Intellectual Property Appellate Board Judgments 2013

Evidence Act, 1872 — Section 65(b), 101, 102Patents Act, 1970 — Section 7A, 8, 8(1), 8(2), 11A, 42(2), 43(1)(b), 59, 64, 64(1)(j), 78, 79, 79(1), 84, 117DLimitation Act, 1963 — Section 3

Read judgment

Tribunals and Commissions08 Aug 2013Allowed

Ajantha Pharma Limited Vs Allergan Inc., Allergan India Pvt. Ltd. And The Controller Of Patents

Intellectual Property Appellate Board · (2013) 08 IPAB CK 0004

Patents Act, 1970 — Section 3d, 3(e), 8, 8(2), 8(1)(a), 8(1)(b), 12(3), 64(1)(j), 64(1)(m)Patents Rules, 2003 — Rule 12, 12(3)

Read judgment

Tribunals and Commissions31 Jul 2013Allowed

M/S. Hab Pharmaceuticals & Research Limited Vs Vee Excel Drugs & Pharmaceuticals Pvt. Ltd., The Registrar Of Trade Marks Mumbai And The Registrar Of Trade Marks New Delhi

Intellectual Property Appellate Board · (2014) 57 PTC 123 (IPAB)

Read judgment

Tribunals and Commissions27 Jul 2013Dismissed

Enercon (India) Limited Vs Alloys Wobben

Intellectual Property Appellate Board · (2013) 07 IPAB CK 0002

Read judgment

Tribunals and Commissions25 Jul 2013Allowed

N. Ram Chandra Mission Vs Navneet Kumar Saxena And The Registrar Of Trade Marks Trade Marks Registry

Intellectual Property Appellate Board · (2013) 07 IPAB CK 0003

Income Tax Act, 1961 — Section 9, 11, 18, 23, 47, 57, 58, 80GSocieties Registration Act, 1860 — Section 4

Read judgment

Tribunals and Commissions19 Jul 2013Allowed

Enercon (India) Limited Vs Aloys Wobben

Intellectual Property Appellate Board · (2013) 07 IPAB CK 0004

Patents Act, 1970 — Section 2(1)(ja), 25, 58, 59, 64(h)

Read judgment

Tribunals and Commissions12 Jul 2013

M/S. P.K. Overseas Pvt. Ltd. Vs M/S. Krbl Ltd.

Intellectual Property Appellate Board · (2014) 57 PTC 129 (IPAB)

Trade Marks Act, 1999 — Section 9, 9(1), 9(1)(a), 9(1)(b), 11, 18(1), 31(1), 30(2), 30(2)(a), 32, 34, 95

Read judgment

Tribunals and Commissions12 Jul 2013

M/S. Three-N-Products Pvt. Ltd. Vs M/S. Dabur Ayurvet Limited

Intellectual Property Appellate Board · (2013) 07 IPAB CK 0013

Read judgment

Tribunals and Commissions12 Jul 2013

M/S. Pachranga International (Chander Group) Vs M/S. Pachranga International Pvt. Ltd. And Registrar Of Trade Marks, The Registrar Of Trademarks Registry

Intellectual Property Appellate Board · (2013) 07 IPAB CK 0006

Trade Marks Act, 1999 — Section 32Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2

Read judgment

Tribunals and Commissions12 Jul 2013

Parimal Shashikant Dasani Vs M/S. Paaneri And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 07 IPAB CK 0005

Trade Marks Act, 1999 — Section 9(2)(a), 11, 11(1)(a), 11(2), 11(11), 11(12), 18, 32, 47(1)(a)

Read judgment

Tribunals and Commissions08 Jul 2013

M/S. Aachi Masala Foods (P) Ltd. Vs S.D. Murali And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 55 PTC 315 (IPAB)

Administrative Tribunals Act, 1985 — Section 4, 22(3), 22(3)(a)Code Of Civil Procedure, 1908 — Section 11, 19, 19(6), 22(1), 22(2), 114, Order 47 Rule 1Patents Act, 1970 — Section 2(g), 2(u), 22

Read judgment

Tribunals and Commissions08 Jul 2013

M/S. Shreedhar Milk Foods Pvt. Ltd. Vs Mr. Vikas Tyagi And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 3 MIPR 75 : (2013) 55 PTC 247 (IPAB)

Trade Marks Act, 1999 — Section 2(d), 2(f), 8, 10(4), 23, 25, 28, 31, 31(1), 44, 47, 57, 59(3), 75, 75(e), 83, 84, 91, 92, 92(1), 92(2), 92(3), 94(e), 95, 95(2), 95(a), 97, 100, 108, 109, 109(1), 124, 124(4), 124(5), 127Patents Act, 1970 — Section 25, 25(i), 58, 64, 71(2), 115, 116, 117GCode Of Civil Procedure, 1908 — Section 151

Read judgment

Tribunals and Commissions05 Jul 2013Allowed