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Intellectual Property Appellate Board judgments, 2012

130 judgments · page 3 of 7

Tribunals and Commissions25 Jun 2012Dismissed

M/S. Tauras Laboratories Pvt. Ltd. 8, Ruchi Apartments, B/H City Centre, Near Swastik Cross Road, C.G. Road, Navrangpura, Ahmedabad-380009 VsM/s. Aristo Pharmaceuticals Ltd., Mercantile Chambers 3rd Floor, 12 H.N. Heredia Marg Ballard Estate Mumbai, Maharashtra And The Registrar Of Trade Marks Office Of The Trade Marks Registry Through Their Office At 15/27, National Chambers Ashram Road Ahmedabad

Intellectual Property Appellate Board · (2012) 06 IPAB CK 0005

Trade Marks Act, 1999 — Section 9, 9(1)(a), 9(2)(a), 11, 11(1)(a), 11(1)(b), 11(2)(a), 11(2)(b), 12, 18, 18(1)
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Tribunals and Commissions12 Jun 2012Allowed

Prahalad Rai Agarwala Ghanshyam Prasad Agarwala Kunjbehari Agarwala And Smt. Chhoti Devi Agarwala Trading As Binod Hosiery 31, Shibtala Street Calcutta-700007 Vs Gopi Chand Kukreja And Anil Kumar Kukreja Trading As Kukreja Enterprises 4425, Gali Bahuji, Pahari Dhiraj, Sadar Bazar, Delhi-110006 And The Deputy Registrar Of Trade Marks Office Of The Trade Marks Registry Okhla Industrial Estate New Delhi-110020

Intellectual Property Appellate Board · (2012) 06 IPAB CK 0014

Trade Marks Act, 1999 — Section 11, 11(e), 12(1), 12(3), 18(1), 81, 88
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Tribunals and Commissions12 Jun 2012Allowed

Tata Chemicals Limited, A Company ORGANIZED AND Existing UNDER THE Laws OF India, Having ITS Address AT Bombay House, 24, Homi Modi Street, Mumbai - 400001, Maharashtra Vs Hindustan Unilever Limited, Now Known As Hindustan Unilever Limited, A Company Incorporated Under The Companies Act, 1956, Having Its Registered Office At Unilever House, B.D. Sawant Marg, Chakala, Andheri East, Mumbai - 400099, Maharashtra And The Controller Of Patents And Designs, Intellectual Property Office, Boudhik Sampada Bhawan, S.M. Road, Antop Hill, Mumbai - 400037, Maharashtra

Intellectual Property Appellate Board · (2012) 06 IPAB CK 0006

Patent Rules, 2003 — Rule 12(3), 13Patent Act, 1970 — Section 8, 8(1), 8(2), 64(1)(j), 64(1)(m)
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Tribunals and Commissions12 Jun 2012Dismissed

M/s. Ferromatic Millacron India Ltd. (Formerly KNOWN AS Cincinati Milacron Ltd.) Having Office AT: 53, Madhuban (Near) Madalpur Underbridge Ellisbridge Ahmedabad – 380006 Vs M/s. Bush Sewing Machine Enterprise 158/104, Ganga Prasad Road Maulvi Ganj, Lucknow, Uttar Pradesh And The Registrar Of Trade Markstrade Marks Registry, 'Bhoudhik Sampada Bhawan Sector-14, Plot No. 32, Dwarka New Delhi – 110075

Intellectual Property Appellate Board · (2012) 51 PTC 616 (IPAB)

Trade Marks Act, 1999 — Section 9
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Tribunals and Commissions12 Jun 2012Disposed Of

M/s Aditi Manufacturing Co., D/7, D/8 Akurli Industrial Estate, Akurli Road, kandivali (East), Mumbai 400001 Vs M/s Bharat Bhogilal Patel, 1/41, Juhu Gold Mist, J.V.P.D. Scheme, Vile Parle (W), Mumbai - 400049 Maharashtra, The Controller of Patents & Designs, The Patent Office, "Nizam Palace", 2nd M.S.O. Building, 5th, 6th & 7th Floor, 234/4, AJC Bose Road, Calcutta – 700020

Intellectual Property Appellate Board · (2012) 06 IPAB CK 0003

Patents Act, 1970 — Section 3(f), 3(k), 10(4)
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Tribunals and Commissions06 Jun 2012Allowed

