COURT ARCHIVE

Intellectual Property Appellate Board judgments, 2008

94 judgments · page 5 of 5

Tribunals and Commissions19 Mar 2008Allowed

Rico Castings Ltd. Vs Rex Sewing Machine Co. Pvt. Ltd. And The Deputy Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2008) 03 IPAB CK 0002

Trade Marks Act, 1999 — Section 15(2), 21, 21(1)Trade Marks Rules, 2002 — Rule 47(6)

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Tribunals and Commissions19 Mar 2008Allowed

Rolic Ag Et Al Vs Controller General Of Patents And The Assistant Controller Of Patents And Designs

Intellectual Property Appellate Board · (2008) 03 IPAB CK 0001

Patents (Amendment) Act, 2002 — Section 2(1)(j), 3, 5(1)(b)Patents Act, 1970 — Section 3, 15Patent Rules, 2003 — Rule 12, 137, 138

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Tribunals and Commissions22 Feb 2008Dismissed

Pullambath Hameed Vs Naranath Chalil Mahamood And Anr.

Intellectual Property Appellate Board · (2008) 146 CompCas 491

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Tribunals and Commissions22 Feb 2008Disposed Of

Kanishk Gupta, Proprietor Of Liberty Trends Vs Liberty Footwear Company

Intellectual Property Appellate Board · (2008) 3 MIPR 227

Trade Marks Act, 1999 — Section 9, 11, 125, 18, 20, 23, 47, 47(1), 57

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Tribunals and Commissions22 Feb 2008Dismissed

Classic Equipments Pvt. Ltd. Vs Johnson Enterprises Through Mr. V.K. Jain And The Registrar Of Trade Marks, Trade Marks Registry Branch

Intellectual Property Appellate Board · (2008) 02 IPAB CK 0002

Trade And Merchandise Marks Act, 1958 — Section 2(a), 2(b), 44, 45, 57Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions22 Feb 2008Disposed Of

Cannon Kabushiki Kaisha Vs Alka Gupta And Ors.

Intellectual Property Appellate Board · (2008) 3 MIPR 116 : (2008) 143 CompCas 485

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 12, 12(1), 18, 18(1), 18(4), 22

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Tribunals and Commissions15 Feb 2008Dismissed

Safari Bikes Limited Vs Safari Cycles Pvt. Ltd. And Ors.

Intellectual Property Appellate Board · (2008) 36 PTC 650 (IPAB)

Trade Marks Act, 1999 — Section 124, 127(c)Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 23

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Tribunals and Commissions15 Feb 2008Dismissed

Oliver Bernd Freier Gmbh Vs Karni Enterprises And The Deputy Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2008) 2 MIPR 426

Code Of Civil Procedure, 1908 — Section 10Trade And Merchandise Marks Act, 1958 — Section 9, 11, 18

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Tribunals and Commissions15 Feb 2008Dismissed

Godrej Sara Lee Ltd., A Company Incorporated Under The Indian Companies Act Vs Reckitt Benckiser (India) Ltd.

Intellectual Property Appellate Board · (2008) 02 IPAB CK 0007

Trade Marks Act, 1999 — Section 124, 124(1), 124(1)(ii), 127(c)Code Of Civil Procedure, 1908 — Section 151Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 23

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Tribunals and Commissions15 Feb 2008Allowed

Prabhu Shankar Agarwal And Ors. Vs Deputy Registrar Of Trade Marks And Ors.

Intellectual Property Appellate Board · (2008) 36 PTC 627 (IPAB) : (2008) 142 CompCas 743

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 12(1), 34Trade Mark Rules, 2002 — Rule 51, 93

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Tribunals and Commissions15 Feb 2008Allowed

Aktiebolaget Skf Vs B.N. Mondal And Ors.

Intellectual Property Appellate Board · (2008) 2 MIPR 422 : (2008) 144 CompCas 500

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

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Tribunals and Commissions13 Feb 2008Allowed

Soci&Eacuteté Des Produits Nestlé S.A. Vs Super Star Confectionery Co. (P) Ltd.

Intellectual Property Appellate Board · (2008) 3 MIPR 145 : (2008) 37 PTC 328 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 9(1) (a), 9(1)(a), 9(1)(b), 9(1)(c), 21, 57, 57(1), 57(2)

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Tribunals and Commissions13 Feb 2008Dismissed

Sushil Jindal Trading As Sushil Electricals Vs Jindal Electricals And Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2008) 37 PTC 145 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(11), 11(a), 12, 12(1), 12(3), 18(1), 18(4), 20(1)Trade Marks Act, 1999 — Section 91

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Tribunals and Commissions29 Jan 2008Allowed

Plus Systems, Inc. And Visa International Service Association Vs Plus Computer Systems Ltd. And Ors.

Intellectual Property Appellate Board · (2008) 01 IPAB CK 0001

Trade And Merchandise Marks Act, 1958 — Section 11(a), 18, 18(1), 19, 34Trade Marks Act, 1999 — Section 100

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