Tribunals and Commissions09 Nov 2020Allowed
Stiefel Research Australia Pty Ltd. Vs Controller Of Patents
Intellectual Property Appellate Board · (2020) 11 IPAB CK 0001
Indian Patents Act, 1970 — Section 2(1)(ja), 2(1)(j), 13, 15, 117A
COURT ARCHIVE
Intellectual Property Appellate Board judgments
1,150 judgments · page 5 of 58
Tribunals and Commissions27 Oct 2020Allowed
University Of Copenhagen Vs Controller Of Patents
Intellectual Property Appellate Board · (2020) 10 IPAB CK 0008
Indian Patents Act, 1970 — Section 3(j), 3(c), 10, 10(5), 15, 11B(1)(3), 12, 13, 117A
Tribunals and Commissions27 Oct 2020Allowed
Esco Corporation Vs Controller Of Patents & Designs
Intellectual Property Appellate Board · (2020) 10 IPAB CK 0004
Patents Act, 1970 — Section 3, 7, 10, 10(5), 117A, 15, 16, 16(1), 16(3), 21
Tribunals and Commissions27 Oct 2020Allowed
Tony Mon George Vs Controller General Of Patents, Designs & Trademarks And Ors.
Intellectual Property Appellate Board · (2020) 10 IPAB CK 0003
Patents Act, 1970 — Section 2(1), 3, 3 (i), 3(c), 3(d), 3(f), 3(i), 5, 10(5), 11, 117A, 11A, 14, 15, 57, 57(6), 59, 59(1)
Tribunals and Commissions27 Oct 2020Allowed
Dow Agrosciences Llc Vs Controller Of Patents, Baudhik Sampada Bhawan
Intellectual Property Appellate Board · (2020) 10 IPAB CK 0002
Indian Patents Act, 1970 — Section 6, 7, 7(2), 117A, 134, 135Patents Rules 2003 — Rule 10, 20, 23(1), 51Constitution Of India, 1950 — Article 27
Tribunals and Commissions21 Oct 2020Allowed
LG Electronics Inc. Vs Assistant Controller Of Patent And Designs And Ors.
Intellectual Property Appellate Board · (2020) 10 IPAB CK 0006
Patents Act, 1970 — Section 15, 23(4), 117APatents Rules, 2003 — Rule 6(6), 28(7)
Tribunals and Commissions12 Oct 2020
Prism Cement Ltd. Vs Controller Of Patents And Designs Bouddhik Sampada Bhavan
Intellectual Property Appellate Board · (2020) 10 IPAB CK 0007
Patents Act, 1970 — Section 2(1), 3, 4, 57, 59, 117APatents Rules, 2003 — Rule 57, 58, 59, 60, 61, 62, 63, 81
Tribunals and Commissions12 Oct 2020Allowed
Hawar Technologies Limited Vs Assistant Controller Of Patents
Intellectual Property Appellate Board · (2020) 10 IPAB CK 0005
Patents Act, 1970 — Section 2(1), (1)(ja), 10(4), 10(5), 15, 73(4), 77(1), 77(1)(g), 117APatent Rules, 2003 — Rule 28(3), 28(7)
Tribunals and Commissions12 Oct 2020Allowed
Lifesaver Ip Limited Vs Assistant Controller Of Patents And Designs
Intellectual Property Appellate Board · (2020) 10 IPAB CK 0001
Patents Act, 1970 — Section 14, 15, 80, 117APatents Rules, 2003 — Rule 28(7), 129, 129A
Tribunals and Commissions29 Sept 2020
Novertis Ag Vs Controller General Of Patens, Designs And Trade Marks And Ors.
Intellectual Property Appellate Board · (2020) 09 IPAB CK 0005
Patents Act, 1970 — Section 2(1), 3(d), 3(d), 8, 10, 25(2), 25(3), 25(4), 29, 30, 31, 32, 33, 34, 43(2), 117A, 11A, 13(1), 14, 142, 142 (2), 142(3)Patents Rules, 2003 — Rule 20, 21, 7(2), 24B, 24C, 55, 55A, 56(4), 57, 58, 59, 60, 62, 62(4), 80, 129A, 130, 137, 138
Tribunals and Commissions29 Sept 2020Allowed
Pharmacyclics, Llc Vs Controller General Of Patents, Designs Trademarks And Geographical Indications And Ors.
Intellectual Property Appellate Board · (2020) 09 IPAB CK 0003
Patents Act, 1970 — Section 2(1), 3(d), 8, 11A, 25, 25 (4), 25(2), 25(3), 25(4), 43(2), 64(1), 64(h), 73, 117APatents Rules, 2003 — Rule 55A, 56, 57, 58, 59, 60, 62, 62(1), 62(4), 62(5), 64(2), 129A, 137, 138
Tribunals and Commissions22 Sept 2020Allowed
Eveready Industries India Limited Vs Kamlesh Chadha
Intellectual Property Appellate Board · (2020) 09 IPAB CK 0004
Trade Marks Act, 1999 — Section 9, 11(3), 11, 11(1), 11(2), 11(a), 12, 12(1), 12(3), 154, 18, 2(1), 25(3), 29(5), 33, 33(1), 36E, 45
Tribunals and Commissions18 Sept 2020Dispose Of
Music Broadcast Ltd. Vs Tips Industries Ltd. And Ors
Intellectual Property Appellate Board · (2020) 09 IPAB CK 0006
Copyright Act, 1957 — Section 19A(2), 33A(2), 31(5), 31D, 31D(2), 31D(4)Trade Marks Act, 1999 — Section 84, 92, 95Copyright Rules, 2013 — Rule 31, 31(2), 31(5)
Tribunals and Commissions14 Sept 2020Dismissed
Ram Chandra Maurya Vs Union Of India And Ors.
Intellectual Property Appellate Board · (2020) 09 IPAB CK 0001
Copyright Act, 1957 — Section 2(m), 2(o), 3, 6, 11, 13, 14
Tribunals and Commissions11 Sept 2020Allowed
Macleods Pharmaceuticals Ltd. Vs Registrar Of Trade Marks, Mumbai
Intellectual Property Appellate Board · (2020) 09 IPAB CK 0002
Trade Marks Act, 1999 — Section 11, 11(a)
Tribunals and Commissions28 Aug 2020Dismissed
Novertis Ag Vs Controller General Of Patens, Designs And Trade Marks And Ors.
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0001
Trade Marks Act, 1999 — Section 83, 84, 84(2)Delhi Value Added Tax Act, 2004 — Section 73(4), 73(9)Copyright Act, 1957 — Section 11, 31D
Tribunals and Commissions25 Aug 2020Allowed
Health Protection Agency Vs Controller General Of Patents & Designs And Ors.
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0015
Patents Act, 1970 — Section 2(1), 3, 3(c), 3(d), 3(i), 8, 14, 15, 117A
Tribunals and Commissions25 Aug 2020Allowed
University Of Miami Vs Controller Of Patent
Intellectual Property Appellate Board · (2020) 08 IPAB CK 0014
Patents Act, 1970 — Section 2(1), 3(d), 3(e), 3(i), 59, 8(1), 8(2), 21, 117A, 11A, 14, 15Patent Rules, 2003 — Rule 20
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)
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