Tribunals and Commissions24 Dec 2020
M/S. Jss Ventures Vs Mr.Kunwarpreet Singh Juneja
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0012
Trademark Act, 1999 — Section 11(10)(ii), 47, 57
COURT ARCHIVE
Intellectual Property Appellate Board judgments, 2020
97 judgments · page 2 of 5
Tribunals and Commissions24 Dec 2020Allowed
4sc Ag Fraunhoferstrasse 22 Vs Controller Of Patents
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0009
Indian Patents Act, 1970 — Section 15, 21(1), 39(1), 117A, 135, 135(3)Patents Rules, 2003 — Rule 57, 137
Tribunals and Commissions24 Dec 2020Allowed
Intervet International B.V Vs Deputy Controller Of Patents And Designs
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0007
Indian Patents Act, 1970 — Section 2(1)(ja), 14, 15, 117A
Tribunals and Commissions23 Dec 2020Allowed
Britannia Industries Ltd. Vs Rakesh Kumar Jain, Vijaykumar Jain
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0035
Trade Mark Act, 1999 — Section 2(1)(zg), 9(1), 11(1), 11(2), 11(3), 11(10), 11(6)(i), 11(6)(ii), 11(6)(iii), 11(6)(v), 11(6)(iv), 11()11(7), 12, 18, 29, 47(1)(a), 47(1)(b), 57
Tribunals and Commissions23 Dec 2020Allowed
Mindtree Limited Vs Registrar Of Trade Marks
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0026
Trade Marks Act, 1999 — Section 9, 9(1)
Tribunals and Commissions22 Dec 2020Allowed
Rpg Enterprises Limited Vs Ramji Prasad Gupta
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0032
Trade Marks Act, 1999 — Section 2(1)(zg), 7, 11(1), 11(2), 11(3), 11(4), 11(10), 11(10)(ii), 18, 18(1), 32, 35, 47(1)(a), 47(1)(b), 57, 57(2)
Tribunals and Commissions22 Dec 2020Allowed
Rpg Enterprises Limited Vs R.Paramaguru
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0029
Trade Marks Act, 1999 — Section 2(1)(zg), 7, 11, 11(1), 11(2), 11(3), 11(4), 11(10), 11(10)(ii), 12, 18, 18(1), 32, 35, 57, 57(2)
Tribunals and Commissions22 Dec 2020Allowed
Gac Franchise Brands Llc Vs Registrar Of Trademarks
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0020
Trade Marks Act, 1999 — Section 9, 9(1)(a), 9(1()(b), 11, 85, 91(1)
Tribunals and Commissions21 Dec 2020Dismissed
Tufts University Vs Assistant Controller Of Patents And Designs
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0011
Indian Patents Act, 1970 — Section 2(1)(j), 10(5), 15, 16, 117A
Tribunals and Commissions21 Dec 2020Allowed
Alstom Technology Limited Vs Controller General Of Patents, Designs, And Trade Mark
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0010
Indian Patents Act, 1970 — Section 12, 13, 14, 15, 117A
Tribunals and Commissions21 Dec 2020Allowed
Upl Limited Vs Controller General Of Patents, Designs
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0008
Indian Patents Act, 1970 — Section 2(1)(ja), 2(h), 3, 3(e), 15, 57, 59, 117A
Tribunals and Commissions21 Dec 2020Allowed
Kyoto University Vs Assistant Controller Of Patents And Designs
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0006
Indian Patents Act, 1970 — Section 2(1)(j), 3(d), 3(3(b), 3(3)(j), 3(i), 3(3)(i), 15, 57, 59, 117A
Tribunals and Commissions16 Dec 2020
M/S. F.K. Bearing Group Co. Ltd. Vs M/S. Modern Machinery Stores
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0022
Indian Copyright Act, 1957 — Section 40Trade Marks Act, 1999 — Section 2(1)(h), 9, 9(2)(a), 11, 11(1)(a), 11(3)(a), 18(4), 30(1) (a), 30(1)(b), 57(2), 57Trade Marks Rules, 2017 — Rule 33, 37
Tribunals and Commissions14 Dec 2020Allowed
M/S. Intel Corporation Vs M/S. Maple Cybertech Informatics Pvt.Ltd.
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0028
Trade Marks Act, 1999 — Section 2(1)(zg), 9(1), 11(1), 11(2), 11(3), 11(10), 18, 29, 47(1)(a), 91Code Of Civil Procedure, 1908 — Order 12 Rule 2A(1)
Tribunals and Commissions08 Dec 2020Allowed
Hettich-Oni Gmbh & Co. Kg Vs Controller Of Patents And Design
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0003
Indian Patents Act, 1970 — Section 15, 117APatents Rule, 2003 — Rule 20(3)(b), 28(7)
Tribunals and Commissions04 Dec 2020Dismissed
Exxonmobil Chemical Patents Inc. Vs Controller Of Patents
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0005
Indian Patents Act, 1970 — Section 5, 10(4), 10(5), 15, 16, 16(1), 117A
Tribunals and Commissions04 Dec 2020Allowed
Pharmatop Scr. Vs Controller Of Patents & Designs And Ors
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0004
Indian Patents Act, 1970 — Section 3(d), 3(e), 3(f), 10(4), 12, 13, 14, 15, 25(2), 25(4), 25(2)(b), 25(2)(e), 25(2)(f), 25(2)(h), 25(2)(g), 43(2), 73Evidence Act, 1872 — Section 101, 102Patents Rules, 2003 — Rule 28, 28(7), 55, 56, 57, 58, 59, 60, 61, 62, 62(5)
Tribunals and Commissions04 Dec 2020Allowed
Huawei Technologies Co., Ltd. Vs Controller General Of Patents & Designs
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0002
Indian Patents Act, 1970 — Section 2(1)(j), 15, 59, 73(4), 117A
Tribunals and Commissions04 Dec 2020Allowed
Sassoon Fab International Pvt. Ltd. Vs Sanjay Garg
Intellectual Property Appellate Board · (2020) 12 IPAB CK 0001
Trademark Act, 1999 — Section 9, 9(1)(b), 57, 142
Tribunals and Commissions09 Nov 2020Allowed
Jina Pharmaceuticals Vs Assistant Controller Of Patents & Designs
Intellectual Property Appellate Board · (2020) 11 IPAB CK 0004
Indian Patents Act, 1970 — Section 2(1)(ja), 2(1)(j), 3(i), 15, 59, 26(1), 117A, 142