Tribunals and Commissions15 Mar 2006Dismissed
Glaxo Group Ltd. Vs Voltas Ltd. And Ors.
Intellectual Property Appellate Board · (2006) 32 PTC 562 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 11(a), 12(1), 18(1)
COURT ARCHIVE
Intellectual Property Appellate Board judgments, 2006
44 judgments · page 3 of 3
Tribunals and Commissions15 Mar 2006Dismissed
Worldwide Brands Inc. Vs Smt. Dayavanti Jamndas Hinduja And Anr.
Intellectual Property Appellate Board · (2006) 32 PTC 697 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e)Trade Marks Act, 1999 — Section 11(1)(a), 18, 33
Tribunals and Commissions09 Mar 2006Allowed
Subhash Gupta Vs Registrar Of Trade Marks And Anr.
Intellectual Property Appellate Board · (2006) 32 PTC 723 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 32, 32(a), 46, 46(1)(b), 46(2), 47(4), 48, 48(2), 49, 56, 56(2)Trade Marks Act, 1999 — Section 100
Tribunals and Commissions09 Mar 2006Dispose Of
K.K. Talwar Vs Jagdish Chand Gupta And Anr.
Intellectual Property Appellate Board · (2006) 32 PTC 720 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(1), 18(1)Trade Marks Act, 1999 — Section 100