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Amara Raja Energy And Mobility Limited vs Exide Industries Limited
2026 Latest Caselaw 2585 Cal/2

Citation : 2026 Latest Caselaw 2585 Cal/2
Judgement Date : 2 April, 2026

[Cites 5, Cited by 0]

Calcutta High Court

Amara Raja Energy And Mobility Limited vs Exide Industries Limited on 2 April, 2026

Author: Debangsu Basak
Bench: Debangsu Basak
                                   1




               IN THE HIGH COURT AT CALCUTTA
    INTELLECTUAL PROPERTY RIGHTS APPELLATE DIVISION
                           ORIGINAL SIDE
Present:

The Hon'ble Justice Debangsu Basak
           And
The Hon'ble Justice Md. Shabbar Rashidi


                          TEMPAPO-IPD/7/2025
                 IA NO. GA-COM/1/2025, GA-COM/2/2025
                  Amara Raja Energy and Mobility Limited
                                       Vs.
                          Exide Industries Limited


     For the Appellant      :Mr. Jayanta Kumar Mitra, Sr. Adv.
                             Mr. Abhrajit Mitra, Sr. Adv.
                             Mr. Siddharth Luthra, Sr. Adv.
                             Mr. Ankit Virmani, Adv.
                             Mr. Sarosij Dasgupta, Adv.
                             Ms. Nandini Khaitan, Adv.
                             Ms. Shreya Singh, Adv.
                             Mr. Pratik Shanu, Adv.
                             Ms. Vasundhara Bakhru, Adv.
                             Ms. Ruchika Agarwala, Adv.
                             Mr. Suryaneel Das, Adv.
                             Ms. Oindrila Ghoshal, Adv.


     For the Respondent     :Mr. S.N. Mookherjee, Sr. Adv.

Mr. Ranjan Bachawat, Sr. Adv.

Mr. Ratnanko Banerjee, Sr. Adv.

Mr. Sayantan Bose, Sr. Adv.

Mr. Debnath Ghosh, Sr. Adv.

Mr. Rudraman Bhattacharyya, Sr. Adv.

Mr. Sayan Roy Choudhary, Adv.

Mr. Dhruv Chaddha, Adv.

Mr. Sagnik Bose, Adv.

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Ms. Suhrita Majumdar, Adv.

Mr. Kironjit B. Majumder, Adv.

Ms. Sonia Nandy, Adv.

Mr. Dipro Dawn, Adv.

Ms. Sayani De, Adv.

Ms. Mallika Bothra, Adv.

 Hearing Concluded on      : February 10, 2026
 Judgement on              : April 02, 2026

DEBANGSU BASAK, J.:-

1. Appellant has assailed the judgement and order dated

July 25, 2025 passed in IA GA (COM) No. 1 of 2025 in I.P.

(COM) No. 18 of 2025.

2. By the impugned judgement and order learned Single

Judge has granted injunctions in terms of prayers (a) and (b)

of the Notice of Motion.

3. Learned Senior Advocate appearing for the appellant

submitted that, prayers (a) and (b) of the paint and the

injunction petition are defective. He has referred to such

prayers. He has relied upon 2008 Volume 17 Supreme Court

Cases 491 (Bachhaj Nahar vs. Nilima Mandal and Anr.) to

contend that, in a civil suit relief can only be granted with

reference to the prayers made in the pleadings.

4. Learned Senior Advocate appearing for the appellant

has contended that, grant of injunction as done by the learned

Single Judge, allows the respondent a monopoly over the

entire red colour in all its shades to be used as a trade dress.

He has contended that, learned Single Judge has granted

prayer (a) contrary to the findings in the impugned judgement

and order.

5. Learned Senior Advocate appearing for the appellant

has referred to various portions of the impugned judgement

and order. He has submitted that, although the learned Single

Judge has held that, respondent does not have monopoly over

the colour red, respondent did not claim monopoly over the

colour red during hearing and that, cumulative effect of the

use of the colour red, "EL" and shattered O all forming a

prominent, integral and distinctive part of the trade dress of

the respondent taken historically both contribute to a case for

grant of protective orders. He has contended that, some of the

findings are contrary to the materials available on record.

