COURT ARCHIVE

Intellectual Property Appellate Board judgments, 2010

119 judgments · page 5 of 6

Tribunals and Commissions31 Mar 2010Dismissed

Aishwarya Enterprises Vs Girnar Food And Beverages Pvt. Ltd.

Intellectual Property Appellate Board · (2010) 03 IPAB CK 0004

Trade Marks Act, 1999 — Section 9(2)(a), 11, 11(1)(b), 11(3), 12, 17(1), 18, 18(1), 18(4)

Tribunals and Commissions31 Mar 2010Allowed

Ushodaya Enterprises Private Limited Vs T.V. Venugopal Trading As Ashika Incence Inc. And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2010) 03 IPAB CK 0003

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

Tribunals and Commissions31 Mar 2010Allowed

Mahavir Home Appliances Vs Rallifan Limited And Ors.

Intellectual Property Appellate Board · (2010) 03 IPAB CK 0002

Tribunals and Commissions31 Mar 2010Allowed

Mahavir Home Appliances Vs Registrar Of Trade Marks And Ors.

Intellectual Property Appellate Board · (2010) 03 IPAB CK 0001

Tribunals and Commissions19 Mar 2010Dismissed

National Starch And Chemical Investment Holding Corporation Vs Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2010) 03 IPAB CK 0017

Trade Marks Act, 1999 — Section 9, 9(1)(a), 9(1)(b), 11, 11(1)

Tribunals and Commissions19 Mar 2010Dismissed

Lincoln Global, Inc. A Corporation Of The State Of Delaware Vs Deputy Registrar Of Trade Marks

Intellectual Property Appellate Board · (2010) 03 IPAB CK 0016

Trade Marks Act, 1999 — Section 9, 9(1)(a)

Tribunals and Commissions19 Mar 2010Dismissed

Ab Initio Software Corporation A Delaware Corporation Vs Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2010) 03 IPAB CK 0015

Trade Marks Act, 1999 — Section 9

Tribunals and Commissions19 Mar 2010Dismissed

Eco Lean Research And Development A/S A Danish Company Vs Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2010) 03 IPAB CK 0014

Trade Marks Act, 1999 — Section 9, 11

Tribunals and Commissions19 Mar 2010Dismissed

Raj Kumar Saraf Vs Bindal Food Products

Intellectual Property Appellate Board · (2010) 44 PTC 286 (IPAB)

Trade Marks Act, 1999 — Section 113, 124

Tribunals and Commissions19 Mar 2010Dismissed

Mysore Mercantile Co. Ltd. Vs Deputy Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2010) 03 IPAB CK 0012

Trade Marks Act, 1999 — Section 9, 11

Tribunals and Commissions19 Mar 2010Dismissed

Phytex, Llc, A Maine Limited Liability Company Vs Deputy Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2010) 03 IPAB CK 0011

Trade Marks Act, 1999 — Section 9, 18(4), 19(1), 19(1)(a)

Tribunals and Commissions19 Mar 2010Dismissed

United Foods Public Company Limited A Company Duly Organized And Existing Under The Laws Vs Assistant Registrar Of Trade Marks Trade Marks Registry

Intellectual Property Appellate Board · (2010) 03 IPAB CK 0010

Trade Marks Act, 1999 — Section 9, 11

Tribunals and Commissions19 Mar 2010Dismissed

Raj Kumar Saraf Vs Vishaka Chemicals

Intellectual Property Appellate Board · (2010) 03 IPAB CK 0009

Trade Marks Act, 1999 — Section 113, 124

Tribunals and Commissions19 Mar 2010Dismissed

Amgen Inc., A Delaware Corporation One Amgen Center Drive Vs Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2010) 03 IPAB CK 0008

Trade Marks Act, 1999 — Section 11, 12, 127(c)Trade Marks Rules, 2002 — Rule 38, 40(1), 42

Tribunals and Commissions19 Mar 2010Allowed

Elumalayan Educational Trust Vs Cit

Intellectual Property Appellate Board · (2010) 5 ITR(Trib) 127 : (2011) 48 SOT 166

Income Tax Act, 1961 — Section 12AA, 139

Tribunals and Commissions05 Mar 2010Allowed

V.R. Chittanandam Vs Asstt. Cit

Intellectual Property Appellate Board · (2010) 5 ITR(Trib) 258

Income Tax Act, 1961 — Section 10(10C), 254(2)

Tribunals and Commissions19 Feb 2010Dismissed

Eveready Industries India Limited Vs Anil Gupta, Shiva Lamps Industries

Intellectual Property Appellate Board · (2010) 02 IPAB CK 0002

Trade Marks Act, 1999 — Section 9, 11, 18

Tribunals and Commissions19 Feb 2010Allowed

V.K. Garg Vs Tarun Enterprises Pvt. Ltd. And Ors.

Intellectual Property Appellate Board · (2010) 02 IPAB CK 0001

Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 11Code Of Civil Procedure, 1908 — Order 7 Rule 11

Tribunals and Commissions28 Jan 2010Dismissed

Achi Masala Foods (P) Ltd. Vs Registrar Of Trade Marks,Office Of The Trade Marks Registry And S.D. Murali,Trading Asthe Aachi International

Intellectual Property Appellate Board · (2010) 01 IPAB CK 0006

Trade Marks Act, 1999 — Section 11, 11(1)(2), 11(1)(3), 11(3), 18, 21, 57

Tribunals and Commissions28 Jan 2010Dismissed

Jawahar Lal Aggarwal, Sole Vs Registrar Of Trade Marks, Trade Marks Registry, Okhla Industrial Estate And Capital Meters Ltd.

Intellectual Property Appellate Board · (2010) 44 PTC 281 (IPAB)

Trade Marks Act, 1999 — Section 11(a), 12(1), 12(3), 18(1), 100