Tianjin Dishili Investment Holding Group Limited Formerly Known As Tianjin Kinsly Pharmaceutical Co. Ltd., No. 1, Liaohe Dong Road Beichen Hi-Tech Park Beichen District Tianjin 300402, China Vs Controller General Of Patents, Designs Trade Marks & Geographical Indications Patent Office Boudhik Sampada Bhawan Plot No. 32, Sector 14, Dwarka New Delhi - 110 075 And The Assistant Controller Of Patents & Designs Patent Office Boudhik Sampada Bhawan Plot No. 32, Sector 14, Dwarka New Delhi - 110 075

Intellectual Property Appellate Board · (2012) 06 IPAB CK 0013

Patents Act, 1970 — Section 3(d), 3(e), 3(i)
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Tribunals and Commissions01 Jun 2012Allowed

Spice Mobiles Ltd., A Company Incorporated Under The Companies Act, 1956 Having Its Office At D-1, Sector-3, Noida - 201 301, U.P. And Others Vs Somasundaram Ramkumar Old No. 15/2, New No. 28, South Street, Tallakulam, Madurai 625002 And Tamilnadu And The Controller Of Patents Patent Office Branch, Intellectual Property Rights Building, Industrial Estate Sidco Rmd Godown Area, Adjacent To Eagle Flask, G.S.T. Road, Guindy, Chennai – 600032 And Others

Intellectual Property Appellate Board · (2012) 06 IPAB CK 0012

Patents Rules, 2003 — Rule 12, 12(1)Patents Act, 1970 — Section 2[ja], 2(1)(j)(a), 2(1)(j), 2(1)(t), 3(f), 8, 8(1), 8(1)(a), 8(1)(b), 8(2), 10(4)(c), 25(1), 25(2), 26, 29, 31, 32(7), 32(8), 57, 57(6), 59, 64(1), 64(1)(d), 64(1)(e), 64(1)(f), 64(1)(h), 64(1)(j), 107, 117A, 117CPatents And Designs Act,1907 — Section 21, 22
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Tribunals and Commissions01 Jun 2012Allowed

Magotteaux International S.A. (Belgium), C/o Dr. Ramesh Kumar Mehta, Authorised Registered Patent Agent, Mehta & Mehta Associates, B474, Sushant Lok-I, Sector 27, Gurgaon - 122002, Haryana And Others Vs Assistant Controller of Patents & Designs, Office of the Controller of Patents & Designs, Intellectual Property Office Building, Plot No. 32, Sector 14, Dwarka, New Delhi - 110075, The Controller General of Patents, Designs, And Trade Marks, Government of India, Ministry of Commerce and Industry, Baudhik Sampada Bhawan, Near Antop Hill Head Post Office S.M.Road, Antop Hill, Mumbai - 400037 and AIA Engineering Ltd., B-5/20, 2nd Floor, Safdarjung Enclave, New Delhi – 110029 And Others

Intellectual Property Appellate Board · (2012) 06 IPAB CK 0002

Patents Act, 1970 — Section 11A, 78, 78(4)
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Tribunals and Commissions18 May 2012Dismissed

Vishv Vijay Pvt. Ltd., M-12, Connaught Circus, New Delhi 110 001 Vs Kiritbhai Nihalchand Jain Trading As M/S.Chintamani Products, 223, Parshwantha Complex, Old Novelty Cinema, Gheekanta Road, Ahmedabad And The Deputy Registrar Of Trade Marks, Trade Marks Registry, 15/27, National Chambers, Ashram Road, Ahmedabad 380 009

Intellectual Property Appellate Board · (2012) 05 IPAB CK 0020

Trade Marks Rules, 2002 — Rule 50, 50(1), 51, 52, 53, 56
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Tribunals and Commissions18 May 2012Dismissed

M/s.H.I.Tamboli & Co., A Registered Partnership Firm, Having Its Office At 37-A, Rajaspura, Satara 415 001, Maharashtra Vs M/s.Urmin Products Pvt.Ltd., 48, Changadar Industrial Estate, Bavla Road, Changador 382 210, Gujarat And The Deputy Registrar Of Trade Marks, 15/27, National Chambers, Ashram Road, Ahmedabad 380 009

Intellectual Property Appellate Board · (2012) 51 PTC 629 (IPAB)

Trade Marks Rules, 2002 — Rule 50, 50(1), 50(2), 79, 80(4), 105, 105(2)Trade And Merchandise Marks Rules, 1959 — Rule 53, 53(1), 53(2)Code Of Civil Procedure, 1908 — Order 47, Rule 1
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