CourtKutchehry.com

COURT ARCHIVE

Intellectual Property Appellate Board judgments, 2013

108 judgments · page 6 of 6

Tribunals and Commissions29 Jan 2013

Dr. P. Parikumar, The Light Eye Hospital, 39-D, Bypass Road, Dharmapuri-636701 And Dr. Samual Jk Abraham, C-16, Nsk Salai, Vadapalani, Chennai-600026 Vs Controller General Of Patents, Intellectual Property Building G.S.T. Road, Guindy, Chennai-600026 And The Deputy Controller Of Patents And Designs Intellectual Property Building, G.S.T. Road, Guindy, Chennai-600026

Intellectual Property Appellate Board · (2013) 01 IPAB CK 0002

Patents Act, 1970 — Section 7, 7(1A), 7(1B), 15, 54, 57(6), 134, 135, 138(4), 139, 142, 142(2), 142(3)
Read judgment
Tribunals and Commissions04 Jan 2013

M/S. Ambika Exports (P) Ltd., D-145, Phase--Iv, A, Focal Point, Ludhiana (Punjab) Vs M/S. Ambika Industrial Corporation, B-Xxxi-630, Janta Nagar, Ludhiana Also At E-260, Phase Iv, A-Focal Point, Ludhiana (Punjab)

Intellectual Property Appellate Board · (2013) 01 IPAB CK 0009

Code Of Criminal Procedure, 1973 — Section 91, 160Copyright Act, 1957 — Section 9, 11, 12, 18, 46, 47, 47(1)(a), 47(1)(b), 57, 57(2)Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
Read judgment
Tribunals and Commissions04 Jan 2013Dismissed

M/S. Pawan Kumar Sushil Kumar Agro(P) Ltd., 2601, Nai Basti, Naya Bazar, Delhi 110006 Vs M/S. Shriniwas Jhawar, Trading As M/S. Jai Hind Traders, 4099, 3rd Floor, Naya Bazar, Delhi 110006 And Registrar Of Trade Marks, The Registrar Of Trade Marks Registry Sector 14, Plot No. 32, Dwaraka, New Delhi

Intellectual Property Appellate Board · (2013) 1 MIPR 269

Trade And Merchandise Marks Act, 1958 — Section 9, 9(2)(a), 11, 11(1), 11(2)(a), 11(3), 12, 12(3), 17, 18, 18(1), 32, 47, 57, 100Trade Marks Act, 1999 — Section 46, 56Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 8
Read judgment