Delhi High Court
Haveli Restaurant And Resorts Limited vs Registrar Of Trademarks & Anr on 24 November, 2025
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 24/11/2025
+ C.A.(COMM.IPD-TM) 57/2024
+ C.A.(COMM.IPD-TM) 58/2024
HAVELI RESTAURANT AND RESORTS
LIMITED. .....Appellant
versus
REGISTRAR OF TRADEMARKS & ANR. .....Respondents
Advocates who appeared in these cases
For the Appellant : Mr. Shravan Kumar Bansal and Mr. Akash
Chaudhary, Advocates.
For the Respondents : Mr. J. Sai Deepak, Senior Advocate with
Mr. Anshuman Upadhyay, Mr. Naseem, Mr.
R. Abhishek, Mr. Garvit Sharma, Mr. Rahul
Singh and Ms. Shubhangi Shashwat,
Advocates for R-2.
Mr. R. Venkat Prabhat, SPC with Mr. Daksh
Pandit, Ms. Kamna Behrani, Mr. Ansh Kalra
and Mr. Siddharth Gautam, Advocates for
R-1.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
JUDGMENT
TEJAS KARIA, J
1. These Appeals are filed under Section 91 of the Trade Marks Act, 1999 ("Act") read with Section 151 of the Code of Civil Procedure, 1908 Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 1 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 ("CPC") read with Rule 6 and Rule 11 of the Delhi High Court Intellectual Property Rights Division Rules, 2022 against the orders dated 21.02.2024 passed by Respondent No. 1 ("Impugned Orders") dismissing the opposition by the Appellant and allowing the applications for registration of the Marks 'AMRITSAR HAVELI' in Class 43 vide application No. 4263978 filed on 13.08.2019 by Respondent No. 2 in C.A.(COMM.IPD- TM) 57/2024 and 'THE AMRITSAR HAVELI' in Class 43 vide application No. 3913481 filed on 10.08.2018 by Respondent No. 2 in C.A.(COMM.IPD-TM) 58/2024 ("Impugned Marks").
2. The Appellant has filed the present Appeals being aggrieved by the Impugned Orders on the ground that the rejection of the Appellant's opposition under the Act has resulted in the Appellant's registered Trade Marks being 'HAVELI' ' ' having registration No. 1050588 in Class 30 and 'HAVELI' (word mark) having registration No. 1678679 in Class 16 ("Appellant's Marks") having been diluted and creating confusion in the minds of the users of the established brand of the Appellant.
FACTUAL BACKGROUND
3. The Appellant is a well-known player in hospitality industry and has built a strong brand 'HAVELI', which has been safeguarded and protected through the submission of multiple Trade Mark applications before Respondent No. 1. The list of Trade Mark applications filed by the Appellant before Respondent No. 1 along with its status is as under:
Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 2 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02S.No. Trademark Application Class Date of User Status No. Application claimed
1. 1050588 Class 08.10.2001 Proposed Rectification 30 to be used filed Note: Rectification has been filed by Respondent No. 2 against the application No. 1050588
2. HAVELI (Word Mark) 1678679 Class 22.04.2008 01.01.2001 Rectification 16 filed Note: Rectification has been filed by Respondent No. 2 against the application No. 1678679 during the pendency of the instant appeal
3. 1976126 Class 07.06.2010 17.01.2010 Registered 32
4. 1976125 Class 07.06.2010 17.01.2010 Registered 31
5. Original Haveli (Word 6137127 Class 05.10.2023 Proposed Objected Mark) 29 to be used
6. Original Haveli (Word 6137128 Class 05.10.2023 Proposed Objected Mark) 30 to be used Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 3 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02
7. Original Haveli (Word 6137129 Class 05.10.2023 Proposed Objected Mark) 31 to be used
8. Original Haveli (Word 6137130 Class 05.10.2023 Proposed Objected Mark) 35 to be used
9. Original Haveli (Word 6137131 Class 05.10.2023 Proposed Objected Mark) 43 to be used 10 The Original Chain of 5739105 Class 27.12.2022 Proposed Objected Haveli Restaurant (Word 29 to be used Mark) 11 The Original Chain of 5739106 Class 27.12.2022 Proposed Objected Haveli Restaurant (Word 30 to be used Mark) 12 The Original Chain of 5739107 Class 27.12.2022 Proposed Objected Haveli Restaurant (Word 31 to be used Mark) 13 The Original Chain of 5739108 Class 27.12.2022 Proposed Objected Haveli Restaurant (Word 43 to be used Mark) 14 The Original Chain of 5739114 Class 27.12.2022 Proposed Objected Haveli Restaurant (Word 35 to be used Mark) 15 www.haveli.co (Word 5770356 Class 19.01.2023 22.10.2015 Objected Mark) 29 16 www.haveli.co (Word 5770357 Class 19.01.2023 22.10.2015 Opposed Mark) 30 Note: Opposition has been filed by Respondent No. 2 against the application No. 5770357 17 www.haveli.co (Word 5770358 Class 19.01.2023 22.10.2015 Opposed Mark) 31 Note: Opposition has been filed by Respondent No. 2 against the application No. 5770358 18 www.haveli.co (Word 5770359 Class 19.01.2023 22.10.2015 Opposed Mark) 35 Note: Opposition has been filed by Respondent No. 2 against the application No. 5770359 19 www.haveli.co (Word 5770360 Class 19.01.2023 22.10.2015 Opposed Mark) 43 Note: Opposition has been filed by Respondent No. 2 against the application No. 5770360 Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 4 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 20 2384977 Class 24.08.2012 13.04.2007 Refused 43 21 1976127 Class 07.06.2010 17.01.2010 Opposed 33 22 1976124 Class 07.06.2010 17.01.2010 Opposed 30 23 1976128 Class 07.06.2010 17.01.2010 Abandoned 41 24 1976123 Class 07.06.2010 17.01.2010 Opposed 29 25 2742849 Class 23.05.2014 Proposed Refused 29 to be used Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 5 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 26 2742850 Class 23.05.2014 08.10.2001 Refused 43 27 2742851 Class 23.05.2014 Proposed Refused 30 to be used 28 1706006 Class 02.07.2008 08.10.2001 Refused 43 29 1706007 Class 02.07.2008 08.10.2001 Refused 42 Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 6 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 30 1706008 Class 02.07.2008 08.10.2001 Refused 42 31 HAVELI (Word Mark) 1678680 Class 22.04.2008 Proposed Abandoned 29 to be used 32 HAVELI (Word Mark) 1678681 Class 22.04.2008 01.01.2001 Abandoned 30 33 HAVELI (Word Mark) 1261703 Class 19.01.2004 08.10.2001 Abandoned 42 34 HAVELI (Word Mark) 1678682 Class 22.04.2008 01.01.2001 Abandoned 42 35 3175244 Class 02.02.2016 01.01.2001 Refused 43 36 3175245 Class 02.02.2016 01.01.2001 Refused 43 37 3175246 Class 02.02.2016 01.01.2001 Refused 43
4. The Appellant was incorporated on 03.09.1997 in the name and style as M/s Asha Builders Private Limited. On 01.01.2021, the Appellant started the first restaurant by the name of 'HAVELI' at Jalandhar, Punjab. On 08.10.2001, the Appellant filed a Trade Mark application vide No. 1050588 which was registered by Respondent No. 1 vide certificate No. 833495. In September, 2009, the name of the Appellant was changed from M/s Asha Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 7 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 Builders Private Limited to Haveli Restaurant and Resorts Limited. Since inception, the Appellant's Haveli Restaurant has received accolades and awards from customers in India and abroad including various celebrities and media outlets.
