Tribunals and Commissions25 Aug 2020Dismissed
Red Bull Ag Vs Reddy's Laboratories Limited And Ors.
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0011
Trade Marks Act, 1999 — Section 47, 47(1)
COURT ARCHIVE
Intellectual Property Appellate Board judgments, 2020
97 judgments · page 4 of 5
Tribunals and Commissions25 Aug 2020Allowed
Nokia Corporation Vs Registrar Of Trademarks
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0007
Trade Marks Act, 1999 — Section 11, 11(6), 11(8), 91, 29(4), 29(7), 29(8), 29(9)Code Of Civil Procedure, 1908 — Order 41 Rule 27
Tribunals and Commissions25 Aug 2020Allowed
Bayer Aktiengesellschaft Vs Controller Of Patent & Designs
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0003
Patents Act, 1970 — Section 3(d), 3(d),14, 15, 16, 16(1), 16(2), 16(3)
Tribunals and Commissions25 Aug 2020Allowed
Nippon Soda Co. Ltd. Vs Controller General Of Patents, Designs And Trademarks And Ors.
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0002
Patents Act, 1970 — Section 3, 10, 15, 16, 43(2), 59(1)
Tribunals and Commissions21 Aug 2020Dismissed
Mandom Corp. And Ors. Vs Fem Care Pharma Ltd. And Ors.
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0019
Code Of Civil Procedure, 1908 — Section 11Trade And Merchandise Marks Act, 1958 — Section 46Trade Marks Act, 1999 — Section 1(2), 2(zb), 2(2), 2(zb), 9, 11, 11(1), 12, 125, 18, 18(1), 32, 47, 47(1), 57, 57(2)
Tribunals and Commissions21 Aug 2020Dismissed
Pfizer Products Inc. Vs Controller Of Patent & Designs
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0017
Patents (Amendment) Act, 2005 — Section 8(2)Patents Act, 1970 — Section 2(1), 2(1), 2(t), 3, 3(d), 3(d)), 3(i), 5(2), 8(1), 8(2), 13 (1), 13(1), 13(3), 14, 15, 25, 25(1), 25(2), 46(2), 48, 53, 59, 77(1), 117, 117APatents Rules, 2003 — Rule 12(3)
Tribunals and Commissions21 Aug 2020Allowed
Topy Kogyo Kabushiki Kaisha Vs Assistant Controller Of Patents & Designs
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0013
Patents Act, 1970 — Section 2(1), 2(1)(ja), 11A
Tribunals and Commissions21 Aug 2020Allowed
Bloomberg Finance L.P. Vs Bloomberg Developers Pvt. Ltd.
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0010
Tribunals and Commissions21 Aug 2020Allowed
Alibaba Group Holding Limited Vs Registrar Of Trademark
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0009
Trade Marks Act, 1999 — Section 11(1), 18, 91Trade Marks Rules, 2017 — Rule 36(1)
Tribunals and Commissions21 Aug 2020Allowed
Rubicon Research Pty Ltd. Vs Controller General Of Patents, Designs And Trademarks And Ors.
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0005
Indian Patents Act, 1970 — Section 11B(1), 53(2), 60, 61, 62, 78, 142(4)General Clauses Act, 1897 — Section 21Patents Act, 1977 — Section 2(d), 2(f), 28(3), 92(1), 92(2)
Tribunals and Commissions15 Aug 2020Allowed
Shivkumar Shankarrao Thakur And Ors. Vs Yogesh Shashikumar Savadekar And Ors.
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0004
Trade Marks Act, 1999 — Section 91Code Of Criminal Procedure, 1973 — Section 517, 520Metropolis Local Amendment Act, 1855 — Section 76
Tribunals and Commissions07 Aug 2020Allowed
Stempeutics Research Pvt. Ltd. Vs Assistant Controller Of Patent & Designs
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0020
Patents Act, 1970 — Section 2(1), 3, 3(e), 3(j), 7(2), 10(4), 12, 13(1), 15Patents Rules, 2003 — Rule 10
Tribunals and Commissions07 Aug 2020Allowed
Pharmacyclics, Llc Vs Controller Of Patents, Designs Trademark And Geographical Indications Office And Ors.
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0018
Patents Act, 1970 — Section 25(2), 25(3), 25(4), 56, 62(4), 117APatents Rules, 2003 — Rule 55(A), 57, 58, 59, 60, 61, 62, 62(4)
Tribunals and Commissions07 Aug 2020Allowed
Hindustan Unilever Limited Vs Registrar Of Trademarks
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0016
Trade Marks Act, 1999 — Section 18(4), 18(5), 91Trade Marks Rules, 2017 — Rule 36, 36(1)
Tribunals and Commissions07 Aug 2020Dismissed
Parker Hannifin France Sas. Vs Kanwar Sachdeva And Ors.
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0012
Trade Marks Act, 1999 — Section 2(1), 9, 9(2), 11, 11 (1), 11 (10), 11 (3), 11(1), 11(2), 11(3), 18(4), 30(1), 47, 47(1), 57, 57(2)
Tribunals and Commissions07 Aug 2020
Halal Guys Inc. Vs Registrar Of Trademarks
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0008
Trade Marks Act, 1999 — Section 2(2), 2(m), 2(z), 2(zb), 2(zg), 9, 9 (1), 9(1)
Tribunals and Commissions07 Aug 2020Allowed
ITC Limited Vs Golden Tabacco Limited And Ors.
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0006
Trade Marks Act, 1999 — Section 47, 47(1)(a), 47(1)(b), 57Evidence Act, 1872 — Section 65(2), 65B(4)Trade And Merchandise Marks Act, 1958 — Section 21
Tribunals and Commissions27 Jul 2020Allowed
Khind-Mistral Industries Sdn Bhd Vs Registrar Of Trademarks
Intellectual Property Appellate Board · (2020) 07 IPAB CK 0009
Trade Marks Act, 1999 — Section 9(1)(a), 18(5)
Tribunals and Commissions27 Jul 2020Allowed
Sparx Group Co. Ltd. Vs Senior Examiner Of Trade Marks
Intellectual Property Appellate Board · (2020) 07 IPAB CK 0003
Trade Marks Act, 1999 — Section 11, 11(1)(a), 11(1)(b), 12, 91
Tribunals and Commissions20 Jul 2020Dismissed
Novertis Ag Vs Controller General Of Patens, Designs And Trade Marks And Ors.
Intellectual Property Appellate Board · (2020) 07 IPAB CK 0010
Patents Act, 1970 — Section 25(2), 77Patents Rules, 2003 — Rule 57, 58, 59, 60, 61, 62, 62(4), 137, 138