Tribunals and Commissions29 Dec 2006Dismissed
Raj Bahadur Gupta And Anr. Vs Registrar Of Trade Marks And Ors.
Intellectual Property Appellate Board · (2007) 34 PTC 341 (IPAB)
Trade Marks Act, 1999 — Section 9, 11, 12, 18(1), 18(4)
COURT ARCHIVE
Intellectual Property Appellate Board judgments, 2006
44 judgments · page 1 of 3
Tribunals and Commissions29 Dec 2006Allowed
Sami Khatib Vs Optho Remedies Pvt. Ltd. And Anr.
Intellectual Property Appellate Board · (2007) 34 PTC 357 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 11, 12(3), 18(1), 131Trade Marks Act, 1999 — Section 100Code Of Civil Procedure, 1908 — Order 13 Rule 2
Tribunals and Commissions29 Dec 2006Dismissed
Sarda Plywood Industries Ltd. Vs Deputy Registrar Of Trade Marks And Anr.
Intellectual Property Appellate Board · (2007) 34 PTC 352 (IPAB)
Trade Marks Act, 1999 — Section 9, 11, 12, 18
Tribunals and Commissions29 Dec 2006Allowed
Titan Industries Limited Vs Registrar Of Trade Marks And Anr.
Intellectual Property Appellate Board · (2007) 34 PTC 346 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 9, 11, 12, 12(1), 18, 21, 22, 22(a), 109Trade Marks Act, 1999 — Section 100
Tribunals and Commissions15 Dec 2006Allowed
Donaldson Filtration Deutschland Gmbh Vs Assistant Registrar Of Trade Marks And Anr.
Intellectual Property Appellate Board · (2007) 34 PTC 716 (IPAB)
Trade Marks Act, 1999 — Section 21, 21(1), 57, 131Trade Marks Rules, 2002 — Rule 47(6)Trade And Merchandise Marks Rules, 1959 — Rule 53, 53(1)
Tribunals and Commissions15 Dec 2006Allowed
Needle Industries (India) Ltd. Vs Super Thread Industries And Ors.
Intellectual Property Appellate Board · (2007) 34 PTC 614 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(b), 11(e), 12(1), 12(3), 18, 18(1)Trade Marks Act, 1999 — Section 100
Tribunals and Commissions15 Dec 2006Allowed
Venkata Rama Rao Avvas And Ors. Vs American Cyanamid Company And Ors.
Intellectual Property Appellate Board · (2007) 34 PTC 282 (IPAB)
Trade Marks Act, 1999 — Section 47, 47(1)(a), 47(1)(b), 57, 57(1), 57(2), 125
Tribunals and Commissions16 Nov 2006Dismissed
Bal Krishan Jindal Vs Mohinder Singh And Anr.
Intellectual Property Appellate Board · (2007) 34 PTC 136 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 9, 9(3), 11, 11(a), 18, 46, 56, 107Trade Marks Act, 1999 — Section 32, 35, 41, 46, 46(1)(a), 56, 100
Tribunals and Commissions16 Nov 2006Dismissed
Anand Bansal, Sole Proprietor Ansul Industries Vs Shiva Tobacco Co. And Registrar Of Trade Marks, Trade Marks Registry
Intellectual Property Appellate Board · (2007) 1 MIPR 90
Trade And Merchandise Marks Act, 1958 — Section 9, 9(3), 11, 11(a), 12(1), 18, 46, 56, 107Trade Marks Act, 1999 — Section 11, 31, 32, 35, 46, 46(1)(a), 56, 98, 100Code Of Civil Procedure, 1908 — Section 5, Order 6 Rule 17
Tribunals and Commissions16 Nov 2006Allowed
Raj Lakshmi Knitting Company Vs Ascot (S And F) International Limited And Ors.