5. On 13.08.2019, Respondent No. 2 in C.A.(COMM.IPD-TM) 57/2024 filed an application No. 4263978 for the registration of the Mark 'AMRITSAR HAVELI' for services for providing food and drinks in Class
43. The said Mark was advertised in the Trade Mark Journal No. 1940-0 on 10.02.2020. The Appellant filed opposition No. 1030245 on 10.02.2020 on the ground that Respondent No. 2 has adopted the Trade Mark which is deceptively similar / identical to the Appellant's Mark, 'HAVELI'.
6. On 10.08.2018, Respondent No. 2 in C.A.(COMM.IPD-TM) 58/2024 filed an application No. 3913481 for the registration of the Mark 'THE AMRITSAR HAVELI' for services for providing food and drinks in Class
43. The said Mark was advertised in the Trade Mark Journal No. 2001-0 on 24.05.2021. The Appellant filed opposition No. 1109439 on 05.06.2021 on the ground that Respondent No. 2 has adopted the Trade Mark which is deceptively similar / identical to the Appellant's Mark, 'HAVELI'.
7. The Appellant opposed the registration of the Impugned Marks on the ground that:
a. The Appellant is engaged in well established business of providing food and drinks, temporary accommodation and restaurants using the Appellant's Mark 'HAVELI' since 2001. Prior to the adoption of the Appellant's Mark 'HAVELI' in respect of the services provided by the Appellant, no such similar Mark was in use in respect of the said services.Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 8 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02
b. The Appellant is sole and exclusive proprietor of the Appellant's Mark 'HAVELI' in respect of goods falling in Classes 29, 30, 31, 32, 35, 42 and 43.
c. The Impugned Marks are exactly / deceptively similar to the Appellant's Mark 'HAVELI' and the services to be provided by use of the Impugned Marks are of exactly same description. d. The use of Impugned Marks is likely to create confusion and deception whereby the Appellant's goods / services will be mistaken for the goods and services being provided using the Impugned Marks. The Impugned Marks are incapable of distinguishing as they are similar to the Appellant's Mark 'HAVELI'.
e. The Impugned Marks are intended to trade upon the reputation and goodwill accrued by the Appellant by using the Appellant's Marks. f. The registration of the Impugned Marks is contrary to Sections 9, 11, 12 and 18 of the Act.
8. Respondent No. 1 granted opportunity of hearing on 13.02.2024 in both the proceedings and after considering the arguments made on behalf of the Appellant and Respondent No. 2, passed Impugned Orders.
9. Respondent No. 1 has concluded that the Appellant has failed to show the use of the Appellant's Mark 'HAVELI' per se for food services under Class 43 since 2001 as the Appellant does not possess any registration for the Appellant's Mark 'HAVELI' and, therefore, the Appellant cannot assert exclusivity over the word 'HAVELI'. It was further held that there are adverse orders passed against the Appellant in the earlier Trade Mark applications for the word 'HAVELI' and in the reply to the examination Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 9 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 reports in the said applications, the Appellant had relied upon phonetic, structural and visual differences in 'HAVELI' formative Trade Marks to address the objections. Accordingly, the Appellant cannot assert similarity between the Appellant's Mark and the Impugned Marks. Respondent No. 1 also rejected the objection of the Appellant that the word 'AMRITSAR' is the name of a city and functions as an indication of geographical origin for the services applied under the Impugned Marks as the word 'AMRITSAR' lacks any inherent indication of geographical origin for the services for providing food and drinks. It was observed that while a city may be associated with a particular food item, it does not extend to the entirety of food services and the registration of a city name is permissible if it does not function as an indication of geographical origin. Further, there are several Trade Marks, either registered or pending registration in India, which include the term 'HAVELI' and is commonly used for services falling under Class 43. Hence, no one can assert a monopolistic right over such a common term. Having considered the Impugned Marks in its entirety, the same are distinctive and do not serve as an indication of geographical origin.
10. Respondent No. 1 also observed that there was no evidence on record to show that the Impugned Marks have been dishonestly adopted and there is no likelihood of confusion or deception in the public as the Impugned Marks are distinctive.
11. Hence, these Appeals.
SUBMISSIONS ON BEHALF OF THE APPELLANT
12. The learned Counsel for the Appellant submitted that the Appellant is a registered proprietor and has obtained the Trade Mark registration of the Appellant's Marks and, therefore, the Appellant is not required to prove the Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 10 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 use and reputation. In view of the list of the Appellant's Trade Mark registration applications, the Appellant has protected its intellectual property and the Appellant is clearly the prior user of the Appellant's Mark 'HAVELI'.
13. The learned Counsel for the Appellant relied upon the decision of American Home Products Corporation v. Mac Laboratories (P) Ltd., AIR 1986 SC 137, and Fybros Electric Private Limited v. Vasu Dev Gupta, Neutral Citation:2023:DHC:3789.
14. The learned Counsel for the Appellant submitted that the Impugned Orders failed to consider the deceptive similarity between the Appellant's Marks and the Impugned Marks and overlooked the clear likelihood of confusion in the public caused by the Impugned Marks as both operate in the hospitality sector under Class 43. It was further submitted that Respondent No. 2's Mark being similar to the earlier registered Trade Mark of the Appellant cannot be registered. The Impugned Marks are not only phonetically and visually similar but also cover the similar nature of goods / services increasing the risk of confusion among the general public. It was submitted that the phonetic and visual similarity, coupled with identical consumer base, significantly increases the likelihood of confusion.
15. The learned Counsel for the Appellant relied upon the following judgments in support of his submissions:
i. Cadila Health Care Ltd. v. Cadila Pharmaceuticals Ltd., AIR 2001 SC 1952.
ii. Izuk Chemical Works v. Babu Ram Dharam Prakash, 2007 (35) PTC 28 (Del).Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 11 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02
iii. Bata India Limited v. Chawla Boot House & Anr, Neutral Citation:2019:DHC:2158.
iv. Amar Singh Chawal Wala v. Shree Vardhman Rice and Genl.
Mills, 2009 (40) PTC 417 (Del.) (DB).
v. Kirorimal Kashiram Mktg. & Agencies Pvt. Ltd. v. Shree Sita Chawal Udyog Mill Tolly Vill, 2010 (44) PTC 293 (Del.) (DB).
