limitations   to   which   the   registration   is   subject.     The

provisions of sub­section (3) of Section 28 of the said Act

would not be relevant for the purpose of the present case.

31.Sub­section (1) of Section 29 of the said Act provides

that a registered trade mark is infringed by a person  who,

not being a registered proprietor or a person using by way of

permitted use, uses in the course of trade, a mark which is

identical with, or deceptively similar to, the trade mark in

relation to goods or services in respect of which the trade

mark is registered and in such manner as to render the use

of the mark likely to be taken as being used as a trade mark.

Sub­section (2) of Section 29 of the said Act provides that a

registered trade mark is infringed by a person who, not being

a registered proprietor or a person using by way of permitted

use, uses in the course of trade, a mark which because of its

identity with the registered trade mark and the similarity of

the goods or services covered by such registered trade mark;

or its similarity to the registered trade mark and the identity

or   similarity   of   the   goods   or   services   covered   by   such

registered trade mark; or its identity with the registered trade

26

mark and the identity of the goods or services covered by

such registered trade mark, is likely to cause confusion on

the   part   of   the   public,   or   which   is   likely   to   have   an

association with the registered trade mark. Sub­section (3) of

Section 29 of the said Act is of vital importance.  It provides

that in any case falling under clause (c) of sub­section (2) of

Section 29 of the said Act, the court shall presume that it is

likely to cause confusion on the part of the public. 

32.A perusal of sub­section (2) of Section 29 of the said Act

would reveal that a registered trade mark would be infringed

by  a  person,   who not  being  a  registered  proprietor  or  a

person using by way of permitted use, uses in the course of

trade,   a   mark   which   because   of   the   three   eventualities

mentioned   in   clauses   (a),   (b)   and   (c),   is   likely   to   cause

confusion on the part of the public, or which is likely to have

an association with the registered trade mark.   The first

eventuality covered by clause (a) being its identity with the

registered trade mark  and the  similarity of  the  goods or

services covered by such registered trade mark.  The second

one covered by clause (b) being its similarity to the registered

27

trade mark and the identity or similarity of the goods or

services covered by such registered trade mark.   The third

eventuality stipulated in clause (c) would be its identity with

the registered trade mark and the identity of the goods or

services covered by such registered trade mark.  

33.It is, however, pertinent to note that by virtue of sub­

section (3) of Section 29 of the said Act, the legislative intent

insofar   as   the   eventuality   contained   in   clause   (c)   is

concerned, is clear.  Sub­section (3) of Section 29 of the said

Act provides that in any case falling under clause (c) of sub­

section (2) of Section 29 of the said Act, the Court shall

presume that it is likely to cause confusion on the part of the

public.  

34.Sub­section (4) of Section 29 of the said Act provides

that a  registered trade mark is infringed by a person who,

not being a registered proprietor or a person using by way of

permitted use, uses in the course of trade, a mark which is

identical with or similar to the registered trade mark; and is

used in relation to goods or services which are not similar to

those   for   which   the   trade   mark   is   registered;   and   the

28

registered trade mark has a reputation in India and the use

of the mark without due cause takes unfair advantage of or

is detrimental to, the distinctive character or repute of the

registered trade mark. 

35.Sub­section (5) of Section 29 of the said Act provides

that a registered trade mark is infringed by a person if he

uses such registered trade mark, as his trade name or part of

his trade name, or name of his business concern or part of

the   name,   of   his   business   concern   dealing   in   goods   or

services in respect of which the trade mark is registered.

36.Sub­section (6) of Section 29 of the said Act provides

that   for   the   purposes   of   this   section,   a   person   uses   a

registered mark, if, in particular, he affixes it to goods or the

packaging thereof; offers or exposes goods for sale, puts them

on the market, or stocks them for those purposes under the

registered trade mark, or offers or supplies services under

the registered trade mark; imports or exports goods under

the mark; or uses the registered trade mark on business

papers or in advertising. 

29

37.Sub­section (7) of Section 29 of the said Act provides

that a registered trade mark is infringed by a person who

applies such registered trade mark to a material intended to

be   used   for   labelling   or   packaging   goods,   as   a   business

paper, or for advertising goods or services, provided such

person, when he applied the mark, knew or had reason to

believe   that   the   application   of   the   mark   was   not   duly

authorized by the proprietor or a licensee.

38.Sub­section (8) of Section 29 of the said Act provides

that a registered trade mark is infringed by any advertising of

that trade mark if such advertising takes unfair advantage of

and   is   contrary   to   honest   practices   in   industrial   or

commercial   matters;   or   is   detrimental   to   its   distinctive

character; or is against the reputation of the trade mark.

39.Sub­section (9) of Section 29 of the said Act provides

that where the distinctive elements of a registered trade mark

consist of or include words, the trade mark may be infringed

by the spoken use of those words as well as by their visual

30

representation and reference in this section to the use of a

mark shall be construed accordingly.

