Tribunals and Commissions26 Apr 2018Allowed
Godfrey Philips India Limited Vs Gtc Industries Limited And Ors.
Intellectual Property Appellate Board · (2018) 74 PTC 512 (IPAB)
Trade Marks Act, 1999 — Section 11(a), 18(4)
COURT ARCHIVE
Intellectual Property Appellate Board judgments
1,150 judgments · page 9 of 58
Tribunals and Commissions26 Apr 2018
Gna Sons And Ors. Vs Umesh Narang
Intellectual Property Appellate Board · (2018) 74 PTC 507 (IPAB)
Trade Marks Act, 1999 — Section 9, 11, 18, 47(1)(a), 47(1)(b)
Tribunals and Commissions18 Apr 2018
Life Insurance Corporation Of India Vs P. Karunanithy
Intellectual Property Appellate Board · (2018) 74 PTC 567 (IPAB)
Trade Marks Act, 1999 — Section 9(2) (a), 11 (1) (a), 11 (2), 11(3), 18, 57, 57(2)
Tribunals and Commissions18 Apr 2018Allowed
Lemon Tree Hotels Ltd. Vs Lemon Construction Pvt. Ltd.
Intellectual Property Appellate Board · (2018) 75 PTC 32 (IPAB)
Trade Marks Act, 1999 — Section 9, 11, 11(1)(a), 11(1)(b), 11(2)(a), 11(2)(b), 11(3), 11(10), 12, 18, 18(1), 47, 46(1)(b), 57
Tribunals and Commissions06 Apr 2018Allowed
Mangalore Ganesh Beedi Works Vs Sangishetty Ramulu And Ors.
Intellectual Property Appellate Board · (2018) 74 PTC 612 (IPAB)
Trade Marks Act, 1999 — Section 9(1), 9(2)(a), 11(1), 18(4)
Tribunals and Commissions16 Feb 2018Allowed
Al Buheira Lacnor Dairies Co. Limited Vs Ramesh Verma
Intellectual Property Appellate Board · (2018) 02 IPAB CK 0001
Trade Marks Act, 1999 — Section 9, 11, 11(a), 12, 12(3), 18, 33, 47, 57
Tribunals and Commissions09 Feb 2018Allowed
Cable News Network Inc Vs Manoranjana Sinh
Intellectual Property Appellate Board · (2018) 74 PTC 140 (IPAB)
Trade Marks Act, 1999 — Section 2(1)(zg), 9, 9(2)(a), 10, 11, 11(1), 11(2), 11(3), 11(4), 11(10), 12, 18, 18(1), 46, 47, 57, 57(2)
Tribunals and Commissions08 Feb 2018Allowed
Scg Cement Co. Limited Vs Cement Manufacturing Company Limited.
Intellectual Property Appellate Board · (2018) 74 PTC 187 (IPAB)
Trade Marks Act, 1999 — Section 9, 9(2), 10, 11, 47, 57, 57(2)
Tribunals and Commissions23 Mar 2016Disposed Of
Tryton Medical Inc. Vs Inttl Advocare And Ors.
Intellectual Property Appellate Board · (2016) 03 IPAB CK 0001
Patent Rules, 2003 — Rule 20, 22, 137, 138, 138(2)
Tribunals and Commissions01 Mar 2016Dismissed
Akar Enterprises Vs Nanjundeshwara Traders And Ors.
Intellectual Property Appellate Board · (2016) 66 PTC 271 (IPAB)
Trade Marks Act, 1999 — Section 9, 11, 18, 33, 47, 47(1)(a), 50(ii), 57
Tribunals and Commissions17 Feb 2016Allowed
Pramod Kumar Vs Suresh Garg And Ors.
Intellectual Property Appellate Board · (2016) 65 PTC 543 (IPAB)
Trade Marks Act, 1999 — Section 2(1)(m), 9, 9(1)(b), 9(1)(a)(b)(c), 17, 17(2)(ii)(b), 32, 144
Tribunals and Commissions05 Feb 2016Dismissed
Basmati Growers Association Vs Agricultural & Processed Food Products Export Development Authority (Apeda) And Ors.
Intellectual Property Appellate Board · (2016) 02 IPAB CK 0002
Limitation Act, 1963 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 29(2), 64Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18Arbitration And Conciliation Act, 1996 — Section 34(3)
Tribunals and Commissions05 Feb 2016Dismissed
Agricultural and Processed Food Products Export Development Authority and Ors. Vs Daawat Foods Limited and Ors.
Intellectual Property Appellate Board · (2016) 02 IPAB CK 0001
Agricultural And Processed Food Products Export Development Authority Act, 1985 — Section 10(2)(b), 10(A), 11(6), 17, 21, 27, 29Geographical Indication of Goods (Registration and Protection) Act, 1999 — Section 2(i)€, 11, 11(1), 12, 60Geographical Indications of Goods (Registration & Protection) Rules, 2002 — Rule 23(2), 23(6)(a), 31, 33, 44(2)
Tribunals and Commissions06 Jan 2016
Hygienic Research Institute Private Limited Vs Solvay Pharmaceutical Marketing And Licensing And Ors.
Intellectual Property Appellate Board · (2016) 01 IPAB CK 0001
Trade Marks Act, 1999 — Section 11, 12
Tribunals and Commissions31 Dec 2015Allowed
O.R.E. Holdings Ltd Vs Cheran Enterprises Pvt. Ltd. and Ors
Intellectual Property Appellate Board · (2015) 12 IPAB CK 0002
Code Of Civil Procedure, 1908 — Section 2(2), 36, Order 21 Rule 11(2), Order 21 Rule 64Companies Act, 1956 — Section 10F, 397, 398, 402, 403, 408, 634A
Tribunals and Commissions17 Dec 2015Allowed
Maruti Piston Private Limited Vs Maruti Udyog Limited And Ors
Intellectual Property Appellate Board · (2015) 12 IPAB CK 0001
Trade Marks Act, 1999 — Section 9, 9(1), 11, 11(1), 11(1)(b), 11(2), 11(3), 12, 18, 56(4)
Tribunals and Commissions23 Nov 2015Disposed Of
Fresenius Kabi Oncology Ltd Vs Aventis Pharma S.A. And Ors
Intellectual Property Appellate Board · (2015) 11 IPAB CK 0002
Tribunals and Commissions02 Nov 2015Allowed
Abdul Rasheed And Ors Vs EL Baik Food Systems Co
Intellectual Property Appellate Board · (2015) 11 IPAB CK 0001
Trade Marks Acts, 1999 — Section 46, 47, 47(1)(a), 47(1)(b), 57
Tribunals and Commissions26 Oct 2015Disposed Of
Chandraprakash Shivhare Vs Indian Express Limited And Ors
Intellectual Property Appellate Board · (2015) 10 IPAB CK 0001
Intellectual Property Appellate Board Procedure Rules, 2003 — Rule 7
Tribunals and Commissions11 Sept 2015
Speciality Meditech Pvt. Ltd. Vs Modi Mundi Pharma Pvt. Ltd. And Ors
Intellectual Property Appellate Board · (2015) 09 IPAB CK 0001
Limitation Act, 1963 — Article 137Trade Marks Act, 1999 — Section 9(1), 15(1), 15(2), 32, 47, 47(1), 55, 55(1), 55(2), 55(3), 57, 124Trade And Merchandise Marks Act, 1958 — Section 46