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Intellectual Property Appellate Board judgments, 2005

66 judgments · page 4 of 4

Tribunals and Commissions10 Jan 2005Allowed

M.P. Jewellers Vs New M.P. Jewellers

Intellectual Property Appellate Board · (2005) 01 IPAB CK 0017

Trade And Merchandise Marks Act, 1958 — Section 9, 2(b), 11, 11(2), 11(a), 18(1)Trade Marks Act, 1999 — Section 57
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Tribunals and Commissions10 Jan 2005Allowed

Amritpal Singh Vs Lal Babu Priyadarshi And Anr.

Intellectual Property Appellate Board · (2005) 30 PTC 94 (IPAB)

General Clauses Act 1897 — Section 24Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 11(b), 11(e), 12(1), 12(3), 18, 18(1), 18(4), 23(1), 91, 107Trade Marks Act, 1999 — Section 9, 18(1), 23(1), 91, 159
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Tribunals and Commissions10 Jan 2005Allowed

Royal Snacks Food Products Vs NABISCO Inc. A New Jersey Corporation And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 30 PTC 618 (IPAB)

Code Of Civil Procedure, 1908 — Section 151, Order 39, Rule 1, Order 39, Rule 2 Trade And Merchandise Marks Rules, 1959 — Rule 94Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 18(1), 46, 46(1)(a), 46(1)(b), 47(4), 56 Trade Marks Act, 1999 — Section 100Code Of Criminal Procedure, 1973 — Section 156(3)
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