40.Section 30 of the said Act deals with the limits on effect

of registered trade mark.  Section 30 of the said Act, which

would also be of vital importance in the present case, reads

thus:

“30. Limits on effect of registered trade mark.—

(1) Nothing  in  Section 29 shall  be  construed as

preventing the use of a registered trade mark by any

person   for   the   purposes   of   identifying   goods   or

services as those of the proprietor provided the use

—

(a) is in accordance with honest practices

in industrial or commercial matters, and

(b)   is   not   such   as   to   take   unfair

advantage   of   or   be   detrimental   to   the

distinctive   character   or   repute   of   the

trade mark.

(2) A registered trade mark is not infringed where—

(a) the use in relation to goods or services

indicates   the   kind,   quality,   quantity,

intended   purpose,   value,   geographical

origin, the time of production of goods or

of   rendering   of   services   or   other

characteristics of goods or services;

(b) a trade mark is registered subject to

any conditions or limitations, the use of

the trade mark in any manner in relation

to goods to be sold or otherwise traded in,

in any place, or in relation to goods to be

31

exported to any market or in relation to

services for use or available or acceptance

in any place or country outside India or

in   any   other   circumstances,   to   which,

having   regard   to   those   conditions   or

limitations,   the   registration   does   not

extend;

(c) the use by a person of a trade mark—

(i) in relation to goods connected in

the   course   of   trade   with   the

proprietor or a registered user of the

trade mark if, as to those goods or a

bulk or which they form part, the

registered   proprietor   or   the

registered   user   conforming   to   the

permitted use has applied the trade

mark   and   has   not   subsequently

removed or obliterated it, or has at

any   time   expressly   or   impliedly

consented to the use of the trade

mark; or

(ii) in relation to services to which

the proprietor of such mark or of a

registered   user   conforming   to   the

permitted use has applied the mark,

where the purpose and effect of the

use of the mark is to indicate, in

accordance with the fact, that those

services have been performed by the

proprietor or a registered user of the

mark;

(d) the use of a trade mark by a person in

relation to goods adapted to form part of,

or   to   be   accessory   to,   other   goods   or

services   in relation to  which the  trade

mark   has   been   used   without

infringement   of   the   right   given   by

registration under this Act or might for

32

the time being be so used, if the use of

the trade mark is reasonably necessary in

order   to   indicate   that   the   goods   or

services are so adapted, and neither the

purpose nor the effect of the use of the

trade mark is to indicate, otherwise than

in accordance with the fact, a connection

in the course of trade between any person

and the goods or services, as the case

may be;

(e) the use of a registered trade mark,

being one of two or more trade marks

registered   under   this   Act   which   are

identical or nearly resemble each other,

in exercise of the right to the use of that

trade mark given by registration under

this Act.

(3) Where the goods bearing a registered trade mark

are lawfully acquired by a person, the sale of the

goods in the market or otherwise dealing in those

goods by that person or by a person claiming under

or through him is not infringement of a trade by

reason only of

*

—

(a) the registered trade mark having been

assigned by the registered proprietor to

some other person, after the acquisition

of those goods; or

(b)   the   goods   having   been   put   on   the

market under the registered trade mark

by the proprietor or with his consent.

(4) Sub­section (3) shall not apply where there exists

legitimate   reasons   for   the   proprietor   to   oppose

further dealings in the goods in particular, where

the condition of the goods, has been changed or

impaired after they have been put on the market.”

33

41.Section 31 of the said Act is also relevant in the present

case, which reads thus:

“31. Registration to be prima facie evidence of

validity.—(1) In all legal proceedings relating to a

trade   mark   registered   under   this   Act   (including

applications   under   Section   57),   the   original

registration of the trade mark and of all subsequent

assignments and transmissions of the trade mark

shall be prima facie evidence of the validity thereof.

(2) In all legal proceedings, as aforesaid a registered

trade mark shall not be held to be invalid on the

ground that it was not a registrable trade mark

under   Section   9   except   upon   evidence   of

distinctiveness   and   that   such   evidence   was   not

submitted to the Registrar before registration, if it is

proved that the trade mark had been so used by the

registered proprietor or his predecessor in title as to

have become distinctive at the date of registration.”

42.It   could   thus   be   seen   that   in   all   legal   proceedings

relating to trade mark registered under the said Act, the

original registration of the trade mark and of all subsequent

assignments and transmissions of the trade mark shall be

prima facie evidence of the validity thereof.  

