Tribunals and Commissions01 Aug 2008Dismissed
Elbaik Food Systems Co. Vs M. Moideen Kutty
Intellectual Property Appellate Board · (2008) 08 IPAB CK 0018
Trade Marks Act, 1999 — Section 2(z)(b), 9, 11, 12, 18, 21, 31, 32, 47, 56, 57, 125
COURT ARCHIVE
Intellectual Property Appellate Board judgments, 2008
94 judgments · page 3 of 5
Tribunals and Commissions01 Aug 2008Allowed
Maruti Dhoop Agency Vs Deputy Registrar Of Trade Marks
Intellectual Property Appellate Board · (2008) 08 IPAB CK 0017
Trade Marks Act, 1999 — Section 2(1)(h), 9(1)(a), 9, 11, 12, 18, 18(4)
Tribunals and Commissions01 Aug 2008Allowed
Topps Company Inc., A Corporation Duly Organized And Existing Under The Laws Of Delaware Vs Kanwel Foods Pvt. Ltd. And The Deputy Registrar Of Trade Marks, Trademarks Registry
Intellectual Property Appellate Board · (2008) 08 IPAB CK 0016
Trade Marks Act, 1999 — Section 18(1), 91
Tribunals and Commissions01 Aug 2008Allowed
Macleods Pharmaceuticals Limited Vs Recon Limited And Ors.
Intellectual Property Appellate Board · (2008) 08 IPAB CK 0015
Trade Marks Act, 1999 — Section 9, 9(1)(a), 11(1)(a), 11(2), 11(3), 11(11), 12, 18, 21, 32, 46, 47, 47(1), 47(1)(a), 56, 57, 125
Tribunals and Commissions01 Aug 2008Allowed
Shyam Sundar Sharma And Ors. Vs Registrar Of Trade Marks And Ors.
Intellectual Property Appellate Board · (2008) 08 IPAB CK 0014
Trade Marks Act, 1999 — Section 9, 9(1)(a), 9(1)(b), 11, 12, 18, 18(4)Trade And Merchandise Marks Act, 1958 — Section 11
Tribunals and Commissions11 Jul 2008Allowed
Hindustan Unilever Limited Vs Controller Of Patents And Design And Ors.
Intellectual Property Appellate Board · (2008) 38 PTC 379 (IPAB)
Patents Act, 1970 — Section 2(1)(J), 12, 13, 13(3), 14, 15, 80, 117AConstitution Of India, 1950 — Article 14
Tribunals and Commissions04 Jul 2008Allowed
Ganesh Zarda Factory Vs Kishore Zarda Factory And The Registrar Of Trade Marks
Intellectual Property Appellate Board · (2008) 38 PTC 373 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 12, 12(1), 12(3), 18, 18(1)Trade Marks Act, 1999 — Section 9
Tribunals and Commissions04 Jul 2008
Rahimfrooz Batteries Limited Vs Debraj Dey Trading As Akuram Enterprises And Deputy Registrar Of Trade Marks
Intellectual Property Appellate Board · (2008) 07 IPAB CK 0004
Trade Marks Act, 1999 — Section 91, 91(1)Code Of Civil Procedure, 1908 — Section 11
Tribunals and Commissions04 Jul 2008Allowed
Ganesh Zarda Factory Vs Kishore Zarda Factory And Anr.
