Bombay High Court Protects Metro Brands Trademark: Interim Injunction Stops Use of ‘MetBrands’ in Footwear Market
Court finds ‘MetBrands’ deceptively like Metro’s registered mark; restrains Kerala company from further use.
Ruling highlights importance of brand protection and consumer trust in India’s growing footwear industry.
By Our Legal Reporter
New Delhi: November 15, 2025:
In a significant ruling for India’s retail and footwear industry, the Bombay High Court has granted Metro Brands Limited interim relief in a trademark infringement case. The court restrained MetBrands Pvt. Ltd., a Kerala-based company, from using the mark “MetBrands” or any other deceptively similar mark in connection with footwear and fashion accessories.
The order, delivered by Justice Arif Doctor on April 30, 2025, underscores the judiciary’s commitment to protecting established brands from unfair competition and consumer confusion.
Background of the Case
Metro Brands Limited, one of India’s largest footwear retailers, filed a suit alleging that MetBrands Pvt. Ltd. was using a mark deceptively like its registered trademarks. Metro argued that the defendant’s use of “MetBrands” was likely to confuse consumers, dilute its brand identity, and unfairly capitalize on Metro’s goodwill.
The dispute gained traction after Metro’s IPO in 2021, when the defendant allegedly shifted from operating under the name “MetTrends” to “MetBrands.” Metro claimed this change was a deliberate attempt to ride on its reputation.
Court’s Observations
The Bombay High Court agreed with Metro’s arguments, noting that:
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- The mark “MetBrands” was prima facie deceptively like Metro’s registered trademarks.
- The similarity was likely to cause confusion among consumers, especially in the footwear market.
- Metro had established a strong brand presence, and allowing the defendant to continue using “MetBrands” would cause irreparable harm.
Justice Arif Doctor emphasized that trademark law exists to protect both businesses and consumers. By restraining the defendant, the court ensured that consumers are not misled into believing they are purchasing Metro products when they are not.
Interim Injunction Granted
The court granted an ad-interim injunction, restraining MetBrands Pvt. Ltd. from:
- Using the mark “MetBrands” or any other mark deceptively like Metro’s registered trademarks.
- Selling, advertising, or promoting footwear and fashion accessories under such marks.
This relief will remain in place until the final disposal of the suit.
Importance of the Ruling
The ruling is significant for several reasons:
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- Brand Protection: It reinforces the importance of protecting established brands from dilution and misuse.
- Consumer Trust: It ensures that consumers are not misled by deceptively similar marks.
- Legal Precedent: It adds to a growing body of case law where courts have prioritized brand identity in India’s competitive retail market.
Metro Brands: A Market Leader
Metro Brands Limited, founded in 1955, has grown into one of India’s most recognized footwear retailers. With over 700 stores across 150 cities, Metro operates under multiple brands, including Metro Shoes, Mochi, Walkway, and Crocs (franchise).
The company’s strong brand presence and reputation made it particularly vulnerable to infringement. The court’s ruling protects Metro’s investments in marketing, customer loyalty, and brand building.
Broader Context: Trademark Battles in India
This case is part of a broader trend where Indian courts have actively protected trademarks in the retail and fashion industries. Recent examples include:
- Metro Brands securing injunctions against companies using marks like “DesiMochi.”
- Bata India and Puma winning cases against smaller firms using deceptively similar logos and names.
These rulings highlight the judiciary’s role in ensuring fair competition and safeguarding consumer interests.
Expert Opinions
Legal experts welcomed the ruling, noting that it strengthens India’s trademark enforcement framework. “The Bombay High Court has sent a clear message: established brands cannot be diluted by opportunistic competitors. This is good for both businesses and consumers,” said a trademark lawyer in Mumbai.
Industry analysts added that as India’s retail market expands, brand protection will become even more critical. With increasing competition, companies must safeguard their intellectual property to maintain consumer trust.
Implications for Businesses
The ruling has several implications for businesses:
- Due Diligence: Companies must conduct thorough trademark searches before adopting new brand names.
- Legal Risks: Using deceptively similar marks can lead to injunctions, damages, and reputational harm.
- Consumer Loyalty: Protecting trademarks is essential to maintaining customer loyalty in competitive markets.
Conclusion
The Bombay High Court’s interim injunction in favour of Metro Brands Limited is a landmark ruling in India’s footwear industry. By restraining MetBrands Pvt. Ltd. from using deceptively similar marks, the court has reinforced the importance of brand protection, consumer trust, and fair competition.
As India’s retail sector continues to grow, this case serves as a reminder that trademarks are not just legal assets—they are vital to a company’s identity and success.
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