Cape Union Mart International Pty Limited Vs Registrar Of Trade Marks
.... his mark is holistically different from the subject logo trademark- ; hence, the three cited marks are not valid citations against the subject trademark. Also, the Appellant produced all the evidence to establish that the subject trademark is in use since 1999. However the Ld. Examiner refused ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
M/S. The Lovesac Company Vs Avneet Kaur
.... petition on 14-05-2020 did not pursue his application and suddenly during the winter vacation( when he is aware that most of the advocates will not be available during this period ) got listed his interim application for hearing of the application. It is further submitted that no application ha ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
S.P.C.M. , S.A Vs Controller General Of Patents
.... vinyl monomer with a carboxylic group is optionally present at up to 10% by weight. Suitable cationic monomers are disclosed at col. 2, lines 31-col. 3, line 6. Use of dimethyldiallyl chloride is exemplified. Suitable amide monomers are disclosed at col. 3, lines 17 +, and include acrylamide. M ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
Dr. Degapudi Janardhana Reddy Vs Controller Of Patents And Designs
.... single, large screen for wide screen display. As discussed on page 3, column 3, paragraphs [0017] and [0018] of D2, the single screen display may be used for displaying a relatively small amount of information, such as calls, emails or display in low-power consumption mode. The dual display, whic ...
Intellectual Property Appellate Board, Chennai
University Of British Columbia Vs Controller Of Patents
.... mmunogens of SEQ ID NOs: 3, 4, 5 and 24. Thus the results shown in relation to immunogens# 1, 2 and 3 of SEQ ID NOs: 30, 31 and 32 can be reasonably extrapolated at least to SEQ ID NOs: 3, 4, 5, 22, 23, 24, 25, 27 and 28. Therefore, it is expected that antibodies said sequences shall demonst ...
Intellectual Property Appellate Board, Chennai
M/S. Hirusha Cosmetics Pvt. Ltd. Vs N. Sumesh
.... er has assigned the trademark in favour of the 2nd Petitioner and thereby had lost right, title and interest in the trademark, and therefore he cannot be a party to the proceeding. This issue has been addressed in the preceding paragraph and therefore we hold that the said contention of the Resp ...
Intellectual Property Appellate Board, Chennai
A. Manickavel, Trading As Vs P. Goverdanamma, Trading As
.... XLENT which bears the artistic work of the Petitioner’s XXX label/wrapper. 5. The Petitioner has filed a Civil Suit CS No. 1003 of 2008 on the file of Hon'ble Madras High Court against the 1st Respondent for the infringement of trademark and copyright. During the course of enquiry before t ...
Intellectual Property Appellate Board, Chennai
M/S. N. Ranga Rao & Sons Vs M/S. Divya Incense India Pvt. Ltd.
.... . It is the case of the Petitioner that the Respondent had fraudulently obtained copyright registrations by misleading the Copyright Office. The Respondent had applied for the said copyright registration when the Civil Suit between the Petitioner and Respondent is pending before the Hon'ble Delh ...
Intellectual Property Appellate Board, Chennai
Bell Metal Industrial Cov Ltd. 947-21 Vs Radhe Shyam Surekha
.... the application for the impugned mark BELL on 16.10.1985 on a "proposed to be used" basis. As is confirmed in the investigation report dated 20.08.2019, there has been no bonafide use of the impugned mark by the Respondent No. 1 for any goods or services. Rather, the adoption of the i ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
Sun Pharmaceuticals Ltd Vs Macleods Pharmaceuticals Limited 304-3101
.... n’ble Supreme Court held that "In order to come to the conclusion whether one mark is deceptively similar to another, the broad and essential features of the two are to be considered. They should not be placed side by side to find out if there are any differences in the design." But in ...
Intellectual Property Appellate Board, Mumbai
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