16. It was submitted by the learned Counsel for the Appellant that the Impugned Marks bear a remarkable resemblance to the Appellant's Marks. At the time of applying for the Impugned Marks the same were 'proposed- to-be used', which signifies that the same were for future utilization. The deliberate similarity between the Impugned Marks and the Appellant's Marks pose a direct challenge to the well-established rights of the Appellant and raising significant concerns regarding the infringement and dilution of the Appellant's brand equity.
17. The learned Counsel for the Appellant submitted that the Impugned Orders have caused undue hardship and irreparable loss to the Appellant as Respondent No. 1 has failed to consider that Respondent No. 2 came into existence in 2018 whereas the Appellant has been running its business in the name and style of 'HAVELI' since 2001. Accordingly, Respondent No. 1 has erroneously granted the registration of the Impugned Marks thereby infringing upon the Appellant's rights and interests.
18. It was further submitted that the Impugned Orders were passed on the same day in favour of different applicants i.e., Respondent No. 2 in C.A.(COMM.IPD-TM) 57/2024 and C.A.(COMM.IPD-TM) 58/2024 respectively. This clearly shows that Respondent No. 1 permitted the concurrent use of substantially similar or identical Trade Marks, Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 12 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 differentiated solely by trivial modifications thereby causing significant confusion and dilution of the Appellant's established brand.
19. It was submitted that the Impugned Orders were passed without granting reasonable opportunity of hearing to the Appellant and the same were passed without considering the most imperative and crucial aspects of the Appellant's case at the time of hearing.
20. It was further submitted that the Appellant is using the term 'HAVELI' as a part of its corporate name, which can also be construed as use as a brand name. In support of this submission, the learned Counsel for the Appellant relied upon the following decisions:
i. B.K. Engineering Company v. U.B.H.I. Enterprises (REGD.) & ANR, ILR (1985) I Delhi.
ii. Laxmikant V. Patel v. Chetanbhai Shah and Another, (2002) 3 SCC 65 iii. M/s L'oreal S.A. v. Ravi Gandhi & Anr., Order dated 07.12.2023 in FAO (COMM) 116/2023, Delhi High Court.
iv. M/s. Montari Overseas Limited vs. M/s. Montari Industries Limited, 1995 SCC OnLine Del 864.
21. The learned Counsel for the Appellant also submitted that the Impugned Orders have been passed without adequately considering the Appellant's prior rights over the Appellant's Marks and the use since 2001, which has garnered significant goodwill and recognition in the market. The learned Counsel for the Appellant relied upon the document from the Regional Provident Fund Commissioner dated July, 2002 identifying M/s Asha Builders as associated with the use and adoption of the Mark Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 13 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 'HAVELI', which establishes that M/s Asha Builders Private Limited became Haveli Restaurant and Resort Limited in 2009.
22. The learned Counsel for the Appellant submitted that Respondent No. 1 has erred in disregarding the Appellant's seniority and by granting undue advantage to Respondent No. 2 in contravention of Section 34 of the Act. The learned Counsel for the Appellant relied upon the following decisions:
i. Devans Modern Breweries Ltd v. Radico Khaitan Ltd., Order dated 05.04.2019 in FAO(OS)(COMM) 74/2019, Delhi High Court.
ii. Radico Khaitan Ltd. v. Devans Modern Breweries Ltd., Neutral Citation:2019:DHC:1423.
23. The learned Counsel for the Appellant submitted that the Appellant's Marks have acquired distinctiveness and are well-known. The Appellant's vast goodwill is corroborated by its large volume of sales which is evident from the year-wise sales figures of the Appellant since the year 2000-2001.
The Appellant has attained enviable reputation and famous personalities have visited the Appellant's restaurant for enriching experience. The Appellant has acquired distinctiveness for the Appellant's Marks and the same are well-known due to goodwill and reputation. However, Respondent No. 2 has adopted the Impugned Marks in bad faith and with mala fide intention to ride on goodwill and reputation of the Appellant. The learned Counsel for the Appellant has relied upon the following decisions:
i. ITC Limited v. Philip Morris Products SA and Ors.; Neutral Citation:2010:DHC:28.
ii. Exxon Mobil Corporation & Ors. v. PK Sen;
MANU/WB/1021/2018.
Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 14 of 41
Signed By:SWATI
MAYEE SAHU
Signing Date:24.11.2025
20:46:02
24. The learned Counsel for the Appellant submitted that Respondent No. 1 erred in not appreciating the sufficient and adequate documentary evidence filed in support of its opposition for registration of the Impugned Marks and to substantiate the claim of prior use and adoption of the Appellant's Marks in relation to food services under Class 43. The Appellant had relied upon the documents such as cash memos showing the use of Appellant's Mark 'HAVELI' since 2001, sales promotion expenses from the years 2001-2002 to 2017-2018, newspaper cuttings showing advertisement of the Appellant since 2002-2004, sales details for financial year 2001-2002 to 2013-2014 and invoices for promotion through billboards from 2014 to 2018. The said documents clearly substantiate the Appellant's case of prior use and adoption of the Appellant's Mark 'HAVELI' in relation to food services.
25. It was further submitted that Respondent No. 1 erred in holding that the Mark 'HAVELI' is generic. Respondent No. 1 failed to appreciate that Respondent No. 2 themselves have applied for 'HAVELI' as a Trade Mark and have also opposed one of the pending applications of the Appellant.
Hence, Respondent No. 2' assertion that 'HAVELI' is common to trade due to its extensive use by third party is not sustainable.
26. It was further submitted that Respondent No. 2 uses 'HAVELI' as more prominent part of their Trade Mark with large font size and prominent color, whereas 'AMRITSAR' is used in small font as mere prefix. The same clearly shows dishonesty and mala fide intent behind using the Appellant's Marks and goodwill. Hence, the assertion that the Mark 'HAVELI' is generic is untenable. The learned Counsel for the Appellant relied upon the following decisions:
Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 15 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02i. The Indian Hotels Company Ltd. and Anr. v. Jiva Institute of Vedic Science & Culture, 2008 (37) PTC 468 (Del.) (DB). ii. Under Armour Inc. v. Aditya Birla Fashion & Retail Ltd., Neutral Citation:2023:DHC:2711.
iii. Raman Kwatra & Anr. v. Kei Industries Limited, Neutral Citation: 2023:DHC:83-DB.
iv. Chhattar Extractions Ltd. & Another v. Kochar Oil Mills Ltd., (1995) 34 DRJ 668 (DB).
v. Pankaj Goel v. Dabur India Ltd., 2008 (38) PTC 49 (Del.) (DB).
vi. Century Traders v. Roshan Lal Duggar & Co., AIR 1978 DELHI 250.
27. In view of the above, the learned Counsel for the Appellant submitted that the Impugned Orders are liable to be set-aside and the Trade Mark application No. 4263978 filed on 13.08.2019 by Respondent No. 2 in C.A.(COMM.IPD-TM) 57/2024 and application No. 3913481 filed on 10.08.2018 by Respondent No. 2 in C.A.(COMM.IPD-TM) 58/2024 are liable to be set-aside.