43.The legislative scheme is clear that when the mark of

the defendant is identical with the registered trade mark of

the plaintiff and the goods or services covered are similar to

34

the ones covered by such registered trade mark, it may be

necessary to prove that it is likely to cause confusion on the

part of the public, or which is likely to have an association

with the registered trade mark.   Similarly, when the trade

mark of the plaintiff is similar to the registered trade mark of

the defendant and the goods or services covered by such

registered trade mark are identical or similar to the goods or

services covered by such registered trade mark, it may again

be necessary to establish that it is likely to cause confusion

on the part of the public.  However, when the trade mark of

the defendant is identical with the registered trade mark of

the plaintiff and that the goods or services of the defendant

are identical with the goods or services covered by registered

trade mark, the Court shall presume that it is likely to cause

confusion on the part of the public.  

44.Having considered the legislative scheme as has been

elaborately provided in the said Act, it will be apposite to

refer to the observations of this Court, while considering

Section 21 of The Trade Marks Act, 1940 in the case of

Kaviraj Pandit Durga Dutt Sharma  (supra):  

35

“28. The other ground of objection that the findings

are   inconsistent   really   proceeds   on   an   error   in

appreciating   the   basic   differences   between   the

causes   of   action   and   right   to   relief   in   suits   for

passing   off   and   for   infringement   of   a   registered

trade   mark   and   in   equating   the   essentials   of   a

passing off action with those in respect of an action

complaining of an infringement of a registered trade

mark. We have already pointed out that the suit by

the respondent complained both of an invasion of a

statutory right under Section 21 in respect of a

registered trade mark and also of a passing off by

the use of the same mark. The finding in favour of

the appellant to which the learned counsel drew our

attention   was   based   upon   dissimilarity   of   the

packing in which the goods of the two parties were

vended, the difference in the physical appearance of

the two packets by reason of the variation in the

colour and other features and their general get­up

together with the circumstance that the name and

address of the manufactory of the appellant was

prominently   displayed   on   his   packets   and   these

features   were   all   set   out   for   negativing   the

respondent's claim that the appellant had passed off

his goods as those of the respondent. These matters

which are of the essence of the cause of action for

relief on the ground of passing off play but a limited

role in an action for infringement of a registered

trade mark by the registered proprietor who has a

statutory   right   to   that   mark   and   who   has   a

statutory remedy for the event of the use by another

of that mark or a colourable imitation thereof. While

an action for passing off is a Common Law remedy

being in substance an action for deceit, that is, a

passing off by a person of his own goods as those of

another,   that   is   not   the   gist   of   an   action   for

infringement.   The   action   for   infringement   is   a

statutory   remedy   conferred   on   the   registered

proprietor   of   a   registered   trade   mark   for   the

vindication of the exclusive right to the use of the

36

trade mark in relation to those goods” (Vide Section

21 of the Act). The use by the defendant of the trade

mark of the plaintiff is not essential in an action for

passing off, but is the sine qua non in the case of an

action   for   infringement.   No   doubt,   where   the

evidence in respect of passing off consists merely of

the colourable use of a registered trade mark, the

essential features of both the actions might coincide

in   the   sense   that   what   would   be   a   colourable

imitation of a trade mark in a passing off action

would also be such in an action for infringement of

the same trade mark. But there the correspondence

between   the   two   ceases.   In   an   action   for

infringement, the plaintiff must, no doubt, make out

that the use of the defendant's mark is likely to

deceive,   but   where   the   similarity   between   the

plaintiff's   and   the   defendant's   mark   is   so   close

either visually, phonetically or otherwise and the

court   reaches   the   conclusion   that   there   is   an

imitation,   no   further   evidence   is   required   to

establish   that   the   plaintiff's   rights   are   violated.

Expressed in another way, if the essential features

of the trade mark of the plaintiff have been adopted

by the defendant, the fact that the get­up, packing

and other writing or marks on the goods or on the

packets in which he offers his goods for sale show

marked differences, or indicate clearly a trade origin

different from that of the registered proprietor of the

mark would be immaterial; whereas in the case of

passing off, the defendant may escape liability if he

can  show   that   the   added   matter  is   sufficient   to

distinguish his goods from those of the plaintiff.”

45.It could thus be seen that this Court has pointed out

the distinction between the causes of action and right to

relief   in   suits   for   passing   off   and   for   infringement   of

37

registered trade mark.  It has been held that the essentials of

a   passing   off   action   with   those   in   respect   of   an   action

complaining of an infringement of a registered trade mark,

cannot be equated.  It has been held that though an action

for passing off is a Common Law remedy being an action for

deceit, that is, a passing off by a person of his own goods as

those of another; the action for infringement is a statutory

right conferred on the registered proprietor of a registered

trade mark for the vindication of the exclusive rights to the

use of the trade mark in relation to those goods. The use by

the defendant of the trade mark of the plaintiff is a sine qua

non in the case of an action for infringement. It has further

been held that if the essential features of the trade mark of

the plaintiff have been adopted by the defendant, the fact

that the get­up, packing and other writing or marks on the

goods or on the packets in which he offers his goods for sale

show marked differences, or indicate clearly a trade origin

different from that of the registered proprietor of the mark,

would be immaterial in a case of infringement of the trade

mark, whereas in the case of a passing off, the defendant

38

may escape liability if he can show that the added matter is

sufficient to distinguish his goods from those of the plaintiff.

