Intellectual Property Appellate Board Judgments 2013

Tribunals and Commissions21 Nov 2013Dismissed

Jagdish Sweets & Farsan Through Mr. Jitubhai P. Agrawal Vs Manjulaben Pushpavadan Kandoi, Umesh Pushpavadan Kandoi, Jitesh Pushpavadan Kandoi Trading As Shri Jagdish Farsan A Partnership Firm And The Deputy Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 11 IPAB CK 0004

Trade Marks Act, 1999 — Section 9, 11, 12, 18(1)

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Tribunals and Commissions21 Nov 2013Disposed Of

Mex Switchgears Pvt. Ltd. Vs Jai Durga Electricals

Intellectual Property Appellate Board · (2014) 60 PTC 372 (IPAB)

Trade Marks Act, 1999 — Section 9, 9(1)(a), 11, 18, 21(2)Trade Mark Rules, 2002 — Rule 51, 56(8)

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Tribunals and Commissions21 Nov 2013Allowed

M/s. Taegu Tec Limited Also carrying on business in India through its subsidiary namely M/s. Taegu Tec India Private Limited Vs Rikhab Chand Jain Trading as M/s. T.T. Industries

Intellectual Property Appellate Board · (2013) 11 IPAB CK 0001

Trade Marks Act, 1999 — Section 9, 11(9)(i), 11(9)(ii), 11(9)(iii), 11(9)(iv)(a), 11(9)(iv)(b), 11(9)(iv)(b), 11, 11(10)(ii), 11(6), 11(2)(a), 11(6), 18, 29(4), 46, 46(1), 46(1)(a), 47, 56, 56(2), 57, 57(2)

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Tribunals and Commissions13 Nov 2013Allowed

Sudheer Bahl Vs M/S. Khyber Restaurant And The Deputy Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 11 IPAB CK 0009

Trade Marks Act, 1999 — Section 9(1)(a), 9(2)(a), 11(1)(b), 11(3)(a), 11(10), 12, 18(1), 47, 57, 57(1), 125

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Tribunals and Commissions13 Nov 2013Dismissed

Sunshine Corporation And New Goodluck Market Vs M/S. Sunlac Paints Limited And Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 56 PTC 516 (IPAB) : (2014) 59 PTC 454 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 18(1), 30(1)(b), 32, 35, 46, 56, 56(2), 105Trade Marks Act, 1999 — Section 9, ,9(1)(c), 11, 11(1), 12(1), 18, 18(1), 32, 56, 56(2)Constitution Of India, 1950 — Article 136

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Tribunals and Commissions13 Nov 2013Dismissed

Mylan (Previously Matrix) Laboratories Limited Vs Pfizer Inc., Osi Pharmaceuticals Inc., F. Hoffman-La Roache Ltd. And The Controller Of Patents

Intellectual Property Appellate Board · (2013) 11 IPAB CK 0007

Patents Act, 1970 — Section 8, 64(1)(j)Code Of Civil Procedure, 1908 — Order 47 Rule 1

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Tribunals and Commissions13 Nov 2013Allowed

Dhunseri Petrochem And Tea Limited Vs Govindram Khatri And The Dy. Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 11 IPAB CK 0006

Trade Marks Act, 1999 — Section 2(zg), 2(1), 2(1)(zb), 9(1)(a), 9(2)(a), 11, 11(3)(a), 11(3)(b), 12, 18

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Tribunals and Commissions13 Nov 2013Allowed

M/S. Wockhardt Pvt. Limited Vs M/S. Kamaron Laboratories Ltd. And Registrar Of Trade Marks

Intellectual Property Appellate Board · (2014) 1 MIPR 41 : (2013) 56 PTC 529 (IPAB)

Trade Marks Act, 1999 — Section 9, 11, 12, 20, 23, 47, 57

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Tribunals and Commissions13 Nov 2013Disposed Of

La Renon Health Care Pvt. Ltd. Vs Kibow Biotech Inc., Rep. by its Senior Vice President (R&D) and The Controller of Patents

