COURT ARCHIVE

Intellectual Property Appellate Board judgments, 2005

66 judgments · page 1 of 4

Tribunals and Commissions11 Mar 2005

Mohinder Pal And Ors. Vs Deputy Registrar Of Trade Marks And Ors.

Intellectual Property Appellate Board · (2005) 03 IPAB CK 0022

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

Tribunals and Commissions11 Mar 2005Allowed

Jvc Industrial Corporation Vs Victor Company Of Japan Limited And Shri U.S. Sharma, Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 31 PTC 315 (IPAB)

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

Tribunals and Commissions11 Mar 2005Dismissed

Jamco Radios Vs Anil Bhushan Jain, Registrar Of Trade Marks And Dwarka Nath Jain S/O Shri Chandu Lal Jain

Intellectual Property Appellate Board · (2005) 03 IPAB CK 0018

Trade And Merchandise Marks Act, 1958 — Section 11, 45, 56, 107Trade Marks Act, 1999 — Section 100

Tribunals and Commissions11 Mar 2005Dismissed

Hindustan Lever Limited Vs Sunrider Corporation, D.B.A. Sunrider International And The Deputy Registrar Of Trade Marks

Intellectual Property Appellate Board · 2006(32) PTC 287 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 101, 105Trade Marks Rules, 1999 — Section 21, 128, 131Trade Marks Rules, 2002 — Rule 50, 50(1), 50(2), 53, 56(3), 56(4), 105

Tribunals and Commissions11 Mar 2005Dismissed

Frc Composites Limited, Through Mr. Sujeet Gupta, Constituted Attorney Vs Frc Composites India Limited, Through Mr. Amit Gupta, Managing Director, Cico Technologies Limited And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 03 IPAB CK 0012

Indian Evidence Act, 1872 — Section 85Trade And Merchandise Marks Act, 1958 — Section 9, 11, 12, 18, 18(1), 49, 56, 107Trade Marks Act, 1999 — Section 100

Tribunals and Commissions11 Mar 2005Dismissed

Central Council For Research Of Ayurveda And Siddha And Ors. Vs Jocil Ltd. And Ors.

Intellectual Property Appellate Board · (2005) 03 IPAB CK 0011

Trade And Merchandise Marks Act, 1958 — Section 25(2)

Tribunals and Commissions11 Mar 2005Allowed

N.K. Batra, Trading As Laxmi Electronico Vs Chinar Trust Represented By Its Trustee, Mr. N.R. Dongre And Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 31 PTC 356 (IPAB)

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

Tribunals and Commissions11 Mar 2005Dismissed

Syed Ghaziuddin S/o Late Sri Syed Fakhruddin, Proprietor Of Magfast Beverages Vs Pepsico INC, Represented In India By Its Subsidiary Pepsico (India) Holdings Pvt. Ltd

Intellectual Property Appellate Board · (2005) 30 PTC 448 (IPAB)

Trade Marks Act, 1999 — Section 2(1)(zg), 2(2)(b), 2(2)(c), 9, 9(1)(a), 9(1)(b), 9(2)(a), 11, 11(6)(v), 29(1), 46(1)(a), 47, 47(1)(b), 57, 57(1), 57(2)

Tribunals and Commissions11 Mar 2005Dismissed

Three-N-Products (P) Ltd Vs Jocil Ltd. And Ors

Intellectual Property Appellate Board · (2006) 32 PTC 402 (IPAB)

Trade And Merchandise Marks Rules, 1959 — Rule 66, 67, 69Trade And Merchandise Marks Act, 1958 — Section 2(1)(q), 25, 25(2), 25(4), 44, 46, 56, 108Trade Marks Act, 1999 — Section 100

Tribunals and Commissions10 Mar 2005Dismissed

Jain Electronics Vs Cobra Cables (P) Ltd. And The Deputy Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 31 PTC 330 (IPAB)

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

Tribunals and Commissions10 Mar 2005Dismissed

Gurdeep Kaur And Ors. Vs Navrattan Singh And Ors.

Intellectual Property Appellate Board · (2005) 31 PTC 306 (IPAB)

Indian Partnership Act, 1932 — Section 69Indian Evidence Act, 1872 — Section 85Trade And Merchandise Marks Act, 1958 — Section 12, 45, 46, 47, 56, 78, 79, 107

Tribunals and Commissions10 Mar 2005Dismissed

Sony Corporation Vs Jasbir Singh Kohli, Jaimal Singh Kohli And Avtar Singh Kohli Trading As Sony Industrial Corporation And Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 31 PTC 486 (IPAB)

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

Tribunals and Commissions09 Mar 2005Dismissed

Manoj Garg, Trading As Manju Falls Vs Shrijee Synthetics (Bombay) Pvt. Ltd. And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 03 IPAB CK 0021

Trade And Merchandise Marks Act, 1958 — Section 3, 3(b), 3(d), 5Trade Marks Act, 1999 — Section 100, 159(4)

Tribunals and Commissions09 Mar 2005Dismissed

Lalit Kumar Arya Vs Registrar Of Trade Marks And Gupta And Co.

Intellectual Property Appellate Board · (2005) 03 IPAB CK 0020

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

Tribunals and Commissions09 Mar 2005Dispose Of

Harbans Lal Sharma Trading As Pandit Brothers Vs Deputy Registrar Of Trade Marks And Amar Valves Private Limited

Intellectual Property Appellate Board · (2005) 03 IPAB CK 0015

Trade And Merchandise Marks Rules, 1959 — Rule 53(1), 53(2)

Tribunals and Commissions09 Mar 2005Dismissed

Hamdard Industries Vs Hamdard National Foundation (India) And Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 03 IPAB CK 0014

Limitation Act, 1963 — Section 5Trade Marks Act, 1999 — Section 91, 91(1)

Tribunals and Commissions09 Mar 2005Allowed

Philips Electronics NV Through Their Constituted Attorney Cantwell And Company Patent And Trade Mark Agents And Philips India Limited, (Formerly Known As Peico Electronics And Electricals Limited) Through Their Constituted Attorney Cantwell And Company Patent And Trade Mark Agents Vs Kanta Arora, Trading As Kumar Enterprises As Proprietor And The Assistant Registrar

Intellectual Property Appellate Board · (2005) 31 PTC 619 (IPAB)

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

Tribunals and Commissions09 Mar 2005Dismissed

Raj Wadhwa, Proprietress, GOLDcon Products Vs Glaxo India Limited And Heinz Italia SRL

Intellectual Property Appellate Board · (2005) 31 PTC 201 (IPAB)

Trade Marks Act, 1999 — Section 9, 11(a), 12(1), 100

Tribunals and Commissions09 Mar 2005Dismissed

Sunil Gupta Trading As Jai Durga Electronics Vs Assistant Registrar Of Trade Marks And Standard Electric Appliances

Intellectual Property Appellate Board · (2005) 31 PTC 231 (IPAB)

Trade Marks Act, 1999 — Section 11(a), 100

Tribunals and Commissions09 Mar 2005Disposed Of

Tilak Raj Bagga Trading As Forward Auto Industries Vs Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 03 IPAB CK 0001

Trade Marks Act, 1999 — Section 100