COURT ARCHIVE

Intellectual Property Appellate Board judgments, 2013

108 judgments · page 2 of 6

Tribunals and Commissions13 Oct 2013Allowed

Raish Chander Shukla Trading As M/S. Mohammad Sattar & Co. Vs Abdul Ghaffer Trading As M/S. Abdul Ghaffer & Co. And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 10 IPAB CK 0004

Trade Marks Act, 1999 — Section 11, 12, 18, 100

Tribunals and Commissions13 Oct 2013Allowed

Raj Kumar Gautam, Shri Naresh Kumar Gautam And M/S. Little Genius Toys Pvt. Ltd. Vs Ravi Kumar Trading As M/S. New Little Genius And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 10 IPAB CK 0003

Trade Marks Act, 1999 — Section 9, 9(1)(a), 11, 11(1), 12, 18, 18(1), 24, 47

Tribunals and Commissions13 Oct 2013Disposed Of

M/S. Bright Electricals Vs Sharda Rani Champa Lal Jain, Trading As M/S. Banson Cable And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 10 IPAB CK 0002

Trade Marks Act, 1999 — Section 9, 11, 12, 18

Tribunals and Commissions13 Oct 2013Allowed

Zydus Wellness Limited Vs Registrar Of Trade Marks And Altic Inc.

Intellectual Property Appellate Board · (2013) 10 IPAB CK 0001

Tribunals and Commissions09 Oct 2013Allowed

Harinarayan Mishrimal Marda Proprietor Of M/S. Anand D/B Mills Vs D.R. Mehta And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 10 IPAB CK 0015

Trade Marks Act, 1999 — Section 19, 47, 57, 125Copyright Act, 1957 — Section 24(3), 45(1)Trade Marks Rules, 2002 — Rule 24(3), 37

Tribunals and Commissions30 Sept 2013Dismissed

Raj Ratan Appliances (India) Vs Maya Appliances Pvt. Ltd. And The Deputy Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 09 IPAB CK 0001

Trade Marks Act, 1999 — Section 9, 11, 18, 20(1), 145Code Of Civil Procedure, 1908 — Order 6 Rue 14Trade Marks Rules, 2002 — Rule 25(1), 48(2)

Tribunals and Commissions20 Sept 2013Dismissed

Sunil Grover Vs Sharp Kabushiki Kaisha And Deputy Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 09 IPAB CK 0005

Trade Marks Act, 1999 — Section 12(1), 12(3), 78, 79Trade and Merchandise Rule, 1958 — Rule 51

Tribunals and Commissions20 Sept 2013Dismissed

M/S. Anuj Textiles Pvt. Limited Vs M/S. Anushree Textiles Pvt. Ltd.

Intellectual Property Appellate Board · (2013) 09 IPAB CK 0004

Trade Marks Act, 1999 — Section 9, 9(1)(a), 11, 11(1)(a), 11(1)(b), 18, 21, 47, 57

Tribunals and Commissions20 Sept 2013Allowed

M/S. Sun Pharmaceuticals Industries Limited Vs M/S. Optica Pharmaceuticals And Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 09 IPAB CK 0003

Tribunals and Commissions20 Sept 2013Allowed

M/S. K.L. Steels Pvt. Ltd. Vs M/S. Hans Metal Pvt. Ltd. And Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 09 IPAB CK 0002

Trade Marks Act, 1999 — Section 9(2)(a), 11(1), 11(2), 11(3), 11(10), 57(2)

Tribunals and Commissions13 Sept 2013Allowed

M/S. Nirmal Industrial Controls Pvt. Ltd. Vs Nirma Chemical Works Pvt. Ltd., Nirma Limited Company Incorporated Under The Companies Act And The Registrar Of Trade Marks The Trade Marks Registry, National Chambers

Intellectual Property Appellate Board · (2013) 3 MIPR 207

Trade Marks Act, 1999 — Section 9(1)(a), 11(3), 18, 18(1), 28, 28(1), 29, 32, 34, 46, 47(1)(a), 47(1)(b), 56, 57(2), 92, 100

Tribunals and Commissions13 Sept 2013Dismissed

Mylan (Previously Matrix) Laboratories Limited Vs Pfizer Inc. & Ors.

Intellectual Property Appellate Board · (2013) 56 PTC 490 (IPAB)

Patents Act, 1970 — Section 8Trade Marks Act, 1999 — Section 64(1)(j)Code Of Civil Procedure, 1908 — Order 47 Rule 1

Tribunals and Commissions13 Sept 2013

Highway Industries Limited Vs Darshan Singh And Deputy Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 09 IPAB CK 0011

Code Of Civil Procedure, 1908 — Section 5, Order 22 Rule 9Limitation Act, 1963 — Section 5

Tribunals and Commissions13 Sept 2013Allowed

Rajiv Jain Vs Dinesh Kumar Agarwal, The Controller Of Patents And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2014) 58 PTC 341 (IPAB)

Trade Marks Act, 1999 — Section 2(1)(x), 4(2), 11, 30(2)(e), 45, 46, 47, 54(4), 57, 107, 125, 125(1)

Tribunals and Commissions13 Sept 2013Disposed Of

Glenmark Pharmaceuticals Ltd. Vs Abicee Pharmaceuticals Pvt. Ltd. And Mr. M.C. Gupta

Intellectual Property Appellate Board · (2013) 09 IPAB CK 0009

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

Tribunals and Commissions13 Sept 2013Allowed

Shaligram D. Anand, Mr. Davenra S. Anand, Mrs. Jyoti Anand & Devenra Anand Huf Vs Sanjay Kanodia And Registrar Of Trade Marks Office Of The Trade Marks Registry Kolkatta

Intellectual Property Appellate Board · (2013) 09 IPAB CK 0008

Trade Marks Act, 1999 — Section 9(1)(a), 9(2)(a), 11(1)(a), 12, 18(1), 29(1), 34, 57(1)

Tribunals and Commissions13 Sept 2013Allowed

Sudheer Bahl Vs Khyber Restaurant & Anr.

Intellectual Property Appellate Board · (2013) 09 IPAB CK 0007

Trade Marks Act, 1999 — Section 9(2)(a), 11(1)(b), 11(3)(a), 11(10), 12, 18(1), 47, 57, 57(1), 57(2), 5125

Tribunals and Commissions13 Sept 2013Dismissed

M/S. Dejamus Assets Limited Vs M/S. Casio Keisanki Kabushiki Kaisha And The Deputy Registrar Of Trade Marks Trade Marks Registry

Intellectual Property Appellate Board · (2013) 09 IPAB CK 0006

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

Tribunals and Commissions10 Sept 2013Allowed

Gulf Gate Hair Care Hair Fixing Pvt. Ltd. Vs Brothers Gulf Gate Hair Care Centre

Intellectual Property Appellate Board · (2013) 09 IPAB CK 0014

Trade Marks Act, 1999 — Section 9(2)(a), 11, 11(1), 11(1)(a)(b), 11(2)(a)(b)Copyright Act, 1957 — Section 45(1)Trade Marks Rules, 2002 — Rule 24, 37, 37(1), 37(2), 39

Tribunals and Commissions28 Aug 2013Dismissed

M/S. Tarak Chandra Roy Trading As Tanmary Biri Factory Vs Jiatubhai Patel Proprietor Of M/S. Jitubhai Patel

Intellectual Property Appellate Board · (2013) 08 IPAB CK 0001

Trade Marks Act, 1999 — Section 11Copyright Act, 1957 — Section 45(1)Central Excise Rules, 1944 — Rule 37(2), 93