COURT ARCHIVE

Intellectual Property Appellate Board judgments, 2009

87 judgments · page 5 of 5

Tribunals and Commissions27 Feb 2009Dismissed

Suresh Chand Jain Trading As Shree Lighting Group India, Formerly Known As Vineet Lamp Traders Vs Satish Kumar Arora

Intellectual Property Appellate Board · (2009) 02 IPAB CK 0003

Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 6 Rule 17Trade And Merchandise Marks Act, 1958 — Section 9, 11, 18, 31, 32, 34, 47, 57, 125Copyright Act, 1957 — Section 2(c)

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Tribunals and Commissions27 Feb 2009Allowed

Raj Rani Aggarwal Proprietor Of Bios Laboratory Vs Parul Homeo Laboratory (P) Limited And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2009) 02 IPAB CK 0002

Trade Marks Act, 1999 — Section 9, 11, 12, 18, 20(2), 47, 57, 125

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Tribunals and Commissions27 Feb 2009Allowed

Tarlochan Singh Vs Prern Flour Mills And Ors

Intellectual Property Appellate Board · (2009) 41 PTC 559 (IPAB)

Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions30 Jan 2009Allowed

Madu Inflatables (P) Limited Vs Pradeep Ranganathan And The Asst. Controller Of Patents And Designs

Intellectual Property Appellate Board · (2009) 01 IPAB CK 0003

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Tribunals and Commissions30 Jan 2009Disposed Of

P.K. Overseas Vs Mahaveer Rice Traders

Intellectual Property Appellate Board · (2009) 01 IPAB CK 0002

Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 12Trade Marks Act, 1999 — Section 9 (1)(a), 9 (2)(a), 11 (1) 11(2), 11(3), 11(10), 12, 18(1), 47, 57, 125

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Tribunals and Commissions13 Jan 2009Dismissed

Kirloskar Proprietary Limited An Existing Company Incorporated In India, Under The Companies Act, 1956 Vs Bhutani Cable Industries And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2009) 01 IPAB CK 0004

Trade Marks Rules, 2002 — Rule 53Trade Marks Act, 1999 — Section 9, 11(a), 11(e), 12(1), 18(1), 100

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Tribunals and Commissions13 Jan 2009Disposed Of

SLA Impex Pvt. Ltd. Vs V.P. Agarwal And Ors

Intellectual Property Appellate Board · (2009) 01 IPAB CK 0001

Trade Marks Act, 1999 — Section 47, 57, 125

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