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Intellectual Property Appellate Board judgments, 2011

90 judgments · page 4 of 5

Tribunals and Commissions08 Aug 2011Allowed

M/s. Vee Excel Drugs & Pharmaceuticals (P) Ltd., G-16, 3rd Floor, Preet Vihar, Vikas Marg Delhi – 110092 Vs M/s. Aurochem Pharmaceuticals (India) Private Limited, 334, Gundecha Industrial Complex, 3rd Floor, Akurli Road, Kendiveli, Mumbai - 400101 And M/S. Vega Pharmaceticals Pvt. Ltd., 21, Gandhi Nagar, Namakaal - 637 002, Tamil Nadu

Intellectual Property Appellate Board · (2011) 08 IPAB CK 0008

Constitution Of India, 1950 — Article 14Trade Marks Act, 1999 — Section 21, 21(2), 21(3)
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Tribunals and Commissions05 Aug 2011Dismissed

Rameshwar Dayal Gupta Vs Amit Arora And Ors

Intellectual Property Appellate Board · (2011) 08 IPAB CK 0005

Code Of Civil Procedure, 1908 — Order 47 Rule 7Trade And Merchandise Marks Act, 1958 — Section 11(a)(e), 12(3), 18(1)Trade Marks Act, 1999 — Section 91, 92, 100
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Tribunals and Commissions26 Jul 2011Dismissed

Jeet Biri Manufacturing Company Private Limited Vs Pravin Kumar Singhal And The Registrar Of Trade Marks, Government Of India, Trade Marks Registry, Trade Marks Division

Intellectual Property Appellate Board · (2011) 47 PTC 231 (IPAB)

Trade Marks Act, 1999 — Section 30(2), 30(2)(e), 31, 46, 50, 56, 57, 57(1), 57(2),107, 124, 124(a), 124(b), 124(1), 124 (1)(b)(ii), 124(b), 124(1)(ii), 124(2), 124(3), 124(4), 124(5), 125, 125(1)Trade And Merchandise Marks Act, 1958 — Section 107, 111, 111(1)(B)(ii)
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Tribunals and Commissions27 Jan 2011Dismissed

P.M. Diesels Private Limited Vs Thukral Mechanical Works And Ors

Intellectual Property Appellate Board · (2011) 01 IPAB CK 0014

Code Of Civil Procedure, 1908 — Section 107, 151, Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 10(4), Order 1 Rule 13, Order 41 Rule 23Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 15Trade And Merchandise Marks Act, 1958 — Section 46, 46(1), 46(1)(b), 46(3), 56
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Tribunals and Commissions27 Jan 2011Allowed

Bisleri International Pvt. Ltd. Vs Dadi Balsara And Ors

Intellectual Property Appellate Board · (2011) 01 IPAB CK 0006

Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 10(1)Trade Marks Act, 1999 — Section 42, 44, 45, 46, 47, 47(1), 47(1)(a), 47(1)(b), 57, 57(2), 57(3), 125Trade And Merchandise Marks Act, 1958 — Section 9, 9(1), 9(1)(a), 9(1)(b), 9(2), 11, 12, 16, 18, 18(1), 18(4), 18(5), 19, 20, 20(1), 21, 23, 31(1), 32, 35, 38
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