Intellectual Property Appellate Board Judgments 2013

Tribunals and Commissions30 Apr 2013Allowed

M/s. Jaguar Cars Limited Vs M/s. Manufacture Des Montres Jaguar S.A. And Deputy Registrar of Trademarks

Intellectual Property Appellate Board · (2013) 2 MIPR 187

Trade Marks Act, 1999 — Section 8(1), 9, 11, 11(10)(ii), 21

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Tribunals and Commissions30 Apr 2013Dismissed

M/s. Neon Laboratories Ltd. Vs Assistant Registrar of Trade Marks And M/s. Medical Technologies Ltd.

Intellectual Property Appellate Board · (2013) 56 PTC 202 (IPAB)

Arbitration And Conciliation Act, 1996 — Section 21(1)

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Tribunals and Commissions26 Apr 2013Allowed

M/s. Haldiram (India) Pvt. Ltd. And Ors. Vs Registrar of Trade Marks And Ors.

Intellectual Property Appellate Board · (2013) 2 MIPR 273

Trade Marks Act, 1999 — Section 11(1)(a), 11(1)(b), 18, 24, 30(1)(d), 46, 47(1)(b), 56, 83, 84, 84(2), 84(4), 84(5), 92, 107(1)Trade Marks Rules, 2002 — Rule 4, 6Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 16

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Tribunals and Commissions24 Apr 2013Dismissed

Societe Des Produits Nestle S.A. And Ors. Vs Registrar Of Trade Marks And Ors.

Intellectual Property Appellate Board · (2013) 2 MIPR 80

Trade Marks Act, 1999 — Section 11, 11(1)(a), 12, 18, 34, 100, 159(4)

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Tribunals and Commissions15 Apr 2013Dismissed

Good Food Group Vs Assistant Registrar Of Trade Marks And Suresh Kumar, Trading As M/S. Suresh Kumar & Co.

Intellectual Property Appellate Board · (2013) 04 IPAB CK 0004

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Tribunals and Commissions05 Apr 2013Dismissed

M/S. Thalappakattu Biriyani & Fast Food Vs M/S. Thalappakatti Ananda Vilas Biriyani Hotel And The Deputy Registrar Of Trade Marks, Trade Marks Registry

Intellectual Property Appellate Board · (2013) 04 IPAB CK 0008

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Tribunals and Commissions05 Apr 2013

Itc Limited Vs Registrar Of Trade Marks & Anr.

Intellectual Property Appellate Board · (2013) 55 PTC 169 (IPAB)

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Tribunals and Commissions05 Apr 2013

Sugen Inc. And Pharmacia & Upjohn Company Llc Vs Controller General Of Patents, Design, Trademark And Geographical Indications, Patent Office And Cipla Ltd.

Intellectual Property Appellate Board · (2013) 55 PTC 562 (IPAB)

Patents Act, 1970 — Section 25(2), 25(2)(b), 25(2)(d), 25(2)(e), 25(2)(f), 25(2)(h), 25(3) (c), 25(3)(b), 25(3)(c), 25(4)Code Of Civil Procedure, 1908 — Order 39

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Tribunals and Commissions05 Apr 2013Dismissed

M/S. Mandom Corporation Vs M/S. Fem Care Pharma Limited

Intellectual Property Appellate Board · (2013) 2 MIPR 201 : (2013) 55 PTC 186 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 18(1), 27(1), 46(1)(b), 47(1)(a), 47(1)(b), 47, 57(1)Constitution Of India, 1950 — Article 226

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Tribunals and Commissions08 Mar 2013Allowed

Thomson Reuters Global Resources Vs Controller General Of Patents, Designs & Trade Marks, The Assistant Controller Of Patents And Designs And The Examiner Of Patents And Designs

Intellectual Property Appellate Board · (2013) 2 MIPR 211

Patent Act, 1970 — Section 3(k)

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Tribunals and Commissions08 Mar 2013Dismissed

M/S. Tvs Motor Co. Ltd. Vs Baja Auto Ltd.

