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Intellectual Property Appellate Board judgments, 2012

130 judgments · page 1 of 7

Tribunals and Commissions28 Dec 2012Dismissed

Ramesh Kumar Vs Suneeta Khanna

Intellectual Property Appellate Board · (2012) 12 IPAB CK 0008

Patents Act, 1970 — Section 2, 2(1)(j), 2(1)(l), 64, 64(d), 64(e), 64(f), 64(1)(d), 64(1)(e), 64(1)(f), 71(b), 117B, 117D
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Tribunals and Commissions26 Nov 2012Allowed

Indena S.P.A. Of The Address: Via Orteles 12, 1-20139 Milano, Italy Address For Service In India Kan & Krishme KNK House, B-483, Meera Bagh Paschim Vihar, New Delhi – 110063 Vs Deputy Controller Of Patents & Designs Patent Office, 'Baudhik Sampada Bhavan' Plot No. 32, Sector 14, Dwarka New Delhi - 110 075 And Examiner Of Patents, Patent Office, 'Baudhik Sampada Bhavan' Plot No. 32, Sector 14, Dwarka New Delhi – 110075

Intellectual Property Appellate Board · (2012) 11 IPAB CK 0004

Patent Rules, 2003 — Rule 23Patent Act, 1970 — Section 3(e)
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Tribunals and Commissions26 Nov 2012Disposed Of

Creative Travel Private Limited 30, Creative Plaza, Nanakpura, Moti Bagh New Delhi Vs Creative Tours And Travels (I) Pvt. Ltd. First Floor, Kapadia Chambers M.G. Road, Next To Metro Cinema Dhobi Talao And The Registrar Of Trade Marks, The Trade Marks Registry New Delhi

Intellectual Property Appellate Board · (2013) 1 MIPR 78

Trade Marks Act, 1999 — Section 9, 9(2), 9(2)(a), 11, 11(1), 11(1)(3), 11(1)(4), 11(1)(10), 11(3), 11(3)(a), 11(10), 12, 17, 18, 57, 57(2)
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Tribunals and Commissions26 Nov 2012Dismissed

Astrazeneca U.K. Limited Of 15 Stanhope Gate, London W1K 1lnunited Kingdom Address For Service In India Remfry & Sagar Remfry House, At The Millennium Plaza Sector 27, Gurgaon - 122 002, NCR Vs Natco Pharma Limited Natco House, Road No. 2, Banjan Hills Hyderabad - 560 033 And Ors

Intellectual Property Appellate Board · (2012) 11 IPAB CK 0001

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 47 Rule 1Patents Act, 1970 — Section 2(1)(j), 3(d), 15, 77(1)(f), 117A
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Tribunals and Commissions14 Nov 2012Allowed

Subhash Jewellery, Represented By C.V. Dayanandan Sole Proprietor Payyannur Post - 670 307 Kannur District, Kerala Vs Payyannur Pavithra Ring Artisans & Development Society, M/S. Lakshmi Jewelleries, Main Road, Payyannur, Kannur District - 670 307, The Assistant Registrar Of Trade Marks & GI, Geographical Indication Registry, Chennai, Raghavan C.P.K. S/O Unnumman Rareeram, Padoli North, Near SS Temple, Payyanur P.O. Kannur District, Kerala - 670 307 And The Secretary Sree Choovatta Valappil Tharawad Dharmadaiva Paripalana Trust Regd. No. 24/4 Of 2007 SRO Payyanur Mavicherry, Payyanur P.O. Kannur District, Kerala - 670 307

Intellectual Property Appellate Board · (2013) 1 MIPR 90 : (2013) 55 PTC 197 (IPAB)

Patent Rules, 2003 — Rule 32(1), 33Geographical Indications Of Goods (Registration And Protection) Act, 1999 — Section 2(e), 2(k)(iii), 11, 11(2), 11(2)(e), 13Land Acquisition Act, 1894 — Section 4
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Tribunals and Commissions02 Nov 2012Allowed

Durect Corporation A. U.S. Corporation Having Head Quarters At: 2 Results Way, Cupertino, CA 95014 United States Of America Vs Controller General Of Patents, Designs & Trade Marks, Boudhik Sampada Bhavan Near Antop Hill Head Post Office S.M. Road, Antop Hill Mumbai - 400037, Maharashtra And The Controller Of Patents & Designs Patent Office Branch Plot No. 32, Sector 14, Dwarka, New Delhi - 110075

Intellectual Property Appellate Board · (2012) 11 IPAB CK 0003

Patents Rules, 2003 — Rule 137Patent Act, 1970 — Section 7, 15
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Tribunals and Commissions12 Oct 2012Allowed

V.M. Ganu Sah, Proprietor, M/S. Ganus Enterprises No. 58 (55-B), Shrickpet South Street Kanchipuram-631501 Vs N. Sumesh Nenmani House D. No. 2/250, Vattakandi Poil Panangad, Balussery Kozhikode District, Kerala And The Registrar Of Trade Marks The Trade Marks Registry I.P.R. Building, Industrial Estate Sidco Rmd Godown Area G.S.T. Road, Guindy Chennai-600032

Intellectual Property Appellate Board · (2012) 10 IPAB CK 0003

Trade Marks Act, 1999 — Section 9(1)(a), 9(2)(a), 18
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Tribunals and Commissions08 Oct 2012Dismissed

Andrews Ponnuraj Vairamani S/o. V.S. Samuel Darmaraj, Christian, Indian, H-1, Ground Floor, Crimson Apartments, Desu Pillai Street Gandhi Main Road, Oragadam Ambattur, Chennai - 53 Vs Controller Of Patents The Patent Office, Intellectual Property Building, G.S.T. Road Guindy, Chennai - 32

Intellectual Property Appellate Board · (2012) 10 IPAB CK 0001

Code Of Civil Procedure, 1908 — Order 47 Rule 7(1)Patent Rules, 2003 — Rule 130(1), 130(2)Patents Act, 1970 — Section 10, 15, 77, 77(1)(f), 77(1)(g), 116, 117A, 117B
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