46.Again, while considering the provisions of Section 21 of

the 1940 Act, this Court in the case of Ruston & Hornsby

Limited (supra), observed thus:

“4. It   very   often   happens   that   although   the

defendant   is   not   using   the   trade   mark   of   the

plaintiff, the get up of the defendant's goods may be

so much  like  the  plaintiff's  that  a  clear  case  of

passing off would be proved. It is on the contrary

conceivable   that   although   the   defendant   may   be

using   the   plaintiff's   mark   the   get   up   of   the

defendant's goods may be so different from the get

up of the plaintiff's goods and the prices also may

by so different that there would be no probability of

deception of the public. Nevertheless, in an action

on the trade mark, that is to say, in an infringement

action, an injunction would issue as soon as it is

proved that the defendant is improperly using the

plaintiff's mark.

5. The action for infringement is a statutory right. It

is dependent upon the validity of the registration

and   subject   to   other   restrictions   laid   down   in

Sections 30, 34 and 35 of the Act. On the other

hand the gist of a passing off action is that A is not

entitled to represent his goods as the goods of B but

it   is  not   necessary   for B to  prove   that A did   this

knowingly or with any intent to deceive. It is enough

that the get­up of B's goods has become distinctive

of them and that there is a probability of confusion

between them and the goods of A. No case of actual

deception nor any actual damage need be proved. At

common   law   the   action   was   not   maintainable

39

unless there had been fraud on A's part. In equity,

however,   Lord   Cottenham,   L.C.,

in Millington v. Fox [3 My & Cr 338] held that it was

immaterial   whether   the   defendant   had   been

fraudulent or not in using the plaintiff's trade mark

and granted an injunction accordingly. The common

law   courts,   however,   adhered   to   their   view   that

fraud was necessary until the Judicature Acts, by

fusing law and equity, gave the equitable rule the

victory over the common law rule.

6. The two actions, however, are closely similar in

some respects. As was observed by the Master of the

Rolls   in Saville   Perfumery   Ltd. v. June   Perfect

Ltd. [58 RPC 147 at 161] :

“The statute law relating to infringement

of   trade   marks   is   based   on   the   same

fundamental idea as the law relating to

passing­off. But it differs from that law in

two   particulars,   namely   (1)   it   is

concerned   only   with   one   method   of

passing­off, namely, the use of a trade

mark, and (2) the statutory protection is

absolute in the sense that once a mark is

shown to offend, the user of it cannot

escape   by   showing   that   by   something

outside   the   actual   mark   itself   he   has

distinguished his goods from those of the

registered   proprietor.   Accordingly,   in

considering the question of infringement

the   Courts   have   held,   and   it   is   now

expressly provided by the Trade Marks

Act, 1938, Section 4, that infringement

takes place not merely by exact imitation

but   by   the   use   of   a   mark   so   nearly

resembling the registered mark as to be

likely to deceive.””

40

47.It could thus be seen that this Court again reiterated

that the question to be asked in an infringement action is as

to whether the defendant is using a mark which is same as,

or which is a colourable imitation of the plaintiff’s registered

trade mark.  It has further been held that though the get up

of   the   defendant’s   goods   may   be   so   different   from   the

plaintiff’s goods and the prices may also be so different that

there would be no probability of deception of the public,

nevertheless  even  in  such cases,  i.e., in an infringement

action, an injunction would be issued as soon as it is proved

that the defendant is improperly using the plaintiff’s mark.  It

has been reiterated that no case of actual deception nor any

actual damage needs to be proved in such cases. This Court

has further held that though two actions are closely similar

in some respects, in an action for infringement, where the

defendant’s trade mark is identical with the plaintiff’s trade

mark, the Court will not enquire whether the infringement is

such as is likely to deceive or cause confusion.

41

48.In the present case, both the trial court and the High

Court have come to the conclusion that the trade mark of the

respondents­defendants   is   identical   with   that   of   the

appellant­plaintiff and further that the services rendered by

the respondents­defendants are under the same class, i.e.,

Class 16 and Class 42, in respect of which the appellant­

plaintiff’s trade mark “RENAISSANCE” was registered.   In

such circumstances, the trial court had rightly held that the

goods of the appellant­plaintiff would be covered by Section

29(2)(c) read with Section 29(3) of the said Act. 

49.However, the High Court, while reversing the decree of

injunction   granted   by   the   trial   court,   has   held   that   the

appellant­plaintiff had failed to establish that the trade mark

has reputation in India and that the respondents­defendants’

use   thereof   was   honest   and   further   that   there   was   no

confusion likely to be created in the minds of the consumers

inasmuch as the class of consumers was totally different.  It

appears that the High Court has relied only on clause (c) of

sub­section (4) of Section 29 of the said Act to arrive at such

a conclusion.  

