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Intellectual Property Appellate Board judgments, 2012

130 judgments · page 7 of 7

Tribunals and Commissions06 Jan 2012Dismissed

M/s. Manish Masala Food Products 117, Tarawalla Terrace, 1st Floor, Shop No. 4, Navraoj Hill, Road No. 2, Dongri, Mumbai – 400009 And Others Vs M/s. Radha Sarveshwar & Co. 15-7-419/2, Begum Bazar, Hyderabad - 500012, The Registrar Of Trade Marks Chennai And The Registrar Of Trade Marks Mumbai And Others

Intellectual Property Appellate Board · (2012) 1 MIPR 266 : (2012) 49 PTC 485 (IPAB)

Trade Marks Act, 1999 — Section 9, 11, 12, 18, 18(1), 20(1), 34, 47, 57
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Tribunals and Commissions06 Jan 2012Dismissed

Ashok Mirchumal Zehani, Proprietor Of Rajesh Lime Suppliers, Soni Ki Chall, Opposite B.O.C. Limited, Rakhil Road, Ahmedabad – 380023 Vs Ratilal Kalyanjibhai Patel, Dilipkumar Ratilal Patel Trading As M/S. Calcium Chemical Industries, 1468, Mahavir Nagar, Thakkarbapa Nagar Highway, Ahmedabad - 382325 And The Assistant Registrar Of Trade Marks, Branch 15/27, National Chambers, First Floor, Ashram Road, Ahmedabad – 380009

Intellectual Property Appellate Board · (2012) 01 IPAB CK 0008

Trade Marks Rules, 2002 — Rule 53Trade Marks Act, 1999 — Section 9(1)(d)
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Tribunals and Commissions06 Jan 2012Allowed

M/s. Raymond Limited, Plot No. 156/Hissa No. 2, Village Zadgaon, Ratangiri - 415612, Maharastra Vs M/s. Raymond Financial Inc., 800 Carillon Parkway, St. Petesburg, Florida 33733-2749, USA And Having Address For Service In India Is Depenning And Depenning, 10, Government Place East, Kolkata - 700069 And The Assistant Registrar Of Trade Marks, Trade Marks Registry, Intellectual Property Building, G.S.T. Road, Guindy,Chennai – 600032

Intellectual Property Appellate Board · (2012) 1 MIPR 286 : (2012) 51 PTC 217 (IPAB)

Trade Marks Act, 1999 — Section 9, 9(2)(a), 11(1), 11(2), 11(3), 11(10), 18(1)
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Tribunals and Commissions06 Jan 2012Dismissed

Crompton Greaves limited Registered office at CG House, 6th Floor, Dr. Annie Besant Road, WORLI, Mumbai-400030Crompton Greaves Limited Registered Office At CG House, 6th Floor, Dr. Annie Besant Road, WORLI, Mumbai-400030 Vs Registrar Of Trade Marks, Mumbai-400037 And Madanlal Munshiram Aggarwal Trading As Hindustan Trading Corporation, "Liberty House", Mavdi Plot, Rajkot-360004

Intellectual Property Appellate Board · (2012) 49 PTC 408 (IPAB)

Code Of Civil Procedure, 1908 — Section 11Trade Marks Act, 1999 — Section 12(1), 105
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Tribunals and Commissions02 Jan 2012Dismissed

M/s. Hindustan Unilever Limited Brooke Fields, Marathahalli P.O., Bangalore - 560037 And Others Vs M/s. Girnar Exports, Traded By Sri Harenda Shantilal Shah Viduit Navinchandra Shah Milind Jagadishchandra Shah Jitendra Shantilal Shah Smt. Charulata Hemant Shah Smt. Sarmista Praveen Bhansali Sachin Praveen Bhansali Utpal Navinchandra Shah And Pravin Keshav Lal Bhansali Girnar Complex, Kuresh Nagar, Kurla (East) Mumbai-460037 And The Deputy Registrar Of Trade Marks Trade Marks Registry At Rajaji Bhavan 'D' - Wing, 2nd Floor, Besant Nagar, Chennai-600090 And Others

Intellectual Property Appellate Board · (2012) 1 MIPR 252, (2012) 51 PTC 376 (IPAB)

Trade Marks Act, 1999 — Section 9(1)(a), 9(1)(b), 9(1)(c), 9(1)(d), 11, 13, 17, 32, 32(c)
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