Intellectual Property Appellate Board · (2007) 34 PTC 147 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 11(e), 12, 12(1), 12(3), 18(1)Trade Marks Act, 1999 — Section 100
Tribunals and Commissions16 Nov 2006Allowed
Ruchi Soya Industries Limited Vs Om Oil And Flour Mills Pvt. Ltd. And Ors.
Intellectual Property Appellate Board · (2007) 1 MIPR 301 : (2007) 34 PTC 133 (IPAB)
Trade Marks Act, 1999 — Section 91(1)Code Of Civil Procedure, 1908 — Section 5, Order 22 Rule 9
Tribunals and Commissions16 Nov 2006Allowed
Ruchi Soya Industries Limited Vs Star Food Products And Ors.
Intellectual Property Appellate Board · (2007) 1 MIPR 301 : (2007) 34 PTC 133 (IPAB)
Trade Marks Act, 1999 — Section 91(1)Code Of Civil Procedure, 1908 — Section 5, Order 22 Rule 9
Tribunals and Commissions16 Nov 2006Allowed
Sanyo Electric Co. Ltd. Vs Assistant Registrar Of Trade Marks And Ors.
Intellectual Property Appellate Board · (2006) 11 IPAB CK 0009
Trade Marks Act, 1999 — Section 131Trade Marks Rules, 2002 — Rule 50, 50(2), 105
Tribunals and Commissions16 Nov 2006Allowed
Torrent Drugs And Chemicals Private Limited Vs Registrar Of Trade Marks, Trade Marks Registry And The Assistant Registrar Of Trade Marks, Trade Marks Registry Branch
Intellectual Property Appellate Board · (2007) 34 PTC 728 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 13, 18(4), 19, 32, 56(4)Trade Marks Act, 1999 — Section 100Trade And Merchandise Marks Rules, 1959 — Rule 44
Tribunals and Commissions16 Nov 2006Allowed
Raj Bahadur Gupta And Ors. Vs Registrar Of Trade Marks And Ors.
Intellectual Property Appellate Board · (2006) 11 IPAB CK 0007
Trade Marks Act, 1999 — Section 91(1)Code Of Civil Procedure, 1908 — Section 5, Order 22 Rule 9
Tribunals and Commissions16 Nov 2006Dismissed
Ambala Lalludas Patel Bhagwan Kirana Company And The Assistant Registrar Of Trade Marks
Intellectual Property Appellate Board · (2006) 11 IPAB CK 0006
Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 12, 12(1), 18Trade Marks Act, 1999 — Section 100
Tribunals and Commissions16 Nov 2006Dismissed
Ambala Lalludas Patel Vs Bhagwan Kirana Co. And The Assistant Registrar Of Trade Marks
Intellectual Property Appellate Board · (2007) 34 PTC 610 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 12, 12(1), 12(3), 18, 18(1)Trade Marks Act, 1999 — Section 100
Tribunals and Commissions16 Nov 2006Allowed
Ram Kishan, Trading As - Raj Lakshmi Knitting Co. Vs Ascot (S And F) International Limited And Assistant Registrar Of Trade Marks, Trade Marks Registry
Intellectual Property Appellate Board · (2007) 1 MIPR 103
Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 11(e), 12, 12(1), 12(3), 18(1)Trade Marks Act, 1999 — Section 100
Tribunals and Commissions16 Nov 2006Dismissed
Baroda Pharma Pvt. Ltd. Vs Zeneca Limited, U.K. Based Company And The Assistant Registrar Of Trade Marks
Intellectual Property Appellate Board · (2007) 1 MIPR 304 : (2007) 34 PTC 151 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(1), 18(1), 20Trade Marks Act, 1999 — Section 100
Tribunals and Commissions16 Nov 2006Allowed
Jain Doors Pvt. Ltd. Vs Suresh Kumar Jain Trading As Mod Wood Doors
Intellectual Property Appellate Board · (2007) 34 PTC 731 (IPAB)
Trade Marks Act, 1999 — Section 9, 11, 11(a), 18, 21, 28, 31, 32, 47, 56, 57, 98