SUBMISSIONS ON BEHALF OF THE RESPONDENT NO. 228. The learned Senior Counsel for Respondent No. 2 submitted that the Impugned Orders do not deserve to be interfered with due to suppression and misrepresentation by the Appellant as the Appellant had mischievously tried to file the additional documents which do not form part of the record before Respondent No. 1. Furthermore, the said documents were fabricated, which is evident from the fact that some of the invoices sought to be produced were pertaining to period prior to 2005 and mentioned Value Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 16 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 Added Tax ("VAT"), whereas VAT was implemented in Punjab in 2005. Respondent No. 2 had filed applications under Section 379 of Bhartiya Nagarik Suraksha Sanhita, 2023 ("BNSS") seeking enquiry against the Appellant under Section 215(1)(b)(i) of Bhartiya Nyaya Sanhita, 2023 ("BNS") being CRL.MA. 35256/2024 and CRL.MA. 35255/2024 before this Court. In view of the same the Appellant withdrew the applications for bringing on record the additional documents and, therefore, vide orders dated 27.03.2025 passed by this Court, the applications under Section 379 of BNSS were dismissed having become infructuous while granting liberty to Respondent No. 2 to initiate action qua the additional documents in accordance with law.
29. The learned Senior Counsel for Respondent No. 2 submitted that the Appellant had also suppressed the orders passed by Respondent No. 1 in previous applications filed by the Appellant by showing the status as opposed when in fact the said applications had been dismissed. The Appellant had also filed frivolous complaints against Respondent No. 1 only because the Impugned Orders were passed in favour of Respondent No. 2. This shows the dishonest conduct of the Appellant.
30. The learned Senior Counsel for Respondent No. 2 submitted that the word 'HAVELI' on a stand-alone basis has no Trade Mark value and is not capable of distinguishing the goods and services. There are several Trade Marks bearing the word 'HAVELI' which are available on the records maintained by Respondent No. 1. Many such Marks are being used for restaurants / hospitality industry in several states of India. The Mark 'HAVELI' is non-distinctive in nature as described under Section 9(1)(a) of the Act.
Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 17 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:0231. The Appellant has not been able to secure any registration for the Mark 'HAVELI' and Respondent No. 1 has passed several orders against the Appellant holding that 'HAVELI' is non-distinctive in nature. Additionally, various oppositions have been filed against the applications filed by the Appellant for the registration of the Mark 'HAVELI' and the same have been accepted by Respondent No. 1 while rejecting the applications filed by the Appellant. The Appellant is aware of weakness in its case on merits and has not challenged any of the orders rejecting such applications by Respondent No. 1 before this Court.
32. The learned Senior Counsel for Respondent No. 2 submitted that the Appellant has been blowing hot and cold by taking inconsistent and untenable stands before Respondent No. 1 and this Court. The Appellant has relied on phonetic, structural and visual differences in 'HAVELI' formative Marks to oppose the objections raised by Respondent No. 1 against the applications for registration of various Trade Marks of the Appellant which contained the word 'HAVELI'. Hence, the Appellant has no right to now oppose the registration of the Impugned Marks.
33. The learned Senior Counsel for Respondent No. 2 further submitted that the Appellant poses danger to the rights of other proprietors using the Mark 'HAVELI' by filing baseless and unnecessary opposition against the use of Trade Marks containing 'HAVELI' by such businesses.
34. Respondent No. 2 is the owner, creator and registered proprietor of the copyrights as per Copyright Act, 1957 in the artistic works in relation to the Labels ' ' and ' '. In addition, Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 18 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 Respondent No. 2 is the adopter, proprietor and user of Trade Mark 'AMRITSAR HAVELI' and Device Mark ' ', which were coined by Respondent No. 2. The details of Respondent No. 2's registered Trade Marks are as under:
Reg No. Class Trademarks Status Validity
5753825 20 Registered Not challenged by
anyone including the
Appellant
5393658 28 Registered Not challenged by
anyone including the
Appellant
5583851 41 Registered Not challenged by
anyone including the
Appellant
5915325 42 Registered Not challenged by
anyone including the
Appellant
4263979 43 Amritsari Haveli Registered Opposition filed by
Appellant Dismissed
vide order dated
05.09.2024. The said
order was never
challenged till date.
3913481 43 The Amritsar Haveli Registered Challenged in the
4263978 43 Amritsar Haveli Registered present appeals -
C.A. (COMM.IPD-
TM) 57/2024 &
C.A. (COMM.IPD-
TM) 58/2024
Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 19 of 41
Signed By:SWATI
MAYEE SAHU
Signing Date:24.11.2025
20:46:02
35. The learned Senior Counsel for Respondent No. 2 submitted that the Appellant claims to have the reputation and business only in Punjab, whereas Respondent No. 2 has expanded its business to multiple parts of India and has accumulated immense goodwill of its customers by providing authentic and scrumptious Punjab cuisine. Respondent No. 2 runs 32 well reputed restaurants all over India and is in process of opening 25 more such restaurants. By adhering to the highest quality standards and garnering excellent reviews for its delicious Punjabi food, Respondent No. 2 has acquired secondary meaning and distinctiveness for the Impugned Marks.
36. The learned Senior Counsel for Respondent No. 2 submitted that Respondent No. 2 holds better rights in view of the fact that word 'HAVELI' is descriptive in nature having a dictionary meaning in Hindi language, which is non-distinctive in terms of Section 9(1)(a) of the Act.
37. The learned Senior Counsel for Respondent No. 2 submitted that the Impugned Marks have to be considered as a whole and the Appellant has no right over the word 'HAVELI' as no one can be permitted to monopolize the same. The word 'HAVELI' is common to trade and has become publici juris.
38. The learned Senior Counsel for Respondent No. 2 relied upon the decision of Vasundhara Jewellers Private Limited v. Kirat Vinodbhai Jadvani & Anr., 2022:DHC:4255-DB, which held that word 'Vasundhara' is a generic word and there were several registered Trade Marks which include the word 'Vasundhara' and intrinsically it would be a weak Trade Mark. Although it is possible for a proprietor to claim exclusive rights in respect of the word 'Vasundhara', however, for that it would be necessary to establish on account of extensive use, the said common word has been identified Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 20 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 exclusively with the business of the proprietor and no other and since, the appellant had single store, it did not meet the said threshold.
39. Accordingly, the learned Senior Counsel for Respondent No. 2 submitted that the Appellant had only one restaurant in Punjab and the use of Appellant's Marks have not acquired secondary meaning which can be identified exclusively with the business of the Appellant.
40. The learned Senior Counsel for Respondent No. 2 relied upon the decision of the Division Bench of this Court in Jain Shikanji Private Limited v. Satish Kumar Jain, 2023 SCC OnLine Del 1241, which held that the words 'Jain' and 'Shikanji' separately are commonly used words but once joined / used together 'singularly' are distinctive and unique, capable of being a mark in itself. The respondent therein had also opened several outlets under the name and style of 'Jain Shikanji' from time to time after obtaining the registration for the trade mark 'Jain Shikanji' and, therefore, found to having exclusive rights to use the mark 'Jain Shikanji'. The learned Senior Counsel for Respondent No. 2 submitted that the Impugned Marks are distinct and capable of being a mark in itself.
