Tvs Motor Company Limited Vs Controller
.... First Examination Report (FER) contained the following main objections: “Objections : Claim 1 is to be duly characterized in order to delineate the inventive part from the known features. Invention claimed in claims Prima facie lack novelty. See for instance EP1380449 that disc ...
Intellectual Property Appellate Board, Chennai
Tony Mon George Vs Assistant Controller Of Patents & Designs
.... n at least their radially outer part are open for flow of the gas in the circumferential direction” is disclosed in D2. See page 90 of the Appeal, 9th paragraph, of Respondent’s impugned order dated June 19, 2020 annexed as Annexure A1. The Appellant disagrees with the findings of the Resp ...
Intellectual Property Appellate Board, Chennai Circuit Bench At Kolkata
Biogaia Ab Vs Controller Of Patents And Designs
.... he Applicant has failed to read said provision of the Act together with the provision of Section 3 (c), which includes the discovery of living thing occurring in nature under the list of non-patentable invention. It means that although Section 3 (j) provides to allow the claims for a microorgani ...
Intellectual Property Appellate Board, Mumbai
Nuevolution A/S Rennegade 8, 5th Floor, Vs Assistant Controller Of Patents And Designs,
.... pendent claims 59-85 appears to be redundant with the subject matter of the independent claims 1 and dependent claims 2-52. Claims 58-85 and 87 (group 1) define plurality of distinct invention, since the subject matters of inventions defined in claims 1-52, 53, 54, 55 & 56-57 (group 2) ...
Intellectual Property Appellate Board, Mumbai
Tata Consultancy Services Limited., Vs Assistant Controller Of Patents And Designs,
.... ior documents referenced above, 1. The subject matter of claim 1 is not inventive as, at the time of invention, it would have been obvious to the person skilled in the art. Thus, in the view of all features of alleged invention described in D1 and D2. Therefore, the subject matter as cla ...
Intellectual Property Appellate Board, Chennai Circuit Bench At Kolkata
Resverlogix Corp Vs Deputy Controller Of Patents & Designs
.... unds as claimed do not meet the requirement under Section 2(1)(ja). This is clearly an error as the Respondent has himself acknowledged that the compounds are novel and has stated the same in his order. Thus, on one hand, the Respondent states that Section 3(d) is applicable because it is n ...
Intellectual Property Appellate Board, Chennai Circuit Bench At Kolkata
Canbas Co., Ltd. Vs Controller Of Patents
.... corresponding Foreign Applications The Respondent has failed to appreciate that the inventive step of the claimed invention has been acknowledged in corresponding applications in major jurisdictions inter alia, USA, Japan, Australia, New Zealand, Russia, Singapore and South Korea, which ha ...
Intellectual Property Appellate Board, Chennai Circuit Bench At Kolkata
Mutha Brothers Vs Arjun Singh Rajguru, Trading As
.... tation, the question that arises is that out of the millions of words of English language, why did the appellants adopt only the words "Holiday Inn", The answer has to be that the appellants deliberately adopted these words to ride on the immense global reputation of the respondent. Th ...
Intellectual Property Appellate Board, Chennai Circuit Bench At Kolkata
Michael Hill Franchise Pty Limited Vs Registrar Of Trade Marks
.... her two marks i.e., MICHAEL KORS and MICHAEL ARAM, the Appellant stated that (a) Appellant is the prior adopted of the subject mark MICHAEL HILL in the year 1979 and it has been extensively used by the Appellant on worldwide basis, (b) the cited marks are not identical or similar to the subject t ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
Richter-India Pvt. Ltd. Vs Registrar Of Trade Marks
.... een made, served, left or sent at the time when the letter containing the same would be delivered in the ordinary course of post.In proving such sending, it shall be sufficient to prove that the letter was properly addressed and put into the post.After the filing of an application in the Trade M ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
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