42

50.We find that the High Court has totally erred in taking

into consideration only clause (c) of sub­section (4) of Section

29 of the said Act.   It is to be noted that, whereas, the

legislature has used the word ‘or’ after clauses (a) and (b) in

sub­section (2) of Section 29 of the said Act, it has used the

word ‘and’ after clauses (a) and (b) in sub­section (4) of

Section 29 of the said Act.  It could thus be seen that the

legislative intent is very clear.  Insofar as sub­section (2) of

Section 29 of the said Act is concerned, it is sufficient that

any of the conditions as provided in clauses (a), (b) or (c) is

satisfied.  

51.It is further clear that in case of an eventuality covered

under clause (c) of sub­section (2) of Section 29 in view of the

provisions of sub­section (3) of Section 29 of the said Act, the

Court shall presume that it is likely to cause confusion on

the part of the public. 

52.The perusal of sub­section (4) of Section 29 of the said

Act would reveal that the same deals with an eventuality

when the impugned trade mark is identical with or similar to

43

the registered trade mark and is used in relation to goods or

services which are not similar to those for which the trade

mark is registered. Only in such an eventuality, it will be

necessary to establish that the registered trade mark has a

reputation in India and the use of the mark without due

cause takes unfair advantage of or is detrimental to, the

distinctive character or repute of the registered trade mark.

The legislative intent is clear by employing the word “and”

after clauses (a) and (b) in sub­section (4) of Section 29 of the

said Act.  Unless all the three conditions are satisfied, it will

not be open to the proprietor of the registered trade mark to

sue for infringement when though the impugned trade mark

is identical with the registered trade mark, but is used in

relation to goods or services which are not similar to those

for which the trade mark is registered.   To sum up, while

sub­section (2) of Section 29 of the said Act deals with those

situations where the trade mark is identical or similar and

the goods covered by such a trade mark are identical or

similar, sub­section (4) of Section 29 of the said Act deals

with situations where though the trade mark is identical, but

44

the goods or services are not similar to those for which the

trade mark is registered.  

53.Undisputedly,   the   appellant­plaintiff’s   trade   mark

“RENAISSANCE”   is   registered   in   relation   to   goods   and

services   in   Class   16   and   Class   42   and   the   mark   “SAI

RENAISSANCE”, which is identical or similar to that of the

appellant­plaintiff’s   trade   mark,   was   being   used   by   the

respondents­defendants in relation to the goods and services

similar to that of the appellant­plaintiff’s. 

54.In these circumstances, we are of the considered view

that it was not open for the High Court to have entered into

the discussion as to whether the appellant­plaintiff’s trade

mark had a reputation in India and the use of the mark

without   due   cause   takes   unfair   advantage   of   or   is

detrimental   to,   the   distinctive   character   or   repute   of   the

registered trade mark.  We find that the High Court has erred

in   entering   into   the   discussion   as   to   whether   the

respondents­defendants and the appellant­plaintiff cater to

different classes of customers and as to whether there was

45

likely to be confusion in the minds of consumers with regard

to the hotel of the respondents­defendants belonging to the

same group as of the appellant­plaintiff’s.   As held by this

Court in the case of Ruston & Hornsby Limited  (supra), in

an   action   for   infringement,   once   it   is   found   that   the

defendant’s   trade   mark   was   identical   with   the   plaintiff’s

registered trade mark, the Court could not have gone into an

enquiry whether  the  infringement  is  such as  is  likely  to

deceive or cause confusion.   In an infringement action, an

injunction would be issued as soon as it is proved that the

defendant is improperly using the trade mark of the plaintiff.

55.It is not in dispute that the appellant­plaintiff’s trade

mark   “RENAISSANCE”   is   registered   under   Class   16   and

Class 42, which deals with hotels and hotel related services

and goods.  It is also not in dispute that the mark and the

business name “SAI RENAISSANCE”, which was being used

by the respondents­defendants, was also in relation to Class

16   and   Class   42.   As   such,   the   use   of   the   word

“RENAISSANCE” by the respondents­defendants as a part of

46

their trade name or business concern, would squarely be hit

by sub­section (5) of Section 29 of the said Act.

56.It is further to be noted that the words “RENAISSANCE”

and “SAI RENAISSANCE” are phonetically as well as visually

similar.  As already discussed hereinabove, sub­section (9) of

Section 29 of the said Act provides that where the distinctive

elements of a registered trade mark consist of or include

words, the trade mark may be infringed by the spoken use of

those words as well as by their visual representation.   As

such, the use of the word “SAI RENAISSANCE” which is

phonetically and visually similar to “RENAISSANCE”, would

also be an act of infringement in view of the provisions of

sub­section (9) of Section 29 of the said Act.

