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Intellectual Property Appellate Board judgments, 2012

130 judgments · page 6 of 7

Tribunals and Commissions09 Mar 2012Allowed

M/s. A.V.R. Engineers D-43, Industrial Focal Point Jalandhar (PB) Vs Rajinder Singh, Trading As M/S. Master Metal Industries, 348, J.P. Nagar, Old 317, Lajpat Nagar, Jalandhar (PB) And The Registrar Of Trade Marks Baudhik Sampada Bhawan Plot No. 32, Sector-14, Dwarka, New Delhi-75

Intellectual Property Appellate Board · (2012) 03 IPAB CK 0010

Code Of Civil Procedure, 1908 — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Trade Marks Act, 1999 — Section 2(1)(zg), 9, 11, 12, 18, 57(4)
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Tribunals and Commissions09 Mar 2012Disposed Of

M/s Associate Inc. India, Through Its Proprietor Shri Mahendra Kumar, 29/1, 72nd Cross, 17th E Main Road, Rajaji Nagar, 5th Block, Bangalore Vs M/s Zino Davidoff S.A., Routedes Arsenau,15, Ch 1700 Fribourg, Switzerland Represented By Its Constituted Attorney Shri Rahul Sethi, S/O Late Nirmal Kumar Sethi, R/O Vatica Tower, 10th Floor, Block B, Sector 54 - Gurgaon

Intellectual Property Appellate Board · (2012) 2 MIPR 328

Trade Marks Rules, 2002 — Rule 66Trade Marks Act, 1999 — Section 47Trade And Merchandise Marks Act, 1958 — Section 25(2), 25(3), 25(4)
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Tribunals and Commissions09 Mar 2012Allowed

J.K. Goel Trading As Ayurved Vikas Sansthan C-83, Gandhi Nagar, Moradabad, U.P Vs Hon'ble Controller General Of Patents, Designs And Trade Marks Trade Marks Registry Boudhik Sampada Bhawan Plot No. 32, Sector14, Dwaraka, New Delhi-110075 And Assistant Registrar Of Trade Marks Trade Marks Registry Intellectual Property Rights Building Industrial Estate SIDCO RMD Godown Area, G.S.T. Road, Guindy, Chennai-600032

Intellectual Property Appellate Board · (2012) 03 IPAB CK 0004

Trade And Merchandise Marks Act, 1958 — Section 2(ze), 3, 9, 9(1), 32, 56, 56(2), 57(4), 109
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Tribunals and Commissions09 Mar 2012Dismissed

Associated Capsules Pvt. Ltd. A Company Incorporated Under The Provisions Of The Companies Act, 1956, And Having Its Registered Office At Plot No. 131, Industrial Estate, Kandiwali (West), Mumbai - 400067 Maharashtra Vs Controller Of Patents & Designs, Mumbai The Patent Office Boudhik Sampada Bhawan S.M. Road Near Antop Hill Head Post Office Mumbai - 400037, The Assistant Controller Of Patents & Designs, Mumbai The Patent Office Boudhik Sampada Bhawan S.M. Road Near Antop Hill Head Post Office Mumbai - 400037 And Bilcare Limited A Company Incorporated Under The Provisions Of The Companies Act, 1956, And Having Its Registered Office At 1028, Shiroli, Rajgurunagar (Taluke Khed), Pune - 410505 Maharashtra

Intellectual Property Appellate Board · (2012) 03 IPAB CK 0001

Code Of Civil Procedure, 1908 — Order 22 Rule 10Patents Act, 1970 — Section 2(1)(t), 25(2)
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Tribunals and Commissions03 Feb 2012Allowed

Sun Pharmaceutical Industries Ltd. Having Office At ACME Plaza Andheri-Kurla Road Chakala, Andheri (East), Mumbai-400059 Vs Sanjay Shahurao Nikhalje Trading As Shiba Health Care 1-30- 276, Christian Camp Ramnagar Road Jalna-431203 And The Registrar Of Trade Marks Trademark Registry Boudhik Sampada Bhavan Near Antop Hill Head Post Office S.M. Road,Mumbai-400037

Intellectual Property Appellate Board · (2012) 02 IPAB CK 0005

Trade Marks Act, 1999 — Section 9
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Tribunals and Commissions03 Feb 2012 Allowed

M/s. Jenson & Nickolson (India) Limited Registered Office At 7B, Middleton Street, 3rd Floor, Kolkata-700071 Vs Joint Registrar Of Trade Marks Trade Marks Registry Intellectual Property Office Building CP-2, Sector V, Salt Lake City, Kolkata-700091 And M/S. Kohinoor Paints International Represented By Shri Surbir Singh Sachdeva At A-13, Rattan Chand Road The Mall Amritsar-143011 Punjab

Intellectual Property Appellate Board · (2012) 49 PTC 412 (IPAB), (2012) 50 PTC 423 (IPAB), (2012) 2 RCR (Civil) 96

Limitation Act, 1963 — Section 5, 21(2)
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Tribunals and Commissions31 Jan 2012Allowed

Nischal's Klick Selections 15a/16, W.E.A.., Ajmal Khan Road Karol Bagh New Delhi-110005. Through Gagandeep Singh, Court Receiver Vs Deputy Registrar Of Trade Marks Trade Marks Registry Intellectual Property Building Plot No. 32, Sector-14, Dwarka New Delhi110075 And Mr. Ashok Kumar Gugnani Trading As M/S. Klick Electrical Industries WZ-2980, Sant Nagar, Rani Bagh, Shakur Basti, Delhi-110034

Intellectual Property Appellate Board · (2012) 01 IPAB CK 0006

Trade Marks Act, 1999 — Section 11, 18(1), 18(4)
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Tribunals and Commissions20 Jan 2012Allowed

Colgate-Palmolive Company, A Company Incorporated And Existing Under The Laws Of The State Of Delaware, U.S.A. And Having Its Registered Office At 300, Park Avenue, New York, NY 10022, U.S.A. Vs Cadila Pharmaceuticals Limited A Company Incorporated Under The Indian Companies Act, Andhaving Its Registered Office Atirm House, Off C.G. Road, Nearkalpana Society, Navrangpura, Ahmedabad, Gujarat And The Assistant Registrar Of Trade Marks Trade Marks Registry Ahmedabad380009

Intellectual Property Appellate Board · (2012) 1 MIPR 368

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