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Intellectual Property Appellate Board judgments

1,150 judgments · page 11 of 58

Tribunals and Commissions06 Mar 2015Dismissed

Suresh Kumar Oswal Jain Vs Bir Prakash

Intellectual Property Appellate Board · (2015) 62 PT C50 (IPAB) (2015) 2 RCR (Civil) 861

Trade Mark Rules, 2002 — Rule 50(2)Code Of Civil Procedure, 1908 — Section 11Trade Marks Act, 1999 — Section 9, 11, 18(1), 33, 50(2), 56
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Tribunals and Commissions20 Feb 2015Partly Allowed

Qualcomm Incorporate Vs Assistant Director Of Income Tax

Intellectual Property Appellate Board · (2015) 168 TTJ (Delhi) 689

Income Tax Act, 1961 — Section 2, 9, 9(1)(vi), 9(1)(vi)(b), 9(1)(vi)(c), 9(1)(vii), 9(1)(vii)(c), 44BB, 65, 66, 92B, 143(3), 144C(13), 234B, 234D, 271(1)(c)Copyright Act, 1957 — Section 2(ffc), 2(ffb), 2(fie), 2(o), 13, 14, 14(1), 14(b), 63
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Tribunals and Commissions22 Jan 2015

Heinz Italia Spa Vs Stokely-Van Camp INC

Intellectual Property Appellate Board · (2015) 62 PTC 410 (IPAB)

Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 14Patents (Appeals And Applications To The Intellectual Property Appellate Board) Rules, 2011 — Rule 3Intellectual Property Appellate Board (Patents Procedure) Rules, 2010 — Rule 16
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