Intellectual Property Appellate Board Judgments 2005

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(3), 18(1)Trade Marks Rules, 1999 — Section 92(2)(a), 99, 100, 109, 109(8)Code of Civil Procedure, 1908 — Order 41 Rule 27

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Tribunals and Commissions19 Jan 2005Allowed

Hindustan Lever Limited Vs Madhusudhan Industries Limited And Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 31 PTC 214 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 1, 4, 9, 11, 11(a), 11(e), 12, 12(1), 12(3), 18, 18(1), 18(4), 20(1)Trade Marks Rules, 1999 — Section 100

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Tribunals and Commissions19 Jan 2005Allowed

Ramgopal Soap Factory Vs Tata Oil Mills Company Limited And The Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2006) 32 PTC 292 (IPAB)

Constitution Of India, 1950 — Article 226Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions19 Jan 2005Allowed

Sukha Mal And Sons And Ors Vs Prakash Sheshmal Jain And Ors

Intellectual Property Appellate Board · (2005) 31 PTC 236 (IPAB)

Trade Marks Act, 1999 — Section 100Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 12(1), 18, 32, 32(a), 32(b), 32(c), 46, 46(1)(a), 46(1)(b), 56

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Tribunals and Commissions19 Jan 2005Allowed

Enfield India Limited, Now Known As Royal Enfield Motors Limited Vs Deepak Engineering Syndicate, The Assistant Registrar Of Trade Marks And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2006) 32 PTC 397 (IPAB)

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

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Tribunals and Commissions19 Jan 2005Dismissed

Torrent Pharmaceuticals Limited Vs Reddy's Laboratories Limited And Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 01 IPAB CK 0004

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

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Tribunals and Commissions19 Jan 2005Allowed

Warner-Lambert Company, A Corporation Organised And Existing Under The Laws Of The State Of Delaware Vs Core Parenterals Limited And Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 31 PTC 221 (IPAB)

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

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Tribunals and Commissions12 Jan 2005Dismissed

Jolen Inc. Vs Assistant Registrar Of Trade Marks And Shri Shoban Lal Jain, Trading As Hindustan Rimmer

Intellectual Property Appellate Board · (2005) 30 PTC 542 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 11(e), 12, 12(1), 18(1), 27(2), 28(1), 33Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions12 Jan 2005Dismissed

Jolen Inc. Vs Assistant Registrar Of Trade Marks And Ors.

Intellectual Property Appellate Board · (2005) 30 PTC 658 (IPAB)

Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions12 Jan 2005Dispose Of

Bharathraj Mehta, Proprietor, Maharaja Enterprises Vs Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 01 IPAB CK 0021

Trade And Merchandise Marks Act, 1958 — Section 9Trade Marks Rules, 2002 — Rule 40

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Tribunals and Commissions12 Jan 2005Dismissed

Pritam Dass Vs Kaushalya Devi And Ors

Intellectual Property Appellate Board · (2005) 30 PTC 639 (IPAB)

Code Of Civil Procedure, 1908 — Section 151, Order 22 Rule 4 Trade Marks Act, 1999 — Section 100Trade And Merchandise Marks Act, 1958 — Section 11, 11(a), 1291), 18(4), 32, 32(a), 35, 46. 56, 107

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Tribunals and Commissions12 Jan 2005Disposed Of

Sanofo S a Vs Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 01 IPAB CK 0009

Trade Marks Rules, 2002 — Rule 40Trade Marks Act, 1999 — Section 12(1), 18(4)

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Tribunals and Commissions11 Jan 2005Dispose Of

Kennametal Gmbh And Co. Kg A German Company Vs Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 01 IPAB CK 0029

Trade And Merchandise Marks Act, 1958 — Section 9Trade Marks Rules, 2002 — Rule 40

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Intellectual Property Appellate Board judgments, 2005