COURT ARCHIVE

Intellectual Property Appellate Board judgments, 2009

87 judgments · page 2 of 5

Tribunals and Commissions13 Aug 2009Dismissed

Societe Des Produists Nestle And Nestle India Limited Vs Swaraj Industrial And Domestic Appliances Pvt. Ltd. And Ors

Intellectual Property Appellate Board · (2009) 08 IPAB CK 0002

Trade And Merchandise Marks Act, 1958 — Section 56, 107Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions03 Jul 2009Disposed Of

TVS Motor Company Limited Vs Bajaj Auto Limited

Intellectual Property Appellate Board · (2009) 07 IPAB CK 0001

Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 3, 8, 11, 14Patents Act, 1970 — Section 117BTrade Marks Act, 1999 — Section 92

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Tribunals and Commissions26 Jun 2009Disposed Of

Novartis AG Represented By Its Power Of Attorney Holder Ms. Ranjna Mehta Dutt Vs Union Of India (UOI) Through The Secretary, Department Of Industry, Ministry Of Industry And Commerce And Ors

Intellectual Property Appellate Board · (2009) 2 MIPR 345

Constitution Of India, 1950 — Article 14, 226Patents Rules, 2003 — Rule 26, 55, 55(4)Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 8, 8(2), 12

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Tribunals and Commissions12 Jun 2009Dismissed

MERCK kga A, A Company Organized Under The Laws Of Germany Vs Galaxy Hompro And The Registrar Of Trade Marks, The Trade Marks Registry

Intellectual Property Appellate Board · (2009) 40 PTC 568 (IPAB), (2009) 40 PTC 468(IPAB)

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

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Tribunals and Commissions12 Jun 2009Allowed

Aligarh Lock House Vs Tilak Raj Hora And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2009) 40 PTC 559 (IPAB)

Trade Marks Rules, 2002 — Rule 50Trade Marks Act, 1999 — Section 44, 45, 45(1), 91

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Tribunals and Commissions12 Jun 2009Allowed

N.G. Subbaraya Setty Vs T.V. Venugopal And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2009) 06 IPAB CK 0003

Trade And Merchandise Marks Rules, 1959 — Rule 69Trade Marks Act, 1999 — Section 9, 11, 18(1), 30(1)(d), 31, 46, 47, 47(1)(a), 47(1)(b), 47(4), 48(2), 56, 57, 91, 124, 125, 125(2)Central Sales Tax Act, 1956 — Section 7

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Tribunals and Commissions12 Jun 2009Dismissed

Nalli Sambhasivam Trading As Nalli's Silk Sari Centre Vs Ramnath K. Nalli And The Deputy Registrar Of Trade Marks

Intellectual Property Appellate Board · (2009) 06 IPAB CK 0001

Trade Marks Act, 1999 — Section 9, 9(1)(a), 9(1)(b), 9(1)(c), 11, 12, 18, 18(1), 20(1)

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Tribunals and Commissions29 May 2009Disposed Of

Devans Modern Breweries Limited Vs Registrar Of Trade Marks

Intellectual Property Appellate Board · (2009) 05 IPAB CK 0018

Trade Marks Act, 1999 — Section 91, 91(1)Trade And Merchandise Marks Act, 1958 — Section 109(2)

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Tribunals and Commissions29 May 2009Dismissed

D.V. Raghunath, Chaitanya Enterprises Vs Hill Top Leisure Services

Intellectual Property Appellate Board · (2009) 2 MIPR 7

Trade Marks Act, 1999 — Section 12, 47, 57, 125Indian Partnership Act, 1932 — Section 58(1)Trade And Merchandise Marks Act, 1958 — Section 56

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Tribunals and Commissions29 May 2009Dismissed

Medical Technologies Ltd Vs Neon Laboratories Pvt. Ltd. And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2009) 40 PTC 576 (IPAB)

Trade Marks Act, 1999 — Section 9, 18, 28, 30, 34, 46, 47, 47(a), 47(b), 47(1), 57, 125Trade And Merchandise Marks Act, 1958 — Section 2(1)(w), 18(1)

