COURT ARCHIVE

Intellectual Property Appellate Board judgments, 2011

90 judgments · page 5 of 5

Tribunals and Commissions13 Jan 2011Allowed

Shanta Devi Purshottam Chaurasia Vs Parmanand And Company Duly And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2011) 01 IPAB CK 0011

Trade Marks Act, 1999 — Section 9, 10, 11, 17, 18(1), 47, 57, 125

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Tribunals and Commissions13 Jan 2011Disposed Of

Glaxo Group Limited Vs Voltas Limited And Ors.

Intellectual Property Appellate Board · (2011) 01 IPAB CK 0008

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

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Tribunals and Commissions13 Jan 2011Allowed

Faiyaz Auto Industries Vs Crown Metal Industries, A Partnership Firm And The Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2011) 01 IPAB CK 0007

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 12(1), 18(1), 28Trade Marks Act, 1999 — Section 100

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Tribunals and Commissions13 Jan 2011Dismissed

Anant Oil Industries Vs New Nandi Seeds Corporation

Intellectual Property Appellate Board · (2011) 01 IPAB CK 0001

Trade Marks Act, 1999 — Section 47, 57, 124, 125

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Tribunals and Commissions12 Jan 2011Partly Allowed/ Dismissed

Sameer Khan And Ors Vs Azizul Rahaman Khan And Ors

Intellectual Property Appellate Board · (2011) 01 IPAB CK 0012

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Tribunals and Commissions07 Jan 2011Dismissed

Shah Jivraj Nanchand And Sons Vs Jivraj Tea Limited And The Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2011) 01 IPAB CK 0016

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Tribunals and Commissions07 Jan 2011Allowed

Shyam Traders Vs Spatial Commercial (P) Ltd.

Intellectual Property Appellate Board · (2011) 46 PTC 508 (IPAB

Trade Marks Act, 1999 — Section 9, 11, 18, 47, 57, 125

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Tribunals and Commissions07 Jan 2011Dismissed

WD-40 Manufacturing Company Vs Pavan Kumar Magniram Shah And Ors

Intellectual Property Appellate Board · (2011) 47 PTC 567 (IPAB)

Trade Marks Rules, 2002 — Rule 46, 47, 53Trade Marks Act, 1998 — Section 21, 21(1), 21(2), 21(7)

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Tribunals and Commissions07 Jan 2011Allowed

Cadila Laboratories Limited And (Amended Cause Title Cadila Healthcare Limited) Vs Raptakos Brett And Co. Ltd. And The Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2011) 01 IPAB CK 0004

Trade Marks Act, 1999 — Section 9, 11, 11(e), 12(1), 18(1), 100

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Tribunals and Commissions07 Jan 2011Dismissed

Ashok Maneklal Kataria, Sole Proprietor Of Kataria Enterprises Vs Naranji Khetsibhai, Shri Ravindra Naranjibhai Mange, Shri Vinod Naranjibhai Mange And Shri Arvind Naranjibhai Mange, Trading As Ravi Enterprise

Intellectual Property Appellate Board · (2011) 47 PTC 572 (IPAB)

Code Of Civil Procedure, 1908 — Order 6 Rule 17Trade Marks Act, 1999 — Section 124, 124(1)(b)(11)

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