Babulal Data and Others Vs Intellectual Property Appellate Board and Others
.... as no issues with regard to such property like the trade mark, and it has a reference to intangible assets. In any case, he emphasized that we are concerned with the impugned order for condonation of delay, and the approach which is required to be considered. He emphasized that if the opportunity wa ...
Gujarat High Court
Babu Lal Data Vs Intellectual Property Appellate Board
.... lement and the partition suit which is pending before the court at Rajasthan has no issues with regard to such property like the trade mark and it has a reference to intangible assets. In any case, he emphasized that we are concerned with the impugned order for condonation of delay and the approach ...
Gujarat High Court
Montfort Services SDN BHD Vs USA Pro Limited
.... is very much evident from the production of the latest website status as on 2.6.2014. Therefore the applicant has rightly impleaded only the first respondent and not third party viz., USA PRO IP Limited, as the first respondent herein. Even in the so-called scanned counter statement, the third p ...
Intellectual Property Appellate Board, Chennai
Morgardshammar India Limited and Others Vs Morgardshammar AB
.... ". All members and shareholders of MH INDIA shall be deemed to have undertaken to exercise their rights as members and especially their voting rights in such manner so as to enable MH INDIA to comply with or implement, the provisions hereof and shall be deemed to have joined MH INDIA on this basis. ...
Delhi High Court
Nutrine Confectionery Co. Pvt. Ltd. Vs State of Andhra Pradesh
.... fer is involved therein. Clause 4 is to the effect that, "party of the first part agrees to suggest suitable items of confectionery products keeping in view the facilities available with the second party, provide formulas and recipes for such products and periodically suggest measures for cost reduc ...
Andhra Pradesh High Court
Dy. Cit Vs Current Electricals Ltd.
.... to a conclusion that the work-in-progress which had accumulated over the years, was on account of apportionment of revenue expenses and the Assessee was justified in valuing such work-in-progress at "nil" when there was no more commercial value attached to it. According to the learned ...
Intellectual Property Appellate Board, Chennai
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