COURT ARCHIVE

Intellectual Property Appellate Board judgments

1,150 judgments · page 58 of 58

Tribunals and Commissions16 Jan 2004Dismissed

Amrut Distilleries Limited Vs Deputy Registrar Of Trade Marks And Ors.

Intellectual Property Appellate Board · (2004) 28 PTC 273 (IPAB)

Tribunals and Commissions16 Jan 2004Dismissed

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

Tribunals and Commissions16 Jan 2004Allowed

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

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

Tribunals and Commissions16 Jan 2004Dismissed

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

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

Tribunals and Commissions16 Jan 2004Dismissed

Intellectual Property Appellate Board · (2004) 28 PTC 273 (IPAB)

Trade And Merchandise Marks Act, 1958 — Section 9, 11(a), 11(b), 11(e), 12(1), 12(3), 33Trade And Merchandise Marks Rules, 1959 — Section 57, 116

Tribunals and Commissions16 Jan 2004Allowed

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

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

Tribunals and Commissions31 Dec 2003Dismissed

Intellectual Property Appellate Board · (2004) 28 PTC 314 (IPAB)

Tribunals and Commissions31 Dec 2003Allowed

Intellectual Property Appellate Board · (2004) 28 PTC 322 (IPAB)

Tribunals and Commissions31 Dec 2003Allowed

Intellectual Property Appellate Board · (2004) 28 PTC 234 (IPAB)

Trade Marks Act, 1999 — Section 100Trade And Merchandise Marks Rules, 1959 — Rule 53

Tribunals and Commissions16 Jan 2003Allowed

Intellectual Property Appellate Board · (2003) 01 IPAB CK 0001

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