Ihhr Hospitality Pvt.Ltd. Vs Registrar Of Trade Marks
.... undertaken by the Appellant‘s advocate. On one of its routine checks on I6/07/2018, the Appellant saw that the status of the mark had been updated from “Opposed” to "Registered". There was no document relating to the opposition proceeding on the Registry website. The Appellant duly se ...
Intellectual Property Appellate Board, Chennai Circuit Bench At Ahmedabad
Family Enterprises Pvt. Limited. Vs Deputy Registrar Of Trade Marks
.... Appellant. The fact stands that the impugnedOrder was erroneously passed without according a hearing to the Appellant. This was palpably wrong, beyond comprehension, not recognized or supported by the provisions of the Act and in gross violation of the principles of natural justice. We are howe ...
Intellectual Property Appellate Board, Chennai
Willowood Chemicals Private Limited Vs Assistant Controller Of Patents & Designs
.... s alone, or whether the combination is in fact a mere juxtaposition with no interaction of the agents. 4. The hearing notice issued after consideration of the response of the FER by the appellant on 09/10/2019 carried the following objections: Objections Invention u/s 2(1)(j) Refer ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
Dow Agrosciences Llc Vs Controller Of Patents And Designs
.... formance and an increased insect resistance. Even if the skilled person starting from D1 would have endeavoured to identify better suitable elite events, he had no reasonable expectation of identifying the particular elite event being the subject-matter of claim 1 due to the umpteen number ...
Intellectual Property Appellate Board, Chennai
M/S. Arm Limited Vs Registrar Of Trade Marks
.... cture/system-architectures/amba). By sheer virtue and nature of theinternet, the Appellant’s site is accessible worldwide including to the public in India whoare aware of the Appellant’s goods under the trademark AMBA and well aware of the repute of the Appellant’s trademark AMBA. Further, the A ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
Cathay Pacific Airways Limited Vs Registrar Of Trade Marks
.... c.com(registered on 15-Sep-1995 with the corresponding website being accessible to the public at large, consumers and the members of the trade. By sheer virtue and nature of the internet, the Appellant’s site is accessible worldwide including to the public in India who are well aware of the repu ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
Thinkworks Pvt Ltd Vs Registrar Of Trade Marks
.... t in order to protect the subject mark in India, the Appellant filed present trade mark on 11-October-2011claiming use since 01-August-2011. The impugned application was objected under Section 9 as well as Section 11 of the Trade Marks Act, 1999. Respondent raised the following objections in the ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
Netafim Ltd. Vs Jain Irrigation Systems Limited
.... use of their mark as opposed to the present case wherein the Appellant has clearly put forth material evidence establishing use of the mark (TWO DROPS LOGO) even much prior to the user claimed under the subject application. Gandhi Scientific Company vs. Gulshan Kumar [CS OS No. 1192/2007; Para ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
C. Krishniah Chetty & Sons Pvt. Ltd. Vs Deepali Co. Private Limited
.... tion as is evident from the Respondent replies to the examination report of these applications, the copies of which have been produced with the typed set of document. The dates of the Respondent’s illegal trademark registrations are matters of record. The Respondent has secured these illegal reg ...
Intellectual Property Appellate Board, Chennai
Torrent Pharmaceuticals Ltd. Vs Novartis Ag
.... elhi at New Delhi being Suit No.CS (COMM) 425 of 2020. The learned counsel states that the time for filing the written synopsis and counter affidavit has been given by the Hon’ble High Court of Delhi in the said suit. The learned counsel for the petitioner wishes to withdraw the present petition ...
Intellectual Property Appellate Board, Chennai
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