Intellectual Property Appellate Board Judgments 2007

Tribunals and Commissions20 Dec 2007

Sundaram Clayton Limited And Tvs Suzuki Limited Vs Nagarathna Textiles And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2008) 1 MIPR 321 : (2008) 145 CompCas 604

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

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Tribunals and Commissions20 Dec 2007Dismissed

Vardhman Properties Limited Vs Vardhman Spinning And General Mills Ltd. And Anr.

Intellectual Property Appellate Board · (2008) 37 PTC 315 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 9(1)(d), 9(1)(e), 9(3), 11, 32, 56

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Tribunals and Commissions20 Dec 2007Dismissed

Surinder Kumar Mancha, Trading As New Light Thread Ball Factory Vs Som Soot Gola Factory And The Registrar Of Trade Mark, Trade Marks Registry

Intellectual Property Appellate Board · (2008) 2 MIPR 362

Trade And Merchandise Marks Act, 1958 — Section 9, 9(3, 20(1), 21, 32, 32(c), 46, 56Trade Marks Act, 1999 — Section 100, 159(4)

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Tribunals and Commissions20 Dec 2007Allowed

Prag Oil Mills Ltd. Vs Vigneswara Traders And The Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2008) 1 MIPR 151 : (2008) 143 CompCas 671

Trade And Merchandise Marks Act, 1958 — Section 9, 9(1)(a), 11(a), 12, 18Trade Marks Act, 1999 — Section 91

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Tribunals and Commissions20 Dec 2007Allowed

Kewal Krishan Talwar Vs Rakesh Pal Goel And Ors.

Intellectual Property Appellate Board · (2008) 2 MIPR 358

Trade And Merchandise Marks Act, 1958 — Section 11(e), 32, 46, 56Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions12 Dec 2007Dismissed

Nagarathna Textiles A Partnership Firm Represented By Its Partner Mr. C. Somasundaram Vs Sundaram Clayton Limited And The Assistant Registrar Of Trade Marks, The Trade Mark Registry

Intellectual Property Appellate Board · (2008) 145 CompCas 598

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(b), 11(e)Trade Marks Act, 1999 — Section 9(2)(a), 11(3), 11(3)(a)

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Tribunals and Commissions12 Dec 2007

Sundaram Clayton Limited And Tvs Motor Company Limited Vs Nagarathna Textiles

Intellectual Property Appellate Board · (2007) 12 IPAB CK 0001

Trade And Merchandise Marks Act, 1958 — Section 12, 47

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Tribunals and Commissions30 Nov 2007Allowed

Cluett Peabody And Co. Inc. Vs Super Threads (India) And The Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2008) 1 MIPR 346 : (2008) 37 PTC 303 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 9(1)(a), 9(2)(a), 9(d), 11, 11(1), 11(3), 11(a), 11(b), 11(e), 114, 12(1), 136, 18(1), 29, 56Trade Marks Act, 1999 — Section 91

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Tribunals and Commissions22 Nov 2007Allowed

P. Iya Nadar Charitable Trust, The South Indian Lucifier Match Works Vs R.A. Karthik, Trading As Abhishek Match Industries And The Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2008) 2 MIPR 240

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Tribunals and Commissions16 Nov 2007Dismissed

Golden Rubber Industries (An Indian Partnership Firm) Through Shri Kush Anand, Partner Vs Tirumala Polymers

Intellectual Property Appellate Board · (2008) 1 MIPR 361

Trade And Merchandise Marks Act, 1958 — Section 9, 9(1)(a), 11, 11(1), 11(2), 12(1), 31, 47, 57Trade Marks Act, 1999 — Section 47, 57, 125

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Tribunals and Commissions12 Nov 2007Allowed

Walter Bushnell Private Limited Vs Mapra Laboratories Pvt. Ltd.

Intellectual Property Appellate Board · (2008) 1 MIPR 329 : (2008 )141 CompCas 515

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(2)(a), 11(a), 12, 18, 30, 32, 47, 5, 56, 56(2), 57Trade Marks Act, 1999 — Section 30, 47, 57, 125

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Tribunals and Commissions30 Oct 2007Allowed

Himalaya Drug Company Vs Lalitkumar Ratilal Fozdar And Ors.