57.It is pertinent to note that, the High Court has relied on

Section 30(1)(b) of the said Act in paragraph (18) of the

impugned judgment.  It will be relevant to refer to paragraph

(18), which reads thus:

“18.  Section 30(1)(b) of the Act has also contextual

application. This Section reads as follows:­

“30.     Limits   of   effect   of   registered

trade mark.­  (1)  Nothing in section 29

47

shall be construed as preventing the use

of a registered trade mark by any person

for the purposes of identifying goods or

services   as   those   of   the   proprietor

provided the use­

(a)xxxxxxxxxxx

(b)is   not   such   as   to   take   unfair

advantage of or be detrimental to

the distinctive character or repute

of the trade mark.””

58.The glaring mistake that has been committed by the

High   Court   is   the   failure   to   notice   the   following   part   of

Section 30(1) of the said Act:

“(a)   is   in   accordance   with   honest   practices   in

industrial or commercial matters, and”

59.The perusal of Section 30(1) of the said Act would reveal

that for availing the benefit of Section 30 of the said Act, it is

required   that   the   twin   conditions,   i.e.,   the   use   of   the

impugned trade mark being in accordance with the honest

practices in industrial or commercial matters, and that such

a use is not such as to take unfair advantage of or be

detrimental to the distinctive character or repute of the trade

mark, are required to be fulfilled.  It is again to be noted that

48

in sub­section (1) of Section 30 of the said Act, after clause

(a), the word used is ‘and’, like the one used in sub­section

(4) of Section 29 of the said Act, in contradistinction to the

word ‘or’ used in sub­section (2) of Section 29 of the said Act.

The High Court has referred only to the condition stipulated

in clause (b) of sub­section (1) of Section 30 of the said Act

ignoring the fact that, to get the benefit of sub­section (1) of

Section 30 of the said Act, both the conditions had to be

fulfilled.   Unless   it   is   established   that   such   a   use   is   in

accordance   with   the   honest   practices   in   industrial   or

commercial matters, and is not to take unfair advantage or is

not detrimental to the distinctive character or repute of the

trade mark, one could not get benefit under Section 30(1) of

the said Act. As such, the finding in this regard by the High

Court is also erroneous. 

60.We find that the High Court has failed to take into

consideration two important principles of interpretation.  The

first one being of textual and contextual interpretation.   It

will be apposite to refer to the guiding principles, succinctly

summed up by Chinnappa Reddy, J., in the judgment of this

49

Court in the case of  Reserve Bank of India v. Peerless

General Finance and Investment Co. Ltd. and Others

10

:

“33. Interpretation must depend on the text and the

context. They are the bases of interpretation. One

may well say if the text is the texture, context is

what gives the colour. Neither can be ignored. Both

are   important.   That   interpretation   is   best   which

makes   the   textual   interpretation   match   the

contextual. A statute is best interpreted when we

know why it was enacted. With this knowledge, the

statute must be read, first as a whole and then

section   by   section,   clause   by   clause,   phrase   by

phrase and word by word. If a statute is looked at,

in the context of its enactment, with the glasses of

the   statute­maker,  provided   by  such  context,  its

scheme, the sections, clauses, phrases and words

may take colour and appear different than when the

statute is looked at without the glasses provided by

the context. With these glasses we must look at the

Act as a whole and discover what each section, each

clause, each phrase and each word is meant and

designed to say as to fit into the scheme of the

entire Act. No part of a statute and no word of a

statute can be construed in isolation. Statutes have

to be construed so that every word has a place and

everything is in its place. It is by looking at the

definition as a whole in the setting of the entire Act

and by reference to what preceded the enactment

and the reasonsfor it that the Court construed the

expression “Prize Chit” in Srinivasa [(1980) 4 SCC

507 : (1981) 1 SCR 801 : 51 Com Cas 464] and we

find   no   reason   to   depart   from   the   Court's

construction.”

10 (1987) 1 SCC 424

50

61.It is thus trite law that while interpreting the provisions

of a statute, it is necessary that the textual interpretation

should be matched with the contextual one.  The Act must be

looked at as a whole and it must be discovered what each

section, each clause, each phrase and each word is meant

and designed to say as to fit into the scheme of the entire

Act.  No part of a statute and no word of a statute can be

construed in isolation.  Statutes have to be construed so that

every word has a place and everything is in its place.   As

already   discussed   hereinabove,   the   said   Act   has   been

enacted   by   the   legislature   taking   into   consideration   the

increased globalization of trade and industry, the need to

encourage investment flows and transfer of technology, and

the need for simplification and harmonization of trade mark

management systems.   One of the purposes for which the

said Act has been enacted is prohibiting the use of someone

else’s trade mark as a part of the corporate name or the

name of business concern.  If the entire scheme of the Act is

construed as a whole, it provides for the rights conferred by

registration   and   the   right   to   sue   for   infringement   of   the

51

registered   trade   mark   by   its   proprietor.     The   legislative

scheme   as   enacted   under   the   said   statute   elaborately

provides for the eventualities in which a proprietor of the

registered trade mark can bring an action for infringement of

the trade mark and the limits on effect of the registered trade

mark.  By picking up a part of the provisions in sub­section

(4) of Section 29 of the said Act and a part of the provision in

sub­section (1) of Section 30 of the said Act and giving it a

textual meaning without considering the context in which the

said provisions have to be construed, in our view, would not

be permissible.  We are at pains to say that the High Court

fell in error in doing so.  