41. The learned Senior Counsel for Respondent No. 2 relied upon the decision of High Court of Bombay in People Interactive (India) Private Limited v. Vivek Pahwa & Ors., 2016 SCC OnLine Bom 7351, which holds as under:
"15. That takes us directly to the question of 'secondary meaning' or 'secondary significance'. When does an expression acquire a 'secondary meaning' and how does it acquire it? Again, this is a phrase much bandied about, and I do believe we need to pause to consider what is meant by all this. What do we mean when we say that an expression has 'acquired a secondary meaning'? This must necessarily mean that the Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 21 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 primary meaning of the expression, the one with which it began, has been lost. It is left behind. The expression no longer means what it once did. It has assumed a new avatar. It has transcended its original connotation and now references exclusively in the public mind the claimant's products, goods or services, i.e., that there is an identification of the mark with the claimant rather than with the goods or services in and of themselves. The claim of a 'secondary meaning' posits a priori that the expression once had a more commonplace, ordinary meaning -- this is the meaning that is now lost. In its first iteration, the expression found place lower on the Indchemie/Miller Brewing scale. It has since moved upward by acquiring a secondary meaning. That is the claim.
16. How is the acquisition of a secondary meaning to be shown or established? Does commercial success, even a high degree of success, always result in the acquisition of a 'secondary meaning'? I do not believe this can be so. There is no presumption of secondary meaning acquisition. That needs proof; and the proof must be of uninterrupted use of considerable longevity without a competitor attempting to use it. When a person uses a common phrase, he runs the risk that others might also use the same expression or another very like it. In British Vacuum Cleaner Company Limited v. New Vacuum Cleaner Company Limited, on which Dr. Tulzapurkar relies, Parker J held that there is a distinction between ordinary descriptive words and a 'fancy word', one that does not primarily relate to the article, but perhaps to the person manufacturing it. There can be no restraint against the use of general words. The decision in Office Cleaning Services Ltd. v. Westminster Window and General Cleaners Ltd., too, supports Dr. Tulzapurkar's contention. The expression in dispute was 'office cleaning'. The appellants claimed the expression was identified with their business to such an extent that any other traders who wished to use the expression as part of their trade name would have to differentiate it. Simons J held that where a trader adopts words in common use for his trade name, some risk of confusion is inevitable. But that risk must be run, or else the first user would be allowed to unfairly monopolise the Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 22 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 words. In matters of this nature, courts accept even the smallest differences sufficient to avert confusion.
17. As to this question of risk of similar use by others, the material on record is, in my view, against the Plaintiff. Annexed to the Affidavit in Reply is a very long list of rival or competing marks, at various stages. All use the word shaadi in some form or the other. Many are opposed by the Plaintiff. Several use the name of a community before the word shaadi (agarwalshaadi, konkanishaadi, patelshaadi and so on). I do not think Mr. Khandekar's response is of much use; he says that the Plaintiff has obtained domain name registrations for a very large number of variants. This is hardly evidence of exclusivity. In fact, it points to the contrary, viz., that others have, and continue to, use the word shaadi almost at will. The Affidavit in Rejoinder does not further matters when it says that many of these users have been issued cease-and-desist notices by the Plaintiff. The fact is that there are many ventures, including online ones, that use the word 'shaadi' as part of their corporate or trading name or as their domain names. Paragraph 12 of the Affidavit in Rejoinder tabulates companies that use the word 'shaadi' in their names. I do not think it is at all possible for a claimant to say that there are no competitors or rival users because the claimant has moved against or restricted virtually every rival user. The test in such cases must be whether rivals have attempted to use the same commonly descriptive or generic (class 1) expression. If it is shown that they have, then the claims to exclusivity and to a secondary meaning must both fail. This is axiomatic : these rival uses show non exclusivity, and establish that there are indeed many who use the word. This is precisely the risk the law says an adopter of a generic or commonly descriptive expression must expect to suffer. The test of exclusivity, an essential ingredient of the claim based on a 'secondary meaning' can hardly be said to be satisfied."
42. In view of the above the learned Senior Counsel for Respondent No. 2 submitted that there is no material on record to show that the Appellant's Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 23 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 Mark 'HAVELI' has acquired a secondary meaning by way of acquisition of reputation and goodwill to show the popularity of the said Mark. Mere use of and the statements of sales do not on their own establish the acquisition of a secondary meaning.
43. The learned Senior Counsel for Respondent No. 2 relied upon the decision of Cadila Healthcare Limited v. Gujarat Cooperative Milk Marketing Federation Limited & Ors., 2008 (36) PTC 168 (Del), which holds as under:
"35. The question that now arises for consideration is whether or not the trade mark 'Sugar Free', as a matter of fact, has acquired a secondary meaning in consumer and trade parlance and thereby assumed distinctiveness in relation to the plaintiff's products.
36. Whilst ascertaining whether the expression 'Sugar Free' has acquired a secondary meaning and thus assumed distinctiveness as a trade mark of the plaintiff, an important aspect that has caught my attention is the specialised nature of the plaintiff's products. Being essentially sweeteners/sugar substitutes, having esoteric or specialised utility, the popularity of the 'Sugar Free' range of products will have to be necessarily measured within a specific or limited class of consumers. Consumers who will be inclined towards purchasing the 'Sugar Free' range of products will perforce be only those who are aware and informed about the characteristic utility of such products as zero calorie sugar substitutes. Such persons may include medical professionals viz. doctors, dieticians, etc., or persons suffering from diabetes, high cholestrol, etc., or simply those who are fashionably health conscious.
xxxxx
38. Having identified the limited consumer base of the plaintiff's products, we shall now ascertain whether it is trade mark 'Sugar Free' has acquired a secondary meaning or distinctiveness in relation to its products within such limited Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 24 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 consumer base. The usual approach followed by Courts of law, whilst ascertaining whether a particular trade mark has acquired a secondary meaning in relation to the product for which it is used, is to evaluate the trade mark on the anvil of various factors, viz. the extent of its use qua the product, the expenditure incurred by the plaintiff in marketing and promoting its product under the said trade mark, the profits and sales revenue revenue etc. These are valid parameters that objectively reflect the popularity, usage, consumer recognition and market strength of a trademark and thus help in ascertaining whether the trade mark has acquired a secondary meaning or not.
xxxxx
54. It is important to be borne in mind that use of a descriptive expression as a trade mark by a trader, irrespective of the said trade mark having acquired a secondary meaning and distinctiveness in relation to the trader's products, does not entitle such trader from precluding other traders from using the said expression for the purposes of describing the characteristic features of their products. I have no hesitation in stating, albeit without prejudice to the rights and interests of the plaintiff in the present suit, that by adopting such a purely descriptive and laudatory expression 'Sugar Free' as its trade mark, the plaintiff must be prepared to tolerate some degree of confusion which is inevitable owing to the wide spread use of such trade mark by fellow competitors. Simply because the plaintiff claims to be using the expression 'Sugar Free' as a trade mark much prior to the launch of the defendant's product Pro Biotic Frozen Dessert in the market does not give this Court a good ground for imposing a blanket injunction on the defendant from using the expression 'Sugar Free', especially when the defendant intends to use this expression only in its descriptive sense and not as a trade mark, and even otherwise, when the use of this expression is widespread in relation to foods and beverages.
