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Intellectual Property Appellate Board judgments

1,150 judgments · page 53 of 58

Tribunals and Commissions03 Dec 2004Dismissed

Brij Mohan Sharma Vs Milton Plastics

Intellectual Property Appellate Board · (2005) 31 PTC 693 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 12(3), 18, 18(1)Trade Marks Act, 1999 — Section 100
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Tribunals and Commissions27 Oct 2004Dismissed

P.M. Diesel Pvt. Ltd. Vs Thukral Mechanical Works And Anr.

Intellectual Property Appellate Board · (2005) 30 PTC 77 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 107, 18(1), 46, 46(1), 56Trade Marks Act, 1999 — Section 45, 46, 46(1), 46(3), 47, 100Constitution Of India, 1950 — Article 322
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Tribunals and Commissions27 Oct 2004Dismissed

Champagne Moet And Chandon Vs Moet's

Intellectual Property Appellate Board · (2005) 30 PTC 323 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(3)Trade Marks Act, 1999 — Section 9(1), 100
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Tribunals and Commissions25 Oct 2004Dismissed

Shanti Sagar And Ors. Vs New Shanthi Sagar

Intellectual Property Appellate Board · (2005) 31 PTC 476 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 2(1)(v), 11, 12, 81Trade Marks Act, 1999 — Section 41, 47, 57, 125
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Tribunals and Commissions01 Oct 2004Allowed

Silco Silk Mills Vs Shanti Silks And Ors.

Intellectual Property Appellate Board · (2005) 30 PTC 528 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(b), 11(e), 12(2)Trade And Merchandise Marks Rules, 1959 — Rule 53, 53(1), 54, 55
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