Amrish Aggarwal Trading As M/S Mahalaxmi Product Vs M/S Venus Home Appliances Pvt Ltd. & Anr
.... he parties and the court shall dispose of the suit conformably to such order insofar as it relates to the issue as to the validity of the registration of the trade mark. (5) The stay of a suit for the infringement of a trade mark under this section shall not preclude the court making any in ...
Delhi High Court
Shivkumar Shankarrao Thakur And Ors. Vs Yogesh Shashikumar Savadekar And Ors.
.... istrative proceeding and that the Registrar while discharging his duties in that behalf performs quasi judicial functions whereby he decides, prima facie at least, the rights of the parties. It is, therefore, of the essence of the procedure 'required for performing that duty that the party whose ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
Glaxo Smithkline Pharmaceuticals Ltd &Anr Vs Naval Kishore Goyal &Ors.
.... d on the name of the company, the drug used therein, the nature of disease. However, such explanation is far from convincing, as is evident from the cross examination of Defendant No. 1, as under: “I MBBS, MD. My affidavit Ex. DWl/A has been drafted by my counsel. I bad signed the affidav ...
Delhi High Court
Oriental Longman Ltd Vs Gulmohar Press P. Ltd
.... ndicated the innocence of the defendant and yet no difference would have resulted in the matter of grant of relief to the plaintiff because the likelihood of injury to the plaintiff was writ large. It is difficult to subscribe to the logic adopted by the Trial Court, as also the High Court, behi ...
Delhi High Court
Sunshine Corporation And New Goodluck Market Vs M/S. Sunlac Paints Limited And Assistant Registrar Of Trade Marks
.... tiff who was first in the field trades, that the public are very likely to be deceived into systematic, and not mere occasional, confusion. It is its probable effect on ordinary public, unwary purchasers and incautious persons which has to be considered. The essence of a trade mark is the associ ...
Intellectual Property Appellate Board, Chennai Circuit Bench At New Delhi
Dr. Reddy's Laboratories Ltd. Vs M/S. Reddy Pharmaceutical Limited And Registrar Of Trademarks
.... ponent to escape any criminal liability by stating that the statements he made in the affidavit are of his belief and not of his knowledge. Proof by affidavits is a weak manner of proofs. Such proof is however allowed with a view to expediting proceedings. It would be well-nigh impossible to disp ...
Intellectual Property Appellate Board, Chennai Circuit Bench At New Delhi
M/S. Pawan Kumar Sushil Kumar Agro(P) Ltd., 2601, Nai Basti, Naya Bazar, Delhi 110006 Vs M/S. Shriniwas Jhawar, Trading As M/S. Jai Hind Traders, 4099, 3rd Floor, Naya Bazar, Delhi 110006 And Registrar Of Trade Marks, The Registrar Of Trade Marks Registry Sector 14, Plot No. 32, Dwaraka, New Delhi
.... in a number of classes with the Registrar of Trade Marks for the registration of its firm in the name of "PP Jewellers Pvt. Ltd." and not as "PP Towers" and logo "PPJ" or "PP". 2- "Kabushiki Kaisha Toshia Vs Toshiba Appliances & Co. "- ...
Intellectual Property Appellate Board, Chennai Circuit Bench At New Delhi
J.K. Goel Trading As Ayurved Vikas Sansthan C-83, Gandhi Nagar, Moradabad, U.P Vs Hon'ble Controller General Of Patents, Designs And Trade Marks Trade Marks Registry Boudhik Sampada Bhawan Plot No. 32, Sector14, Dwaraka, New Delhi-110075 And Assistant Registrar Of Trade Marks Trade Marks Registry Intellectual Property Rights Building Industrial Estate SIDCO RMD Godown Area, G.S.T. Road, Guindy, Chennai-600032
.... in the grounds of appeal. 1 1 . We have heard and considered the appellant's arguments. There was no representation on behalf of the respondents. As the issues involved in both the appeals are one and the same a common argument was advanced and therefore a common order is being passed. ...
Intellectual Property Appellate Board, Chennai
Khushi Ram Behari Lal And Ors Vs New Bharat Rice Mills And Ors
.... tisements in the Trade Journal in page 1066 to 1088 all of which show that right from the year 1983, NBRM has been in business of selling rice but there is no evidence on the side of KRBL. 9 . The learned Counsel referred to exhibit 'R-45' which are official records to show that heavy floo ...
Intellectual Property Appellate Board, Chennai Circuit Bench At New Delhi
Jupiter Infosys Ltd Vs Infosys Technologies Ltd. And The Registrar Of Trade Marks
.... Section 11 (6) (7) (8) (9) and (10) deal with well-known trademarks. Now why was it necessary to introduce the concept of well-known trade mark? The basis for introducing the concept of well-known trade mark is inextricably linked with maintaining the purity of the Register. Purity of Regis ...
Intellectual Property Appellate Board, Chennai
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