6. Learned Senior Advocate appearing for the appellant

has referred to prayer (b) of the Notice of Motion. He has

contended that, the prayer is defective. In any event,

respondent neither employs the use of the EL mark nor the

shattered O device. He has contended that, at best, the case of

the plaintiff was limited to passing off.

7. Learned Senior Advocate appearing for the appellant

has contended that there was no pleading with regard to the

goodwill or reputation enjoyed by any specific mark. He has

pointed out that, not all the 64 trademarks in annexure S

contains the colour red. Only 2 of the 64 trademarks have

either the shattered O mark and EL as elements. Only one of

the trademarks find mention in the impugned judgement and

order. However, learned Single Judge has not found any

goodwill or reputation attached to such trademark.

8. Learned Senior Advocate appearing for the appellant

has contended that, no person can have a monopoly over a

single colour in the industry specially when there is no

secondary meaning to the colour as it is used by rival brands.

He has referred to documents of such user. Appellant had

used other colours apart from red. Therefore, according to him

none of the parties can have monopoly on one colour.

9. Learned Senior Advocate appearing for the appellant

has referred to the findings of the learned Single Judge with

regard to the use of the colour red by the respondent. He has

submitted that, such findings are incorrect. He has contended

that, the claim of consistent use of red colour trade dress

since 1920 is belied by the documents produced by the

respondent itself.

10. Learned Senior Advocate appearing for the appellant

has contended that, initially batteries were produced in black

colour. The early 2000 automotive batteries were produced in

white colour casing so as to enable determination of the

amount of distilled water in the cells of the battery. He has

referred to various annexures and contended that, batteries of

various trade dresses are not predominantly red. He has

referred to the annual report of the respondent for the year

March 31, 2020 and contended that, the respondent

themselves show that many automotive batteries produced are

in white, contrary to the claim of predominant red trade dress.

He has pointed out that, the respondent is also making white

batteries.

11. Learned Senior Advocate appearing for the appellant

has contended that, the learned Single Judge erred in not

applying the ratio of 835F.3d 1238 (Forney Indus Versus

Daco of Mo). According to him, the same principles would

apply as the respondent has been inconsistent in the trade

dress.

12. Learned Senior Advocate appearing for the appellant

has contended that, no sales figures from user of red trade

dress was put forth by the respondent before the learned

Single Judge. He has referred to various documents relied on

by the respondent in this regard. He has referred to Forney

Indus (supra) in this regard.

13. Learned Senior Advocate appearing for the appellant

has relied upon 2024 Volume 2 Supreme Court Cases 577

(Brihan Karan Sugar Syndicate Private Limited Versus

Yashwantrao Mohite Krushna Sahakari Sakhar

Karkhana) and 2024 OJ No. 4699 (Biosteel Inc. Versus

Cizzle Brands) and contended that, materials placed on

record do not show that, the respondent had acquired any

reputation in the red trade dress.

14. Learned Senior Advocate appearing for the appellant

has contended that, learned Single Judge did not find that the

colour red in batteries has acquired secondary meaning so as

to mean that the respondent could exclusively use it without

any relation to their trade mark Exide. He has contended that,

respondent employs the use of multiple trade dresses.

15. Learned Senior Advocate appearing for the appellant

has relied upon Kerly's Law of Trade Marks and Trade

Names 17th Edition and contended that, the respondent did

not prove its reputation on the red trade dress. According to

him, the respondent cannot claim that, the goodwill of the

respondent rests with the tradename Exide and separately

with the red colour and separately with EL and again

separately with the shattered O device mark.

16. Learned Senior Advocate appearing for the appellant

has contended that, there is no reasoning as to why EL and

shattered O device mark have significant goodwill in the

automotive battery segment. He has contended that, there is

no finding of goodwill in relation to the registered marks

placed on record by the respondent. He has pointed out that,

all marks of EL applied to non-products of storage batteries

and not automotive batteries. Respondent has styled EL

differently.

17. Learned Senior Advocate appearing for the appellant

has contended that there is no finding by the learned Single

Judge with regard to goodwill qua the registered mark. He has

contended that the mark of EL apply to non products of

storage batteries and not to automotive batteries. In every

battery utilizing EL as shown by the respondent itself, the

respondent has used EL on batteries with different style and

therefore, the same does not have the ability to generate a

goodwill. He has also pointed out that all invoices do not bear

the shattered O device mark. In this regard, he has referred to

paragraph 14 of Brihan Karan Sugar Syndicate Private

Limited (supra). He has contended that, no material has been

placed on record to show considerable sales by the

respondent.

