Tribunals and Commissions17 Jun 2010
Wockhardt Limited And Ors. Vs Fdc Limited
Intellectual Property Appellate Board · (2010) 06 IPAB CK 0005
Trade Marks Act, 1999 — Section 28
COURT ARCHIVE
Intellectual Property Appellate Board judgments, 2010
119 judgments · page 4 of 6
Tribunals and Commissions17 Jun 2010
Amrit Kaur And Ors. Vs Around Cable Systems (India) Pvt. Ltd. And Ors.
Intellectual Property Appellate Board · (2010) 06 IPAB CK 0004
Trade Marks Act, 1999 — Section 28Code Of Civil Procedure, 1908 — Order 1 Rule 1
Tribunals and Commissions16 Jun 2010Dismissed
Dr. Reddy's Laboratories Ltd. Vs Win-Medicare Ltd. And Deputy Registrar Of Trade Marks
Intellectual Property Appellate Board · (2010) 06 IPAB CK 0008
Tribunals and Commissions04 Jun 2010Dismissed
Ajay Auto Products Vs Highway Cycle Industries
Intellectual Property Appellate Board · (2010) 06 IPAB CK 0010
Trade Marks Act, 1999 — Section 9, 11, 12, 18, 91Trade Marks Rules, 2002 — Rule 50(1), 116(1)
Tribunals and Commissions04 Jun 2010Dismissed
Bhupinder Jain Trading As, Mahaveer Rice Traders Vs Radhika Food Products And The Registrar Of Trade Marks
Intellectual Property Appellate Board · (2010) 06 IPAB CK 0009
Trade Marks Act, 1999 — Section 95
Tribunals and Commissions26 May 2010Dismissed
L.M.J. International Limited Vs Sachdeva And Sons Industries (P) Ltd. And The Registrar Of Trade Marks
Intellectual Property Appellate Board · (2010) 05 IPAB CK 0008
Trade Marks Act, 1999 — Section 124, 124(1), 124(i)(b)(ii)
Tribunals and Commissions26 May 2010Dismissed
Rana Steels A Unit Of K.K. Steels Ltd. Vs Ran India Steels
Intellectual Property Appellate Board · (2010) 05 IPAB CK 0007
Trade Marks Act, 1999 — Section 124
Tribunals and Commissions26 May 2010
K. Ramapandi, Trading As Tamil Nadu Oil Industries And Vasanthi And Co. Vs S. Anandraj, Trading As Tamil Nadu Organics Industries And The Registrar Of Trade Marks
Intellectual Property Appellate Board · (2010) 05 IPAB CK 0006
Trade Marks Act, 1999 — Section 19
Tribunals and Commissions26 May 2010Allowed
Ecof Industries P. Ltd. Formerly Known As Ecof Detergents P. Ltd. And Vivid Detergents P. Ltd. Vs S.N. Ramakrishnan Trading As National Soapnut Works And The Assistant Registrar Of Trade Marks
Intellectual Property Appellate Board · (2010) 05 IPAB CK 0005
Trade Marks Act, 1999 — Section 9, 9(2), 9(3), 9(2)(a), 11, 11(1), 11(3), 11(3)(a)(c), 12, 12(1), 18(1)
Tribunals and Commissions26 May 2010
Ramesh Chander S/O Late Shri Budhu Ram Sole Proprietor Of Anil Food Industries Vs Pritam Das, Trading As Alka Food Industries
Intellectual Property Appellate Board · (2010) 05 IPAB CK 0004
Tribunals and Commissions26 May 2010Allowed
Costa And Company Private Limited Vs Costa Limited
Intellectual Property Appellate Board · (2010) 05 IPAB CK 0003
Tribunals and Commissions26 May 2010
Dy. Cit Vs Spic Gel Engineering Construction Co. Ltd.
Intellectual Property Appellate Board · (2010) 5 ITR(Trib) 293
Income Tax Act, 1961 — Section 36(2), 36(1)(vii), 80HHB, 80O
Tribunals and Commissions26 May 2010Allowed
Vee Excel Drugs And Pharmaceuticals (P) Ltd. Vs Hab Pharmaceuticals And Research Ltd. And Ors.
Intellectual Property Appellate Board · (2010) 05 IPAB CK 0001
Trade Marks Act, 1999 — Section 92
Tribunals and Commissions14 May 2010Allowed
Palta Engineering Works Vs Chinar Trust, Through Its Trustees, Mr. N.R. Dongre And The Registrar Of Trade Marks
Intellectual Property Appellate Board · (2010) 05 IPAB CK 0009
Trade Marks Act, 1999 — Section 91
Tribunals and Commissions23 Apr 2010
Asstt. Cit Vs Shriram Properties And Constructions (Chennai) Ltd.
Intellectual Property Appellate Board · (2010) 5 ITR(Trib) 141
Income Tax Act, 1961 — Section 32(1)(ii), 37(1), 143(1), 147, 148
Tribunals and Commissions20 Apr 2010Dismissed
Grandix Pharmaceuticals Ltd. Vs Aristo Pharmaceuticals Limited And The Deputy Registrar Of Trade Marks
Intellectual Property Appellate Board · (2010) 04 IPAB CK 0003
Trade Marks Act, 1999 — Section 9, 11, 11(1)(b), 11(2)(a), 11(2)(b), 11(3)(a), 12, 18, 18(1)
Tribunals and Commissions20 Apr 2010
Shyam Singh Vs Manohar Singh
Intellectual Property Appellate Board · (2010) 04 IPAB CK 0002
Trade Marks Act, 1999 — Section 9, 11, 11(6), 12, 18Trade Mark Rules, 2003 — Rule 43Trade Marks Rules, 2002 — Rule 38
Tribunals and Commissions15 Apr 2010Dismissed
Dy. Cit Vs Current Electricals Ltd.
Intellectual Property Appellate Board · (2010) 04 IPAB CK 0005
Trade Marks Act, 1999 — Section 32, 37, 145
Tribunals and Commissions31 Mar 2010Allowed
Basf Aktiengesellschaft, A German Company Vs Micro Lab Limited And Deputy Registrar Of Trade Marks
Intellectual Property Appellate Board · (2010) 03 IPAB CK 0006
Trade Marks Act, 1999 — Section 18(1), 19, 21, 131
Tribunals and Commissions31 Mar 2010Dismissed
Sachdeva And Sons Indis. Pvt. Ltd. Vs Taco Bell Corporation C/O K And S Partners And The Registrar Of Trade Marks
Intellectual Property Appellate Board · (2010) 03 IPAB CK 0005
Trade Marks Act, 1999 — Section 2(1)(zg), 9,11, 12Trade Marks Rules, 2002 — Rule 50, 50(1), 50(2)