Tribunals and Commissions16 Nov 2006Allowed
Sanyo Electric Co. Ltd. Vs Assistant Registrar Of Trade Marks National Chambers And Ors.
Intellectual Property Appellate Board · (2007) 34 PTC 156 (IPAB)
Trade Marks Act, 1999 — Section 131
COURT ARCHIVE
Intellectual Property Appellate Board judgments, 2006
44 judgments · page 2 of 3
Tribunals and Commissions14 Oct 2006
Novartis Ag. Vs Cipla Ltd.
Intellectual Property Appellate Board · (2007) 1 MIPR 296
Patents Act, 1970 — Section 2(1)(j), 3(d), 25(1)Patents Rules, 2003 — Rule 55
Tribunals and Commissions06 Oct 2006Allowed
Agaroma Vs Thai Airways International Ltd. And Anr.
Intellectual Property Appellate Board · (2006) 33 PTC 735 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 2(1)(v), 9, 11, 11(e), 46, 56, 56(2), 68, 107Trade Marks Act, 1999 — Section 100Trade Marks Act, 1938 — Section 68(1)
Tribunals and Commissions06 Oct 2006Allowed
Abdul Mujeeb Abdul Wajid Pvt. Ltd. Vs Ahmed Mohamed Saleh Baseshen And Co. And Anr.
Intellectual Property Appellate Board · (2006) 33 PTC 729 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 12(1), 12(3), 18, 18(1), 21, 22, 33, 97Trade Marks Act, 1999 — Section 100Code Of Civil Procedure, 1908 — Section 152, 153, Order 6 Rule 17
Tribunals and Commissions06 Oct 2006Allowed
Austin Nichols And Co. Inc. Vs Jagatjit Industries Limited And Ors.
Intellectual Property Appellate Board · (2006) 33 PTC 722 (IPAB)
Trade Marks Act, 1999 — Section 21, 21(2), 23, 57(4), 125, 125(1)Trade Marks Rules, 2002 — Rule 23, 47(6)
Tribunals and Commissions06 Oct 2006Allowed
Reckitt And Colman Of India Limited Vs Charmy Industries And Anr.
Intellectual Property Appellate Board · (2006) 33 PTC 718 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 9, 10(2), 11 (a), 11(e), 12(1), 18(1)Trade Marks Act, 1999 — Section 100
Tribunals and Commissions01 Oct 2006Dismissed
Saroop Prakash Nayar Vs Chesebrough Pond's Inc. And Anr.
Intellectual Property Appellate Board · (2006) 33 PTC 499 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(e), 18, 18(1), 46Trade Marks Act, 1999 — Section 100
Tribunals and Commissions04 Aug 2006Dismissed
Lyka Labs Ltd. Vs Tamilnadu Dadha Pharmaceuticals Ltd. And Anr.
Intellectual Property Appellate Board · (2006) 33 PTC 512 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 11(a), 11(e), 12(1), 18(1)
Tribunals and Commissions04 Aug 2006Allowed
Sun Pharmaceutical Industries Ltd. Vs Stadmed Pvt. Ltd. And Ors.
Intellectual Property Appellate Board · (2006) 33 PTC 506 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 3, 9, 30(1)(d), 46, 47(4), 56, 56(4), 107, 107 (1), 107 (2), 107(1), 109Trade and Merchandise Marks Rules, 1959 — Rule 53
Tribunals and Commissions07 Jul 2006Allowed
Safari Cycles Pvt. Ltd. And Anr. Vs Safari International And Anr.
Intellectual Property Appellate Board · (2006) 33 PTC 504 (IPAB)
Code Of Civil Procedure, 1908 — Order 6 Rule 17
Tribunals and Commissions07 Jul 2006Dismissed
Brooke Bond Lipton India Ltd. Vs Girnar Exports And Anr.
Intellectual Property Appellate Board · (2006) 33 PTC 412 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 9, 9(5)(b)Code Of Civil Procedure, 1908 — Order 41 Rule 27
Tribunals and Commissions07 Jul 2006Dismissed
Kumar Dal Mills Vs Bansi Lal Aggarwal
Intellectual Property Appellate Board · (2006) 33 PTC 405 (IPAB)
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Section 5, Order 22 Rule 9
Tribunals and Commissions02 Jun 2006Partly Allowed
Hari Chand Shri Gopal Vs Kishore Zarda Factory And Anr.
Intellectual Property Appellate Board · (2006) 33 PTC 249 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 12(1), 12(3), 18(1), 18(4), 109Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 5
Tribunals and Commissions02 Jun 2006Dismissed
Anand Bansal Vs Shiva Tobacco Company And Anr.
Intellectual Property Appellate Board · (2006) 33 PTC 140 (IPAB)
Indian Partnership Act, 1932 — Section 42Trade And Merchandise Marks Act, 1958 — Section 46, 47, 92, 98, 100, 107, 109Trade Marks Act, 1999 — Section 100
Tribunals and Commissions02 Jun 2006Dismissed
Dhanalakshmi Cottage Industries Vs Gopala Krishna Company And Anr.
Intellectual Property Appellate Board · (2006) 33 PTC 252 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 11, 11(a), 11(e), 18(1)
Tribunals and Commissions27 Apr 2006Allowed
Hindustan Lever Limited Vs Pfizer Ltd. And Anr.
Intellectual Property Appellate Board · (2006) 33 PTC 205 (IPAB)
General Clauses Act, 1897 — Section 27Trade Marks Act, 1999 — Section 19, 21, 21(4), 23, 23(1)(b), 91, 143Trade Marks Rules, 2002 — Rule 18(2), 19, 56, 56(4)
Tribunals and Commissions27 Apr 2006Dismissed
Jagdish Pershad Ladda Vs K. Ganesh Nadar And Anr.
Intellectual Property Appellate Board · (2006) 33 PTC 198 (IPAB)
Copyright Act, 1957 — Section 53Trade And Merchandise Marks Act, 1958 — Section 1(a), 1(e), 9, 9(1), 9(1)(a), 9(1)(c), 11(10), 11(3), 11(3)(a), 12, 18(1)Trade Marks Act, 1999 — Section 11(1)
Tribunals and Commissions17 Mar 2006Dismissed
Rajive Paul Vs Princeson Jose And Anr.
Intellectual Property Appellate Board · (2006) 32 PTC 705 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 2(b), 11(a), 12, 12(3)Trade Marks Act, 1999 — Section 9, 11, 12, 18(1)
Tribunals and Commissions15 Mar 2006Dismissed
J.B. Hosiery Industries Vs Roop Hosiery Factory And Anr.
Intellectual Property Appellate Board · (2006) 33 PTC 212 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 9, 11, 12, 12(2), 12(3), 18(4), 19(1)Trade Marks Act, 1999 — Section 100
Tribunals and Commissions15 Mar 2006Dismissed
Prabha Singh Jaswant Singh Vs B. Mohammed Yousuff And Anr.
Intellectual Property Appellate Board · (2006) 33 PTC 216 (IPAB)
Trade Marks Act, 1999 — Section 107, 107(1), 107(1)(a), 115