Trade Marks Act, 1999 — Section 9, 18, 18(1), 91Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 12(1), 12(3), 18, 28Trade And Merchandise Marks Rules, 1959 — Rule 24(1)

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Tribunals and Commissions16 Jul 2010Dismissed

Montres Rolex S.A. Vs Rolex Co. And Ors.

Intellectual Property Appellate Board · (2010) 07 IPAB CK 0010

Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions16 Jul 2010Dismissed

Agar Distributors (India) Vs Registrar Of Trade Marks And Ors.

Intellectual Property Appellate Board · (2010) 07 IPAB CK 0009

Code Of Civil Procedure, 1908 — Order 41 Rule 27

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Tribunals and Commissions07 Jul 2010Allowed

Vatech Wabag Ltd. Vs Asstt. Cit

Intellectual Property Appellate Board · (2010) 07 IPAB CK 0015

Income Tax Act, 1961 — Section 80IA, 90, 40(1)(i), 40(a)(i), 148, 143(1), 143(3), 147, 195, 195(2)

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Tribunals and Commissions02 Jul 2010Dismissed

Gajra Gears Private Limited Vs Gajra Bevel Gears Limited And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2010) 07 IPAB CK 0017

Trade Marks Act, 1999 — Section 11, 18(1), 47

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Tribunals and Commissions02 Jul 2010

Uto Nederland B.V. Vs Tilaknagar Industries Ltd. And The Registrar Of Trade Marks Trade Marks Registry

Intellectual Property Appellate Board · (2010) 07 IPAB CK 0016

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Tribunals and Commissions30 Jun 2010Dismissed

Shakti Electricals (P) Ltd. Vs New Shakti Radios And Ors.

Intellectual Property Appellate Board · (2010) 06 IPAB CK 0001

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12, 12(1), 12(3), 18(1), 18(4), 33, 109(2)Trade Marks Act, 1999 — Section 100Trade And Merchandise Marks Rules, 1959 — Rule 53(2), 54, 55

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Tribunals and Commissions23 Jun 2010Disposed Of

Anupam Khemka Trading As Sarvsidhi Fashion Vs Shreeshidhi Creations Pvt. Ltd. And The Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2010) 06 IPAB CK 0002

Trade Marks Act, 1999 — Section 9, 11, 18(1), 57, 95, 125

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Tribunals and Commissions18 Jun 2010Dismissed

Bansal Brothers Vs Kanahya Lal Satish Kumar

Intellectual Property Appellate Board · (2010) 44 PTC 349 (IPAB) : (2010) 4 RCR(Civil) 473

Trade Marks Act, 1999 — Section 8, 9, 10, 11, 12, 12(3), 18, 18(1), 46, 56, 91Trade And Merchandise Marks Rules, 1959 — Rule 51, 52, 53, 54, 55Trade Marks Rules, 2002 — Rule 50(1), 50(2), 51

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Tribunals and Commissions17 Jun 2010Allowed

Swastik Pipes Limited Vs Registrar Of Trade Marks And Rikab Chand Jain Trading As T.T. Industries

Intellectual Property Appellate Board · (2010) 06 IPAB CK 0007

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(1), 12(3), 18, 18(1), 33Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions17 Jun 2010Allowed

Cfa Institute Vs Institute Of Charted Financial Analysts Of India And Ors.

Intellectual Property Appellate Board · (2010) 06 IPAB CK 0006

Trade Marks Act, 1999 — Section 9(2)(a), 11(a), 11(3), 11(3)(a), 18, 18(1)Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2

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