18. On the allegations of deception leveled by the

respondent before the learned Single Judge, learned Senior

Advocate appearing for the appellant has contended that,

customers involved do not buy batteries by colours unlike

Fast Moving Consumer Goods (FMCG) products. He has

contended that the decision to buy battery is based on what is

already pre-fixed in the vehicle or what is appropriately

available for the vehicle model in question along with the

consideration of the price, if any.

19. Learned Senior Advocate appearing for the appellant

has contended that the contention of the respondent that

automotive battery is purchased casually by driver or

mechanic who are not educated and may not pay attention to

verbal brands and would buy the batteries of red colour is

unfounded. The two products, do not have any similarity as to

the packaging with the trade origin being mentioned.

20. Learned Senior Advocate appearing for the appellant

has relied upon 2004 Volume 6 SCC 145 (Satyam Infoway

Ltd. Versus Siffynet Solutions Private Limited) and

contended that, learned Single Judge has failed to give any

reason as to why the dissimilarities and the similarities in the

packaging and getup of the rival trade dress would cause

consumer confusion. He has contended that, the findings of

the learned Single Judge that, the shade of colour red used by

the appellant is the exact same shade of red used by the

respondent is not correct. He has contended that, the two

boxes show that there is no common factor other than the

employment of the colour red. According to him, learned

Single Judge has failed to take note of the explicit origin

identifiers used by both the parities in the packaging.

21. Learned Senior Advocate appearing for the appellant

has contended that despite the learned Single Judge noting

the relevant law on added matters and deception in passing

off, learned Single Judge has not returned any finding with

regard thereto. He has contended that, apart from the parties

using the colour red, learned Single Judge has not noted any

similarity between trade dress employed by both the parties.

He has contended that, added matters test has not been

applied. According to him, when, the matters are added, the

same would be enough to distinguish the origin of the product

and that, adding a matter would escape liability of passing off.

22. Learned Senior Advocate appearing for the appellant

has contended that, the size of the products are different. He

has referred to the distinguishing features between the two

products.

23. With regard to the nature of customers, learned Senior

Advocate appearing for the appellant has contended that,

considering the act of passing off, the learned Single Judge

had lost sight of the fact that an average customer purchasing

a battery is contrary to actual market practice. Learned Judge

had lost sight of the pleadings of the respondent itself. He has

referred to various materials on record. He has contended

that, the respondent itself claimed that it supplies to global

giants and that, vehicles come with pre-fitted batteries. He

has contended that, batteries are not bought off the self but

with the assistance of a dedicated shop where assistance is

rendered by the shopkeepers. The choice of the battery

purchased is dependent upon various factors and is not

bought solely on the basis of colour. Illiterate population who

buy batteries are not misled by the colour. He has contended

that, the respondent has claimed goodwill in the market on

the basis of the trade mark Exide. Consequently, the two

claims of the goodwill of the respondent have to be read as

opposing each other.

24. Learned Senior Advocate appearing for the appellant

has contended that, the findings of the learned Single Judge

that the appellant was dishonest is incorrect. He has

contended that, the reason for adoption of the colour red by

the appellant is irrelevant. Secondly, the so called

insufficiency of the answer in the affidavit of the marketing

officer is also irrelevant. Learned Single Judge, according to

the appellant has misunderstood the contention of the

appellant. He has contended that the statements of

irrelevance of colour red was made in the light of the inability

of the respondent to establish goodwill in colour red and also

in the addition of distinguishing feature by the appellant on

the packaging and trade dress.

25. Learned Senior Advocate appearing for the appellant

has contended that, in any event the reason for adoption of

the colour red was clear in the affidavit of the marketing

officer. Appellant has changed from blue to red since, red was

more bright and vibrant colour after receiving feedback that

the blue colour was not making the battery stand out.

26. Relying upon 2005 SCC Online Del 1439 (Colgate

Palmolive Company Limited & Another Versus Patel &

Another) learned Senior Advocate appearing for the appellant

has contended that, colour of packaging plays several roles.

