CAPITAL VENTURES PVT. LTD. Vs. REGISTRAR OF TRADEMARKS

JUDGEMENT

(1.) The present appeals were received on transfer after the abolition of the erstwhile Intellectual Property Appellate Board (hereinafter 'IPAB') pursuant to the Tribunal Reforms Act, 2021.

(2.) These appeals have been filed under Sec. 91 of Trade Marks Act, 1999 (hereinafter 'Act') challenging the two orders dtd. 31/8/2018 and two orders dtd. 29/1/2020 passed by the respondent (hereinafter collectively referred to as the 'impugned orders') whereby the trade mark applications filed by the appellant have been refused.

(3.) The details of the trade mark applications which are the subject matter of the present appeals are as follows: