COURT ARCHIVE

Intellectual Property Appellate Board judgments

1,150 judgments · page 57 of 58

Tribunals and Commissions04 Feb 2004Dismissed

Sivanesan And Co. Vs Deputy Registrar Of Trade Marks And Anr.

Intellectual Property Appellate Board · (2004) 28 PTC 544 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 11, 131, 19, 21(2), 23, 23(1)(b), 23(2), 23(b), 32, 32(c), 35, 46, 56, 56(2), 56(4)

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Tribunals and Commissions04 Feb 2004Allowed

Fena Private Limited Vs Nipa Chemicals Pvt. Ltd. And Ors.

Intellectual Property Appellate Board · (2004) 28 PTC 371 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(1), 18(1), 20(1)

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Tribunals and Commissions30 Jan 2004Allowed

Swastik Pipes Ltd. Vs Rikab Chand Jain

Intellectual Property Appellate Board · (2004) 28 PTC 555 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 2(1), 9, 11(a), 11(e), 12(1), 18, 18(1)

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Tribunals and Commissions30 Jan 2004Dismissed

E.I. Du Pont De Nemours & Co. Vs Gemini Distilleries Ltd.

Intellectual Property Appellate Board · (2004) 28 PTC 663 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 18(1)Trade Marks Act, 1999 — Section 11, 11(6), 11(a), 100

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Tribunals and Commissions30 Jan 2004Allowed

Hoechst Aktiengesellschaft Vs Artee Minerals And Ors.

Intellectual Property Appellate Board · (2004) 28 PTC 470 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 12(1), 18, 54, 100

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Tribunals and Commissions29 Jan 2004Allowed

Bombay Enterprises Vs B.R. Mechanical Corporation

Intellectual Property Appellate Board · (2004) 28 PTC 453 (IPAB)

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

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Tribunals and Commissions29 Jan 2004Allowed

Beecham Group Plc. Vs S.R.K. Pharmaceuticals

Intellectual Property Appellate Board · (2004) 28 PTC 391 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(1), 12(3), 18(1), 33

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Tribunals and Commissions29 Jan 2004Dismissed

Mohammad Iqbal Vs Kale Khan Mohammed Hanif And Ors.

Intellectual Property Appellate Board · (2004) 28 PTC 683 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(e), 12(1), 12(3), 16, 18(1), 18(4)

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Tribunals and Commissions29 Jan 2004Allowed

Ranbaxy Laboratories Limited Vs V. Anand Prasad And 4 Ors.

Intellectual Property Appellate Board · (2004) 28 PTC 438 (IPAB)

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

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Tribunals and Commissions29 Jan 2004Dismissed

Mohan Lal Hargovinddas Bidi Udyog Private Limited Vs Mohan Lal Hargovinddas Bidi Udyog Private Limited

Intellectual Property Appellate Board · (2004) 28 PTC 657 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 11(a), 12(1), 12(3), 18(1), 18(4), 20(1)

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Tribunals and Commissions29 Jan 2004Dismissed

Marconi Electronics Vs Marconi Company Ltd. And Anr.

Intellectual Property Appellate Board · (2004) 28 PTC 433 (IPAB)

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

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Tribunals and Commissions29 Jan 2004Appeal allowed

Ranbaxy Laboratories Limited vs V. Anand Prasad and others

Intellectual Property Appellate Board · (2004) 01 IPAB CK 0001

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Tribunals and Commissions21 Jan 2004Dismissed

Ram Tikai Engineering Works Vs Bata India Limited

Intellectual Property Appellate Board · (2004) 28 PTC 579 (IPAB)

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

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Tribunals and Commissions21 Jan 2004Dismissed

Chamanlal & Sons Vs Bharat Industries

Intellectual Property Appellate Board · (2004) 28 PTC 676 (IPAB)

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

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Tribunals and Commissions21 Jan 2004Dismissed

Chamanlal And Sons Vs Bharat Industries

Intellectual Property Appellate Board · (2004) 28 PTC 676 (IPAB)

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

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Tribunals and Commissions21 Jan 2004Allowed

Bombay Enterprises Vs B.R. Mechanical Corporation

Intellectual Property Appellate Board · (2004) 28 PTC 453 (IPAB)

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

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Tribunals and Commissions16 Jan 2004Dismissed

E.I. Du Pont De Nemours & Co. Vs Zip Industries Private Limited

Intellectual Property Appellate Board · (2004) 28 PTC 174 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11, 11(a), 12(1), 18(1), 18(4)Trade Marks Act, 1999 — Section 11(6), 18(1), 100

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Tribunals and Commissions16 Jan 2004Allowed

Laxmi Engineering Works Vs Laxmi Industrials And Ors.

Intellectual Property Appellate Board · (2004) 28 PTC 180 (IPAB)

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

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Tribunals and Commissions16 Jan 2004Allowed

American Home Products Corporation Vs K.V. Chennamallu

Intellectual Property Appellate Board · (2004) 28 PTC 154 (IPAB)

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

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Tribunals and Commissions16 Jan 2004Dismissed

Sudharshan Trading Co. Ltd. And Ors. Vs Registrar Of Trade Marks And Ors.

Intellectual Property Appellate Board · (2004) 28 PTC 650 (IPAB)

Code Of Civil Procedure, 1908 — Order 47 Rule 1

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