Colour makes the product look visually appealing and convey

specific emotions. The use of vibrant and bright colour by the

appellant does not by itself imply that the appellant believes

that a customer would decide to buy an automotive battery

based solely or even primarily by looking at the colour of the

packaging.

27. Learned Senior Advocate appearing for the appellant

has contended that, the learned Single Judge did not give any

reason as to why the affidavit of the senior officer of the

appellant was considered as self-serving. He has contended

that, use of the blue colour abroad and the subsequent use of

the colour red has been sufficiently corroborated by significant

evidence. He has contended that the appellant was not

manufacturing in the colour red and therefore, it became the

obvious choice.

28. Learned Senior Advocate appearing for the appellant

has contended that, finding of the learned Single Judge that

the appellant has imitated the product of the respondent is

erroneous. Learned Single Judge came to such a conclusion

without comparing the two products visually or phonetically.

In this regard, he has relied upon 2001 Volume 5 Supreme

Court Cases 73 (Cadila Healthcare Limited Versus Cadila

Pharmaceuticals Limited).

29. Learned Senior Advocate appearing for the respondent

has contended that, the respondent filed the suit for

infringement and passing off. He has contended that, the

appellant has infringed the word mark EL, the registered trade

mark shattered O of the respondent. Appellant has passed of

Exide's prior adopted, prior used and registered trade mark

EL and shattered O and brand name of Exide. Appellant has

also infringed the copyright of the respondent in the artistic

work of, shattered O and Exide. He has contended that, the

distinguishing features of the appellant in the registered trade

mark have been adopted by the appellant in similar shape and

sized batteries and battery packaging in pre-dominantly red

colour trade dress, as used by the respondent. He has

contended that Elito is a five letter word similar to Exide and

is depicted in a white colour font on a red battery identical to

Exide. Elito has further adopted the shattered O devise and

the trade mark EL belonging to Exide.

30. Learned Senior Advocate appearing for the respondent

has contended that, respondent was using red colour for its

battery since 1920. In this regard, he has referred to various

documents on record. He has contended that, manner and

mode of extensive use by Exide of the colour red in the

industry related to storage batteries and more specifically of

red batteries/automotive batteries. According to the

respondent, this had led to the colour red functioning as the

source identifier for the product of the respondent.

31. Learned Senior Advocate appearing for the respondent

has contended that the colour red and white combination has

become distinguishing feature of the brand Exide. He has

relied upon 2003 27 ETC 478 (Colgate Palmolive Company

and Another Versus Anchor Health and Beauty Care

Private Limited) and 2009 SCC Online Calcutta 1991

(Euro-Solo Energy Systems Limited Versus Eveready

Industries India Limited) is support of his contentions.

32. Learned Senior Advocate appearing for the respondent

has contended that, the appellant identified itself with the

colour green, while the respondent identified itself with the

colour red. Infact, appellant had always distinguished itself

from the colour red and never used any product in the colour

red prior to the launch of Elito. He has referred to the

advertisements made by the appellant to demean and

denigrate the colour red on May 13, 2020, May 15, 2020, May

20, 2020, and February 14, 2025. He has referred to the

general comments made by the public in this regard. He has

contended that appellant has referred to colour green as its

signature colour in its annual report.

33. Learned Senior Advocate appearing for the respondent

has contended that, appellant is a shareholder of the

respondent and was privy to material information of the

respondent. He has contended that, appellant adopted the

impugned mark "Elito" in order to deceive. Appellant

had initially adopted LIT with two decisive elements including

greek alphabet Xi (i.e., "Ξ") as "Elito" . Appellant had

applied for registration of such mark in India on June 27,

2022 as proposed to be used. Appellant had filed the affidavit

that Xi (i.e., "Ξ") is difficult to read and that it received feedback

in some meetings in December 2021 and September 2022,

that blue did not stand out in the clutter. According to him,

appellant has admitted that colour was important in the sale

of batteries.

