COURT ARCHIVE

Intellectual Property Appellate Board judgments

1,150 judgments · page 51 of 58

Tribunals and Commissions09 Feb 2005Dismissed

Cattle Remedies Vs Nath Garg, Prop. Bioherbs Pharma And Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 02 IPAB CK 0015

Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 9 Rule 13

Tribunals and Commissions09 Feb 2005Dismissed

Bioherbs Pharma, Through Its Partners Vs Cattles Remedies, Through Its Partners And The Assistant Registrar, Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 02 IPAB CK 0014

Code Of Civil Procedure, 1908 — Order 47 Rule 1

Tribunals and Commissions09 Feb 2005Dismissed

Palta Engineering Works Vs Dewan Rubber Industries And Ors

Intellectual Property Appellate Board · (2005) 02 IPAB CK 0008

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(1), 18(1), 18(4), 46, 56Trade Marks Act, 1999 — Section 100

Tribunals and Commissions09 Feb 2005Dismissed

Rikab Chand Jain, Trading As T.T. Industries Vs Swastik Pipes Ltd

Intellectual Property Appellate Board · (2005) 02 IPAB CK 0006

Code Of Civil Procedure, 1908 — Order 47 Rule 1

Tribunals and Commissions09 Feb 2005Dismissed/Allowed

Romsons Scientific And Surgical Industries Pvt. Ltd. And Ors Vs Assistant Registrar Of Trade Marks And Eastern Medikit Ltd. And Ors

Intellectual Property Appellate Board · (2005) 02 IPAB CK 0005

Trade Marks Act, 1999 — Section 91(1)Limitation Act, 1963 — Section 5

Tribunals and Commissions09 Feb 2005Allowed

Swatch AG (Swatch SA) SWH Swiss Corporation For Microelectronics And Watchmaking Industries Ltd., Through Deepening And Deepening Vs Vinod Kumar

Intellectual Property Appellate Board · (2005) 02 IPAB CK 0002

Trade And Merchandise Marks Rules, 1959 &Mdash; Rule 53(2)Trade Marks Act, 1999 — Section 100

Tribunals and Commissions02 Feb 2005Dismissed

Agritrico Paper Edge (P) Ltd. Vs U.S. Sharma, Assistant Registrar Of Trade Marks And Indian Oil Corporation Ltd.

Intellectual Property Appellate Board · (2005) 02 IPAB CK 0010

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(1), 18(1)

Tribunals and Commissions20 Jan 2005

Afrox Ltd. And Tradechan Ltd. Vs Asugar Engineering Services And The Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 01 IPAB CK 0019

Trade And Merchandise Marks Act, 1958 — Section 11, 32, 46, 46(1) (a), 46(1) (b), 46(1)(a), 46(1)(b), 56Trade Marks Act, 1999 — Section 100

Tribunals and Commissions20 Jan 2005Disposed Of

S. Jayabal, An Indian National Trading As Solo International Vs Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 01 IPAB CK 0010

Trade Marks Rules, 2002 — Rule 40Trade Marks Act, 1999 — Section 12(1), 18(4)

Tribunals and Commissions20 Jan 2005Disposed Of

Sigma-Aldrich Corporation Vs Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 01 IPAB CK 0008

Trade Marks Rules, 2002 — Rule 40Trade Marks Act, 1999 — Section 12(1), 18(4)

Tribunals and Commissions20 Jan 2005Dismissed

Wellcome Foundation Limited Vs Reliance Formulations Private Ltd. And Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 30 PTC 533 (IPAB)

Trade Marks Act, 1999 — Section 100Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 11(b), 11(e), 12(1), 18(1)

Tribunals and Commissions20 Jan 2005Allowed

Unique Pharmaceutical Laboratories Limited Vs Sun Pharmaceutical Industries Ltd. And The Deputy Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 31 PTC 226(IPAB)

Trade Marks Act, 1999 — Section 100Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(1), 12(3), 18(1)

Tribunals and Commissions20 Jan 2005Allowed

Ushodaya Enterprises Ltd Vs Pathiath Babu Rajendra Son Of Late Balakrishnan Nair, Trading As Modern Food Products And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 30 PTC 651 (IPAB)

Central Excise Rules, 1944 — Rule 174, 178Trade And Merchandise Marks Rules, 1959 — Rule 54, 95Trade Marks Act, 1999 — Section 100

Tribunals and Commissions19 Jan 2005Dismissed

Mahesh Book House Vs Alwar Prakashan And Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 01 IPAB CK 0030

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(1), 12(3), 18Trade Marks Act, 1999 — Section 100

Tribunals and Commissions19 Jan 2005Allowed

Ind Swift Ltd. Vs Registrar Of Trade Marks And Cadila Chemicals Pvt. Ltd.

Intellectual Property Appellate Board · (2005) 30 PTC 646 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(1), 12(3), 18(1)Trade Marks Rules, 1999 — Section 100

Tribunals and Commissions19 Jan 2005Dismissed

Hotel Hilton International, Through Daswani And Daswani Patent And Trade Marks Attorney Vs Hotel Hilltone Private Limited, Mt. Abu (Rajasthan)And Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 31 PTC 625 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(3), 18(1)Trade Marks Rules, 1999 — Section 92(2)(a), 99, 100, 109, 109(8)Code of Civil Procedure, 1908 — Order 41 Rule 27

Tribunals and Commissions19 Jan 2005Allowed

Hindustan Lever Limited Vs Madhusudhan Industries Limited And Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2005) 31 PTC 214 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 1, 4, 9, 11, 11(a), 11(e), 12, 12(1), 12(3), 18, 18(1), 18(4), 20(1)Trade Marks Rules, 1999 — Section 100

Tribunals and Commissions19 Jan 2005Allowed

Ramgopal Soap Factory Vs Tata Oil Mills Company Limited And The Assistant Registrar Of Trade Marks

Intellectual Property Appellate Board · (2006) 32 PTC 292 (IPAB)

Constitution Of India, 1950 — Article 226Trade Marks Act, 1999 — Section 100

Tribunals and Commissions19 Jan 2005Allowed

Sukha Mal And Sons And Ors Vs Prakash Sheshmal Jain And Ors

Intellectual Property Appellate Board · (2005) 31 PTC 236 (IPAB)

Trade Marks Act, 1999 — Section 100Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 12(1), 18, 32, 32(a), 32(b), 32(c), 46, 46(1)(a), 46(1)(b), 56

Tribunals and Commissions19 Jan 2005Allowed

Enfield India Limited, Now Known As Royal Enfield Motors Limited Vs Deepak Engineering Syndicate, The Assistant Registrar Of Trade Marks And The Registrar Of Trade Marks

Intellectual Property Appellate Board · (2006) 32 PTC 397 (IPAB)

Trade Marks Act, 1999 — Section 100Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 11(e), 12(1), 18(1)