Intellectual Property Appellate Board Judgments 2008

Tribunals and Commissions03 Oct 2008Dismissed

Mishra Sports Wear Vs Vipin Preenja, Prop., Marshal Exports And The Registrar Of Trade Marks, The Trade Marks Registry

Intellectual Property Appellate Board · (2008) 10 IPAB CK 0008

Trade Marks Act, 1999 — Section 9, 11, 11(a), 34, 47, 47(3), 57, 92, 107, 125Evidence Act, 1872 — Section 62, 63, 101, 102, 103, 104Trade Marks Rules, 2002 — Rule 50(2), 54

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Tribunals and Commissions03 Oct 2008Dismissed

Mukesh Goel Trading As H.Q. Company Lamp Mft. Co. Vs Raman Gupta And The Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2008) 10 IPAB CK 0007

Trade Marks Act, 1999 — Section 9, 11, 11(10), 12, 18, 21, 47, 57, 125

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Tribunals and Commissions12 Sept 2008Allowed

Donaldson Filtration Deutschland Gmbh, A German Company Vs Ultrafilter (India) Pvt. Ltd.

Intellectual Property Appellate Board · (2009) 40 PTC 287 (IPAB)

Trade Marks Act, 1999 — Section 9, 11, 11(1), 11(2), 18, 18(1), 34, 47, 57, 64Code Of Civil Procedure, 1908 — Order 39 Rule 2

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Tribunals and Commissions12 Sept 2008Allowed

Three-N-Products Private Limited Vs Amalco Herbal Products

Intellectual Property Appellate Board · (2009) 40 PTC 275 (IPAB)

Trade Marks Act, 1999 — Section 9, 11, 18, 47, 47(2), 47(3), 57, 125

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Tribunals and Commissions05 Sept 2008Allowed

A.P. Selvarajan, Trading As The Aruna Match Industries Vs Registrar Of Trade Marks And M. Parameswaran And Trading As Sri Kannan Match Industries

Intellectual Property Appellate Board · (2008) 09 IPAB CK 0004

Trade Marks Act, 1999 — Section 11(1)(b), 11(3), 29(c)(2), 12, 31(1), 33, 57, 125

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Tribunals and Commissions05 Sept 2008Allowed

Elgi Ultra Industries Limited Vs Assistant Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2008) 09 IPAB CK 0003

Trade Marks Act, 1999 — Section 9, 9(2), 11, 91

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Tribunals and Commissions14 Aug 2008Allowed

Philips Electronics Nv And Philips India Limited (Formerly Known As Peico Electronics And Electricals Limited) Through Their Constituted Attorney Cantwall And Company Patent And Trade Mark Agent Vs Kunj Aluminium Pvt. Ltd. And The Assistant Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2008) 38 PTC 536 (IPAB)

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

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Tribunals and Commissions14 Aug 2008Dismissed

V. Pichandi, Sole Proprietor Of And Trading As Sri Ambika Match Works Vs Chakrapani Llango Trading As G.S. Chakrapani Match Works And The Deputy Registrar Of Trade Marks

Intellectual Property Appellate Board · (2008) 08 IPAB CK 0002

Trade Marks Act, 1999 — Section 107, 107(1)(a), 115

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Tribunals and Commissions12 Aug 2008Allowed

Knipex-Werk , A German Company Vs Assistant Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2008) 08 IPAB CK 0006

Trade Marks Act, 1999 — Section 91, 97(c)Trade And Merchandise Marks Act, 1958 — Section 9, 12(1)Trade Marks Rules, 2002 — Rule 115

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Tribunals and Commissions12 Aug 2008

Philips Electronics India Limited Vs Asian Electronics Limited And The Controller Of Patents And Designs

Intellectual Property Appellate Board · (2008) 08 IPAB CK 0005

Patents Act, 1970 — Section 116

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Tribunals and Commissions12 Aug 2008Dismissed

Ajanta Pharma Limited And Ors. Vs Controller General Of Patents And Ors.

Intellectual Property Appellate Board · (2008) 08 IPAB CK 0004

Patents Act, 1970 — Section 15, 16, 17, 18, 19, 20, 25, 25(1), 27, 28, 38(2), 51, 54, 57, 60, 61, 63, 69(3), 78, 81, 84, 86, 88(3), 89, 93, 96, 97, 116, 116(2), 117A, 117A(2), 117G, 217(2)(a)(4), 299Patents (Amendment) Act, 2002 — Section 47Code Of Civil Procedure, 1908 — Section 4, 25(1), 100, 100A, 104, , 104(1), 588

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Tribunals and Commissions08 Aug 2008

Volkswagen Ag Vs Assistant Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2008) 08 IPAB CK 0008

Trade Marks Act, 1999 — Section 9, 9(1), 11, 11(1), 11(2), 18(4), 20, 91Trade Marks Rules, 2002 — Rule 38(4)

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Tribunals and Commissions08 Aug 2008Allowed

K. Dhamodaraswamy Naidu And Bros. A Registered Partnership Firm Vs Registrar Of Trademarks, Trade Marks Registry

Intellectual Property Appellate Board · (2008) 08 IPAB CK 0007

Trade Marks Act, 1999 — Section 21(1), 91, 91(1), 91(3), 97(c)Trade And Merchandise Marks Act, 1958 — Section 109(2)Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 3(2), 8(2)

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Tribunals and Commissions04 Aug 2008Dismissed

Dr. Reddy's Laboratories Ltd. Vs Win-Medicare Ltd. And Deputy Registrar Of Trade Marks

Intellectual Property Appellate Board · (2008) 08 IPAB CK 0013

Trade Marks Act, 1999 — Section 91(1), 91(2)Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Section 5, Order 22 Rule 9

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Tribunals and Commissions04 Aug 2008Allowed

President And Fellows Of Harvard College Vs Mahipal Dugar

Intellectual Property Appellate Board · (2008) 08 IPAB CK 0012

Trade Marks Act, 1999 — Section 47, 57, 125Code Of Civil Procedure, 1908 — Order 7 Rule 11Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 17(2)

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Tribunals and Commissions04 Aug 2008Dismissed