COURT ARCHIVE

Intellectual Property Appellate Board judgments, 2004

112 judgments · page 6 of 6

Tribunals and Commissions21 Jan 2004Dismissed

Chamanlal And Sons Vs Bharat Industries

Intellectual Property Appellate Board · (2004) 28 PTC 676 (IPAB)

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

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Tribunals and Commissions21 Jan 2004Allowed

Bombay Enterprises Vs B.R. Mechanical Corporation

Intellectual Property Appellate Board · (2004) 28 PTC 453 (IPAB)

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

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Tribunals and Commissions16 Jan 2004Dismissed

E.I. Du Pont De Nemours & Co. Vs Zip Industries Private Limited

Intellectual Property Appellate Board · (2004) 28 PTC 174 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 12(1), 18(1), 18(4)Trade Marks Act, 1999 — Section 11(6), 18(1), 100

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Tribunals and Commissions16 Jan 2004Allowed

Laxmi Engineering Works Vs Laxmi Industrials And Ors.

Intellectual Property Appellate Board · (2004) 28 PTC 180 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 12(1), 12(3)

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Tribunals and Commissions16 Jan 2004Allowed

American Home Products Corporation Vs K.V. Chennamallu

Intellectual Property Appellate Board · (2004) 28 PTC 154 (IPAB)

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

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Tribunals and Commissions16 Jan 2004Dismissed

Sudharshan Trading Co. Ltd. And Ors. Vs Registrar Of Trade Marks And Ors.

Intellectual Property Appellate Board · (2004) 28 PTC 650 (IPAB)

Code Of Civil Procedure, 1908 — Order 47 Rule 1

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Tribunals and Commissions16 Jan 2004Dismissed

Amrut Distilleries Limited Vs Deputy Registrar Of Trade Marks And Ors.

Intellectual Property Appellate Board · (2004) 28 PTC 273 (IPAB)

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Tribunals and Commissions16 Jan 2004Dismissed

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

Intellectual Property Appellate Board · (2004) 28 PTC 650 (IPAB)

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Tribunals and Commissions16 Jan 2004Allowed

Laxmi Engineering Works Vs Laxmi Industrials And Anr.

Intellectual Property Appellate Board · (2004) 28 PTC 180 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 12(1), 12(3)

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Tribunals and Commissions16 Jan 2004Dismissed

E.I. Du Pont De Nemours And Co. Of Usa Vs Zip Industries Private Limited

Intellectual Property Appellate Board · (2004) 28 PTC 174 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 11(6), 12(1), 18(1), 18(4)Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions16 Jan 2004Dismissed

Amrut Distilleries Limited Vs Deputy Registrar Of Trade Marks And Anr.

Intellectual Property Appellate Board · (2004) 28 PTC 273 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(b), 11(e), 12(1), 12(3), 33Trade And Merchandise Marks Rules, 1959 — Section 57, 116

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Tribunals and Commissions16 Jan 2004Allowed

American Home Products Corporation, New York Vs K.V. Chennamallu

Intellectual Property Appellate Board · (2004) 28 PTC 154 (IPAB)

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

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