62.Another   principle   that   the   High   Court  has   failed   to

notice is that a part of a section cannot be read in isolation.

This Court, speaking through A.P. Sen, J., in the case of

Balasinor   Nagrik   Cooperative   Bank   Ltd.   v.   Babubhai

Shankerlal Pandya and Others

11

, observed thus: 

“4. …..It is an elementary rule that construction of a

section is to be made of all parts together. It is not

permissible to omit any part of it. For, the principle

11 (1987) 1 SCC 606

52

that the statute must be read as a whole is equally

applicable to different parts of the same section…..”

This principle was reiterated by this Court in the case of

Kalawatibai v. Soiryabai and Others

12

:

“6. ….. It is well settled that a section has to be read

in   its   entirety   as   one   composite   unit   without

bifurcating it or ignoring any part of it…..”

63.Ignoring this principle, the High Court has picked up

clause (c) of sub­section (4) of Section 29 of the said Act in

isolation   without   even   noticing   the   other   provisions

contained in the said sub­section (4) of Section 29 of the said

Act.   Similarly, again while considering the import of sub­

section (1) of Section 30 of the said Act, the High Court has

only picked up clause (b) of sub­section (1) of Section 30 of

the said Act, ignoring the provisions contained in clause (a)

of the said sub­section (1) of Section 30 of the said Act.

64.That leaves us with the reliance placed by the High

Court on the judgment of this Court in the case of  Midas

12 (1991) 3 SCC 410

53

Hygiene Industries (P) Limited (supra). The High Court has

relied   on  the   following   observations   of   this   Court  in  the

aforementioned case:

“5. The law on the subject is well settled. In cases of

infringement either of trade mark or of copyright,

normally an injunction must follow. Mere delay in

bringing action is not sufficient to defeat grant of

injunction in such cases.  The grant of injunction

also becomes necessary if it prima facie appears that

the adoption of the mark was itself dishonest.

[emphasis supplied by me]”

65. The emphasis has been placed by the High Court

on   the   observations   of   this   Court  in   the   case   of  Midas

Hygiene Industries (P) Limited (supra) to the effect that the

grant of injunction also becomes necessary if it prima facie

appears that the adoption of the mark was itself dishonest.

The High Court has relied upon the said observations to

reverse the order of injunction on the ground that there is no

dishonesty in the respondents­defendants’ adoption of the

mark and therefore, they cannot be said to have infringed the

trade   mark.     In   our   considered   view,   the   aforesaid

observations are made out of context.  In the said case, the

54

suit   was   filed   for   passing   off   or   for   infringement   of   the

copyright.   In the said case, the Single Judge of the High

Court had granted injunction in favour of the plaintiff from

manufacturing,   marketing,   distributing   or   selling

insecticides, pesticides as well as insect repellent under the

name ‘LAXMAN REKHA’.   The Division Bench had vacated

the   injunction   on   the   ground   that   there   was   delay   and

laches.     This   Court   found   that   at   least   from   1991,   the

plaintiff   was   using   the   mark   ‘LAXMAN   REKHA’   and   the

plaintiff was having a copyright in the marks ‘KRAZY LINES’

and ‘LAXMAN REKHA’ with effect from 19

th

 November 1991.

It   was   also   found   that   the   respondent   worked   with   the

plaintiff prior to launching his business.  In the said case,

this Court observed that the grant of injunction becomes

necessary if it prima facie appears that the adoption of the

mark   was   itself   dishonest.     However,   the   said   judgment

cannot be used as a ratio for the proposition that, if the

plaintiff fails to prove that the defendant’s use was dishonest,

an injunction cannot be granted. On the contrary, the High

Court has failed to take into consideration the observations

55

made in the very same paragraph to the effect that in cases

of infringement, either of a trade mark or copyright, normally

an injunction must follow.

66.Insofar as the reliance placed by the learned counsel for

the respondents­defendants on the judgment of this Court in

the   case   of  Khoday   Distilleries   Limited  (supra)   is

concerned, the said case arose out of an application filed by

the applicants on 21

st

 April 1986 with regard to rectification

of the trade mark. In the said case, the manufacture of the

product was started by the company in May 1968.  The said

company  filed   an  application  for   registration  of   its   mark

before   the   competent   authority.     The   manufacturer   was

informed that its application was accepted and it was allowed

to proceed with the advertisement and the trade mark was

subsequently registered inasmuch  as there  was  only  one

opposition,   and   as   such,   the   trade   mark   came   to   be

registered.   The   applicants   had   not   filed   any   opposition

application.  They came to know of the manufacturer’s mark

on or about 20

th

 September 1974.  They filed an application

for rectification of the said trade mark on 21

st

  April 1986.

