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Intellectual Property Appellate Board judgments, 2012

130 judgments · page 2 of 7

Tribunals and Commissions21 Sept 2012Allowed

M/s Kalsi Valves Pvt. Ltd., Having Its Registered Office At: B-2, Sports & Surgical Goods Complex, Kapurthala Road, Jalandhar - 144021, Earlier Having Its Office At: D-44, Sports & Surgical Goods Complex, Kapurthala Road, Jalandhar 144021 Vs Registrar Of Trade Marks, Trade Marks Registry, Ahmedabad, 15/27, National Chambers, 1st Floor, Ashram Road, Ahmedabad -380009 And Samrat Sanitary Wares Pvt. Ltd., 8-A, National High Way, Village: Dhuva, Taluk : Wankaner, Distt. : Rajkot

Intellectual Property Appellate Board · (2012) 09 IPAB CK 0007

Trade Marks Act, 1999 — Section 9, 9(1)(a), 9(2)(a), 11, 11(1), 11(1)(a), 12(3), 18, 107
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Tribunals and Commissions21 Sept 2012Allowed

B.V. Ilango Himachalapathy, No. 25, Thirumalai Nagar, Korattur, Chennai 600080 Vs M/s Rank Xerox Limited, Rank Xerox House, 37/41, Mortimer Street, London, N.W. 1. England, Xerox Corporation, 800, Long Ridge Road, P.O. Box 1600, Stamford, Connecticut 06904-1600, United States Of America And Registrar Of Trade Marks, Trade Marks Registry, Kolkata

Intellectual Property Appellate Board · (2012) 09 IPAB CK 0005

Trade Marks Act, 1999 — Section 46, 56
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Tribunals and Commissions14 Sept 2012Dismissed

Bayer Corporation, 100 Bayer Road, Pittsburg Vs Union Of India Through The Secretary, Department Of Industrial Policy And Promotion, Ministry Of Commerce And Industry, Udyog Bhavan, New Delhi., The Controller Of Patents, Patent Office, Bhoudhik Sampada Bhavan, S.M.Road, Antop Hill, Mumbai 400 037 And Natco Pharma Limited, Natco House, Road No. 2, Banjara Hills, Hyderabad 500 033, Andhra Pradesh

Intellectual Property Appellate Board · (2012) 09 IPAB CK 0001

Patent Act, 1970 — Section 2, 48, 82, 83, 83(a), 83(b), 83(c), 83(d), 83(e), 83(f), 83(g), 84, 84(a), 84(1), 84(1)(a), 84(1)(b), 84(1)(c), 84(2), 84(7), 84(7)(d), 84(7)(e), 86, 86(1), 86(2), 90, 90(a)(ii), 92, 92(1), 92(1)(ii), 102, 122, 146
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Tribunals and Commissions13 Sept 2012

Mohammed Younus Shaikh Sole Proprietor Trading As M/s. AL-Nazeer Nippon Chemicals 19, 20 & 21 Sector-C-VI Karachi Export Processing Zone Landhi Industrial Area Karachi - 751 50, Pakistan Vs Vidya Bhushan Jain Proprietor, M/s. Prime Products 1/7200, Shivaji Park, Shahdara Delhi - 110 032 and The Registrar of Trade Marks Bowdhik Sampada Bhawan Plot No. 32, Sector-14, Dwarka New Delhi - 110 075

Intellectual Property Appellate Board · (2012) 09 IPAB CK 0006

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Tribunals and Commissions24 Aug 2012Allowed

M/s Tirupathi Foam Limited, 502, Hare Krishna Complex, Opp. Kathawala Flats, Pritam Nagar, Ellisbridge, Ahmedabad 380006 Vs M/s R.P. Foam Home Pvt. Ltd., 1, Gandhi Square, Malka Ganj, New Delhi - 110007, Presently At P 1, Gandhi Square, Malka Ganj, Delhi 110007

Intellectual Property Appellate Board · (2012) 51 PTC 643 (IPAB)

Trade Marks Act, 1999 — Section 2(1)(zg), 11, 11(1)(a), 11(1)(b), 11(2), 11(3), 11(4), 12, 12(3), 18(1), 47(1), 57(2), 134, 135Code Of Criminal Procedure, 1973 — Section 195(1)(b)(ii), 340, 476Code Of Civil Procedure, 1908 — Section 191, 193
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Tribunals and Commissions10 Aug 2012Disposed Of

M/s. Sachdeva & Sons Inds. Pvt. Ltd., Near Sangrana Sahib Post Office Gilwali Tarn Taran Road Amritsar-143022 Vs Assistant Registrar Of Trade Marks Trade Marks Registry National Chambers 15/27, 1st Floor, Ashram Road, Ahmedabad-380009, M/S. Maheshwari Inds. (Assam) Pvt. Ltd., B-9, Industrial Area, Hanumangarh Junction, Distt. Sriganganagar (Rajasthan), M/S. Mahaveer Rice Traders, 1783-A, Naya Bazar, Delhi-110006

Intellectual Property Appellate Board · (2012) 4 RCR (Civil) 329

Trade Marks Rules, 2002 — Rule 52, 53, 53(2), 54, 55, 56, 115Code Of Civil Procedure, 1908 — Order 47 Rule 1Limitation Act, 1963 — Section 12
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Tribunals and Commissions10 Aug 2012Allowed

M/s. Medopharm An Indian Partnership Firm At No. 25, Puliyur Second Main Road, Trustpuram, Chennai-600024, Represented By Its Authorized Signatory Sri. Gambhir Chordia S/O Sri. Sampatmal Chordia An Indian And Major By Age Vs Jinendra K. Jain, Sri. Rajendra K. Jain, Sri. Padam K. Jain, Sri Arvind K. Jain And Sri Dharmendra K. Jain All Partners Trading As M/S Synchem Laboratories, M/S. Synchem Laboratories (P) Ltd. Both At, Shakthi Niwas, Behind New India Industries, Baroda-390005, Gujarat State, India And Registrar Of Trade Marks 15/27, National Chambers, 1st Floor, Ashram Road, Ahmedabad-380009

Intellectual Property Appellate Board · (2012) 08 IPAB CK 0003

Trade Marks Act, 1999 — Section 9(1)(a), 9(2)(a), 11(1), 11(2), 11(3)(a), 18(1), 27, 28, 29
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Tribunals and Commissions16 Jul 2012Allowed/Disposed Of

General Mills Inc., Number One General Mills Boulevard Minneapolis Minnesota 55426 USA Vs Kaira District Cooperative Milk, Producers Union Ltd. Federation, Amul Dairy Road, Anand 388001, Gujarat And The Registrar Of Trade Marks Office Of The Trade Marks Registry Baudhik Sampada Bhawan, Near Antop Hill Post Office, Antop Hill, Mumbai-400037

Intellectual Property Appellate Board · (2012) 07 IPAB CK 0001

Trade Marks Act, 1999 — Section 9, 11, 21, 33, 33(1), 47, 57, 125
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