COURT ARCHIVE

Intellectual Property Appellate Board judgments

1,150 judgments · page 6 of 58

Tribunals and Commissions21 Aug 2020Dismissed

Mandom Corp. And Ors. Vs Fem Care Pharma Ltd. And Ors.

Intellectual Property Appellate Board · (2020) 08 IPAB CK 0019

Code Of Civil Procedure, 1908 — Section 11Trade And Merchandise Marks Act, 1958 — Section 46Trade Marks Act, 1999 — Section 1(2), 2(zb), 2(2), 2(zb), 9, 11, 11(1), 12, 125, 18, 18(1), 32, 47, 47(1), 57, 57(2)
Tribunals and Commissions21 Aug 2020Dismissed

Pfizer Products Inc. Vs Controller Of Patent & Designs

Intellectual Property Appellate Board · (2020) 08 IPAB CK 0017

Patents (Amendment) Act, 2005 — Section 8(2)Patents Act, 1970 — Section 2(1), 2(1), 2(t), 3, 3(d), 3(d)), 3(i), 5(2), 8(1), 8(2), 13 (1), 13(1), 13(3), 14, 15, 25, 25(1), 25(2), 46(2), 48, 53, 59, 77(1), 117, 117APatents Rules, 2003 — Rule 12(3)
Tribunals and Commissions07 Aug 2020Allowed

ITC Limited Vs Golden Tabacco Limited And Ors.

Intellectual Property Appellate Board · (2020) 08 IPAB CK 0006

Trade Marks Act, 1999 — Section 47, 47(1)(a), 47(1)(b), 57Evidence Act, 1872 — Section 65(2), 65B(4)Trade And Merchandise Marks Act, 1958 — Section 21