COURT ARCHIVE

Intellectual Property Appellate Board judgments, 2007

38 judgments · page 2 of 2

Tribunals and Commissions11 Sept 2007Dismissed

St. Ives Laboratories Inc. Vs G.K. International Pvt. Limited And The Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2007) 09 IPAB CK 0004

Trade Marks Act, 1999 — Section 2(1)(zg), 9, 11, 12

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Tribunals and Commissions11 Sept 2007Disposed Of

Harbansram Bhagwandas Ayurvedic Sansthan Pvt. Ltd. Vs Assistant Registrar Of Trade Marks, Trade Marks Registry And Rasheed Parveen, Trading As Rahat Industries

Intellectual Property Appellate Board · (2007) 09 IPAB CK 0003

Trade Marks Act, 1999 — Section 12(1), 21, 21(7)Code of Civil Procedure, 1908 — Order 6 Rule 17

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Tribunals and Commissions28 Aug 2007Allowed

Ashok Tripathy, Ashlok Vs Bharat N. Parikh Rajen A. Kamdar, Safe Earthing Electrodes Manufacturing Co.

Intellectual Property Appellate Board · (2007) 3 MIPR 269 : (2008) 141 CompCas 378

Trade And Merchandise Marks Act, 1958 — Section 9, 9(1)(a)Trade Marks Act, 1999 — Section 9, 11, 12, 125, 18

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Tribunals and Commissions28 Aug 2007Allowed

S. Jayabal, An Indian National Trading As Solo International Vs Assistant Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2007) 3 MIPR 266

Trade And Merchandise Marks Act, 1958 — Section 12(1)Trade Marks Act, 1999 — Section 91

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Tribunals and Commissions28 Aug 2007Allowed

Computer Sciences Corporation Vs R. Thangaraj, Csc Computer Education

Intellectual Property Appellate Board · (2007) 08 IPAB CK 0001

Trade Marks Act, 1999 — Section 9(1), 9(1) (a), 11, 11(1)(a), 11(2), 11(6), 12, 18

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Tribunals and Commissions05 Jul 2007Allowed

Prestige Housewares India Limited And Anr. Vs Gupta Light House And Anr.

Intellectual Property Appellate Board · (2007) 35 PTC 876 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 2(m), 2(s), 2(1)(a), 9, 11, 11(a), 11(c), 18(1), 29(1), 32(a), 32(c), 32, 33, 46, 48(1), 56Trade Marks Act, 1999 — Section 100Transfer of Property Act, 1882 — Section 25

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Tribunals and Commissions03 Jul 2007Allowed

Obsurge Biotech Ltd. Vs East West Pharma

Intellectual Property Appellate Board · (2008) 36 PTC 542 (IPAB)

Trade Marks Act, 1999 — Section 9, 9(2)(a), 11, 11(1), 11(1)(a), 12, 18, 18(1), 57, 142, 159(1)Drugs And Cosmetics Act, 1940 — Section 17B

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Tribunals and Commissions22 Jun 2007Dismissed

Reckitt Benckiser (India) Ltd. Vs Godrej Sara Lee Ltd. And Anr.

Intellectual Property Appellate Board · (2008) 36 PTC 531 (IPAB)

Trade Marks Act, 1999 — Section 47, 57, 124, 124(1)(ii), 124(3), 125Code of Civil Procedure, 1908 — Section 151, Order 6 Rule 17Trade Marks Act, 1999 — Section 57, 124

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Tribunals and Commissions09 May 2007Dismissed

Krishna Oil Industries Vs Assistant Registrar Of Trade Marks, Trade Marks Registry And Dolat Industries

Intellectual Property Appellate Board · (2008) 37 PTC 162 (IPAB)

Trade Marks Act, 1999 — Section 130, 131Trade Marks Rules, 2002 — Rule 50(2)

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Tribunals and Commissions09 May 2007Allowed

Girnar Exports Vs Fresh Tea Processors Pvt. Ltd. And Anr.

Intellectual Property Appellate Board · (2007) 35 PTC 171 (IPAB)

Trade Marks Act, 1999 — Section 9, 9(2)(a), 11, 11(a), 12(1), 18(4), 91

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Tribunals and Commissions16 Apr 2007Allowed

Haw Par Corporation Limited Vs Lion Balm (India) Private Limited And Anr.

Intellectual Property Appellate Board · (2007) 35 PTC 160 (IPAB)

Trade Marks Act, 1999 — Section 9, 91, 127(b)Trade And Merchandise Marks Act, 1958 — Section 11(1), 11(a), 11(e), 12(1), 18(1), 18(4), 20(1)

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Tribunals and Commissions28 Feb 2007

Riverdale School Society Vs Riverdale High School And Ors.

Intellectual Property Appellate Board · (2008) 36 PTC 131 (IPAB)

Trade Marks Act, 1999 — Section 2, 2(1)(b), 11(1), 18, 39, 57

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Tribunals and Commissions28 Feb 2007

Vetsfarma Limited Vs Vest Pharma Pvt. Ltd. And Ors.

Intellectual Property Appellate Board · (2008) 37 PTC 296 (IPAB)

Trade Marks Act, 1999 — Section 39, 44, 44(1), 56, 100

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Tribunals and Commissions23 Feb 2007Allowed

UCB Vs Torent Pharmaceuticals Limited And Ors.

Intellectual Property Appellate Board · (2007) 35 PTC 820 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(1), 18(1), 101Trade Marks Act, 1999 — Section 2(1), 21, 21(1), 21(2), 21(4), 131, 132Trade Marks Rules, 2002 — Rule 105(5), 109

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Tribunals and Commissions23 Feb 2007Allowed