CourtKutchehry.com

COURT ARCHIVE

Intellectual Property Appellate Board judgments, 2004

112 judgments · page 1 of 6

Tribunals and Commissions03 Dec 2004Dismissed

United Brothers Vs Aziz Ulchani And Anr.

Intellectual Property Appellate Board · (2005) 31 PTC 709 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 18, 32, 46, 56Trade Marks Act, 1999 — Section 100
Read judgment
Tribunals and Commissions03 Dec 2004Dismissed

Khushi Ram Behari Lal Vs New Bharat Rice Mills

Intellectual Property Appellate Board · (2005) 31 PTC 704 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 11(e), 12(1), 18(1), 32, 46, 56, 107Code Of Civil Procedure, 1908 — Section 94Trade Marks Act, 1999 — Section 100
Read judgment
Tribunals and Commissions03 Dec 2004Dismissed

Brij Mohan Sharma Vs Milton Plastics

Intellectual Property Appellate Board · (2005) 31 PTC 693 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 12(3), 18, 18(1)Trade Marks Act, 1999 — Section 100
Read judgment
Tribunals and Commissions27 Oct 2004Dismissed

P.M. Diesel Pvt. Ltd. Vs Thukral Mechanical Works And Anr.

Intellectual Property Appellate Board · (2005) 30 PTC 77 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 107, 18(1), 46, 46(1), 56Trade Marks Act, 1999 — Section 45, 46, 46(1), 46(3), 47, 100Constitution Of India, 1950 — Article 322
Read judgment
Tribunals and Commissions27 Oct 2004Dismissed

Champagne Moet And Chandon Vs Moet's

Intellectual Property Appellate Board · (2005) 30 PTC 323 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(3)Trade Marks Act, 1999 — Section 9(1), 100
Read judgment
Tribunals and Commissions25 Oct 2004Dismissed

Shanti Sagar And Ors. Vs New Shanthi Sagar

Intellectual Property Appellate Board · (2005) 31 PTC 476 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 2(1)(v), 11, 12, 81Trade Marks Act, 1999 — Section 41, 47, 57, 125
Read judgment