COURT ARCHIVE

Intellectual Property Appellate Board judgments, 2009

87 judgments · page 1 of 5

Tribunals and Commissions24 Dec 2009Dismissed

Paragon Rubber Industries Vs Pragati Rubber Mills

Intellectual Property Appellate Board · (2010) 5 RCR (Civil)772

Trade And Merchandise Marks Rules, 1959 — Rule 53, 53(2), 54Trade Marks Rules, 2002 — Rule 50, 50(1), 50(2), 50(3), 79, 80(4), 105Trade And Merchandise Marks Act, 1958 — Section 19Trade Marks Act, 1999 — Section 21(4), 97(b), 100, 101, 131, 131(1), 159

Tribunals and Commissions11 Dec 2009Dismissed

Tarlochan Singh And Ors Vs Prem Flour Mills And Ors

Intellectual Property Appellate Board · (2010) 1 RCR (Civil) 743

Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 12Trade Marks Act, 1999 — Section 92

Tribunals and Commissions23 Oct 2009Disposed Of

A.R. Safiullah, Sole Proprietor Of And Trading As S.A. Saifullah And Company Vs N. Mariappan And The Assistant Controller Of Patents And Designs

Intellectual Property Appellate Board · (2009) 10 IPAB CK 0004

Patents Act, 1970 — Section 25(2), 25(2)(g), 25(4), 117A(2), 117BTrade Marks Act, 1999 — Section 95

Tribunals and Commissions23 Oct 2009Disposed Of

Spice Mobiles Limited, A Company Incorporated Under The Companies Act, 1956 Vs Somasundaram Ramkumar And The Controller Of Patents And Designs

Intellectual Property Appellate Board · (2010) 43 PTC 692 (IPAB)

Patent Act, 1970 — Section 3(f), 8, 8(1), 8(1)(a), 8(1)(b), 8(2), 26, 57, 59, 64, 64(1)(j), 64(1) (m), 64(1)(o)Trade Marks Act, 1999 — Section 31, 95, 117B

Tribunals and Commissions23 Oct 2009Dismissed

Yahoo! Inc. (Formerly 'Overture Services Inc.'), A Delaware Corporation Vs Assistant Controller of Patents and Designs

Intellectual Property Appellate Board · (2009) 10 IPAB CK 0001

Patent Rules, 2003 — Rule 55(2), 55(5), 55(6)Patents Act, 1970 — Section 8, 11A, 15, 25(1), 25(2), 29(20, 29(3), 43, 64, 116, 117A(2)

Tribunals and Commissions22 Oct 2009

V.K. Garg, Proprietor, Pro Trading Co Vs Tarun Enterprises Pvt. Ltd. And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2009) 10 IPAB CK 0003

Tribunals and Commissions11 Sept 2009Allowed

Amarjeet Singh And Ors Vs Sardar Food Products And Ors

Intellectual Property Appellate Board · (2009) 09 IPAB CK 0007

Trade Marks Act, 1999 — Section 83, 92, 100Code Of Criminal Procedure, 1973 — Section 107, 150

Tribunals and Commissions11 Sept 2009Allowed

Elan Corporation PLC Vs Elan Pharma (India) Pvt. Ltd. Anr

Intellectual Property Appellate Board · (2010) 43 PTC 458 (IPAB)

Code Of Civil Procedure, 1908 — Section5, Order 22 Rule 9Trade Marks Act, 1999 — Section 91, 91(1)

Tribunals and Commissions11 Sept 2009Allowed

Thayar Food Products Vs M. Sundaram

Intellectual Property Appellate Board · (2010) 43 PTC 185 (IPAB)

Trade Marks Act, 1999 — Section 9, 9(1)(a), 9(2)(a), 11, 11(1), 12, 18, 18(1), 21, 47, 57, 125

Tribunals and Commissions11 Sept 2009Dismissed

Tosiba Appliances Co Vs Kabushiki Kaisha Toshiba Also Trading As Toshiba Corporation And The Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2009) 09 IPAB CK 0001

Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 17(2), 23

Tribunals and Commissions04 Sept 2009Allowed

Godfrey Phillips India Limited Vs Modi RJR Limited

Intellectual Property Appellate Board · (2009) 09 IPAB CK 0005

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

Tribunals and Commissions04 Sept 2009Dismissed

Baldev Singh Trading As Madaan Plastic Industry Vs Registrar Of Trade Marks Trade Marks Registry And Casio Keisaniki Kabushiki Kaisha (Also Trading As Casio Computer Co. Ltd

Intellectual Property Appellate Board · (2009) 09 IPAB CK 0004

Trade And Merchandise Marks Rules, 1959 — Rule 53, 54, 55Trade And Merchandise Marks Act, 1958 — Section 18(1), 18(4), 109(2)Trade Marks Act, 1999 — Section 8, 9, 9(1)(d), 10, 11, 11(a), 11(e), 12, 18(1), 21(5), 47, 100

Tribunals and Commissions04 Sept 2009Allowed

Tikakam Chand S/O Late Shri Ganga Ram And Prince Gutka Ltd Vs Assistant Registrar Of Trade Marks And Ors

Intellectual Property Appellate Board · (2009) 09 IPAB CK 0003

Trade And Merchandise Marks Act, 1958 — Section 9(5)(b)

Tribunals and Commissions25 Aug 2009Allowed

3M Company Vs Rajdhani Electricals And Shri Ramji Lal, The Assistant Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2010) 43 PTC 258 (IPAB)

Trade And Merchandise Marks Rules, 1959 — Rule 54Trade And Merchandise Marks Act, 1958 — Section 109Trade Marks Act, 1999 — Section 6, 9, 11(a), 11(e), 12, 12(1), 12(3), 18, 18(1), 21(1), 100

Tribunals and Commissions25 Aug 2009Allowed/Dismissed

P.P. Buildwell Pvt. Ltd Vs P.P. Jewellers Private Ltd

Intellectual Property Appellate Board · (2010) 43 PTC 183 (IPAB)

Trade Marks Act, 1999 — Section 124Trade And Merchandise Marks Act, 1958 — Section 111

Tribunals and Commissions21 Aug 2009Dismissed

Elsonic Santo Corp. (Earlier Called Bhatt Electronics) Vs Siemens Limited Rep. By Its Managing Director

Intellectual Property Appellate Board · (2009) 08 IPAB CK 0007

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 11(e), 12, 12(1), 18, 18(1), 18(4), 46, 46(1), 56(2)Trade Marks Act, 1999 — Section 100

Tribunals and Commissions21 Aug 2009Dismissed

HBI Branded Apparel Limited Inc. A Corporation Organized Under The Laws Of Delaware Vs Assistant Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2009) 08 IPAB CK 0006

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

Tribunals and Commissions21 Aug 2009Dismissed

S.K. Janimiya Trading As Crescent Pharmaceuticals Vs Narendrer Pal Trading As Psycho Remedies And The Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2010) 43 PTC 673 (IPAB)

Trade Marks Act, 1999 — Section 9, 11, 12, 18, 18(4), 34

Tribunals and Commissions21 Aug 2009Dismissed

Vimal Jain, Trading As Vimal Agency Vs Singh Mehandi Industries Rep. By Its Sole Proprietor Manohar Singh And The Deputy Registrar Of Trade Marks

Intellectual Property Appellate Board · (2009) 08 IPAB CK 0003

Trade Marks Act, 1999 — Section 9, 9(1)(a), 9(2)(a), 11, 11(1), 11(3), 11(3)(a), 11(3)(a)(1), 11(10)(ii), 12, 18, 18(1)

Tribunals and Commissions21 Aug 2009Dismissed

Societe Des Produits Nestle S.A Vs Controller General Of Patents, Designs And Trade Marks And The Assistant Controller Of Patents And Designs

Intellectual Property Appellate Board · (2009) 08 IPAB CK 0001

Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 16, 17(2)Patents Act, 1970 — Section 15, 77(f)Trade Marks Act, 1999 — Section 92, 127(c)