Intellectual Property Appellate Board Judgments 2012

Tribunals and Commissions20 Apr 2012

1A Pharma GMBH, A German Company Of Keltenring 1 + 3, 82041 Oberhacing, Germany Vs Joint Registrar Trade Marks, Trademarks Registry, CP-II, Boudhik Sampada Bhawan, I.P. Bhawan, 5th Floor, Sector V, Salt Lake, Kolkata-700 091, The Registrar Of Trademarks, Trade Marks Registry, CP-II, Boudhik Sampada Bhawan, I.P. Bhawan, 5th Floor, Sector V, Salt Lake, Kolkata-700 091 And Senior Examiner Of Trade Marks, Kolkata

Intellectual Property Appellate Board · (2012) 04 IPAB CK 0001

Trade Marks Rules, 2002 — Rule 40(1)Trade Marks Act, 1999 — Section 9, 9(1)(b), 18(4)

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Tribunals and Commissions19 Apr 2012Disposed Of

Suru International (P) Limited Vs B. Braun Melsungen AG

Intellectual Property Appellate Board · (2012) 04 IPAB CK 0010

Patent Rules, 2003 — Rule 37, 137, 138Patent Act, 1970 — Section 8(1)(b), 11(A)

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Tribunals and Commissions16 Apr 2012Allowed

Pernod Ricard India Private Ltd., 104, Ashoka Estate, Barakhamba Road, New Delhi-110 001 Vs Controller General Of Patents, Designs And Trade Marks, 101, Old CGO Building, Maharishi Karve Road, Mumbai-400 020, The Assistant Registrar, Trade Marks Registry, Boudhik Sampadha Bhawan, CP2, Sector -V, Salt Lake, Kolkata-700 091, United Spirits Limited, Unit No. F127/128, Ansa Industrial Estate, Sakivihar Road, Sakinaka, Andheri East, Mumbai-400 072 And Shaw Wallace & Co. Ltd., 4, Bankshell Street, Kolkata-700 001

Intellectual Property Appellate Board · (2012) 51 PTC 227 (IPAB)

Trade Marks Rules, 2002 — Rule 53, 63, 64, 64(1), 65, 66, 69Trade Marks Act, 1999 — Section 9(3), 25, 25(3), 25(4), 30, 131Trade And Merchandise Marks Act, 1958 — Section 25, 25(1), 25(4)

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Tribunals and Commissions04 Apr 2012Allowed/Disposed Of

Shalimar Chemical Works Limited, An Indian Public Limited Company Of 92E, Alipore Road, Kolkata-700027 India (Represented By M/S. Trade Mark Registration Bureau 1, Netaji Subhas Road, Kolkata-700001, India) Vs Deputy Registrar Of Trade Marks Trade Marks Registry At Chennai, Intellectual Property Building, G.S.T. Road, Guindy,Chennai600032, The Registrar Of Trade Marks Trade Marks Registry At Chennai, Intellectual Property Building, G.S.T. Road, Guindy,Chennai-600032 And Magaraj Bhandari Jain Trading As Maaraj The Home Maker Shopee, 28-1-42, Eluru Road, Vijaywada, Andhra Pradesh

Intellectual Property Appellate Board · (2012) 50 PTC 576 (IPAB)

Trade Marks Act, 1999 — Section 18, 28

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Tribunals and Commissions04 Apr 2012Allowed

Adepu Surrender Proprietor M/s Sunshine Textile Mills, 12- 10-97/1, Pragati Nagar, Siricilla 505 301 Vs M/s Adepu Ramaiah Narayana & Co., Prop. Adepu Ravinder, No. : 8-2-94, Gandhi Nagar, Sircilla-505 301 Karimnagar District, Andhra Pradesh 505 301

Intellectual Property Appellate Board · (2012) 04 IPAB CK 0014

Trade Marks Act, 1999 — Section 9, 11, 14, 18, 18(1), 57(2)

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Tribunals and Commissions04 Apr 2012Partly Allowed

M/s. Times Publishing House Ltd., 7, Bahadur Shah Zafar Marg, New Delhi – 110002 And Others Vs M/s. The Financial Times Limited Number One, Southweark Bridge, London Sei. Address For Service: Indus Venture Management Ltd., Mafatlal Centre, 12th Floor, Nariman Point, Bombay - 400021 And Registrar And Others

Intellectual Property Appellate Board · (2012) 50 PTC 283 (IPAB)

Constitution Of India, 1950 — Article 19(1)(a)Trade Marks Act, 1999 — Section 9, 11, 12, 46, 57(4), 124Press And Registration Of Books Act, 1867 — Section 2(1)(x), 3, 5, 6, 8BTrade And Merchandise Marks Act, 1958 — Section 31(2), 46(1),46(3), 56, 56(2), 111, 111(4)

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Tribunals and Commissions04 Apr 2012Allowed

M/s K.B. Products Pvt. Ltd., Dodaba Compound, Anjurphata, Talukia, Bhiwandi, Val-Village, District Thane, Maharashtra Vs M/s Nakoda Distributors Pvt. Ltd., No. 68, P.V.R. Road, Near Jolli Mohala, Bangalore-560053

Intellectual Property Appellate Board · (2012) 04 IPAB CK 0011

Trade Marks Act, 1999 — Section 12

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Tribunals and Commissions04 Apr 2012Dismissed

Titan Industries Limited An Indian Company Incorporated Under The Companies Act, 1956, And Having Its Registered Office At No. 3, Sipcot Industrial Complex Hosur-635126, Tamil Nadu, And Corporate Office At: Golden Enclave, Tower-A, Old Airport Road, Bangalore-5600171 And Others Vs Fuchs Mineraloelwerke Gmbh A Limited Liability Co., Organized Under The Laws Of Germany Friescenheimer Strasse 156800, Mannheim, Federal Republic Of Germany And Address For Service In India Being Depenning & Depenning 10, Government Place East Kolkata-700069 And The Registrar Of Trade Marks Boudhik Sampada Bhavan 5th Floor, Sector V, Kolkata-700091 And Others

Intellectual Property Appellate Board · (2012) 04 IPAB CK 0009

Trade Marks Rules, 2002 — Rule 73Trade Marks Act, 1999 — Section 2(zg), 9, 11, 11(2)(a), 11(2)(b), 11(6), 11(7), 11(8), 11(9), 11(10), 12, 18(1), 29, 29(4), 45

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Tribunals and Commissions04 Apr 2012Dismissed