COURT ARCHIVE

Intellectual Property Appellate Board judgments, 2011

90 judgments · page 2 of 5

Tribunals and Commissions31 Oct 2011Dismissed

Taegu Tec India Private Limited No. 120, Bommasandra Industrial Area Phase 4 Bangalore-562158 Vs Rikhab Chand Jain Trading As M/S. T.T. Industries No. 10, Pollock Street, 2nd Floor, Kolkata-700001 Also At 12, New Colony, Model Basti, New Delhi-110005

Intellectual Property Appellate Board · (2012) 49 PTC 148 (IPAB)

Trade Marks Act, 1999 — Section 2(1)(zg), 11, 21, 47

Tribunals and Commissions31 Oct 2011Allowed

T.T. Industries & Anr Vs Registrar Of Trade Marks & Ors

Intellectual Property Appellate Board · (2012) 49 PTC 157 (IPAB)

Trade Marks Act, 1999 — Section 9, 9(2), 9(2)(a), 11(a), 11(1), 11(2), 12(1), 18(1), 31

Tribunals and Commissions18 Oct 2011Allowed/Disposed Of

M/s Dev Pharmacy Pvt. Ltd., E-17A, Sector-8, Noida-201301, Uttar Pradesh Vs S. Inderpaljit Singh, Trading As M/S S.P.Pharmaceuticals, 5404, Street No. 3, Hargobind Marg, New Shivaji Nagar, Ludhiana 141008, Punjab And The Registrar Of Trade Marks, New Delhi-110075

Intellectual Property Appellate Board · (2011) 10 IPAB CK 0010

Tribunals and Commissions11 Oct 2011Dismissed

Khushi Ram Laxmi Narain Vs Gopal And Company And The Registrar Of Trade Marks, Trade Mark Registry

Intellectual Property Appellate Board · (2011) 10 IPAB CK 0013

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

Tribunals and Commissions10 Oct 2011Dismissed

Lovato Gas G.P.A. Strada Communale Castle 175-36100 Vicenza Italy Having Its Laision Office At No. 89, Bishop Garden Greenways Road Chennai - 600 028 Vs S.C. Somasundaram M/S. Raajan Automobiles Private Limited No. 63, 2nd Street, Kamdhar Nagar Mahalingapuram, Nungambakkam Chennai - 600 034 And Assistant Controller Of Patents & Designs Patent Office I.P. Building, G.S.T. Road, Guindy Chennai - 600 032

Intellectual Property Appellate Board · (2011) 10 IPAB CK 0011

Tribunals and Commissions04 Oct 2011Dismissed

Kamat Hotel (India) Limited, Having Its Registered Office At Nehru Road, Vile Parle (E), Mumbai-400 099 Vs Royal Orchid Hotels Limited, No. 11, Venkataswamy Naidu Road, Shivajinagar, Bangalore 560051 And The Deputy Registrar Of Trade Marks Trade Marks Registry, IPR Building, Industrial Estate SIDCO RMD Godown Road, Near Eagle Flask Factory, GST Road, Guindy, Chennai-600032

Intellectual Property Appellate Board · (2015) 61 PTC 47 (IPAB)

Trade Marks Act, 1999 — Section 9(1)(a), 9(1)(e), 9(2)(a), 11(1)(b), 11(2), 11(3), 11(10), 18, 18(1), 46(1)(b), 47(1), 47(1)(a), 47(1)(b), 57

Tribunals and Commissions04 Oct 2011Allowed/Disposed Of

Karnataka Cooperative Milk Producers Federation Limited Vs N. Anand And A. Narsimha Rupesh Anand And The Deputy Registrar Of Trade Marks

Intellectual Property Appellate Board · (2011) 48 PTC 359 (IPAB)

Tribunals and Commissions04 Oct 2011Allowed

M/S. Vasu Pharmaceuticals Pvt. Ltd., 967/4, G.I.D.C., Makarpura, Vadodara – 390010 Vs M/s. AVP Inc., New No. 11, Old No. 6, Corporation High School Road, Chennai - 600034 And The Registrar Of Trade Marks Trade Marks Registry, IPR Building, GST Road, Guindy, Chennai – 600032

Intellectual Property Appellate Board · (2011) 10 IPAB CK 0007

Tribunals and Commissions04 Oct 2011Dismissed

M/s. Hamdard Industries, Dhaunra Tanda, Bareilly - 243 204 U.P. Vs M/S. Hamdard National Foundation (India) 2A/3, Asaf Ali Road, New Delhi - 110 002 And The Assistant Registrar Of Trade Marks, Trade Mark Registry, Okhla Industrial Area, New Delhi - 110 020

Intellectual Property Appellate Board · (2011) 10 IPAB CK 0005

Trade Marks Act, 1999 — Section 12(3), 17

Tribunals and Commissions04 Oct 2011Allowed

Satish Kumar Lamba, Trading As M/S. Satish Soap Mills, B-8-Focal Point, Khanna - 141 401 (Punjab) Vs Assistant Registrar Of Trade Marks, Okhla Industrial Estate, New Delhi - 110 020 And Mrs. Radhika, Trading As M/S. Radhika Chemical Works, 2/260, Subhash Nagar, New Delhi - 110 027

