Tribunals and Commissions28 Jun 2013Dismissed
Shivkumar Shankarrao Thakur, Mr. Shaktie And Mr. Girish Shankarrao Thakur Vs Jakir Hossain Trading And The Joint Registrar Of Trade Marks
Intellectual Property Appellate Board · (2013) 06 IPAB CK 0002
COURT ARCHIVE
Intellectual Property Appellate Board judgments, 2013
108 judgments · page 4 of 6
Tribunals and Commissions28 Jun 2013Allowed
Prem Prakash Electricals Vs Thakur Spare Parts & Anr.
Intellectual Property Appellate Board · (2013) 56 PTC 341 (IPAB)
Trade Marks Act, 1999 — Section 9, 9(2)(a), 9(1)(a), 9(1)(b), 57(4)
Tribunals and Commissions21 Jun 2013
M/s. Gillette India Limited Vs M/s. Harbans Lal Malhotra & Sons Pvt. Ltd. And The Registrar
Intellectual Property Appellate Board · (2013) 3 MIPR 103
Trade Marks Act, 1999 — Section 9, 9(1), 9(1)(a), 9(1)(b), 9(5), 9(5)(a), 11, 47(1)(a), 47(1)(b), 57Evidence Act, 1872 — Section 3Code Of Civil Procedure, 1908 — Order 13 Rule 2, Order 41 Rule 27, Order 39 Rule 1, Order 39 Rule 2
Tribunals and Commissions18 Jun 2013Allowed
Royal Orchid Hotels Limited Vs Registrar of Trade Marks And Kamat Hotel (India) Limited
Intellectual Property Appellate Board · (2013) 2 MIPR 322
Companies Act, 1956 — Section 20, 57Trade Marks Act, 1999 — Section 12, 12(3), 17, 33, 34
Tribunals and Commissions18 Jun 2013Allowed
M/s. Marc Enterprises Pvt. Ltd. Vs Gaurav Arya Proprietor And Registrar of Trade Marks Baudhik Sampada Bhavan
Intellectual Property Appellate Board · (2013) 06 IPAB CK 0005
Trade Marks Act, 1999 — Section 12(3)Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 12
Tribunals and Commissions12 Jun 2013Dismissed
Ranbaxy Laboraties Ltd. Vs Controller of Patents & Designs, The Assistant Controller of Patents & Designs And Syngenta Ltd.
Intellectual Property Appellate Board · (2013) 2 MIPR 259
Patent Act, 1970 — Section 25(2)(b), 25(2)(g), 25(2)(f), 25(3)(e)
Tribunals and Commissions10 Jun 2013Dismissed
Lupin Limited Vs Bentley & Remington Pvt. Limited And The Deputy Registrar of Trade Marks
Intellectual Property Appellate Board · (2013) 06 IPAB CK 0009
Tribunals and Commissions10 Jun 2013Dismissed
Hindustan Unilever Limited Vs Controller of Patents & Designs And The Asst. Controller of Patents & Designs
Intellectual Property Appellate Board · (2013) 06 IPAB CK 0008
Patent Act, 1970 — Section 21(j)
Tribunals and Commissions05 Jun 2013
NWL France Services SAS Vs Deputy Registrar of Trade Marks And M/S. K.B. Hiralal & Sons
Intellectual Property Appellate Board · (2013) 06 IPAB CK 0010
Trade Marks Act, 1999 — Section 92
Tribunals and Commissions03 Jun 2013Allowed
M/s. Amrutha Aromatics Vs M/s. N. Ranga Rao & Sons And The Registrar of Trade Marks
Intellectual Property Appellate Board · (2013) 06 IPAB CK 0013
Trade And Merchandise Marks Act, 1958 — Section 9, 11, 18
Tribunals and Commissions03 Jun 2013Dismissed
E.S.M. Erulappan Partner of The Firm E.S.M. Textiles Vs E.S.M. Guruswamy Trading as M/s. Shanti Textiles And Registrar of Trade Marks
Intellectual Property Appellate Board · (2013) 56 PTC 125 (IPAB)
Tamil Nadu General Sales Tax Act, 1959 — Section 57
Tribunals and Commissions03 Jun 2013Allowed
K.S. Raja Vs Registrar of Trade Marks, Tmt. Muthu Kani Thiravidakani Trading And Thiru Rakkappan Muthu Kani
Intellectual Property Appellate Board · (2013) 56 PTC 436 (IPAB)
Tribunals and Commissions31 May 2013Allowed
Enercon (India) Limited Vs Aloys Wobben
Intellectual Property Appellate Board · (2013) 56 PTC 412 (IPAB)
Patents Act, 1970 — Section 2(1)(j), 2(1)(ja), 3, 10, 58, 58(1), 59, 64, 64(1)(e), 64(1)(f), 117D, 140,
Tribunals and Commissions31 May 2013Allowed
Societe Des Produits Nestle Vs Swaraj Industrial And Domestic Appliances Pvt. Ltd., The Controller of General of Patents And The Sr. Examiner of Trademarks
Intellectual Property Appellate Board · (2013) 56 PTC 94 (IPAB)
Companies Act, 1956 — Section 3, 9, 11, 11(10), 11(2), 11(3), 18(1), 21, 91(1)
Tribunals and Commissions14 May 2013Dismissed
Mylan (Previous Matrix) Laboratories Limited Vs Pfizer Inc., OSI Pharmaceuticals Inc., F. Hoffman-La Roache Ltd. And The Controller of Patents
Intellectual Property Appellate Board · (2013) 05 IPAB CK 0002
Patents Act, 1970 — Section 8, 64(1)(j), 64(1)(m)
Tribunals and Commissions06 May 2013Disposed Of
Mahila Griha Udyog Lijjat Pappad Oracle Point Vs Lahejjat Tea And The Registrar of Trade Marks
Intellectual Property Appellate Board · (2013) 05 IPAB CK 0004
Indian Stamp Act, 1899 — Section 32, 33, 35Registration Act, 1908 — Section 49Trade Marks Act, 1999 — Section 92(2)
Tribunals and Commissions06 May 2013Dismissed
M/s. Lowenbrau Buttenheim Vs M/s. Lowenbrau Munchen
Intellectual Property Appellate Board · (2013) 56 PTC 197 (IPAB)
Trade Marks Act, 1999 — Section 11, 18, 32(b), 47(1)(a), 47(1)(b)
Tribunals and Commissions02 May 2013Dismissed
Euro-Celtique SA Vs Assistant Controller of Patents And Designs
Intellectual Property Appellate Board · (2013) 05 IPAB CK 0006
Patents Act, 1970 — Section 2(1)(g), 3(d), 3(e), 8, 10(4)
Tribunals and Commissions02 May 2013Dismissed
LML Limited Vs Bajaj Auto Limited
Intellectual Property Appellate Board · (2013) 2 MIPR 295
Companies Act, 1956 — Section 26(1), 26(1)(a)Patents Act, 1970 — Section 3(f), 10, 64(1), 64(1)(h)
Tribunals and Commissions30 Apr 2013
M/s. Mex Switchgears Pvt. Ltd. Vs M/s. Komax AG Industriestrasse And Registrar of Trade Marks
Intellectual Property Appellate Board · (2013) 04 IPAB CK 0009
Code Of Civil Procedure, 1908 — Order 6 Rule 17