Intellectual Property Appellate Board · (2008) 1 MIPR 103

Trade And Merchandise Marks Act, 1958 — Section 2(1)(d), 11, 11(a), 12, 12(1), 12(3), 18(1), 109Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions18 Oct 2007Dismissed

Candico (I) Limited Vs Perfetti S.P.A., Vi A Xxv Aprils, 7, Lainate (Milan), Italy And Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2007) 35 PTC 905 (IPAB) : 2008 141 CompCas 642

Industrial Disputes Act, 1947 — Section 33(c)(2)Kerala Buildings (lease And Rent Control) Act, 1965 — Section 18Trade And Merchandise Marks Act, 1958 — Section 9, 11, 23, 32, 46, 56

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Tribunals and Commissions15 Oct 2007Dismissed

Sun Pharmaceutical Industries Ltd. Vs Cipla Limited And The Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2008) 1 MIPR 41 : (2007) 141 CompCas 194

Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 10, 23, 26, 27, 93

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Tribunals and Commissions15 Oct 2007Dismissed

Paras Products, A Registered Partnership Firm Vs Khemraj Devaramji Sudvesa, Proprietor And Trading As Shree Charbhuja Products And The Joint Registrar Of Trade Marks

Intellectual Property Appellate Board · (2008) 1 MIPR 13 : (2008) 143 CompCas 86

Trade And Merchandise Marks Act, 1958 — Section 11, 11(a), 11(b), 11(e), 12, 12(1), 12(3), 18(1), 20, 109

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Tribunals and Commissions15 Oct 2007Dismissed

Satish Sharma S/O R.C. Sharma Vs Registrar Of Trade Marks, Trade Marks Registry And Prashant Sharma S/O Kamal Sharma

Intellectual Property Appellate Board · (2008) 1 MIPR 35 : (2008) 143 CompCas 629

Trade And Merchandise Marks Act, 1958 — Section 18, 19, 20, 21, 22, 23, 24, 20(1), 21(3), 91, 109(2)Trade Marks Act, 1999 — Section 38, 39, 41, 44, 91

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Tribunals and Commissions15 Oct 2007Dismissed

Sandhya Sharma W/O Satish Sharma Vs Registrar Of Trade Marks, Trade Marks Registry And Smt. Chitvan Sharma W/O Bharat Sharma

Intellectual Property Appellate Board · (2007) 3 MIPR 462

Trade And Merchandise Marks Act, 1958 — Section 19, 20, 21, 21(1), 109(2)Trade Marks Act, 1999 — Section 9, 9(1)(b), 11, 18, 19, 20, 21, 22, 23, 24, 21(1), 91Trade Marks Rules, 2002 — Rule 38, 39, 41, 42, 44

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Tribunals and Commissions15 Oct 2007Allowed

Metropolitan Trading Company Vs Mohanlal Agarwal And Ors.

Intellectual Property Appellate Board · (2008) 1 MIPR 24

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

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Tribunals and Commissions18 Sept 2007Dismissed

Prashant Sharma S/O Shri Kamal Sharma, Bew Auto Parts Vs Assistant Registrar Of Trade Marks, Trade Marks Registry And Shri Satish Sharma, Bharat Auto Products

Intellectual Property Appellate Board · (2007) 09 IPAB CK 0001

Trade And Merchandise Marks Act, 1958 — Section 20(1), 91, 109, 109(2)Trade Marks Act, 1999 — Section 91

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Tribunals and Commissions14 Sept 2007Dismissed

Indo Shell Cast Private Limited, A Company Incorporated Under The Companies Act, 1956 Vs Registrar Of Trade Marks And Indo Shell Mould Limited

Intellectual Property Appellate Board · (2007) 3 MIPR 469 : (2008) 146 CompCas 38

Companies Act, 1956 — Section 566, 575Indian Partnership Act, 1932 — Section 14, 55Trade And Merchandise Marks Act, 1958 — Section 2(2) (c), 18, 28, 28(1), 38

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Intellectual Property Appellate Board judgments, 2007