REGENT COMPUTRONICS PVT. LTD.

List of Cases

Case Title	Date
AFROX LTD AND TRADECHAN LTD Vs. ASUGAR ENGINEERING SERVICES AND THE ASSISTANT REGISTRAR OF TRADE MARKS	January 20, 2005
AGRITRICO PAPER EDGE P LTD Vs. U S SHARMA ASSISTANT REGISTRAR OF TRADE MARKS AND INDIAN OIL CORPORATION LTD	February 9, 2005
AKTIEBOLAGET SKF Vs. SARDARI LAL AND SANSAR CHAND TRADING AS S K ENGINEERS AND DEPUTY REGISTRAR OF TRADE MARKS	February 10, 2005
AMRITPAL SINGH Vs. LAL BABU PRIYADARSHI	January 10, 2005
ASHISH MUKHERJEE RON INDUSTRIAL CORPORATION Vs. RANJIT KUMAR MUKHERJEE AND SANGHAMITRA BANERJEE TRADING AS WELDEQUIP AND THE ASSISTANT REGISTRAR OF TRADE MARKS	January 10, 2005
ASIAN PAINTS LIMITED Vs. ASSISTANT REGISTRAR OF TRADE MARKS AND ROYAL TOUCH PAINTS	February 10, 2005
BAJAJ AUTO LIMITED Vs. ASSISTANT REGISTRAR OF TRADE MARKS AND SCOOTER INDIA LIMITED	March 10, 2005
BAYER AG A COMPANY ORGANIZED AND EXISTING UNDER THE LAW OF THE FEDERAL REPUBLIC OF GERMANY Vs. ASSISTANT REGISTRAR OF TRADE MARKS	January 20, 2005
BG PLC Vs. ASSISTANT REGISTRAR OF TRADE MARKS	January 12, 2005
BHARATHRAJ MEHTA PROPRIETOR MAHARAJA ENTERPRISES Vs. ASSISTANT REGISTRAR OF TRADE MARKS	January 12, 2005
BIOHERBS PHARMA THROUGH ITS PARTNERS Vs. CATTLES REMEDIES THROUGH ITS PARTNERS AND THE ASSISTANT REGISTRAR ASSISTANT REGISTRAR OF TRADE MARKS	February 9, 2005
CATTLE REMEDIES Vs. NATH GARG PROP BIOHERBS PHARMA AND REGISTRAR OF TRADE MARKS	February 9, 2005
CENTRAL COUNCIL FOR RESEARCH OF AYURVEDA AND SIDDHA [ICCRAS] AN AUTONOMOUS ORGANISATION UNDER THE MINISTRY OF HEALTH GOVERNMENT OF INDIA AND NATIONAL RESEARCH DEVELOPMENT CORPORATION [A GOVERNMENT OF INDIA ENTERPRISE] Vs. JOCIL LTD FORMERLY KNOWN AS JAYALAKSHMI OIL AND CHEMICAL INDUSTRIES LTD	March 11, 2005
CLASSIC EQUIPMENTS P LTD A COMPANY REGISTERED UNDER THE COMPANIES ACT 1956 Vs. ASSISTANT REGISTRAR OF TRADE MARKS	February 9, 2005
DHARAMPAL PREMCHAND LIMITED Vs. RUPA ZARDA FACTORY	February 11, 2005
ENFIELD INDIA LIMITED NOW KNOWN AS ROYAL ENFIELD MOTORS LIMITED Vs. DEEPAK ENGINEERING SYNDICATE THE ASSISTANT REGISTRAR OF TRADE MARKS AND THE REGISTRAR OF TRADE MARKS	January 19, 2005
EXIDE INDUSTRIES LIMITED Vs. RAYAT ELECTRICAL AND THE DEPUTY REGISTRAR OF TRADE MARKS	February 9, 2005
FRC COMPOSITES LIMITED THROUGH MR SUJEET GUPTA CONSTITUTED ATTORNEY Vs. FRC COMPOSITES INDIA LIMITED THROUGH MR AMIT GUPTA MANAGING DIRECTOR CICO TECHNOLOGIES LIMITED AND THE REGISTRAR OF TRADE MARKS	March 11, 2005
GURDEEP KAUR Vs. NAVRATTAN SINGH	March 10, 2005
HAMDARD INDUSTRIES Vs. HAMDARD NATIONAL FOUNDATION INDIA AND ASSISTANT REGISTRAR OF TRADE MARKS	February 9, 2005
HARBANS LAL SHARMA TRADING AS PANDIT BROTHERS Vs. DEPUTY REGISTRAR OF TRADE MARKS AND AMAR VALVES PRIVATE LIMITED	March 9, 2005
HERO CYCLES PRIVATE LIMITED Vs. HERO AGRICULTURAL INDUSTRIES AND DEPUTY REGISTRAR OF TRADE MARKS	March 14, 2005