34. Learned Senior Advocate appearing for the respondent

has submitted that on December 20, 2022 appellant had filed

another application for registration of the mark "Elito"

. He has pointed out that, although the feedback was

purportedly for foreign market in 2022 the appellant did not

make any change in the foreign market. Appellant had

continued to sell blue batteries in the foreign market till May

2024. Appellant has claimed to have launched the colour red

in India in 2023. He has referred to the multiple similarities

used by the appellant namely alteration of Xi (i.e., "Ξ") to E to

become EL, use of shattered O at the end of "Elito" ,

pre-dominantly red colour packaging trade dress, red and

white colour combination, adoption of brand new white on a

red background and use of five letters in Elito in order to

match that of Exide.

35. Relying upon 1889 RPC 531-538 (Slazenger & Sons

vs. Feltham & Co.), [1882] 7 App. Cas. 219 (R. Johnston &

Co. vs. Archibald Orr Ewing & Co.), [1981] 26 RPC 429-

497 (Cadbury Schweppes Pty Ltd and Others vs. Pub

Squash Co Pty Ltd.) and 809 F.2d 1378 (First Brands

Corporation Versus Fred Meyer, Inc.) learned Senior

Advocate appearing for the respondent has contended that,

multiple similarities point to the calculated efforts in bad faith

to sail as close as possible to Exide and the same is unfair.

36. Relying upon 1897 RPC Volume XIV page 225-238

(Jones vs. Hallworth), learned Senior Advocate appearing for

the respondent has contended that, the use and adoption of

the colour red, which the appellant never did and that such

colour was used extensively by the respondent, is unfair and

amounts to passing off.

37. Learned Senior Advocate appearing for the respondent

has contended that, by reason of the pre-dominantly red

colour packaging used by the respondent, the same deserves

protection owing to its long use. The single distinctive colour

merits protection and such protection have been allowed in

various instances in India and abroad. In this regard, he has

relied upon 2016 SCC Online Bom 7712 (Sapat

International Private Limited Versus Sanwal Chand

Babulal and Another), 2021 (87) PTC 185 (Bom) (Sanjay

Soya Private Limited vs. Narayani Trading

Company),1995 SCC Online US SC 28 (Qualitex Co. vs.

Jacobson Production Co., Inc.), 774 E 2D 1116 (Owens-

Corning Fiberglas Corporation) 1987 SCC Online US CA

FC 1.

38. Relying upon R. Johnshon and Company (supra) and

2023 SCC Online Mad 6972 (ITC Limited vs, Britannia

Industries Ltd.) learned Senior Advocate appearing for the

respondent has contended that, while considering the change

getup of the appellant, the same needs to be considered as a

whole. If on an wholesome analysis the getup is found similar

then the injunction must be granted.

39. Learned Senior Advocate appearing for the respondent

has contended that, the battery is placed on a shelf on the

store, side by side. He has referred to the quality of the buyers

of the batteries. He has contended that, the trade dress of the

appellant is such that it will confuse the buyer. According to

him, a buyer of an automotive battery is not so well educated

in the remote corner of the country so as to distinguish

between the two brands given the present nature of the trade

dress of the appellant and the respondent.

40. Learned Senior Advocate appearing for the respondent

has contended that, appellant has not explained the use of the

colour red. According to him, as a competitor of the

respondent, the appellant was obliged to avoid copying the

trade dress and get up of Exide. In this regard, he has relied

upon R. Johnshon & Co. (supra). Appellant should not have

used the trade mark of the respondent nor should it have

done anything which might allow a buyer to think that the

case of the appellant was that of the respondent. Appellant

should not have done anything so as to obtain the benefit of

the reputation of the respondent. Appellant was bound to be

careful of not adding anything to its product which would

have otherwise resembled the product with the respondent.

Having done so, it shows a deliberate decision by a competitor

in adopting the leading prominent and essential component of

trade rival, which should not be disregarded.

41. Learned Senior Advocate appearing for the respondent

has contended that, the appellant after knowing the character

and circumstances of the market, and with the direct objective

of competing and underselling the respondent with a lower

priced product has tried to approach the trade dress of the

respondent as nearly as possible. The same according to him,

is impermissible. He has referred to the affidavit affirmed by

the appellant and contended that, the stand of the appellant

that it was not required to offer any explanation demonstrate

the lack of bonafides. In this regard, he has relied upon 2004

Volume 6 Supreme Court Cases (Satyam Infoway Ltd. Vs.

