Intellectual Property Appellate Board Judgments 2008

Tribunals and Commissions31 Dec 2008Dismissed

S. Balakrishnan Unni And Ors. Vs Vasudeva Vilasam Herbal Remedies (P) Ltd. And Ors.

Intellectual Property Appellate Board · (2009) 1 MIPR 413

Trade Marks Act, 1999 — Section 10, 11, 12, 12(3), 32, 46, 46(1), 47, 56, 57, 125Trade And Merchandise Marks Act, 1958 — Section 56Trade Marks Act, 1938 — Section 32

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Tribunals and Commissions31 Dec 2008

R.S. Champalal Vijaychand Sariya Vs Ajanta Transistor Clock Mfg. Co. And Ors.

Intellectual Property Appellate Board · (2009) 2 MIPR 85 : (2009) 40 PTC 321 (IPAB)

Trade Marks Act, 1999 — Section 2(1)(v), 28, 28(1), 45, 91, 91(1)Trade And Merchandise Marks Act, 1958 — Section 109(2)Trade And Merchandise Marks Rules, 1959 — Rule 92, 94, 95

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Tribunals and Commissions31 Dec 2008Dismissed

Sardar Jagmohan Singh And Sardar Amanveer Singh Trading As Mardan Industrial Corporation Vs Sardar Upkar Singh, (Deceased, Represented By The Legal Representatives As respondents 2 To 5) Trading As Mardan Industries And Ors.

Intellectual Property Appellate Board · (2009) 39 PTC 687 (IPAB)

Trade Marks Act, 1999 — Section 11, 11(1), 11(3), 12, 18, 47, 57, 125Indian Partnership Act, 1932 — Section 43Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 11, 24

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Tribunals and Commissions31 Dec 2008

Time Warner Entertainment Company Private Limited And Ors. Vs Nutrine Confectionary Company Limited And Ors.

Intellectual Property Appellate Board · (2008) 12 IPAB CK 0001

Trade Marks Act, 1999 — Section 2(1)(d), 9, 11, 11(a), 12, 12(1), 18, 18(1), 18(4), 100

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Tribunals and Commissions12 Dec 2008Disposed Of

Naresh Kumar Gupta Trading As Mysore Sangam Agarbatti Works Vs Sugam Perfumery Products And The Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2008) 12 IPAB CK 0010

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

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Tribunals and Commissions12 Dec 2008

Cadila Healthcare Ltd. Vs Assistant Registrar Of Trade Marks, Trademarks Registry

Intellectual Property Appellate Board · (2008) 12 IPAB CK 0009

Trade Marks Act, 1999 — Section 9, 11, 18(5), 36, 91Trade Marks Rules, 2002 — Rule 40Constitution Of India, 1950 — Article 136

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Tribunals and Commissions12 Dec 2008Allowed

Glenmark Pharmaceuticals Ltd. Vs Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2009) 39 PTC 701 (IPAB)

Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 10Trade Marks Rules, 2002 — Rule 47(6)

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Tribunals and Commissions12 Dec 2008Dismissed

Poonam Engineering Works Vs Bharatbhai Khushalbhai Patel And Anr.

Intellectual Property Appellate Board · (2009) 39 PTC 682 (IPAB)

Trade Marks Act, 1999 — Section 30(2)(e), 47, 57, 68, 77, 83, 125Trade Marks Rules, 2002 — Rule 92

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Tribunals and Commissions12 Dec 2008Allowed

Mediline Health Care Pvt. Ltd. Vs Pawan Kumar Varshney, Trading As Salaka Pharma Care Pvt. Ltd.

Intellectual Property Appellate Board · (2009) 2 MIPR 78

Trade Marks Act, 1999 — Section 2(1)(b), 9, 11, 18(1), 57

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Tribunals and Commissions12 Dec 2008Dismissed

Epsilon Publishing House Pvt. Ltd. Vs Grantham And Ors.

Intellectual Property Appellate Board · (2009) 2 MIPR 72

Trade Marks Act, 1999 — Section 9, 11, 47, 57, 125

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Tribunals and Commissions14 Nov 2008Disposed Of

Vikram India Ltd. Vs Kilburn Engineering Ltd. And Ors.

Intellectual Property Appellate Board · (2009) 39 PTC 137 (IPAB)

Patent Act, 1970 — Section 51(3), 116B, 117B, 235, 237Trade Marks Act, 1999 — Section 87, 84(2), 84(3), 84(4), 84(5), 84(6), 92, 95, 96Patents Rules, 2003 — Rule 4

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Tribunals and Commissions14 Nov 2008Allowed