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Intellectual Property Appellate Board judgments, 2011

90 judgments · page 1 of 5

Tribunals and Commissions28 Dec 2011Dismissed

Sahajanand Laser Technology Limited, A Company Incorporated Under The Indian Law, Trading As Sahajanand Laser Technology, 48-A, Arvind Estate, B/H. Indica Laboratory, L.B.S. Road, Bapunagar, Ahmedabad - 380 025 Vs Sahajanand Technology Pvt. Ltd., 303, Gandhi Smruti Apartment, Parsi Street, Saiyedpura, Surat - 395003 And The Registrar Of Trademark, The Trade Marks Registry, Ahmedabad

Intellectual Property Appellate Board · (2011) 12 IPAB CK 0004

Companies Act, 1956 — Section 20
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Tribunals and Commissions08 Dec 2011Dismissed

Yahoo Inc. (Formerly Overture Service Inc.)A Dealware Corporation Having Its Place Of Business At 701, First Avenue, Sunnyvale, CA 94089, United States Of America Vs Assistant Controller Of Patents And Designs, Patent Office, Chennai, Intellectual Property Building, GST Road, Guindy, Chennai - 600032 And Rediff.Com India Limited, Mahalaxmi Engineering Estate, L.J. Road 1, Mahim (West) Mumbai - 400016, India

Intellectual Property Appellate Board · (2012) 1 MIPR 1, (2012) 49 PTC 502 (IPAB)

Patents Act, 1970 — Section 2(j), 2 (ja), 3, 3(k), 15, 25(1)(d), 32, 64, 64(1)(h)
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Tribunals and Commissions23 Nov 2011Disposed Of

PACS Chemicals,A Unit Of Pinky Advertising Co. Pvt. Ltd., 106, Veena Industries,Opp. Monginis Cake Factory,Veera Desai Road, Andheri (W),Mumbai – 400053 Vs Indo Brine Industries Limited, Agarwal's House, Gokul Park, Plot No. 356, Ward 12-B, Tagore Road, Gandhidham And The Deputy Registrar Of Trade Marks, Trade Marks Registry, 15/27, National Chambers, 1st Floor,Ashram Road,Ahmedabad – 380009

Intellectual Property Appellate Board · (2012) 49 PTC 165 (IPAB)

Trade Marks Rules, 2002 — Rule 15, 50(2)Trade Marks Act, 1999 — Section 3, 4, 4(2), 9, 9(2), 132
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Tribunals and Commissions17 Nov 2011Dismissed

Pfizer Corporation, A Corporation Incorporated And Existing Under The Laws Of Panama And Having Its Office At Avenida Centre, 14/132 Republic Of Panama And Pfizer Limited, A Company Incorporated Under The Companies Act, 1956 And Having Its Registered Office At Express Towers, Nariman Point, Mumbai – 400021 Vs Western Remedies, A Proprietary Concern Having Its Registered Office At Rayon Mill Compound, Nari Raod, Bhavnagar, Gujarat And The Assistant Registrar Of Trade Marks, Having His Office At 15/27, 1st Floor, National Chambers, Ashram Road, Ahmedabad – 380009

Intellectual Property Appellate Board · (2011) 11 IPAB CK 0003

Trade Marks Act, 1999 — Section 12(3)
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Tribunals and Commissions11 Nov 2011Allowed

M/S. New Bharat Rice Mills Faizpura Road Batala District Gurdaspur (Punjab) Vs Registrar Of Trade Marks Trade Marks Registry New Delhi110020 And M/S. U.V. Enterprises 9/5, Wharf Road, Gladesville, Sydney, NSW 2111, Australia

Intellectual Property Appellate Board · (2011) 11 IPAB CK 0005

Code Of Civil Procedure, 1908 — Order 6 Rule 14Trade And Merchandise Marks Rules, 1959 — Rule 54Trade And Merchandise Marks Act, 1958 — Section 2, 12(3), 18, 18(3), 21, 21(5), 33, 55
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Tribunals and Commissions11 Nov 2011Disposed Of/Allowed

M/S. Karnataka Cooperative Milk Producers Federation Limited KMF Complex Hosur Road Bangalore-560029 Vs M/s. Sree Nandhini Palace No. 1, 5th Main Road West Of Chord Road Rajaji Nagar Bangalore-560010 And The Deputy Registrar Of Trade Marks Trade Marks Registry At I.P. Building, G.S.T. Road Guindy Chennai-600032

Intellectual Property Appellate Board · (2011) 11 IPAB CK 0004

Trade Marks Act, 1999 — Section 9, 11, 18, 18(1), 20(2), 21
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Tribunals and Commissions11 Nov 2011Allowed

Safari Cycles Private Limited, F-3, Usha Chambers, Central Market, Ashok Vihar, Delhi - 110007 And Subhash Gupta, F-3, Usha Chambers, Central Market, Ashok Vihar, Delhi – 110007 Vs M/s. Safari International, E-650, Focal Point, Phase V, Ludhiana - 141 010 Through Its Partnersshri Ramdhari Sharma & Smt. Rekha Sharma And The Registrar Of Trade Marks Trade Marks Registry, Okhla Industrial Area, Behind Modi Flour Mills, Okhla, New Delhi

Intellectual Property Appellate Board · (2011) 11 IPAB CK 0002

Code Of Civil Procedure, 1908 — Order 6 Rule 17Trade Marks Act, 1999 — Section 9, 11(10), 28, 29, 30, 31, 32, 47, 57
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Tribunals and Commissions31 Oct 2011Allowed

M/s. ITC Limited, Virginia House,37, Chowringhee Kolkata - 700071 Vs N.V. Sumatra Tobacco Trading Company, Company Of Jalan Patimura No. 3, Pematang Siantar, Indonesia Address For Service In India C/O. M/S. Grover & Grover,D-1/5, DLF Qutab Enclave, Phase - I, Gurgaon - 122 002 And The Deputy Registrar Of Trade Marks, Trade Marks Registry, CP-II Boudhik Sampada Bhawan, IP Bhawan, 5th Floor, Sector V, Salt Lake, Kolkata – 700091

Intellectual Property Appellate Board · (2012) 1 MIPR 39

Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 11Trade Marks Act, 1999 — Section 9(1), 11(a), 11(e), 12(3), 18(1)
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