Siffynet Solutions (P) Ltd.), 2023 SCC OnLine Mad 6972

(ITC Britannia Industries Ltd. Vs. Britannia Industries

Ltd.) and Cadbury Schweppes Pty Ltd (supra) and First

Brands Corporation (supra) learned Senior Advocate

appearing for the respondent has contended that, the

appellant had launched Elito in blue colour in overseas

market in 2020. Later, on the basis of feedback from the

overseas dealers made in December 2021 and September

2022 that the blue colour did not stand out in the clutter, it

had decided to change. He has contended that, there is no

affidavit or the letter from the overseas dealer in support of

the claim that, E in "Elito" was confusing.

42. Learned Senior Advocate appearing for the respondent

has submitted that the contention of the appellant that colour

blue did not stand out in the clutter and hence red was

adopted is contradicted by the argument that colour is not

relevant when it comes to batteries. The claim of the appellant

for the change of colour is unbelievable and is not of from any

credible documents. He has contended that there is no

affidavit or letter from the dealer in support of such claim. No

explanation has been given as to why the blue did not stand

out. He has claimed that there are several examples of blue

batteries being successful globally. Appellant has not

explained why it continued with blue battery in the overseas

market while it claimed to have adopted the colour red in

India.

43. Learned Senior Advocate appearing for the respondent

has contended that, appellant itself acknowledged that

colour/colour scheme is important to identify the source of

the product. He has contended that the adoption of so many

features of the same product cannot be co-incidence nor is the

same being done by purported effort using the colour red. He

has contended that, trade dress used by the appellant is

calculated to deceive.

44. Learned Senior Advocate appearing for the respondent

has contended that, appellant has acted in bad faith.

Appellant has introduced its product and packaging with the

essential features of the trade dress and getup of the

respondent and the same cannot be mere co-incidence as, too

many features have been copied. Appellant is direct

competitor of the respondent. Rival batteries are sold in the

same store side by side. Appellant had disparaged the

respondent product in the earlier.

45. Learned Senior Advocate appearing for the respondent

has contended that, the claim of the appellant that it started

using colour red from April 2023 in India is false. He has

referred to the documents in support of such contention. He

has also contended that, the claim of the appellant with

regard to the entity named Unifieder is also false. He has

pointed out that, appellant sought to remove the disparaging

materials made as against the colour red.

46. Learned Senior Advocate appearing for the respondent

has contended that, the order impugned being discretionary in

nature and since it has not been established to perverse no

interference be called for.

47. The respondent as the plaintiff had filed a suit for relief

regarding alleged infringement of registered trademark and

passing off against the appellant. In such suit, plaintiff had

applied for urgent interim relief. Such interim relief

application has been disposed of by the impugned judgement

and order.

48. The parties to the suit are involved in the manufacture

and sale of automotive batteries, amongst others. Subject

matter of the suit primarily relates to and revolves around

allegations of infringement of registered trade mark and

passing off in respect of trade dress automotive batteries.

49. It has been admitted at the Bar that, the parties before

Court are the only major players in the field of manufacture

and sale of automotive batteries in India. The parties are

therefore competing with each other in such field.

50. The respondent has been marketing and selling

automotive batteries packaging the same in red colour dress.

The body of the battery as well as the packaging contains the

red colour dress. That the respondent has been marketing and

selling automotive batteries in red colour dress prior to the

appellant doing so is established.

51. The respondent has a registered trademark EL with

user claimed since 1987. The respondent has a registered

trademark of shattered O with user claimed since 1996.

52. The respondent has used the word Exide in the colour

red. The respondent has disclosed advertisements of batteries

manufactured by it in predominantly in red colour. It has

used the colour red as part of various marks. It has used the

colour red in shop hoardings and stores. It has sponsored

cricket teams in the Indian Premier League. These materials

that the respondent has placed on record allows a prima facie

finding that the respondent had been using the colour red as

a distinctive feature of its product. Respondent has been able

to establish, at least on a prima facie level, of user of the

colour red in its trade dress much prior to user of such colour

as a part of trade dress by the appellant. In fact, the campaign

led by the appellant in the colour red and green also

establishes prior user by the respondent.

