Itc Limited vs Britannia Industries Limited
2026 Latest Caselaw 638 Cal/2

Calcutta High Court

Itc Limited vs Britannia Industries Limited on 6 February, 2026

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-2

                           IN THE HIGH COURT AT CALCUTTA
                           Intellectual Property Rights Division
                                     ORIGINAL SIDE

                                 IA NO. GA-COM/1/2026
                                           In
                                     IP-COM/2/2026

                                     ITC LIMITED
                                          Vs
                            BRITANNIA INDUSTRIES LIMITED


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 6th February, 2026 Appearance:

Mr. S.N. Mookherjee, Sr. Adv. Mr. Rudraman Bhattacharya, Sr. Adv.

Mr. Viraj Gupta, Adv.

Mr. P. Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. S. Majumdar, Adv.

Mr. Manosij Mukherjee, Adv.

Mr. Dipro Dawn, Adv.

Ms. Mallika Bothra, Adv.

Mr. Souradip Banerjee, Adv.

...for the plaintiff.

Mr. Ratnanko Banerji, Sr. Adv Mr. Arunabha Deb, Adv.

Mr. Soumya Raychowdhury, Adv.

Ms. Ashika Daga, Adv.

Mr. Raunak Das Sharma, Adv.

Ms. S. Bhowmik, Adv.

Ms. Sampurna Mukherjee, Adv. Mr. Aditya Mukherjee, Adv.

...for the defendant.

The Court: This is a suit for infringement of copyright and passing off.

It is fairly submitted on behalf of the plaintiff that at the ad interim stage,

there is no scope for passing any interim order. It is also submitted on behalf of

the plaintiff that the defendant as a trade rival has only launched the impugned

product in Kerala and Tamil Nadu. This fact is disputed by the defendant.

In view of the above, the parties are directed to exchange affidavits.

Let Affidavit-in-Opposition be filed within one week from date; Reply be filed

one week thereafter.

Let this matter appear on 26 February, 2026.

The above directions are peremptory in nature.

(RAVI KRISHAN KAPUR, J.)

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