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Intellectual Property Appellate Board judgments, 2010

119 judgments · page 2 of 6

Tribunals and Commissions18 Nov 2010Allowed

Enercon India Ltd. Vs Aloys Wobben

Intellectual Property Appellate Board · (2010) 11 IPAB CK 0008

Patents Act 1970 — Section 2(1)(s), 2(1)(j), 2(1)(ja), 2(1)(t), 3, 3(k), 25, 25(3), 58, 59, 59(1), 64, 117D, 64(1)(e), 64(1)(d), 64(1)(i), 64(1)(f)
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Tribunals and Commissions16 Nov 2010Allowed

Enercon India Ltd. Vs Aloys Wobben

Intellectual Property Appellate Board · (2011) 1 MIPR 379

Patents Act 1970 — Section 2(1)(s), 2(1)(m), 2(1)(j), 2(1)(ja), 2(1)(t), 13(4), 25, 25(3)(b), 64, 64(1)(f), 64(1)(i), 117D
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Tribunals and Commissions08 Nov 2010Allowed

Enercon India Ltd. Vs Aloys Wobben

Intellectual Property Appellate Board · (2010) 11 IPAB CK 0006

Patents Act 1970 — Section 2(1)(s), 2(1)(m), 2(1)(j), 2(1)(ja), 2(1)(t) 10(4), 12(1)(a), 13(4), 25, 25(1)(g), 25(2)(g), 25(3)(b), 58, 64, 64(1)(f), 64(1)(i), 64(1)(h), 117D
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Tribunals and Commissions30 Jul 2010Allowed

Himalaya Drug Company Vs Gufic Limited

Intellectual Property Appellate Board · (2011) (46) PTC 432 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 13, 31, 31(2), 34, 35, 98Trade Marks Act, 1999 — Section 34, 100Evidence Act, 1872 — Section 65B
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