53. Materials on record suggest that the appellant had

chosen the colour green as its source identifier. The appellant

had during the covid period run a campaign in the social

Media trying to demean and denigrate the colour red as

against the colour green. The appellant had in such campaign

identified itself with the colour green and sought to convey a

message to the public in general that, the colour green was

better than the colour red.

54. Reactions of the members of the public in the social

media platforms are that, members of the public associated

the respondent with the colour red while the appellant with

the colour green.

55. Appellant had consciously adopted the colour green

and wanted it to be developed as a brand and source identifier

for itself. It has in its annual reports placed before its

shareholders stated that the colour green was its signature

colour. Appellant has demarcated and distinguished itself

from the rest of the competition on the basis of its colour

green.

56. Materials on record therefore allow a plausible prima

facie view that, the parties had acknowledged that colour was

an important source identifier and worked to build a

particular colour association-green in case of appellant and

red in case of the respondent to identify themselves. At the

very least, the appellant had run a campaign in the media

inviting the members of the public to distinguish it from the

respondent on the basis of colour. Members of the public in

such campaign had associated the appellant with the colour

green and the respondent with the colour red.

57. The appellant had initially adopted "LIT" with two

divisive elements including the Greek alphabet Xi (i.e., "Ξ") as

"Elito" and applied for registration of such mark in

India on June 27, 2022 as proposed to be used. The appellant

had adopted such mark for the foreign market in a blue trade

dress. Appellant has claimed to launch automotive batteries in

the colour red in India sometime in 2023. Appellant had

applied for registration of the mark "Elito" on

December 20, 2022, in India.

58. Appellant had taken the stand that, on receipt of

feedback that, the colour blue would not stand out, changed

the colour in its automotive batteries and its packaging.

59. In the affidavit used before the learned Single Judge,

the appellant has taken the stand that, adoption of the colour

red is irrelevant. It has not explained why the appellant has

used the colour red when, the colour red was being used by

the respondent. This adoption of the colour red by the

appellant, subsequent to the appellant running a campaign of

distinction between the colour red and the colour green,

assume significance in the context of allegation of passing off.

60. On the strength of the materials available on record, it

is reasonably possible to infer that, the respondent was using

the colour red, appellant associated the respondent with the

colour red while associating itself with the colour green and

therefore, acknowledging that colour is a source identifier. In

other words, in the facts and circumstances of the present

case, between the two parties before Court, a particular colour

is taken to be a source identifier. Parties have acknowledged

that, appellant is associated with the colour green while the

respondent with the colour red on the strength of the

campaign run by the appellant.

61. Kerly's Law Trade Marks And Trade Names has

observed that, in a case of passing off, the claimant relying

upon data must prove his reputation, that is to say that, the

get up concerned indicates his goods and no one else's. In the

facts and circumstances of the present case,

contemporaneously, the appellant had acknowledged that,

colour red was associated with the respondent exclusively

while, seeking to claim exclusive use of the colour green. In

fact, appellant had run a campaign in the social media

platform claiming that, green was better than red with the

general public reacting and identifying the colour red with the

respondent while the colour green with the appellant.

Therefore, the colour red, between the two parties before us,

stood associated exclusively with the respondent and at least

to the exclusion of the appellant. It is the appellant by

running such campaign had excluded itself from the colour

red as the source identifier.

62. Brihan Karan Sugar Syndicate (P) Ltd (supra) has

held that, in a case of passing off which is premised on the

rights of the prime user generating goodwill, such reputation

or goodwill has to be established. On the failure of such

reputation and goodwill being established, other issue need

no further examination. In the facts and circumstances of the

present case, appellant itself has acknowledged that the

colour red was associated with the respondent. Having done

so, it would not lie in the mouth of the appellant now to

contend that, there is no significance in the user of the colour

red.

63. The competing boxes as also batteries have been

produced in Court. We have seen that, both the boxes in the

batteries predominantly uses the colour red. The packaging

and the trade dress of the competing products are sufficiently

similar so as to deceive a consumer being a part of the

general public.

