Intellectual Property Appellate Board Judgments 2008

Tribunals and Commissions13 May 2008Dismissed

Sunij Pharma Pvt. Ltd., Vs Sun Pharmaceutical Industries Ltd.

Intellectual Property Appellate Board · (2008) 37 PTC 691 (IPAB)

Trade Marks Act, 1999 — Section 11, 12, 18(1), 19, 21Trade Marks Rules, 2002 — Rule 50, 50(1), 50(2), 56

Tribunals and Commissions13 May 2008Allowed

Sony Kabushiki Kaisha Vs P.B. Asrani And Ors.

Intellectual Property Appellate Board · (2008) 05 IPAB CK 0009

Trade And Merchandise Marks Act, 1958 — Section 9, 9(2), 11(a), 11(e), 12(1), 12(3), 18, 18(1)Trade Marks Act, 1999 — Section 12, 12(1), 12(3), 100

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Tribunals and Commissions07 May 2008Allowed

Safari International Vs Safari Cycles Pvt. Ltd. And Deputy Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2008) 05 IPAB CK 0012

Trade Marks Act, 1999 — Section 11(a), 12(1), 18(1), 9, 91, 95, 100Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2

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Tribunals and Commissions24 Apr 2008Disposed Of

Diamond Toys Company Pvt. Ltd. Vs Diamond Rubber Industries And Assistant Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2008) 04 IPAB CK 0001

Trade And Merchandise Marks Act, 1958 — Section 100, 109(2)Code Of Civil Procedure, 1908 — Section 151, Order 23 Rule 3

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Tribunals and Commissions17 Apr 2008Dismissed

Mashreq International (L.L.C.) Represented By Its P.O.A. Agent H. Syed Abdul Kader Vs Tuff Stuff Watches Pvt. Ltd.

Intellectual Property Appellate Board · (2008) 04 IPAB CK 0002

Trade Marks Act, 1999 — Section 9, 11, 12, 47, 57, 125Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 10

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Tribunals and Commissions19 Mar 2008Dismissed

Vikash Rajgarhia, Trading As The Proprietor In The Name And Style Of Finecure Pharmaceuticals Vs Aristo Pharmaceuticals Limited And The Senior Examiner Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2008) 03 IPAB CK 0017

Trade Marks Act, 1999 — Section 11, 18(1), 18(4), 22, 34, 91

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Tribunals and Commissions19 Mar 2008Dismissed

Kirorimal Kashiram Marketing And Agencies Private Limited Vs Ravinder Kumar Khanna Trading As K.C. Ravinder Kumar, Bagh Jhanda Singh And The Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2008) 37 PTC 654 (IPAB)

Trade Marks Act, 1999 — Section 8, 9, 10, 10(1), 11, 12, 12(3), 18, 18(1), 30(1)(c)(i), 91

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Tribunals and Commissions19 Mar 2008Allowed

Usv Limited Vs Cadila Pharmaceuticals Limited

Intellectual Property Appellate Board · (2008) 3 MIPR 238 : 2008 37 PTC 637 (IPAB)

Trade Marks Act, 1999 — Section 8, 9, 11, 125, 18, 47, 57

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Tribunals and Commissions19 Mar 2008Dismissed

Merck Kgaa, Formerly Known As E. Merck Vs Registrar Of Trade Marks, Trade Marks Registry And Intas Pharmaceuticals Limited, A Company Incorporated Under The Indian Companies Act, 1956

Intellectual Property Appellate Board · (2008) 03 IPAB CK 0014

Trade Marks Act, 1999 — Section 91, 91(1), 101, 131Trade and Merchandise Marks Rules, 1959 — Rule 50, 50(3), 53Trade Marks Rules, 2002 — Rule 50(1)

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Tribunals and Commissions19 Mar 2008Allowed

Needle Industries (India) Private Limited Vs Vinod Kumar Agarwal Trading As Pioneer Plastics

Intellectual Property Appellate Board · (2008) 03 IPAB CK 0013

Trade Marks Act, 1999 — Section 9, 9(1), 9(2)(a, 11, 11(2), 11(3), 11(4), 11(5), 11(6), 11(7), 11(8), 11(9), 11(10), 12, 18(1), 21, 28, 57

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Tribunals and Commissions19 Mar 2008Allowed

