Tribunals and Commissions28 Jan 2010Disposed Of
Bhavsar Meenaben Vijaykumar Proprietor Of Shivam Home Industries Vs Deputy Registrar Of Trade Marks Trade Marks Registry
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0004
COURT ARCHIVE
Intellectual Property Appellate Board judgments, 2010
119 judgments · page 6 of 6
Tribunals and Commissions28 Jan 2010Dismissed
Aziz Ul Ghani, Sole Proprietor United Electric Co. Vs United Brothers And The Registrar Of Trade Marks, Trade Marks Registry
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0002
Trade Marks Act, 1999 — Section 11, 11(a), 11(e), 12, 12(1), 12(3), 18, 18(1), 100
Tribunals and Commissions28 Jan 2010Allowed
Shambu Nath And Brothers Vs Asst. Registrar Of Trade Marks And Ors.
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0001
Trade Marks Act, 1999 — Section 9, 11(1), 11(a), 11(3), 11(e), 12(1), 18, 18(1)
Tribunals and Commissions22 Jan 2010Dismissed
Manipal Pai Foundation Vs Manipal Group The Commercial Corporation Of India Ltd. And The Deputy Registrar Of Trade Marks,Office Of The Trade Marks Registry
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0015
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 22 Rule 9
Tribunals and Commissions22 Jan 2010Dismissed
Medical Relief Society Vs Manipal Groupthe Commercial Corporation Of India Ltd And The Deputy Registrar Of Trade Marks, Office Of The Trade Marks Registry Estate
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0014
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 22 Rule 9
Tribunals and Commissions22 Jan 2010Dismissed
Manipal Institute Of Technology Trust Vs Manipal Groupthe Commercial Corporation Of India Ltd. And The Deputy Registrar Of Trade Marks, Office Of The Trade Marks Registry
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0013
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 22 Rule 9
Tribunals and Commissions22 Jan 2010Dismissed
Ammini Karan, Proprietrix, Trading As K.K.R. Modern Rice Mills Vs Nirapara Roller Mills Private Limited And The Assistant Registrar Of Trade Marks, Trade Marks Registry
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0012
Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 17(2)
Tribunals and Commissions22 Jan 2010Dismissed
Manipal College Of Medical Sciences Vs Manipal Groupthe Commercial Corporation Of India Ltd. And The Deputy Registrar Of Trade Marks, Office Of The Trade Marks Registry
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0011
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 22 Rule 9
Tribunals and Commissions22 Jan 2010Dismissed
Manipal Institute For Development Of Human Resources Vs Manipal Groupthe Commercial Corporation Of India Ltd. And The Deputy Registrar Of Trade Marks, Office Of The Trade Marks Registry
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0010
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 22 Rule 9
Tribunals and Commissions22 Jan 2010Dismissed
Manipal Academy Of Higher Education Trust Vs Manipal Groupthe Commercial Corporation Of India Ltd. And The Deputy Registrar Of Trade Marks, Office Of The Trade Marks Registry
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0009
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 22 Rule 9
Tribunals and Commissions22 Jan 2010Dismissed
Manipal Education Network Vs Manipal Groupthe Commercial Corporation Of India Ltd. And The Deputy Registrar Of Trade Marks, Office Of The Trade Marks Registry
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0008
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 22 Rule 9
Tribunals and Commissions22 Jan 2010Dismissed
Lakshmi Packaging Vs M.K. Rao Family Trust And Ors.
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0007
Trade Marks Act, 1999 — Section 91(1), 103, 104, 115
Tribunals and Commissions15 Jan 2010Allowed
Tucker Fastners Ltd. Vs Solsons Export Pvt. Ltd.
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0019
Trade Marks Act, 1999 — Section 9, 9(20), 11, 18, 57
Tribunals and Commissions15 Jan 2010Dismissed
New Madhurima Bakers Vs Vishav Deepak, Madhurima And Registrar Of Trade Marks, Trade Marks Registry
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0018
Trade Marks Act, 1999 — Section 11(3), 95, 100
Tribunals and Commissions15 Jan 2010Dismissed
Mazda Motor Corporation Vs Assistant Registrar Of Trade Marks, The Registrar Of Trade Marks And Sahu Sewing Machine Co.
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0017
Trade Marks Act, 1999 — Section 23(1), 95, 109Code Of Civil Procedure, 1908 — Order 6 Rule 6Trade Mark Rules, 2003 — Section 59, 62, 62(1)
Tribunals and Commissions15 Jan 2010Dismissed
Ssg Pharma Private Ltd. Vs Amarnath
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0016
Trade Marks Act, 1999 — Section 124, 125Code Of Civil Procedure, 1908 — Order 6 Rule 6
Tribunals and Commissions07 Jan 2010Allowed
Bhimjibhai Jivrajbhai Patel Vs Kishor Dhirubhai Patel And The Registrar Of Trademarks
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0022
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Indian Partnership Act, 1932 — Section 21, 43
Tribunals and Commissions07 Jan 2010Allowed
Mahender Kaur, Trading As Maja Cosmetics Vs Shanti Kumar Rati Lal
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0021
Trade Marks Act, 1999 — Section 9, 11(a), 18, 18(1), 18(4)
Tribunals and Commissions07 Jan 2010
Glenmark Pharmaceuticals Ltd. Vs Assistant Registrar Of Trade Marks
Intellectual Property Appellate Board · (2010) 01 IPAB CK 0020
Trade Marks Act, 1999 — Section 21, 21(1)Trade Mark Rules, 2003 — Rule 47, 47(6)Trade and Merchandise Marks Rules, 1959 — Rule 53, 53(1), 51(3)