64. The parties have different views on the quality of the

consumer buying the batteries and at least their ability to

discern between the two products. According to the appellant,

a buyer of automotive battery proceeds on the basis of the

automotive battery already placed in the automobile

concerned and that, such buyer proceeds on the basis of

brand name rather than the packaging. The contention of the

respondent is otherwise. According to the respondent, since,

the two batteries are placed on a shelf side-by-side in a shop,

given the similarities in the trade dress, the appellant would

be able to pass off its product as that of the respondent.

65. A consumer or a buyer of an automotive battery may

proceed to buy the automotive battery on the basis of what is

prefixed in the vehicle concerned or the basis of the brand

name. However all buyers may not proceed on those two

parameters only. Every possibility exists of a buyer seeking to

buy an automotive battery making a choice at the shop

concerned on the basis of whatever is available on the shelf of

such shop. In such an eventuality, if the two products as

obtaining today, of the parties before us, are placed on the

shelf side-by-side, then, the possibility of a buyer not going by

the brand name alone, being deceived by the trade dress and

the get up is distinct.

66. In such perspective, the visual test laid down in

Satyam Infoway Ltd. (supra) stands satisfied in favour of

the respondent. The trade dress and the get up presently

obtaining is likely to confuse the actual or potential customer

of an automotive battery.

67. On the basis of the principle of law acknowledged in

Sanjay Soya 16 Private Limited (supra) and Three-N-

Products Private Limited (supra) that, the eye continues to

remain the primary test, with regard to the degree of

resemblance between the marks, in an action for passing off,

the respondent as the plaintiff has been able to satisfy the

same.

68. Having examined the two boxes placed before us of the

two products, we have no material before us to disagree with

the view taken by the learned Single Judge that, the shade of

red used by the appellant is the exact same shade of red used

by the respondent.

69. The ratio laid down in Kaviraj Pandit Durga Dutt

Sharma (supra) that, matters added may sufficiently

distinguish the two products, is not attracted in the facts and

circumstances of the present case. The so-called added

matters are not sufficient to distinguish between the two

products. The added matters have similarities which are

deceptively close to the matter used by the respondent. Elito

and Exide are both 5 letter words. Both have shattered O

at the end. Both are in white with the red background.

There is hardly any material of any distinction in the trade

dress of the appellant to qualify as distinguishing the product

of the appellant from that of the respondent. Rather, the

efforts are such that, appellant has consciously tried to copy

and to come as close as possible to the pre-existing trade

dress of the respondent as compared to that of the appellant.

70. High Courts have protected user of a colour when it

has found that its user was over a period of time leading to

such colour assuming distinction vis a vis the user and

worked as a source identifier. In this regard reference can be

made to the authorities relied on by the respondent, namely,

Sapat International Private Limited (supra), and Sanjay

Soya 16 Private Limited (supra). Such is the position

abroad as in Qualitex Co. (supra) and Owens-Corning

Fiberglas Corporation.

71. Bachhaj Nahar (supra) has considered the issue of

grant of relief by a second appeal Court, in a suit. It has

observed that, in a civil suit, relief can be granted only with

reference to the prayers made in the pleadings. Moreover, in

civil suit, grant of relief is circumscribed by various factors

like court fees, limitation, parties to the suit, as also grant of

relief like res judicata, estoppel, acquiescence non-joinder of

cause of action of parties etc. which require pleadings and

proof. It has cautioned against grant of relief de hors the

pleadings and evidence in the suit.

72. In the facts the circumstances of the present case,

although, the prayers in the injunction petition are such that

just criticism of the same not being happily drafted is

available. Nonetheless, the prayers as it stand today do not

oust the jurisdiction of the Court to grant a relief with regard

to passing off or infringement.

73. Learned Single Judge has taken pains to evaluate the

entire materials placed on record while, exercising discretion

in granting the interim relief in the favour of the respondent.

The respondent as the plaintiff has made out prima facie case

to go to trial, the balance of convenience and inconvenience

lies in favour of the respondent in granting relief as prayed

for, and the respondent is likely to suffer injury by non-grant

of the interim relief as granted.

74. In view of the discussions above, we find no ground to

interfere with the impugned judgment and order.

75. TEMPAPO-IPD/7/2025 along with all connected

applications are disposed of without any order as to costs.

[DEBANGSU BASAK, J.]

76. I agree.

[MD. SHABBAR RASHIDI, J.]

 
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