S.G. Sathyanarayana S/O Late Sri. S. Gundaiah Setty Vs Sheeba Lal T/A Beena Marketing Company And Registrar Of Trade Marks

Intellectual Property Appellate Board · (2008) 03 IPAB CK 0012

Trade Marks Act, 1999 — Section 9(1)(a), 9(2)(a), 11(1)(a), 11(3)(a), 18(1), 27, 28, 29

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Tribunals and Commissions19 Mar 2008Allowed

Michigan State University Vs Assistant Controller Of Patents And The Controller General Of Patents, Trademarks, Designs And Geographical Indications, Patent Office Branch

Intellectual Property Appellate Board · (2008) 03 IPAB CK 0011

Patents Act, 1970 — Section 2(1)(i), 2(1)(j), 3, 3(b), 3(i), 21, 21(1), 16, 77, 80, 116

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Tribunals and Commissions19 Mar 2008Dismissed

Pidilite Industries Limited Vs Registrar Of Trade Marks, The Trade Marks Registry And Milmet Laboratories Pvt. Ltd.

Intellectual Property Appellate Board · (2008) 03 IPAB CK 0010

Trade And Merchandise Marks Act, 1958 — Section 101Trade Marks Act, 1999 — Section 11, 21, 91, 131Trade Marks Rules, 2002 — Rule 50(2), 50(1), 51, 52, 53

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Tribunals and Commissions19 Mar 2008Allowed

J. And P. Coats Limited Vs Santokchand Hastimal Jain, Smt. Leelaben Manekchand Jain, Trading As Anchor Spinning And Weaving Mills (India) And Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2008) 03 IPAB CK 0009

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

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Tribunals and Commissions19 Mar 2008Dismissed

Amit R. Trivedi Trading As Active Health Care Vs Assistant Registrar Of Trade Marks And Registrar Of Trade Marks

Intellectual Property Appellate Board · (2008) 03 IPAB CK 0008

Trade Marks Act, 1999 — Section 9(1), 11, 11(1), 11(a), 18(4), 20, 91

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Tribunals and Commissions19 Mar 2008Dismissed

Shah Jivraj Nanchand And Sons Vs Shah Jivraj Nanchand And Sons

Intellectual Property Appellate Board · (2008) 03 IPAB CK 0007

Trade Marks Act, 1999 — Section 21, 21(2), 91, 131Code Of Civil Procedure, 1908 — Order 47 Rule 1Trade Marks Rules, 2002 — Rule 50(1), 50(2), 115

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Tribunals and Commissions19 Mar 2008Allowed

Polo/Lauren Company, L.P., A Limited Partnership Organized And Existing Under The Laws Of The State Of New York Vs Royal Classic Mills Private Limited And The Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2008) 03 IPAB CK 0006

Trade And Merchandise Marks Act, 1958 — Section 2(1)(zg), 6, 9, 9(1)(a), 9(2)(a), 11, 11(a), 18, 18(1), 21, 56, 56(1)Trade Marks Act, 1999 — Section 11(2), 11(3), 11(4), 11(5), 11(6), 11(7), 11(8), 11(9), 11(10), 91

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Tribunals and Commissions19 Mar 2008Dismissed

Nirma Limited Vs Nirman Plast (India) Pvt. Ltd. And Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2008) 03 IPAB CK 0005

Trade Marks Act, 1999 — Section 9, 11, 12, 18, 21, 21(1), 29, 91Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 10Trade Marks Rules, 2002 — Rule 47(1), 47(6)

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Tribunals and Commissions19 Mar 2008Allowed

Nissan Jidosha Kabushiki Kaisha, A Joint Stock Company Organised Under The Law Of Japan Of 2, Takara-Cho Vs Crossword Agro Industries And Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2008) 03 IPAB CK 0004

Trade Marks Act, 1999 — Section 11(2), 18(1), 21, 21(4), 23(1), 31, 91, 127, 127(a), 131, 157(1)(36),157(2)(vii)Trade Mark Rules, 2002 — Rule 50, 50(1), 53, 53(3), 54, 56, 105(2)

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Tribunals and Commissions19 Mar 2008Allowed

Lark Laboratories Limited Vs Nabros Pharma Pvt. Ltd.

Intellectual Property Appellate Board · (2008) 03 IPAB CK 0003

Trade Marks Act, 1999 — Section 9, 11, 18, 45, 57, 125Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2

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Intellectual Property Appellate Board judgments, 2008