HINDUSTAN LEVER LIMITED Vs. MADHUSUDHAN INDUSTRIES LIMITED AND ASSISTANT REGISTRAR OF TRADE MARKS	January 19, 2005
HINDUSTAN LEVER LIMITED Vs. SUNRIDER CORPORATION D B A SUNRIDER INTERNATIONAL AND THE DEPUTY REGISTRAR OF TRADE MARKS	March 11, 2005
HOTEL HILTON INTERNATIONAL THROUGH DASWANI AND DASWANI PATENT AND TRADE MARKS ATTORNEY Vs. HOTEL HILLTONE PRIVATE LIMITED MT ABU RAJASTHAN AND ASSISTANT REGISTRAR OF TRADE MARKS	January 19, 2005
IND SWIFT LTD Vs. REGISTRAR OF TRADE MARKS AND CADILA CHEMICALS PVT LTD	January 19, 2005
JAIN ELECTRONICS Vs. COBRA CABLES P LTD AND THE DEPUTY REGISTRAR OF TRADE MARKS	March 10, 2005
JAMCO RADIOS Vs. ANIL BHUSHAN JAIN REGISTRAR OF TRADE MARKS AND DWARKA NATH JAIN S/O SHRI CHANDU LAL JAIN	March 11, 2005
JOHNSON APPLIANCES P LTD A COMPANY REGISTERED UNDER THE COMPANIES ACT 1956 Vs. ASSISTANT REGISTRAR OF TRADE MARKS	February 9, 2005
JOLEN INC Vs. ASSISTANT REGISTRAR OF TRADE MARKS	January 12, 2005
JVC INDUSTRIAL CORPORATION Vs. VICTOR COMPANY OF JAPAN LIMITED AND SHRI U S SHARMA ASSISTANT REGISTRAR OF TRADE MARKS	March 11, 2005
KENNAMETAL GMBH AND CO KG A GERMAN COMPANY Vs. ASSISTANT REGISTRAR OF TRADE MARKS	January 11, 2005
KOSTAL VERWALTUNGSGELLSCHAFT MBH A CORPORATION ORGANISED UNDER THE LAWS OF GERMANY Vs. REGISTRAR OF TRADE MARKS	January 10, 2005
LALIT KUMAR ARYA Vs. REGISTRAR OF TRADE MARKS AND GUPTA AND CO	March 9, 2005
M P JEWELLERS Vs. NEW M P JEWELLERS	January 10, 2005
MAHESH BOOK HOUSE Vs. ALWAR PRAKASHAN AND REGISTRAR OF TRADE MARKS	January 19, 2005
MANOJ GARG TRADING AS MANJU FALLS Vs. SHRIJEE SYNTHETICS BOMBAY PVT LTD AND THE REGISTRAR OF TRADE MARKS	March 9, 2005
MOHINDER PAL TRADING AS MONIKA MANUFACTURING CO Vs. DEPUTY REGISTRAR OF TRADE MARKS AND SARVODAYA METAL INDUSTRIES	March 11, 2005
MOTOR INDUSTRIES CO LTD Vs. DALBAGH SINGH	February 9, 2005
N K BATRA TRADING AS LAXMI ELECTRONICO Vs. CHINAR TRUST	March 11, 2005
NABISCO INC A NEW JERSEY CORPORATION Vs. ROYAL SNACKS FOOD PRODUCTS AND THE REGISTRAR OF TRADE MARKS	January 10, 2005
P M DIESEL PRIVATE LIMITED NOW P M DIESEL LTD Vs. THUKRAL MECHANICAL WORKS AND THE ASSISTANT REGISTRAR OF TRADE MARKS	February 11, 2005
PALTA ENGINEERING WORKS Vs. DEWAN RUBBER INDUSTRIES	February 9, 2005
PHILIPS ELECTRONICS NV THROUGH THEIR CONSTITUTED ATTORNEY CANTWELL AND COMPANY PATENT AND TRADE MARK AGENTS AND PHILIPS INDIA LIMITED FORMERLY KNOWN AS PEICO ELECTRONICS AND ELECTRICALS LIMITED THROUGH THEIR CONSTITUTED ATTORNEY CANTWELL AND COMPANY PATENT AND TRADE MARK AGENTS Vs. KANTA ARORA TRADING AS KUMAR ENTERPRISES AS PROPRIETOR AND THE ASSISTANT REGISTRAR	March 9, 2005
PRITAM DASS SON OF SHRI BUDHU RAM TRADING AS ALKA FOOD INDUSTRIES Vs. KAUSHALYA DEVI TRADING AS ANIL FOOD INDUSTRIES	January 12, 2005
RAJ WADHWA PROPRIETRESS GOLDCON PRODUCTS Vs. GLAXO INDIA LIMITED AND HEINZ ITALIA SRL	March 9, 2005
RAM FIBRES LIMITED Vs. E I DUPONT NEMOURS AND CO AND DEPUTY REGISTRAR OF TRADE MARKS	March 1, 2005