Intellectual Property Appellate Board · (2013) 03 IPAB CK 0002

Evidence Act, 1872 — Section 45Trade Marks Act, 1999 — Section 92(1)

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Tribunals and Commissions08 Mar 2013Dismissed

Allied Blenders & Distilleries Pvt. Ltd. And Ors. Vs John Distillers Limited And Ors.

Intellectual Property Appellate Board · (2013) 2 MIPR 54 : (2013) 56 PTC 78 (IPAB)

Trade Marks Act, 1999 — Section 2(a), 17, 83Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 14

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Tribunals and Commissions07 Mar 2013Dismissed

Bhupinder Jain Vs Sachdeva & Sons Industries Pvt. Ltd.

Intellectual Property Appellate Board · (2013) 54 PTC 204 (IPAB) : (2013) 3 RCR (Civil) 394

Transfer Of Property Act, 1882 — Section 53Code Of Civil Procedure, 1908 — Order 41 Rule 27

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Tribunals and Commissions07 Mar 2013

Double Coin Holdings Limited Vs Trans Tyres (India) Pvt. Ltd. And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2013) 03 IPAB CK 0006

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

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Tribunals and Commissions07 Mar 2013Allowed

Kitply Industries Limited Vs Binod Kumar Golchha

Intellectual Property Appellate Board · (2013) 03 IPAB CK 0005

Trade Marks Act, 1999 — Section 9, 11, 11(3), 18

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Tribunals and Commissions07 Mar 2013Allowed

M/S. Kaira District Co-Operative Milk Producers' Union Limited Amul Dairy Vs Deputy Registrar Of Trade Marks Office Of The Trade Marks Registry 'Baudhik Sampada Bhawan', Registrar Of Trade Marks Office Of The Trade Marks Registry 'Baudhik Sampada Bhawan' And M/S. The Ichhamati Co-Operative Milk Producers' Union Limited

Intellectual Property Appellate Board · (2013) 1 MIPR 384

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Tribunals and Commissions04 Mar 2013Dismissed

Bayer Corporation Vs Union Of India, The Controller Of Patents And Natco Pharma Limited

Intellectual Property Appellate Board · (2013) 2 MIPR 97

Patents Act, 1970 — Section 2(1)(l), 2(1)(j), 82, 83, 83(1), 83(1) (d), 83(1)(f), 83(1)(a), 83(1)(b), 83(1)(c), 83(1)(e), 83(1)(g), 83(a), 83(b), 83(c), 84, 84(1), 84(1)(a), 84(1)(c), 84(1)(a), 84(1)(c), 84(2), 84(3), 84(4), 84(5), 84(6), 84(6) (iii), 84(6) (iv), 84(6)(i), 84(6)(iv), 84(7), 84(7)(a)(ii), 84(7)(e), 84(7)(a)(iv), 84(7)(d), 84(7)(iii), 85, 86, 86(2), 87(1), 87(2), 87(3), 87(4), 89, 90, 90(1), 90(2), 93, 94Patents Rules, 2003 — Rule 129

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Tribunals and Commissions22 Feb 2013Dismissed

Bayer Aktiengesellschaft Vs Union Of India And Ors.

Intellectual Property Appellate Board · (2013) 02 IPAB CK 0001

Patents Act, 1970 — Section 2(m), 5(1)(a), 10(5), 15, 16, 46(2), 57

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Tribunals and Commissions08 Feb 2013Dismissed

Relaxo Footwears Limited And Ors. Vs Bata India Limited And Ors.

Intellectual Property Appellate Board · (2013) 02 IPAB CK 0002

Evidence Act, 1872 — Section 65BTrade Marks Act, 1999 — Section 9, 11, 11(1), 11(3), 18, 47, 47(1)(a), 47(1)(b), 57, 124

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Tribunals and Commissions29 Jan 2013

Enercon (India) Limited Vs Aloys Wobben

Intellectual Property Appellate Board · (2013) 1 MIPR 287

Evidence Act, 1872 — Section 115, 117Patents Act, 1970 — Section 10(4), 117A, 117C, 117D, 13, 140, 2(1)(j), 2(1)(ja), 21(a)(i), 22, 3, 59, 64, 64(1)(f)

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Intellectual Property Appellate Board judgments, 2013