55. To sum up, even though the petitioner has prima facie been successful in establishing the distinctiveness of its trade Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 25 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 mark 'Sugar Free' in relation to its products, it has not been able to satisfy this Court why an embargo should be placed on the defendant from absolutely using the expression 'Sugar Free', especially when the defendant has prima facie satisfied this Court of its bona fide intention to use the said expression not as a trade mark but only in its descriptive or laudatory sense. However, even as any possibility of the defendant trying to dishonestly pass off its products as those of the plaintiff stands ruled out, I have a predilection that the overwhelming impact of the expression 'Sugar Free' on the packaging of the defendant's product may lead to some confusion. Such confusion, though not rooted in deception or malice on the part of the defendant, and further, such confusion, though less likely to manifest owing to the well-informed consumer base of the plaintiff's products, nevertheless, carries a fair risk of misleading the consumers of the plaintiff into believing that its sweetener has been added as an ingredient in the defendant's Pro Biotic Frozen Dessert."
44. In view of the above, the learned Senior Counsel for Respondent No. 2 submitted that the Appellant has not been able to satisfy why an embargo should be placed on Respondent No. 2 from using the word 'HAVELI'. Accordingly, the word 'HAVELI' is descriptive in nature and no one can have monopoly over the same. Further there is a widespread use of the 'HAVELI' formative Marks in respect of hotels, restaurants and various other goods and services in India which is evident from the below list:
Registration Trademark Class Status
No.
1932365 HAVELIRAM BANSI LAL 2 Registered
4161999 Haveli Drones UAVS / 12 Registered
1751637 HAVELI 19 Registered
4744230 LalHaveli-Gateway to Indian 24 Registered
Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 26 of 41
Signed By:SWATI
MAYEE SAHU
Signing Date:24.11.2025
20:46:02
Décor /
634158 29 Registered
HAVELI /
3611901 LAKHAHAVELI / 30 Registered
2254614 LALHAVELI 30 Registered
4833366 HAVELIKHAL 31 Registered
1774651 GREWAL'ZHAVELI 32 Registered
1624842 HAVELI 32 Registered
4009131 HAVELICHHAP 34 Registered
4678964 PETSHAVELI 35 Registered
4351802 PARTSHAVELI / 35 Registered
3843814 PANNA JI'S HAVELI PAN 35 Registered
PALACE
Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 27 of 41
Signed By:SWATI
MAYEE SAHU
Signing Date:24.11.2025
20:46:02
3377947 35 Registered
HAVELI /
1774656 HAVELIAMUESEMENT 35 Registered
PARKS PVT. LTD.
4821955 HAVELICHRONICLES 35 Registered
1701291 RAJWARA HAVELI / 36 Registered
1758502 37 Registered
MY HAVELI /
5604722 MASTERJI 39 Registered
KEEHAVELIITOURS
4140544 AavoKaviHaveliPe 41 Registered
3846650 HaveliKaaSaayaa 41 Registered
1857854 LAL'S HAVELI 42 Registered
1671879 SHREE NAVNEET PRABHU 42 Registered
HAVELI
1624845 HAVELI GROUP 42 Registered
1624844 HAVELIINN 42 Registered
1436334 GREWAL'Z HAVELI 42 Registered
5669046 THAKUR KI HAVELI 43 Registered
1907827 MANDAWA HAVELI 43 Registered
1940449 DILLI HAVELI 43 Registered
2103448 ROYAL HERITAGE HAVELI 43 Registered
2472816 TRADITIONAL HERITAGE 43 Registered
HAVELI
2527737 SONAAR HAVELI 43 Registered
Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 28 of 41
Signed By:SWATI
MAYEE SAHU
Signing Date:24.11.2025
20:46:02
2922816 HAVELI INN BLU 43 Registered
1990957 ALSISAR HAVELI 43 Registered
3714292 HOTEL JAGAT HAVELI 43 Registered
4121567 NAHAR SINGH HAVELI 43 Registered
5909541 GOSWAMIHAVELI 45 Registered
45. It was submitted that the Appellant has not taken any action against any of the above registered Trade Marks. Therefore, the Appellant's claim over the word 'HAVELI' is devoid of distinctive character and is not distinguishable during the course of trade with others. In view of the contradictory statements made by the Appellant in its reply to the examination reports stating that the cited Marks 'HAVELI' are different in their entirety from the Appellant's Marks, the Appellant cannot challenge the Impugned Marks being deceptively similar and causing confusion in the minds of the public.
ANALYSIS AND FINDINGS:
46. The Impugned Orders have rejected the opposition of the Appellant against the registration of the Marks 'AMRITSAR HAVELI' in Class 43 vide application No. 4263978 filed on 13.08.2019 by Respondent No. 2 in C.A.(COMM.IPD-TM) 57/2024 and 'THE AMRITSAR HAVELI' in Class 43 vide application No. 3913481 filed on 10.08.2018 by Respondent No. 2 in C.A.(COMM.IPD-TM) 58/2024.
47. The Appellant has challenged the Impugned Orders on the following grounds:
a. The Impugned Orders are contrary to Sections 9, 11, 12 and 18 of the Act as the Appellant's Marks and Impugned Marks are deceptively similar and operate in the same Class 43.Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 29 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02
b. The Impugned Marks are deceptively similar to the earlier registered Trade Marks of the Appellant and are phonetically and visually similar increasing the risk of confusion in general public having identical consumer base.
c. The Impugned Orders have failed to consider the documentary evidence of extensive prior use, including cash memos, sales records, advertisements, and promotional materials from 2001 onwards and right over the Appellant's Marks showing that the Appellant's Marks have acquired distinctiveness and are well- known due to vast goodwill and reputation.
d. The Mark 'HAVELI' is not generic and has attained secondary meaning as the same is not common to trade due to use by third party.
e. The Impugned Orders were passed on the same day for different applicants, permitting concurrent use of substantially similar Trade Marks differentiated only by trivial modifications, causing confusion and brand dilution.
f. The Impugned Orders were passed without granting reasonable opportunity of hearing to the Appellant and without considering the crucial aspects of the Appellant's case. g. The Appellant's use of 'HAVELI' as part of its corporate name constitutes use as a brand name, establishing additional rights over the Mark.
h. Respondent No. 2's use of 'HAVELI' as the prominent part of their Trade Mark with large font size shows dishonesty and mala fide intent, making the assertion of 'HAVELI' being generic untenable.Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 30 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02
i. The Impugned Orders failed to adequately consider the Appellant's prior rights and continuous use since 2001, which has garnered significant goodwill, market recognition and acquired distinctiveness, while Respondent No. 2 adopted the Impugned Marks in bad faith to ride on the Appellant's reputation j. Respondent No. 1 erred in disregarding the Appellant's seniority and granting undue advantage to Respondent No. 2 in contravention of Section 34 of the Act.
k. Respondent No. 1 erroneously held that 'HAVELI' is generic, despite Respondent No. 2 themselves applying for 'HAVELI' as a Trade Mark and opposing the Appellant's applications.