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Tribunals and Commissions29 May 2009Dismissed

Mohan Lal And Brothers Vs Deputy Registrar Of Trade Marks And Ors

Intellectual Property Appellate Board · (2009) 05 IPAB CK 0007

Trade Marks Rules, 2002 — Rule 50, 51, 52Trade Marks Act, 1999 — Section 9, 11, 12, 18, 18(4), 20(1), 134, 135Code Of Civil Procedure, 1908 — Section 10

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Tribunals and Commissions29 May 2009Disposed Of

Semit Pharmaceuticals And Chemicals Private Limited Vs Deputy Registrar Of Trade Marks, Trade Marks Registry And D.I. Laboratories Ltd

Intellectual Property Appellate Board · (2009) 05 IPAB CK 0004

Trade Marks Act, 1999 — Section 9, 11, 11(2), 11(3), 12, 18, 18(1), 18(4)

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Tribunals and Commissions22 May 2009

Betco Enterprises-A Registered Partnership Firm Represented By Its Partner Mr. B. Krishna Kumar Vs N. Ranga Rao And Sons And Registrar Of Trademarks, Trade Marks Registry

Intellectual Property Appellate Board · (2009) 05 IPAB CK 0019

Trade Marks Rules, 2002 — Rule 122, 123Trade Marks Act, 1999 — Section 91

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Tribunals and Commissions22 May 2009

Devans Modern Breweries Ltd Vs Registrar Of Trade Marks And Ors

Intellectual Property Appellate Board · (2009) 05 IPAB CK 0017

Trade And Merchandise Marks Rules, 1959 — Rule 11(4), 11(5)Trade Marks Act, 1999 — Section 91, 91(1)Trade And Merchandise Marks Act, 1958 — Section 20(1), 109(2)

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Tribunals and Commissions22 May 2009Allowed

Karnataka Cooperative Milk Producers' Federation Limited Vs N. Anand And A. Narsimha Rupesh Anand Trading As Nandhini Deluxe And Deputy Registrar Of Trade Marks

Intellectual Property Appellate Board · (2009) 05 IPAB CK 0012

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

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Tribunals and Commissions22 May 2009Dismissed

Micolube India Limited Vs Motor Industries Co. Ltd

Intellectual Property Appellate Board · (2009) 05 IPAB CK 0009

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

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Tribunals and Commissions22 May 2009Dismissed

SSG Pharma Private Limited Vs Amar Nath

Intellectual Property Appellate Board · (2009) 05 IPAB CK 0002

Trade Marks Act, 1999 — Section 28, 30(2)(e), 47, 57, 124, 125, 125(1), 125(2)Trade And Merchandise Marks Act, 1958 — Section 111

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Tribunals and Commissions12 May 2009Dismissed

PRI Limited Vs Controller Of Patents

Intellectual Property Appellate Board · (2009) 05 IPAB CK 0022

Patent Rules, 2003 — Rule 17.1, 21, 20, 20(1), 20(2), 20(3), 20(4), 20(5), 20(6), 20(7), 21, 22, 23, 138Patents Act, 1970 — Section 7(1A), 12, 117A

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Tribunals and Commissions12 May 2009Disposed Of

Micro Motion, Inc. A US Corporation Vs Assistant Controller Of Patents And Desing

Intellectual Property Appellate Board · (2009) 05 IPAB CK 0008

Patents Rules, 2003 — Rule 4(42)(11(b), 28, 28(2), 28A, 74(01)(a)Patents Act, 1970 — Section 1, 2, 2(1)(j), 8(1), 12, 13, 13(3), 14, 15, 16, 21(1), 77, 80, 117ACode Of Criminal Procedure, 1973 — Section 378(1)

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Tribunals and Commissions01 May 2009Allowed

Amit Arora Vs Milton Plastics Limited

Intellectual Property Appellate Board · (2009) 05 IPAB CK 0021

Trade Marks Act, 1999 — Section 57

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