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Intellectual Property Appellate Board judgments, 2011

90 judgments · page 3 of 5

Tribunals and Commissions14 Sept 2011Dismissed

M/s Sun Pharmaceutical Industries Ltd., 17/B, Mahal Industrial Estate, Mahakli Caves Road, Andheri (E), Mumbai 400093 Vs Pharma Products Pvt. Ltd., 'Vijai' Medical College Road, Thanjavur 613007 Respondent No. 1 And The Deputy Registrar Of Trade Marks Office Of The Trade Marks Registry, IP Bhavan, GST Road, Guindy, Chennai 600032 Respondent No. 2

Intellectual Property Appellate Board · (2011) 09 IPAB CK 0013

Trade Marks Rules, 2002 — Rule 50Trade Marks Act, 1999 — Section 11
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Tribunals and Commissions14 Sept 2011Dismissed/Disposed Of

Jagpin Breweries Limited Vs Shaw Wallace And Company Limited

Intellectual Property Appellate Board · (2011) 3 MIPR 317

Code Of Civil Procedure, 1908 — Order 39.Rule 1Trade And Merchandise Act, 1958 — Section 2(zb), 6, 9(1)(e), 11(7), 11(8), 17, 18, 32(c), 38, 39, 40, 144Trade Marks Act, 1940 — Section 13
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Tribunals and Commissions12 Sept 2011Allowed

Siyaram Kasturi Devi Educational Society, 182, Shankar Market, Abu Lane, Meerut (U.P).Which Owns And Conducts The Affairs Of The Master School Of Management Situated At F-17, Shastri Nagar, Meerut – 250005 Vs ICFAIAN Foundation, Road No. 3, Banjara Hills, Hyderabad - 500034 And Also At Plot No. 52, Nagarjuna Hills, Hyderabad - 500082. (AP) And The Registrar Of Trade Marks Trade Marks Registry, IPR Building, GST Road, Guindy, Chennai – 600032

Intellectual Property Appellate Board · (2011) 09 IPAB CK 0007

Trade Marks Act, 1999 — Section 9(1)(a), 9(2)(a), 11(1)(a), 11(2),, 11(3), 11(11), 11(12), 18
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Tribunals and Commissions16 Aug 2011Allowed

M/S Dr. JRK's Siddha Research And Pharaceuticals (P) Ltd., At No. 11, Perumal Koil Street, Kundrathur, Chennai-600069 Vs Sanjeevi Pharma, 3/479, MIG Plot, Mugappair East, Chennai 600050 And Also Carrying On Business At 3513/2, NSK Nagar, Arumbakkam, Chennai 600106 And The Registrar Of Trade Marks, I.P. Building, GST Road, Chennai

Intellectual Property Appellate Board · (2011) 08 IPAB CK 0011

Trade Marks Act, 1999 — Section 9, 9(1)(a), 9(2)(a), 11, 11(1), 11(3), 12, 18(1)
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Tribunals and Commissions10 Aug 2011Allowed

Anupam Khemka, Trading As Sarvsidhi Fashion, At 4, Chowringhee Lane, Diamond Chamber, Block 1 & 2, Unit-1(L), First Floor, Kolkata 700016 West Bengal Vs M/s Shreesidhi Creations Pvt. Ltd., 4, Chorinhee Lane, Diamond Chambers, Block IV, Unit 2C & 2D, 2nd Floor, Kolkata 700016 And The Registrar Of Trade Marks, Trade Marks Registry, Kolkata, Intellectual Property Office, Intellectual Property Office Building, CP-2, Sector-V, Salt Lake City, Kolkata 700091

Intellectual Property Appellate Board · (2011) 08 IPAB CK 0004

Trade Marks Act, 1999 — Section 9, 11, 18(1), 19, 57(2)
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Tribunals and Commissions10 Aug 2011Dismissed/Disposed Of

Wyeth, (Formerly Known As American Home Products Corporation), A Corporation Organized Under The Laws Of The State Of Delaware, United States Of America Having Its Registered Office At Five Giralda Farma, Madison, New Jersey - 07940, United States Of America Vs Mahesh Sharma, Trading As Aromed Pharmaceuticals, 14, 1st Floor, New Market, Puligar, Amritsar, Punjab, The Assistant Registrar Of Trade Marks, Trade Marks Registry Branch, Boudhik Sampada Bhavan, Plot No. 32, Sector 14, Dwarka, New Delhi - 110 020 And The Registrar Of Trade Marks, Trade Marks Registry, Intellectual Property Office, Antop Hill Head Post Office S.M. Road, Mumbai - 400 037

Intellectual Property Appellate Board · (2011) 08 IPAB CK 0003

Trade Marks Act, 1999 — Section 9, 11, 12
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Tribunals and Commissions10 Aug 2011Dismissed

Diamond Innovations, LLC, A Limited Liability Company Of The United States Of America, Of 4 Creek Road, Great Neck, New York 11024, United States Of America Vs Controller Of Patents & Designs, Boudhik Sampada Bhawan, CP-2, Sector-V, Salt Lake, Bidhannagar, Kolkata - 70091, The Assistant Controller Of Patents & Designs, Boudhik Sampada Bhawan, CP-2, Sector-V, Salt Lake, Bidhannagar, Kolkata - 70091 And The Examiner Of Patents & Designs, Boudhik Sampada Bhawan, CP-2, Sector-V, Salt Lake, Bidhannagar, Kolkata – 70091

Intellectual Property Appellate Board · (2011) 3 MIPR 192

Patents Act, 1970 — Section 2(1)(j), 2(1)(ja), 3(1), 117A Trade And Merchandise Marks Act, 1958 — Section 2(1)(v)Copyright Act, 1957 — Section 2(c)Indian Penal Code, 1860 — Section 479
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