48. Respondent No. 2 has opposed these Appeals on the ground that:
a. The Appellant has suppressed material facts and attempted to file fabricated documents.
b. The word 'HAVELI' lacks Trade Mark value and is non-distinctive under Section 9(1)(a) of the Act.
c. Multiple 'HAVELI' formative Marks exists on the Trade Marks Register and are extensively used in hospitality industry across India.
d. The Appellant has failed to secure registration of the Word Mark 'HAVELI' with consistent rejections by Respondent No. 1 for non- distinctiveness.
e. The Appellant's inconsistent stands on phonetic / visual differences of the Mark 'HAVELI' forfeits its right to oppose the Impugned Marks.Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 31 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02
f. The Appellant endangers other proprietors' rights to use 'HAVELI' through baseless oppositions.
g. The Appellant has only one restaurant in Punjab while Respondent No. 2 has a PAN India presence, acquiring superior distinctiveness. h. The Impugned Marks must be considered as whole; 'HAVELI' has become publici juris and no one can claim monopoly over the same.
i. There is no material on record to show that the Appellant's Marks 'HAVELI' has acquired a secondary meaning by way of acquisition of reputation and goodwill to show the popularity of the said Mark.
49. Having considered the submissions made by the learned Counsel for the Appellant and the learned Senior Counsel for Respondent No. 2, the following issues arise for determination:
a. Whether the Appellant has exclusive right over the Mark 'HAVELI' in relation to services for providing food and drinks? b. Whether the Mark 'HAVELI' is generic and common to trade? c. Whether the Impugned Marks are deceptively similar to the Appellant's Marks causing confusion among the general public? d. Whether the Impugned Orders have been passed without adequately considering the Appellant's prior rights over the Appellant's Marks?
e. Whether the Impugned Orders have been passed contrary to the provisions of the Act?Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 32 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02
Exclusive right over the Mark 'HAVELI' by the Appellant
50. The Appellant has claimed that the Appellant has obtained the Trade Mark registration for the Appellant's Marks and no registration ought to have been granted by Respondent No. 1 for the deceptively similar Impugned Marks. The Appellant has claimed to be a prior user of the Appellant's Marks.
51. The Impugned Orders have held that the Appellant does not have exclusive right over the Mark 'HAVELI' as there are several orders against the Appellant in relation to the Appellant's earlier Trade Marks registration applications seeking registration of the Mark 'HAVELI'. In the examination reports for the said applications, Respondent No. 1 cited prior registered marks containing the term 'HAVELI' and in response to such examination reports the Appellant relied upon phonetic, structural and visual differences in 'HAVELI' formative Trade Marks to address these objections. In previous instances, the Appellant argued that the cited Marks containing the term 'HAVELI' were distinguishable from the Appellant's Marks, which logically follows that the Appellant has no exclusive ownership over the Mark 'HAVELI'.
52. The Appellant has two registrations. First one being ' ' in Class 30, which includes for food products, tea, coffee, sugar, tapioca, sago, rice, flour, pulses, spices, bread, biscuits, namkeen, confectioner, cake and pastry since 08.10.2001 and the second being 'HAVELI' (word mark) in Class 16. Although the Appellant has applied for various 'HAVELI' formative Word Marks, the same are either Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 33 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 refused, opposed or abandoned. Hence, the Appellant has only Device Mark in Class 30. The Word Mark 'HAVELI' registered by the Appellant is for Class 16 which pertains to goods such as paper, cardboard, printed matter, stationery, artist's materials and packaging materials. Therefore, it is clear that there is no registration over the Mark 'HAVELI' per se in favour of the Appellant for Class 30. Even though the Device Mark ' ' has the word 'HAVELI' prominently written as part of the Device, it cannot confirm exclusive right over the word 'HAVELI' given that the Appellant has relied upon the dissimilarities between the Device Mark ' ' and the other prior registered Marks containing the Mark 'HAVELI'.
53. Accordingly, the Appellant has not been able to establish ownership over the Mark 'HAVELI' in absence of the registration of Word Mark 'HAVELI' or any 'HAVELI' formative Marks in Class 30, which is relevant for examining the deceptive similarity of the Impugned Marks.
54. The Appellant's reliance on the pending applications for the 'HAVELI' formative Marks claiming to be prior user of the Mark 'HAVELI' also cannot be sustained as the Appellant has taken a stand before Respondent No. 1 that the Appellant's Marks are phonetically, structurally and visually different. The Appellant has also not challenged any of the orders passed by Respondent No. 1 dismissing the applications filed by the Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 34 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 Appellant for registration of 'HAVELI' formative Marks. Similarly, the Appellant has also not challenged the various orders passed by Respondent No. 1 dismissing the oppositions filed by the Appellant against other proprietors having 'HAVELI' as part of their registered Trade Marks.
55. Additionally, the Appellant has been taking contradictory stands while responding to the examination reports for the applications filed by the Appellant for 'HAVELI' formative Marks and while opposing the registration of the Impugned Marks and other registered Trade Marks having 'HAVELI' as part of the said Trade Marks.
56. Hence, the Appellant cannot claim exclusive ownership over the Mark 'HAVELI' as admittedly there are prior registrations having 'HAVELI' as part of the said registrations which have co-existed with the Appellant's Marks.
57. In view of the above, the Appellant has not been able to establish that the Appellant has exclusive right over the Mark 'HAVELI' as part of the registration of the Appellant's Marks which can prevent the registration of the Impugned Marks. Accordingly, there is no infirmity with the Impugned Orders holding that there is no exclusive ownership of the Mark 'HAVELI' by the Appellant.
Is 'HAVELI' generic word and common to trade?
58. Respondent No. 2 has contended that 'HAVELI' cannot be monopolized by the Appellant as 'HAVELI' is common to the trade and generic word. It is contended by Respondent No. 2 that the Mark 'HAVELI' is commonly used for services falling under Class 43 and the online record of the Trade Marks Office reflects that the word 'HAVELI' in standalone has Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 35 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 no Trade Mark value and is not capable of distinguishing the goods and services.
59. The public search of the Trade Marks Registry reflects that there are several Trade Marks containing the Mark 'HAVELI' granted to the parties other than the Appellant in various Classes including Class 43 as per the table mentioned in Paragraph No. 44 above. It is evident that 'HAVELI' has been used by various proprietors for providing services of restaurants, dhabas, cafes, hotels and guesthouses using 'HAVELI' formative Marks across India. Respondent No. 1 has passed various orders against the Appellant rejecting the applications filed for the 'HAVELI' formative Marks on the ground of non-distinctiveness and in view of the oppositions filed by prior registered proprietors. Additionally, Respondent No. 1 has also dismissed various oppositions filed by the Appellant opposing the registration of 'HAVELI' formative Marks.