Intellectual Property Appellate Board · (2011) 10 IPAB CK 0004

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

Tribunals and Commissions04 Oct 2011Allowed

K. Subash Chandra Bose, J. Krishna Kumar, Novatech Communications, Prime Apartments, Flat No. 8, 1st Floor, Door Nos.13 & 14, Iv Street, Rangarajapuram, Saidapet, Chennai - 600 015 Vs CH. Danumjaya Rao. C.D Tronics, New No. 39, L.D.G. Road, Little Mount, Saidapet, Chennai - 600 015 And The Deputy Registrar Of Trade Marks, Office Of The Trade Marks Registry, "IP Building", GST Road Guindy, Chennai - 600 032

Intellectual Property Appellate Board · (2011) 10 IPAB CK 0001

Trade Marks Act, 1999 — Section 11(1), 11(3), 12(1), 12(3), 22

Tribunals and Commissions30 Sept 2011Disposed Of

A.R. Safiullah And Ors. Vs N. Mariappan And Ors.

Intellectual Property Appellate Board · (2011) 09 IPAB CK 0001

Tribunals and Commissions23 Sept 2011Disposed Of

Modern Flour Mills Pvt. Ltd Vs KRBL Limited And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2011) 09 IPAB CK 0016

Trade Marks Rules, 2002 — Rule 33Trade Marks Act, 1999 — Section 27, 134, 135

Tribunals and Commissions23 Sept 2011Dismissed

M/s. Sakthi Hall Rep. By Its Partners Mr. Shanmuka Sundaram No. 68, 2nd Agraharam Salem – 636001 Vs V.M. Kandasamy C/o. Sakthi Hall Tailoring No. 131, 2nd Agraharam Salem - 636001 And Registrar Of Trade Marks Trade Marks Registry I.P. Building, G.S.T. Road, Guindy Chennai - 600 032

Intellectual Property Appellate Board · (2011) 09 IPAB CK 0015

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

Tribunals and Commissions23 Sept 2011Dismissed

M/S. Sona Spices Private Limited 746, Industrial Area, Phase-II Chandigarh - 160 002 Vs M/s. Soongachi Tea Industries Private Limited, 32-A, Ganesh Chandra Avenue Kolkata - 700 013 And Deputy Registrar Of Trade Marks Trade Marks Registry Kolkata

Intellectual Property Appellate Board · (2011) 09 IPAB CK 0014

Trade Marks Rules, 2002 — Rule 50, 50(3), 53, 53(2)Trade Marks Act, 1999 — Section 131

Tribunals and Commissions23 Sept 2011Allowed

Shyam Singh 29, Sambaiyar Street Sowcarpet Chennai - 600 079 Vs Manohar Singh Trading As Singh Mehandi Industries Survey No. 7/3, BWSSB Pipe Line Sunkadakatte Vishwannedam Post Bangalore - 560 091 And The Registrar Of Trade Marks Trade Marks Registry IPR Building, G.S.T. Road Guindy, Chennai

Intellectual Property Appellate Board · (2011) 09 IPAB CK 0008

Trade Marks Act, 1999 — Section 2(m), 9, 9(1)(a), 11, 12, 13, 17, 18, 35, 57, 103, 104

Tribunals and Commissions23 Sept 2011Allowed

Trade Media Holdings Limited A Company Organised And Existing Under The Laws Of Cayman Islands P.O. Box. 219 No. 89, Bishop Garden Grand Cayman Cayman Islands British West Indies Vs Deputy Registrar Of Trade Marks Trade Marks Registry I.P. Building, G.S.T. Road, Guindy Chennai – 600032

Intellectual Property Appellate Board · (2011) 09 IPAB CK 0004

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

Tribunals and Commissions19 Sept 2011Disposed Of

Jupiter Infosys Ltd Vs Infosys Technologies Ltd. And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2012) 49 PTC 383 (IPAB)

Constitution Of India, 1950 — Article 137Trade And Merchandise Marks Act, 1958 — Section, 2(2), 2(2)(b), 2(g), 9, 16, 18, 31, 32, 46, 46(1), 56Trade Marks Act, 1999 — Section 2(2)(b), 2(1)(zg), 10, 11, 11(e), 11(6), 11(7), 11(8), 11(9), 11(10), 46, 46(1), 46(1)(a), 46(1)(b), 56, 56(2)

Tribunals and Commissions15 Sept 2011Dismissed

Safari International Vs Safari Cycles (P) Ltd And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2012) 1 MIPR 34

Tribunals and Commissions14 Sept 2011Allowed

Mazda Motor Corporation Vs Assistant Registrar Of Trade Marks And Ors

Intellectual Property Appellate Board · (2011) 09 IPAB CK 0017