Intellectual Property Appellate Board Judgments 2010

Tribunals and Commissions31 Dec 2010Dismissed

Prosound Products, A Partnership Firm, Duly Registered Under The Provisions Of The Indian Partnership Act, 1932 Vs Prosound Inc And The Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2010) 12 IPAB CK 0005

Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 8, 11

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Tribunals and Commissions31 Dec 2010Disposed Of

Sahajanand Laser Technology Limited, A Company Incorporated Under The Indian Law, Trading As Sahajanand Laser Technology Vs Sahajanand Technology Pvt. Ltd. And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2010) 12 IPAB CK 0004

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Tribunals and Commissions31 Dec 2010Allowed

Kalsi Valves Pvt. Ltd. Vs Registrar Of Trade Marks And Samrat Sanitary Wares Pvt. Ltd.

Intellectual Property Appellate Board · (2010) 12 IPAB CK 0003

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Tribunals and Commissions31 Dec 2010Dismissed

Asim Plast Pvt. Ltd. Vs Reliance Industries Ltd. And The Assistant Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2010) 12 IPAB CK 0002

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Tribunals and Commissions31 Dec 2010Dismissed

O.P. Garg Vs Archies Greetings And Gifts Ltd. And Ors.

Intellectual Property Appellate Board · (2010) 12 IPAB CK 0001

Code Of Civil Procedure, 1908 — Order 47 Rule 1

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Tribunals and Commissions24 Dec 2010Dismissed

Kamadhenu Realtors Pvt. Ltd. Vs Kamadhenu Ispat Limited

Intellectual Property Appellate Board · (2011) 46 PTC 93 (IPAB)

Trade Marks Act, 1999 — Section 124

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Tribunals and Commissions24 Dec 2010Disposed Of

Sachdeva And Sons Industries Pvt. Ltd. Vs Deputy Registrar Of Trade Marks And Anr.

Intellectual Property Appellate Board · (2011) 45 PTC 400 (IPAB)

Code Of Civil Procedure, 1908 — Section 91(1), 161, Order 47 Rule 7, Order 47 Rule 7(1)

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Tribunals and Commissions24 Dec 2010Dismissed

Sachdeva And Sons. Inds. Pvt. Ltd. Vs Taco Bell Corporation And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2010) 12 IPAB CK 0008

Trade Marks Act, 1999 — Section 28(3), 30Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 23Trade Marks Rules, 2002 — Rule 50(2)

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Tribunals and Commissions24 Dec 2010Allowed

Pernod Ricard S.A. France, A Company Incorporated Under The Laws Of France Vs Rhizome Distillers Pvt. Ltd. And Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2011) 1 MIPR 322 : (2011) 46 PTC 96 (IPAB)

Trade Marks Act, 1999 — Section 11(1), 11(3), 11(10), 17, 18, 57

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Tribunals and Commissions24 Dec 2010Disposed Of

Dinesh Chandra I. Vaghani And Ors. Vs Surat Ram Gupta And Ors.

Intellectual Property Appellate Board · (2010) 12 IPAB CK 0006

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Tribunals and Commissions16 Dec 2010Disposed Of

Liberty Footwear Company Vs Force Footwear Company & Anr

Intellectual Property Appellate Board · (2011) 47 PTC 580 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 11(e), 12(1), 18, 18(1), 28, 32, 46, 56, 56(25)Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions16 Dec 2010Allowed

Okasa Pharma Pvt. Ltd. Vs Win-Medicare Limited

Intellectual Property Appellate Board · (2011) 46 PTC 131 (IPAB)

Trade Marks Act, 1999 — Section 9, 18(1), 46, 47, 47(1), 47(2), 57

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Tribunals and Commissions03 Dec 2010

Enercon (India) Limited Vs Alloys Wobben Aurich

Intellectual Property Appellate Board · (2011) 1 MIPR 179

Patents Act, 1970 — Section 2(1)(j), 2(1)(ja), 2(1)(m), 2(1)(s), 2(1)(t), 10(4)(c), 117D, 13(4), 25, 25(3)(b), 64, 64(1)(e), 64(1)(f), 64(1)(i)

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Tribunals and Commissions02 Dec 2010Allowed

Enercon India Ltd. Vs Aloys Wobben

Intellectual Property Appellate Board · (2010) 12 IPAB CK 0014

Patent Act 1970 — Section 2(1)(s), 2(1)(m), 2(1)(j), 2(1)(ja), 2(1)(t), 7(1), 10(5), 25, 25(3)(b), 64, 64(1)€, 64(1)(f), 64(1)(i), 117

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Tribunals and Commissions30 Nov 2010Allowed

Millennium Pharmaceuticals Vs Natco Pharma Ltd. And Ors.

Intellectual Property Appellate Board · (2010) 11 IPAB CK 0010

Patents Act, 1970 — Section 12, 15, 25(1), 25(2), 64, 117, 117(A)(2)Patent Rules, 2003 — Rule 55(4)

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Tribunals and Commissions30 Nov 2010

Technical Cmte Development Limited, An Australian Co. Vs Controller Of Patents And Designs

Intellectual Property Appellate Board · (2010) 11 IPAB CK 0005

Patents Act, 1970 — Section 12, 14, 15, 116, 117B, 117A(4)Patent Rules, 2003 — Rule 55Trade Marks Act, 1999 — Section 92

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Tribunals and Commissions30 Nov 2010Allowed

Gilead Sciences Inc. Vs Controller General Of Patents And Designs And Cipla Limited

Intellectual Property Appellate Board · (2010) 11 IPAB CK 0004

Patents Act, 1970 — Section 3(d), 3(e), 3(i), 12, 15, 25(1), 25(2), 64, 117, 117(A)(2)Patent Rules, 2003 — Rule 55

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Tribunals and Commissions30 Nov 2010

Gilead Sciences Inc. Vs Controller General Of Patents And Designs And Intermed Labs Pvt. Ltd.

Intellectual Property Appellate Board · (2010) 11 IPAB CK 0003

Patents Act, 1970 — Section 3(d), 12, 15, 25(1), 25(2), 64, 117, 117(A)(2)Patent Rules, 2003 — Rule 55

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Tribunals and Commissions30 Nov 2010Allowed

Acme Tele Power Ltd. Vs Controller General Of Patents And Designs And The Assistant Controller Of Patents And Designs

Intellectual Property Appellate Board · (2010) 11 IPAB CK 0002

Patents Act, 1970 — Section 12, 15, 11A, 25(1), 25(2), 64, 117, 117(A)(2)Patent Rules, 2003 — Rule55(4), 55(6)

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Tribunals and Commissions30 Nov 2010Allowed

Colgate - Palmolive Company Vs Asst. Controller Of Patents And Designs

Intellectual Property Appellate Board · (2010) 11 IPAB CK 0001

Patents Act, 1970 — Section 12, 15, 11A, 25(1), 64, 117, 117(A)(2)Patent Rules, 2003 — Rule 55

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Intellectual Property Appellate Board judgments, 2010