RAMGOPAL SOAP FACTORY Vs. TATA OIL MILLS COMPANY LIMITED AND THE ASSISTANT REGISTRAR OF TRADE MARKS	January 19, 2005
RIKAB CHAND JAIN TRADING AS T T INDUSTRIES Vs. SWASTIK PIPES LTD	February 9, 2005
ROMSONS SCIENTIFIC AND SURGICAL INDUSTRIES PVT LTD Vs. ASSISTANT REGISTRAR OF TRADE MARKS AND EASTERN MEDIKIT LTD	February 9, 2005
ROYAL SNACKS FOOD PRODUCTS Vs. NABISCO INC A NEW JERSEY CORPORATION AND THE REGISTRAR OF TRADE MARKS	January 10, 2005
S JAYABAL AN INDIAN NATIONAL TRADING AS SOLO INTERNATIONAL Vs. ASSISTANT REGISTRAR OF TRADE MARKS	January 20, 2005
SANOFO S A Vs. ASSISTANT REGISTRAR OF TRADE MARKS	January 12, 2005
SIGMA ALDRICH CORPORATION Vs. ASSISTANT REGISTRAR OF TRADE MARKS	January 20, 2005
SONY CORPORATION Vs. JASBIR SINGH KOHLI JAIMAL SINGH KOHLI AND AVTAR SINGH KOHLI TRADING AS SONY INDUSTRIAL CORPORATION AND ASSISTANT REGISTRAR OF TRADE MARKS	March 10, 2005
SUDHIR BATRA Vs. ARJIES ALUMINIUM UDYOG AND THE ASSISTANT REGISTRAR OF TRADE MARKS	February 10, 2005
SUKHA MAL AND SONS TRADING AS VIPUL INTERNATIONAL Vs. PRAKASH SHESHMAL JAIN TRADING AS PRAKASH AND CO AND THE ASSISTANT REGISTRAR OF TRADE MARKS	January 19, 2005
SUNIL GUPTA TRADING AS JAI DURGA ELECTRONICS Vs. ASSISTANT REGISTRAR OF TRADE MARKS AND STANDARD ELECTRIC APPLIANCES	March 9, 2005
SWASTIKS MASALAS PICKLES AND FOOD PRODUCTS PVT LTD AND SWASTIKS INSTANT FOOD PRODUCTS Vs. SWASTIK MIRCH STORES AND THE DEPUTY REGISTRAR OF TRADE MARKS	March 1, 2005
SWATCH AG SWATCH SA SWH SWISS CORPORATION FOR MICROELECTRONICS AND WATCHMAKING INDUSTRIES LTD THROUGH DEEPENING AND DEEPENING Vs. VINOD KUMAR	February 9, 2005
SYED GHAZIUDDIN S/O LATE SRI SYED FAKHRUDDIN PROPRIETOR OF MAGFAST BEVERAGES Vs. PEPSICO INC REPRESENTED IN INDIA BY ITS SUBSIDIARY PEPSICO INDIA HOLDINGS PVT LTD	March 11, 2005
THREE N PRODUCTS P LTD Vs. JOCIL LTD FORMERLY KNOWN AS JAYALAKSHMI OIL AND CHEMICAL INDUSTRIES LTD	March 11, 2005
TILAK RAJ BAGGA TRADING AS FORWARD AUTO INDUSTRIES Vs. ASSISTANT REGISTRAR OF TRADE MARKS	March 9, 2005
TORRENT PHARMACEUTICALS LIMITED Vs. REDDYS LABORATORIES LIMITED AND ASSISTANT REGISTRAR OF TRADE MARKS	January 19, 2005
UNIQUE PHARMACEUTICAL LABORATORIES LIMITED Vs. SUN PHARMACEUTICAL INDUSTRIES LTD AND THE DEPUTY REGISTRAR OF TRADE MARKS	January 20, 2005
USHODAYA ENTERPRISES LTD Vs. PATHIATH BABU RAJENDRA SON OF LATE BALAKRISHNAN NAIR TRADING AS MODERN FOOD PRODUCTS AND THE REGISTRAR OF TRADE MARKS	January 20, 2005
WARNER LAMBERT COMPANY A CORPORATION ORGANISED AND EXISTING UNDER THE LAWS OF THE STATE OF DELAWARE Vs. CORE PARENTERALS LIMITED AND ASSISTANT REGISTRAR OF TRADE MARKS	January 19, 2005
WELLCOME FOUNDATION LIMITED Vs. RELIANCE FORMULATIONS PRIVATE LTD AND REGISTRAR OF TRADE MARKS	January 20, 2005

Year 2005 of INTELLECTUAL PROPERTY APPELLATE BOARD

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