REGENT COMPUTRONICS PVT. LTD.

Yahoo Inc Appellant

V/S

INTELLECTUAL PROPERTY APPELLATE BOARD Respondents

Referred Judgements :-

JUSTICE FRANKIN IN GUISEPPI V. WALLING [REFERRED TO]
R L ARORA VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHANDRA MOHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
BANGALORE WATER SUPPLY AND SEWERAGE BOARD VS. A.RAJAPPA [REFERRED TO]
RESERVE BANK OF INDIA UNION OF INDIA PEERLESS GENERAL FINANCE AND INVEST MENT CO LIMITED STATE OF WEST BENGAL VS. MENT COMPANY LIMITED:PEERLESS GENERAL FINANCE AND INVEST MENT COMPANY LIMITED:RESERVE BANK OF INDIA:PEERLESS GENERAL FINANCE AND INVEST MENF COMPANY LIMITED [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
SURJIT SINGH VS. MAHANAGAR TELEPHONE NIGAM LTD [REFERRED TO]
S NAGARAJ VS. B R VASUDEVA MURTHY [REFERRED TO]
ZAMEER AHMED LATIFUR REHMAN SHEIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
SPECIAL LAND ACQUISITION OFFICER VS. KARIGOWDA [REFERRED TO]
JENANY J R VS. S RAJEEVAN [REFERRED TO]
INDIAN NETWORK FOR PEOPLE LIVING WITH HIV/AIDS VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The issues to be decided in this writ petition are as to whether an appeal is maintainable at the instance of the applicant for patent before the Intellectual Property Appellate Board, challenging the order of the Controller in rejecting the application for patent and if so a person making the opposition is entitled to be heard in the appeal or not?

(2.) Facts in Brief:

(3.) Submissions of the Petitioner:

Click here to view full judgment.

YAHOO INC Vs. INTELLECTUAL PROPERTY APPELLATE BOARD

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address