60. The fact that the Appellant has never challenged the orders passed by Respondent No. 1, shows that the Appellant did not believe that 'HAVELI' is having a distinctive character or is distinguishable during the course of trade with others. Accordingly, 'HAVELI' is common to trade and does not have distinctive character that requires protection given that there are several proprietors of registered Trade Marks having 'HAVELI' as a part of the said Trade Marks.
61. The Mark 'HAVELI' is descriptive in nature and has dictionary meaning in Hindi being a traditional townhouse or a mansion having historical and architectural significance. There is a widespread use of the Mark 'HAVELI' for various goods and services across India.
Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 36 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:0262. Hence, 'HAVELI' is publici juris and common to trade and is not uniquely identifiable with a particular goods or services of the Appellant. The Appellant has also not produced any material to show that the Mark 'HAVELI' has acquired secondary meaning. The Mark 'HAVELI' does not have an exclusive character and, therefore, the Appellant is not entitled to claim exclusive right over the same.
Deceptive similarity between the Impugned Marks and the Appellant's Marks
63. The Impugned Orders have held that the Appellant's Marks and Impugned Marks are not deceptively similar as the Impugned Marks have to be considered as a whole. Further, the prefix 'AMRITSAR' does not serve as an indication of geographical origin for the services under the Impugned Marks as the term 'AMRITSAR' does not indicate geographical location for origin of services for providing food and drinks. The registration of a city name can be permitted, if it does not result in indication of geographical origin.
64. A comparison between the Appellant's Marks and the Impugned Marks would show that the Appellant's Marks contain device of 'Haveli' in Class 43 and word 'HAVELI' in Class 16, whereas the Impugned Marks are word Marks being 'AMRITSAR HAVELI' and 'THE AMRITSAR HAVELI' in Class 43. Accordingly, considering the Impugned Marks as a whole there is no deceptive similarity between the Appellant's Marks and the Impugned Marks given the word 'AMRITSAR' as prefix to the Mark 'HAVELI'.
65. As 'HAVELI' is found to be generic and common to the trade, the Appellant cannot claim exclusive ownership over the part of the Impugned Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 37 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 Marks containing the Mark 'HAVELI' as a part of them. As per Section 17 of the Act when a Trade Mark consists of several matters, its registration shall confer on the proprietor exclusive right to use of the Trade Mark taken as a whole. Considering that the Appellant has no exclusive right over the Mark 'HAVELI', there is no deceptive similarity between the Appellant's Marks and the Impugned Marks.
66. As held in Vasundhara Jewellers (supra), when a generic mark is part of the composite mark the Appellant cannot oppose registrations of the composite marks including the generic mark by claiming exclusive monopoly over the said generic mark. Further, the Appellant itself has taken inconsistent stands on phonetic / visual differences of the Mark 'HAVELI' and, therefore, is not entitled to oppose the registration of the Impugned Marks on the ground of deceptive similarity between the Appellant's Marks and the Impugned Marks
67. It is well settled that the registration of Device Marks does not automatically grant the exclusive right in respect of the word mentioned in the Device Marks. The Division Bench of this Court in Ganesh Gouri Industries v. R.C. Plasto Tanks & Pipes (P) Ltd., (2024) 5 HCC (Del) 425 has observed that the rationale for the 'anti-dissection' rule is that the commercial impression of a composite trade mark on an ordinary prospective buyer is created by the mark as a whole, not by its component parts. This Court in Ganesh Gouri Industries (supra) further observed that where a distinctive label is registered as a whole, such registration cannot possibly give any exclusive statutory right to the proprietor of the trade mark to the use of any particular word or name contained therein apart from the Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 38 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 mark as a whole as the label does not consist of each particular part of it, but consists of the combination of them all.
68. The registration of the Device Mark is to be considered as a whole and while determining the deceptive similarity with another Trade Mark, both the Marks have to be examined as a whole by applying 'anti-dissection rule' rather than breaking the Marks into their component parts for comparison. To determine whether there is any deceptive similarity between the two Marks, it is imperative to decide if the similarity is likely to cause any confusion or deceive.
69. In the present case, the Appellant's Marks and the Impugned Marks if considered as a whole cannot be held to be deceptively similar and are able to be distinguished by the use of word 'AMRITSAR'. In addition, the descriptive nature of the Mark 'HAVELI' commonly used in the hospitality industry shows that there is no deceptive similarity between the Appellant's Marks and the Impugned Marks.
Analysis of the Impugned Orders
70. The Impugned Orders have examined the submissions by both the Parties and considered all the documents submitted by the Appellant. The Impugned Orders have recorded the submissions of the Appellant and also considered the documents filed by the Appellant before Respondent No. 1. The Impugned Orders also state that upon thorough examination of the documentary evidences it was evident that the said documentary evidence individually or collectively did not satisfactorily substantiate the claim that the Appellant has been using the Mark 'HAVELI' since 2001 for food services in Class 43. It is also observed in the Impugned Orders that the documents pertaining to sales promotion expenses are filed on a plain paper Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 39 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 and lacked certification or verification from a Chartered Accountant. Even the newspaper cuttings were pertaining to a Composite Mark and had handwritten dates. Even the invoices from 2014 to 2018 for advertisement on display boards did not indicate that the same pertain to the Appellant's use of the Mark 'HAVELI' for food services. The sales details from financial year 2001-2002 to 2013-2014 also lacked certificate or verification from a Chartered Accountant. Consequently, the Impugned Orders find that the Appellant had failed to show use of the Mark 'HAVELI' per se for food services under Class 43 since 2001.
71. Accordingly, the Impugned Orders are well reasoned and contain thorough analysis and examination of the documentary evidence presented before Respondent No. 1. Further, the Impugned Orders have recorded all the submissions made by the Appellant and considered the same while deciding the opposition filed by the Appellant.
72. In view of the above, there is no infirmity with regard to not giving opportunity to the Appellant to present its case as alleged by the Appellant.
73. The Impugned Orders have examined the rights of the Parties in accordance with the provisions of the Act and concluded that there is no merit in the opposition by the Appellant and that the Impugned Marks deserve registration in Class 43.
74. This Court does not find any infirmity with the Impugned Orders requiring any interference in these Appeals.
CONCLUSION
75. Having considered the averments in the pleadings and the submissions made by the Parties, it is found that the Appellant has no exclusive rights over the Mark 'HAVELI' as the same is generic in nature Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 40 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02 and common to the trade. There is no deceptive similarity between the Appellant's Marks and the Impugned Marks and the Impugned Orders have rightly rejected the opposition by the Appellant and proceeded to register the Impugned Marks in favour of the respective Respondent No. 2 in these Appeals.
76. Accordingly, both these Appeals are hereby dismissed. No orders as to costs.
TEJAS KARIA, J NOVEMBER 24, 2025 ap Signature Not Verified C.A.(COMM.IPD-TM) 57/2024 & 58/2024 Page 41 of 41 Signed By:SWATI MAYEE SAHU Signing Date:24.11.2025 20:46:02