Intellectual Property Appellate Board · (2014) 1 MIPR 70 : (2014) 59 PTC 546 (IPAB)

Patents Act, 1970 — Section 3(e), 3(i), 7(1), 13, 64, 64(1)(d), 64(1)(e), 64(1)(f), 64(1)(h), 64(1)(i), 71, 117A, 117B,Intellectual Property Appellate Board (Patents Procedure) Rules, 2010 — Rule 3

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Tribunals and Commissions29 Oct 2013Allowed

Candia Vs M/S. Glenmark Pharmaceuticals Ltd. And Deputy Registrar Of Trademarks

Intellectual Property Appellate Board · (2013) 3 MIPR 290

Trade Marks Act, 1999 — Section 9, 11, 11(1), 11(a), 12, 12(2), 21, 18(1), 32

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Tribunals and Commissions29 Oct 2013Allowed

Dr. Reddy's Laboratories Ltd. Vs M/S. Reddy Pharmaceutical Limited And Registrar Of Trademarks

Intellectual Property Appellate Board · (2014) 1 MIPR 56 : (2014) 57 PTC 372 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 1(3), 9(2)(a), 9(3), 11, 11(1), 11(6), 12, 12(3), 18(1), 28, 29, 32, 33, 35, 46, 56, 92(1), 158,Evidence Act, 1872 — Section 1, 3, 78, 165Companies Act, 1956 — Section 20, 20(2), 22

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Tribunals and Commissions25 Oct 2013Allowed

M/S. Sony Kabushiki Kaisa Also Trading As Sony Corporation Vs Purushottam Agarwal & Mr. Ashok Agarwal, Trading As M/S. A.B. Textiles And The Deputy Registrar Of Trade Marks

Intellectual Property Appellate Board · (2014) 1 MIPR 95

Trade Marks Act, 1999 — Section 9(1)(a), 9(2)(a), 10(1), 10(2), 11, 11(2), 11(6), 11(8), 11(10)(i), 11(10)(ii), 14, 18(a), 18(1), 28, 29(4), 34, 46, 56Code of Civil Procedure, 1908 — Order 39, Rule 1, Order 39, Rule 2, Order 39, Rule 4

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Tribunals and Commissions25 Oct 2013Allowed

Gajendra Kalyanbhai Sheth Vs Dipakbhai Natwarlal Contractor And The Dy. Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 10 IPAB CK 0011

Trade Marks Act, 1999 — Section 2(1)(m), 18(1), 24, 24(1)(a), 46(2), 57Code of Civil Procedure, 1908 — Order 39

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Tribunals and Commissions25 Oct 2013Dismissed

M/S. Shalimar Chemical Works Limited Vs Registrar Of Trade Marks, The Deputy Registrar Of Trade Marks And Bombay Variety Stores

Intellectual Property Appellate Board · (2013) 56 PTC 496 (IPAB)

Trade Marks Act, 1999 — Section 6(2), 6(5), 8, 9, 9(1), 9(1)(a), 9(2), 11(1)(a), 11, 18(1), 22Evidence Act, 1872 — Section 18(1)

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Tribunals and Commissions25 Oct 2013Allowed

Vagabond Skor Varberg Ab Vs S.P.A., M/S. Carrera S.P.A. And Registrar Of Trademarks

Intellectual Property Appellate Board · (2013) 3 MIPR 282

Trade Marks Act, 1999 — Section 2(1)(zg), 9, 11(1), 11(2), 11(3), 11(6), 18(1), 47, 57

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Tribunals and Commissions25 Oct 2013

Kishore Jain, Shri Chander Mohan Jain, Shri Anil Jain And Mrs. Manju Jain Vs Ruplal

Intellectual Property Appellate Board · (2014) 58 PTC 361 (IPAB)

Indian Penal Code, 1860 — Section 34, 418, 419, 420, 482, 486, 489Trade Marks Act, 1999 — Section 9, 11(a), 11(e),18(1), 17(1)(a), 31, 101,102, 103, 104, 144Code Of Criminal Procedure, 1973 — Section 482

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Tribunals and Commissions25 Oct 2013