Anand Bansal, Sole Proprietor Ansul Industries Vs Shiva Tobacco Co. And Registrar Of Trade Marks, Trade Marks Registry
.... by the entry of rival's mark in the register of trade marks. The applicant and the respondent No. 1 are in the same trade and as such are trade rivals. In re Powell's Tm. (1894) 11 R.P.C. 4, HL at p. 4 Lord Herschell said: "The first question raised is whether the Respondents were 'Persons ...
Intellectual Property Appellate Board, Chennai Circuit Bench At New Delhi
Jain Doors Pvt. Ltd. Vs Suresh Kumar Jain Trading As Mod Wood Doors
.... is the name of a material or technology which is being used by several people, who have not been using the Laminated Veneer Lumber (LVL) as a trade mark other than the respondent. 12. Learned Counsel for the applicant summed up his arguments by stating that the mark is too descriptive. It is ...
Intellectual Property Appellate Board, Chennai Circuit Bench At New Delhi
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