Intellectual Property Appellate Board · (2008) 38 PTC 373 (IPAB)
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
Tribunals and Commissions04 Jul 2008Allowed
Md. Shariq, Pro. Hunrox Manufacturing Co. Vs Fair International
Intellectual Property Appellate Board · (2008) 07 IPAB CK 0002
Trade And Merchandise Marks Act, 1958 — Section 31, 32, 57, 107, 111, 111(1)(i), 111(1)(ii)Trade Marks Act, 1999 — Section 9, 11, 18, 30, 47, 57, 124, 124(1)(b)(ii), 124(1)(ii), 124(1)(iii), 124(5), 125
Tribunals and Commissions16 Jun 2008Dismissed
Patiala Distillers And Manufacturers Limited Vs Kalburgi Distillers And The Registrar Of Trade Marks
Intellectual Property Appellate Board · (2008) 06 IPAB CK 0001
Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(b), 11(e), 12(1), 18, 18(1)Trade Marks Act, 1999 — Section 100Trade And Merchandise Marks Rules, 1959 — Rule 51, 52, 53, 54, 55, 56, 57, 58, 59
Tribunals and Commissions27 May 2008Allowed
Nischal's Klick Selections Vs J.K. Jain And Registrar Of Trade Marks
Intellectual Property Appellate Board · (2008) 05 IPAB CK 0002
Trade Marks Act, 1999 — Section 9, 11, 18, 47, 57, 125
Tribunals and Commissions27 May 2008Allowed
Safari Cycles Pvt. Ltd. And Subhash Gupta Vs Safari Bikes Ltd. Through Its Director, Shri Ramdhari Sharma And The Registrar Of Trade Marks, Trade Marks Registry
Intellectual Property Appellate Board · (2008) 05 IPAB CK 0001
Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 12(1), 124, 18, 18(1), 20, 21, 56, 100Trade Marks Act, 1999 — Section 9, 47, 57
Tribunals and Commissions23 May 2008
Jagadamba Cloth Co. Vs Aditya Udhyog And The Registrar Of Trade Marks
Intellectual Property Appellate Board · (2008) 38 PTC 124 (IPAB)
Trade And Merchandise Marks Act, 1958 — Section 2(1)(i), 9, 11, 12, 17, 18, 21, 47, 57
Tribunals and Commissions23 May 2008Dismissed
Crc Industries Through Shri M. Kannan Vs Danmet Chemicals (P) Ltd.
Intellectual Property Appellate Board · (2008) 37 PTC 668 (IPAB)
Trade Marks Act, 1999 — Section 9, 9(1)(a), 9(2)(a), 11, 11(1), 11(3), 12, 18, 21, 46, 47, 47(1), 47(1)(a), 47(1)(b), 57
Tribunals and Commissions23 May 2008Dismissed
Karamchand Appliances Private Ltd. Vs Godrej Sara Lee Limited
Intellectual Property Appellate Board · (2008) 37 PTC 696 (IPAB)
Trade Marks Act, 1999 — Section 9, 9(1), 9(1)(b), 11, 31, 36, 36, 36(1), 36(1)(a), 47, 57, 57(2), 125
Tribunals and Commissions14 May 2008Dismissed
Hassan Bricks Field Vs Faim Khan, Trading As Khan Brick Works
Intellectual Property Appellate Board · (2008) 37 PTC 680 (IPAB)
Trade Marks Act, 1999 — Section 2, 2(1)(zg), 9, 11, 12, 125, 18, 47, 47(1)(b), 47(3), 57
Tribunals and Commissions14 May 2008Dismissed
Radhika Trading As Radhika Chemical Works Vs Satish Kumar Lamba Trading As Satish Soap Mills And The Registrar Of Trade Marks, Trade Marks Registry
Intellectual Property Appellate Board · (2008) 05 IPAB CK 0007
Trade And Merchandise Marks Act, 1958 — Section 46, 46(1), 46(3), 56, 100
Tribunals and Commissions14 May 2008Allowed
Nutrine Confectionery Company (P) Ltd. Vs T.R. Products And Assistant Registrar Of Trade Marks
Intellectual Property Appellate Board · (2008) 05 IPAB CK 0006
Trade Marks act, 1999 — Section 9, 11(a), 11, 12, 12(1), 18, 21, 32, 46, 46(1)(a), 46(1)(b), 56, 100Limitation Act, 1953 — Article 137
Tribunals and Commissions13 May 2008Dismissed
Nitin P. Jain And Ors., Preeti Marketing Vs Titan Industries Limited
Intellectual Property Appellate Board · (2008) 05 IPAB CK 0011
Trade Marks Act, 1999 — Section 9, 11, 18, 18(4), 47, 47(1) (a), 57Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 11