Oncotherapy Science, Inc. Vs Assistant Controller Of Patents And Designs
.... ion 2, claimed 10 amino acid peptide and the 319 amino acid sequence in the cited document are structurally distinct and therefore cannot be considered as existing in nature. The claimed peptide sequence SEQ ID NO: 7 is 10 amino acids in length, however the sequence disclosed in the cited docume ...
Intellectual Property Appellate Board, Chennai
United States Gypsum Company Vs Assistant Controller Of Patents And Designs
.... he metal framing. As the wings of the screw reach the metal frame, they shear off. As the underside of the screw head reaches the hole bored out of the panel, the head “seats” in the hole, using reamer ribs under the head to enable the top of the screw head to sit flat on the surface of th ...
Intellectual Property Appellate Board, Mumbai
M/S Bombay Sewing Machine Co. Vs Waman
.... tinguishing the Respondent No.1’s goods from those of the Applicant. INTENTION OF THE RESPONDENT 16. It is seen that the behavior of the Respondent No-1 is having copied the key phonetic element DURBY of the Applicant’s mark, with the addition of only one other letter, in in a manner th ...
Intellectual Property Appellate Board, Mumbai
Evergood Blenders Private Limited Vs Registrar Of Trade Marks
.... ficer of Trade Marks has not sufficiently appreciated the submissions in the response filed by the Appellant and has not considered the Appellant's submissions regarding the cited conflicting four marks before rejecting the Subject Application by erroneously passing the Impugned Order. 10. C ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
Retail Royalty Company Vs Registrar Of Trade Marks
.... that it is clear that consumers are used to seeing designs on the back pockets of their jeans, that they recognize these designs as an indicia of origin, and that they purchase a particular jeans with the intent that others will recognize the brand they are wearing from the stitching design. Sim ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
Mohd. Ishtiyaque Qureshi Vs Registrar Of Trade Marks
.... said mark and its variants as an essential and material part of its domain name i.e., www.kakorihouse.com and has been using the same in course of business & trade in the given segment of the Industry. 10. The Appellant stated that he was nominated for Best North Indian Standalone outle ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
Asthristis Relied Plus Ltd. Vs Controller Of Patents And Designs
.... ic acid, wherein tannic acid is in an amount of 2% or more of the weight of the formulation. Based on the disclosure of D3, it would not be evident to a person skilled in the art as to how much tannic acid (if any) is present in the arnica extract of D3 . In view thereof, there will b ...
Intellectual Property Appellate Board, Chennai Circuit Bench At Kolkata
Wisig Networks Private Limited Vs Controller General Of Patents, Design
.... Manufacturing Co. of India Ltd. vs. The Union of India and another, AIR 1976 SC 1785 , this Court held that it is far too well settled that an authority in making an order in exercise of its quasi-judicial function, must record reasons in support of the order it makes. The learned Judges emphati ...
Intellectual Property Appellate Board, Chennai
Lg Chem Ltd Vs Controller General Of Patents & Designs
.... WITH AN IMPROVED ...
Intellectual Property Appellate Board, Chennai Circuit Bench At Kolkata
Gemini Edibles And Fats India Pvt. Ltd Vs L V Bhavani Sankar
.... the general principle that no person is entitled to represent his or her business as business of other person. The said action in deceit is maintainable for diverse reasons other than that of registered rights which are allocated rights under the Act. The authorities of other common law jurisdi ...
Intellectual Property Appellate Board, Chennai
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