COURT ARCHIVE

Intellectual Property Appellate Board judgments, 2021

38 judgments · page 2 of 2

Tribunals and Commissions12 Jan 2021Allowed

M/S Bombay Sewing Machine Co. Vs Waman

Intellectual Property Appellate Board · (2021) 01 IPAB CK 0020

Trade Marks Act, 1999 — Section 11, 18, 32, 47, 47(1)(a), 47(1)(b), 57, 57(2), 109Trade Marks Rules, 2002 — Rule 37