COURT ARCHIVE

Intellectual Property Appellate Board judgments, 2004

112 judgments · page 2 of 6

Tribunals and Commissions01 Oct 2004Partly Allowed

Tata Engineering And Locomotive Vs Deputy Registrar Of Trade Marks And Ors.

Intellectual Property Appellate Board · (2006) 32 PTC 830 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 12(1), 18(1)Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions01 Oct 2004Allowed

Sudarsan Trading Co. Ltd. Vs Registrar Of Trade Marks And Anr.

Intellectual Property Appellate Board · (2005) 31 PTC 491 (IPAB)

Limitation Act, 1963 — Section 5, 11(a), 12(1), 12(3)Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 12(1), 12(3), 18, 18(1)Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions01 Oct 2004Allowed

Pradeep Kumar Dhoot And Anr. Vs Jai Prakash Gupta And Ors.

Intellectual Property Appellate Board · (2005) 31 PTC 121 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 9(a), 12, 12(1), 12(2), 12(3), 18, 18(1), 34, 46Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions01 Oct 2004Allowed

Ranbaxy Laboratories Ltd. Vs Vets Farma (Private) Ltd. And Ors.

Intellectual Property Appellate Board · (2005) 31 PTC 116 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(1), 18(1), 33Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions01 Oct 2004Dismissed

Jindal Rolling Mills Ltd. Vs Ganesh Rolling Mills And Ors.

Intellectual Property Appellate Board · (2005) 31 PTC 113 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 9(2), 11, 11(a), 12(1), 18, 18(1), 46, 46(1)(a), 56, 107Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions01 Oct 2004Allowed

Silco Silk Mills Vs Shanti Silks And Ors.

Intellectual Property Appellate Board · (2005) 30 PTC 528 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(b), 11(e), 12(2)Trade And Merchandise Marks Rules, 1959 — Rule 53, 53(1), 54, 55

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Tribunals and Commissions01 Oct 2004Dismissed

Berkefeld Filter Analagenbau Gmbh Vs Registrar Of Trade Marks And Ors.

Intellectual Property Appellate Board · (2005) 30 PTC 345 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 12(1), 18(1)

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Tribunals and Commissions01 Oct 2004Allowed

Balaji Industries Vs Narula Industries And Ors.

Intellectual Property Appellate Board · (2005) 31 PTC 725 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 12, 18, 18(1), 18(4)Trade Marks Act, 1999 — Section 100Trade And Merchandise Marks Rules, 1959 — Rule 53

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Tribunals and Commissions01 Oct 2004Allowed

Prestige Housewares India Limited Vs Registrar Of Trade Marks And Anr.

Intellectual Property Appellate Board · (2005) 30 PTC 212 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(1), 12(3), 18(1), 18(4), 33, 46, 54(2), 56Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions01 Oct 2004Dismissed

Janardan Prasad Singh Vs Jitendra Kumar

Intellectual Property Appellate Board · (2006) 32 PTC 843 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(2), 47, 57, 125Trade Marks Act, 1999 — Section 47, 57, 125

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Tribunals and Commissions09 Sept 2004Dismissed

P. Mittulaul Lalah And Sons Vs Lal Products And Anr.

Intellectual Property Appellate Board · (2006) 32 PTC 852 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 11(b), 11€, 12, 12(1), 12(3), 18, 18(1)Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions09 Sept 2004

Jupiter Infosys Ltd. Vs Infosys Technologies Limited

Intellectual Property Appellate Board · (2004) 29 PTC 385 (IPAB)

Limitation Act, 1963 — Section 17Trade And Merchandise Marks Act, 1958 — Section 2(h), 10, 11, 11(e), 12, 18, 32(c), 46, 56, 107Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions09 Sept 2004Dismissed

Aggarwal Sweet Palace And Ors. Vs Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 30 PTC 336 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 9(1)(a), 11, 11(a), 11(e), 12, 12(1), 12(3), 18, 18(1), 18(4)Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions09 Sept 2004Dismissed

Ramesh L. Vadodaria Vs Assistant Registrar Of Trade Marks And Anr.

Intellectual Property Appellate Board · (2005) 30 PTC 297 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 39, 56, 56(1), 56(4), 100Trade Marks Act, 1999 — Section 56(4)

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Tribunals and Commissions09 Sept 2004Allowed

Kurian And Associates And Anr. Vs Malhotra Retrading Products And Anr.

Intellectual Property Appellate Board · (2006) 32 PTC 839 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 11(b), 11(e), 12(1), 12(3), 18(1)Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions08 Sept 2004Allowed

Cadila Laboratories Ltd. Vs Khandelwal Laboratories Ltd. And Anr.

Intellectual Property Appellate Board · (2004) 29 PTC 749 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 2(1)(d), 9, 11, 12(1), 12(3), 18, 18(1)Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions08 Sept 2004

Sandoz Limited Vs Hico Products And Ors.

Intellectual Property Appellate Board · (2004) 29 PTC 488 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 11(a), 11(e), 12(1), 18(1)Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions08 Sept 2004Dismissed

Cadila Laboratories Limited Vs Burroughs Wellcome India Ltd. And Anr.

Intellectual Property Appellate Board · (2005) 30 PTC 349 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 13, 13(1), 18(1)Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions08 Sept 2004Dismissed

Aesculapius Remedies (P) Ltd. Vs Aesculapwerke Aktiengesellschaft And Ors.

Intellectual Property Appellate Board · (2005) 31 PTC 722 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(1), 18(1), 18(4)Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions08 Sept 2004Allowed

Devendra Kumar And Anr. Vs Vitthal Prasad And Ors.

Intellectual Property Appellate Board · (2006) 32 PTC 835 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 35, 35(1), 44, 44(1), 56Trade Marks Act, 1999 — Section 100

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