On Monday, the High Court of Delhi recorded an undertaking from Mahindra Electric Automobile Ltd., agreeing to discontinue the use of the “6E” trademark for its BE 6E electric car model. The decision follows a trademark infringement lawsuit filed by InterGlobe Aviation Ltd., the operator of IndiGo.
Mahindra has rebranded the car as BE 6 and committed to contesting IndiGo’s claims in court. In return, IndiGo agreed not to seek an interim injunction. The court disposed of IndiGo’s interim plea, issued summons to Mahindra, and scheduled the case for hearing in April 2025.
IndiGo argues that “6E” is a cornerstone of its branding, representing services like 6E Prime and 6E Flex, and claims Mahindra’s usage infringes on its trademark rights. Mahindra maintains that its “BE 6E” mark, part of its electric vehicle lineup, differs fundamentally from IndiGo’s branding and is unrelated to the airline industry.
The legal battle highlights tensions between protecting trademarks and fostering innovation across industries.
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