COURT ARCHIVE

Intellectual Property Appellate Board judgments, 2014

45 judgments · page 3 of 3

Tribunals and Commissions24 Jan 2014Allowed

M/S. Sarkar Soap Factory Vs M/S. Sree Ma Soap Factory

Intellectual Property Appellate Board · (2014) 1 MIPR 212

Code Of Criminal Procedure, 1973 — Section 156(3)Trade Marks Act, 1999 — Section 3b, 9, 9(1)(a), 9(2)(a), 11, 11(1)(a), 11(1)(b), 18(1)

Tribunals and Commissions23 Jan 2014Allowed

Intellectual Property Appellate Board · (2014) 01 IPAB CK 0005

Patents (Amendment) Act, 2005 — Section 2(i)(j)(a)Patents Act, 1970 — Section 15

Tribunals and Commissions20 Jan 2014Disposed Of

Intellectual Property Appellate Board · (2014) 01 IPAB CK 0001

Patents Rules, 2003 — Rule 55, 129Indian Patents Act, 1970 — Section 14, 15, 25(i)(g), 25(1), 25(1)(g)

Tribunals and Commissions03 Jan 2014Disposed Of

Intellectual Property Appellate Board · (2014) 57 PTC 565 (IPAB)

Trade Marks Act, 1999 — Section 9(1), 11(1), 11(2), 18, 18(2), 20, 20(1), 20(2), 22

Tribunals and Commissions03 Jan 2014Allowed

Intellectual Property Appellate Board · (2014) 57 PTC 562 (IPAB)

Trade Marks Act, 1999 — Section 9, 11