Cinni Foundation (Trust) Vs Mahendra Pal Singh And Anr
.... id and subsisting. 5. It is in these circumstances that the petitioner has moved the present petition seeking rectification of the register of trade marks by removal, therefrom, of the impugned Registration No. 476770, whereby the word mark CINNI stands registered in favour of Respondent ...
Delhi High Court
Elyon Pharmaceuticals Pvt. Ltd. Vs Registrar Of Trademarks
.... ccorded approval by the Supreme Court in, inter alia, Amritdhara Pharmacy v. Satya Deo Gupta AIR 1963 SC 449 and Khoday Distilleries v. Scotch Whisky Association (2008) 10 SCC 723: “You must take the two words. You must judge of them, both by their look and by their sound. You must conside ...
Delhi High Court
Arvind Medicare Pvt Ltd. Vs Registrar Trade Marks
.... Since the objection raised in the Examination Report under section 9 & 11 of the Trade Marks Act, 1999 as mentioned above cannot be waived and Ld. Counsel failed to convince at the time of hearing in proving his/her case in the light of order passed by Hon'ble Delhi High Court in case of S ...
Delhi High Court
Arvind Medicare Pvt. Ltd Vs Registrar Of Trade Marks, Delhi
.... ly filed, perused but found not satisfactory. Application proceeded for show cause hearing. Supporting documents in support of the claim of user did not filed by the applicant. Other similar valid marks are already on record. The objections raised in the Examination Report under sectio11 of the ...
Delhi High Court
Travellers Exchange Corporation Limited & Ors Vs Celebrities Management Private Limited
.... ly in their trademark. In the landmark judgment of the House of Lords in Office Cleaning Services, Ld., v. Westminster Window and General Cleaners, Ld., [1946] UKHL J0121-2, where the competing trade names were ‘Office Cleaning Services Ld’ and ‘Office Cleaning Association’, it was held that Cou ...
Delhi High Court
Mikko Vault LLC Vs Registrar Of Trade Marks
.... yproducts.com as also social media presence with huge followers on various social media platforms, such as, Facebook, Twitter, etc. Appellant has incurred huge costs on advertisements and promotional campaigns and within a short span of time, the sales turnover of the Company has reached 2,600,0 ...
Delhi High Court
M/S Subros Educational Society Vs Union Of India
.... Class 41 relating to the mark “SBS World School” is set out below: 4. The Appellant has also obtained registrations for several similar marks consisting of the mark `SBS’, in Class 41 for educational services, such as, * SBS Institute bearing No.2891479, * SBS University b ...
Delhi High Court
Doons Defence Academy Vs Registrar Of Trade Marks
.... hole. The cited mark “Rajasthan Defence Academy with the device of arms” under application no. 2435693 is very different from the subject mark The cited mark is a very mark with a totally different device/label/logo mark along with “RDA” written on top and a device of arms (signifying the armed ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
M/S. F.K. Bearing Group Co. Ltd. Vs M/S. Modern Machinery Stores
.... A n r b e f o r e t h e Hon’ble District Court, Ludhiana, seeking orders for restraining the Applicant herein from giving groundless threat of initiating legal a c t i on / p r o cee d i n g s f o r t h e i n f r i n g e m e n t o f t h e t r a d e m a r k F K in w h i c h su ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
Sparx Group Co. Ltd. Vs Senior Examiner Of Trade Marks
.... s Amritdhara Pharmacy vs. Satyadeo Gupta, AIR 1962 SC 449 and Aravind Laboratories vs. V. Annamalai Chettiar, (1981) 1 MLJ 75, the Respondent has not considered that the services covered under the rival marks are dissimilar so as the trade channels and catering to different classes o ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
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