COURT ARCHIVE

Intellectual Property Appellate Board judgments, 2014

45 judgments · page 2 of 3

Tribunals and Commissions10 Jul 2014Allowed

Montfort Services SDN BHD Vs USA Pro Limited

Intellectual Property Appellate Board · (2015) 61 PTC 536 (IPAB)

Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 10(1), 14, 14(2), 27, 27(ix)Trade Mark Rules, 2002 — Rule 6, 68Trade Marks Act, 1999 — Section 18, 18(1), 27(ix), 37, 38, 39, 40, 41, 42, 43, 44, 44(1), 44(2), 45, 45(4), 47, 57, 92

Tribunals and Commissions27 Jun 2014Disposed Of

Syntonix Pharmaceuticals, Inc.Vs Controller Of Patents & Designs

Intellectual Property Appellate Board · (2014) 06 IPAB CK 0009

Patents Act, 1970 — Section 16, 16(3)

Tribunals and Commissions23 Jun 2014Dismissed

Sangita Saha Vs Debashish Saha

Intellectual Property Appellate Board · (2014) 06 IPAB CK 0008

Trade Marks Act, 1999 — Section 9(1), 18

Tribunals and Commissions20 Jun 2014Allowed

Pasco Sports Vs Capital Sports Pvt. Ltd.

Intellectual Property Appellate Board · (2014) 06 IPAB CK 0007

Companies Act, 1956 — Section 46(1)(b)

Tribunals and Commissions20 Jun 2014Allowed

India International Vs Sureshkumar R. Vachhani

Intellectual Property Appellate Board · (2014) 06 IPAB CK 0004

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

Tribunals and Commissions20 Jun 2014Disposed Of

Darshan Kumar Vs Ranjit Kumar Sharma

Intellectual Property Appellate Board · (2014) 06 IPAB CK 0001

Indian Penal Code, 1860 — Section 420, 465, 467, 468, 471e Partnership Act, 1932 — Section 11, 14, 18, 18(1), 47, 57

Tribunals and Commissions18 Jun 2014Dismissed

Green Cross Holdings Vs Controller Of Patents

Intellectual Property Appellate Board · (2014) 2 MIPR 377

Patents Act, 1970 — Section 2(i)(j), 3(d), 3(e)

Tribunals and Commissions17 Jun 2014Disposed Of

In Re: Shyam Singh Vs

Intellectual Property Appellate Board · (2014) 06 IPAB CK 0003

Trade Marks Act, 1999 — Section 18(3), 57, 57(4)

Tribunals and Commissions06 Jun 2014Allowed

Telefonaktiebolaget LM Ericsson (Publ) Vs Controller General Of Patents Trademarks

Intellectual Property Appellate Board · (2014) 06 IPAB CK 0010

Patents Act, 1970 — Section 2(1)(j), 3(k), 14, 15

Tribunals and Commissions06 Jun 2014Allowed

Otsuka Pharmaceutical Co. Ltd. Vs Controller General Of Patents & Designs

Intellectual Property Appellate Board · (2014) 06 IPAB CK 0006

Patents Act, 1970 — Section 3(d), 3(e), 12, 15

Tribunals and Commissions06 Jun 2014Dismissed

Millennium Pharmaceuticals Vs Natco Pharma Ltd

Intellectual Property Appellate Board · (2014) 06 IPAB CK 0005

Patents Act, 1970 — Section 25(1)Limitation Act, 1963 — Section 5

Tribunals and Commissions28 May 2014Dismissed/ Disposed Of

Nikitasha Home Appliances Limited And Others Vs Pradeep Kapahi And Others

Intellectual Property Appellate Board · (2014) 2 MIPR 297

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade Marks Act, 1999 — Section 2(1)(y), 2(1)(ze), 3, 3(2), 9, 11, 18(4), 19, 20, 20(2), 20(2)(a), 21, 91

Tribunals and Commissions04 Apr 2014Allowed

S. Sudhakar Vs M/s. "GRB" Dairy Food Pvt. Ltd. And The Assistant Registrar Of Trademarks

Intellectual Property Appellate Board · (2014) 2 MIPR 186

Trade Marks Act, 1999 — Section 11(6), 11(7), 11(8), 11(9), 57

Tribunals and Commissions04 Apr 2014Dismissed

Hindustan Unilever Limited Vs Controller of Patents & Designs, The Deputy Controller Of Patents & Designs And Forbes Aquatech Ltd

Intellectual Property Appellate Board · (2014) 2 MIPR 197

Patent Rules, 2003 — Rule 55A, 57, 58(1), 58(2), 129, 137Patents Act, 1970 — Section 25, 25(2), 25(3)(a), 25(4), 117A, 137

Tribunals and Commissions21 Mar 2014Dismissed/Allowed

FDC Ltd. Represented By Its Joint Managing Director, Mr. Nandan M. Chandavarkar Vs Sanjeev Khandelwal And Assistant Controller Of Patents And Designs

Intellectual Property Appellate Board · (2014) 03 IPAB CK 0001

Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 11, 12(7), 14, 56, 56(4), 58(1), 126(2)Code Of Civil Procedure, 1908 — Order 11 Rule 5, Order 11 Rule 13, Order 19 Rule 3, Order 41 Rule 27Patents Act, 1970 — Section 3(d), 3(e), 10(1), 10(4), 10(4)(b), 25(2), 25(2)(a), 25(2)(c), 25(2)(f), 25(2)(g), 25(2)(j), 25(4), 57, 57(1), 59, 59(1), 59(2), 59(2)(c), 78, 107(d), 129

Tribunals and Commissions07 Mar 2014Allowed

Hewlett-Packard India Sales Pvt. Ltd Vs Bharat Bhogilal Patel And Controller Of Patents And Designs

Intellectual Property Appellate Board · (2014) 03 IPAB CK 0002

Tribunals and Commissions24 Feb 2014Disposed Of

Jones Investment Co. Inc (A Company Duly Organized And Existing Under The Laws Of The State Of Delaware, U.S.A.) Vs Nagarajan Srinivasan Trading As Vishnupriya Hosiery Mills And The Deputy Registrar Of Trademarks

Intellectual Property Appellate Board · (2014) 1 MIPR 377

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

Tribunals and Commissions20 Feb 2014Dismissed

M/s. Raptakos, Brett And Co. Ltd Vs M/s. Assam Chemical Pharmaceutical Pvt. Ltd

Intellectual Property Appellate Board · (2014) 02 IPAB CK 0003

Trade Marks Act, 1999 — Section 9(2)(a), 11(1), 11(2)(a), 11(3)(a), 12, 18

Tribunals and Commissions17 Feb 2014Disposed Of

A. Manickavel Trading As Bharathi Soap Works Vs P. Govardhanamma, Trading As Vijayalakshmi Soaps & Chemes And Registrar Of Trademarks, Office Of The Trade Marks Registry

Intellectual Property Appellate Board · (2014) 02 IPAB CK 0001

Tribunals and Commissions30 Jan 2014Disposed Of

F. Hoffmann-La Roche Ag Vs Asst. Controller Of Patents And Designs, Government Of India And

Intellectual Property Appellate Board · (2014) 01 IPAB CK 0003

Patent Rules, 2003 — Rule 60, 62Patents Act, 1970 — Section 8