56

The question of acquiescence was considered in the said case

since   it   was   noticed   that   though   the   product   was   being

manufactured since 1968 and though the applicants who

sought rectification application came to know about the same

on   or   around   20

th

  September   1974,   the   rectification

application  came   to  be   filed   only   in  the   year   1986.   The

present case arises out of an action for infringement of a

trade mark.  As such, ratio in Khoday Distilleries Limited

(supra), would not be applicable to the present case.   It is

further to be noted that this Court in paragraph (84) of the

said judgment has specifically observed that the said Act had

no application in the said case, which reads thus:

“84. So far as the applicability of the 1999 Act is

concerned,   having   regard   to   the   provisions   of

Sections 20(2) and 26(2), we are of the opinion that

the 1999 Act will have no application.”

67.In   that   view   of   the   matter,   reliance   placed   by   the

respondents­defendants on the judgment of this Court in the

case of Khoday Distilleries Limited (supra) is misplaced.

57

68.Insofar as reliance placed on the judgment of this Court

in the case of Nandhini Deluxe (supra) is concerned, in the

said case, the marks for consideration were “Nandhini” and

“Nandini”.   It   will   be   relevant   to   refer   to   the   following

observations of this Court in the said case:

“30. Applying the aforesaid principles to the instant

case, when we find that not only visual appearance

of the two marks is different, they even relate to

different products. Further, the manner in which

they are traded by the appellant and the respondent

respectively,   highlighted   above,   it   is   difficult   to

imagine   that   an   average   man   of   ordinary

intelligence   would   associate   the   goods   of   the

appellant as that of the respondent.”

69.It could thus be seen that in the facts of the said case,

not   only   the   visual   appearance   of   the   two   marks   were

different,   but   they   even   related   to   different   products.   As

such, the said judgment would also be of no assistance to the

case of the respondents­defendants in the present case.

70.Insofar as the reliance placed on the judgment of this

Court in the case of Neon Laboratories Limited (supra) is

concerned, the said case arose out of the proceedings for

grant of temporary injunction under Order XXXIX Rules 1

58

and 2 of the Code of Civil Procedure, 1908.  The trial court

had granted an injunction in favour of the plaintiff finding

that the plaintiff had, with prima facie material, established

that it was using their trade mark well before the attempted

use of   an identical  or  closely  similar  trade  mark  by  the

appellant­defendant.  The said injunction was affirmed by the

Single Judge of the High Court.  Confirming the concurrent

orders, this Court held that the plaintiff would be entitled to

a temporary injunction in light of the “first in the market”

test. As such, the said judgment would also not be applicable

to the facts of the present case.

71.We are, therefore, of the considered view that the High

Court fell in error on various counts.  The present case stood

squarely covered by the provisions of Section 29(2)(c) read

with sub­section (3) of Section 29 of the said Act.   The

present case also stood covered under sub­sections (5) and

(9) of Section 29 of the said Act.  The High Court has erred in

taking   into   consideration   clause   (c)   of   sub­section   (4)   of

Section 29 of the said Act in isolation without noticing other

parts of the said sub­section (4) of Section 29 of the said Act

59

and the import thereof. The High Court has failed to take into

consideration that in order to avail the benefit of Section 30

of the said Act, apart from establishing that the use of the

impugned   trade   mark   was   not   such   as   to   take   unfair

advantage of or is detrimental to the distinctive character or

repute of the trade mark, it is also necessary to establish that

such a use is in accordance with the honest practices in

industrial   or   commercial   matters.   As   such,   we   have   no

hesitation to hold that the High Court was not justified in

interfering with the well­reasoned order of the trial court. 

72.Therefore, we are of the considered view that the High

Court fell in error by interfering with the well­reasoned order

of the trial court and so, the present appeal deserves to be

allowed.  

73.In the result, the appeal is allowed and the impugned

judgment and order dated 12

th

 April 2019 passed by the High

Court of Karnataka at Bengaluru in Regular First Appeal No.

1462 of 2012 is quashed and set aside.  The judgement and

decree dated 21

st

 June 2012 passed by the trial court in O.S.

No. 3 of 2009 is maintained. 

60

74.No order as to cost.  Pending application(s), if any, are

disposed of in the above terms.

……....….......................J.

[L. NAGESWARA RAO]

..…....….......................J.

      [B.R. GAVAI]

                                       ….…….........................J.

  [B.V. NAGARATHNA]

NEW DELHI;

JANUARY 19, 2022.

61