B MONAPPA Vs. R S RAMAPPA AND ANOTHER

Referred Judgements :-

WOOD S V. LAMBERT AND BUTLER [REFERRED]
IN JRE,HYDE AND OO. S TRADE MARK [REFERRED]
IN RE,LEONARD AND ELLIS S TRADE MARK [REFERRED]
IN RE,WRAGG S TRADE MARK [REFERRED]
EDWARDS V. DENNIS [REFERRED]
IN RE,RALPH S TRADE MARK [REFERRED]
POWELL S TRADE MARK [REFERRED]
RE : APOLLINASIES CO. S TRADE MARKS [REFERRED]
RE : TALBOT S TRADEMARK [REFERRED]
BAKER V. RAWSON [REFERRED]
RE : EDGINGTON TRADE MARK [REFERRED]
IN RE,AINSLIE AND CO. S TRADE MARK [REFERRED]
THOMPSON V. MONTGOMERY [REFERRED]
IN RE,GIAMACLI S TRADE MARK [REFERRED]
IN RE,BOVRIL S TRADEMARK [REFERRED]
NEW ATLAS RUBBER CO. LTD. S TRADE MARK [REFERRED]
BOWDEN WIRE LTD. S TRADE MARK [REFERRED]
IN RE,ADDLEY BOURNE S. TRADE MARK [REFERRED]
IN RE,- ROSKILL S TRADE MARK [REFERRED]
THOMPSON V. MILLER [REFERRED]
S.M.T. GRAMAPHONE [REFERRED]
RE,ACTOMIN PRODUCTS LTD. [REFERRED]
GORDON AND DILWORTH S TRADE MARK [REFERRED]
EASTMAN ETC. CO. V. JOHN GRIFFITH S CYCLE CORPORATION LTD. [REFERRED]
BOOTS PURE DRUG CO.,LTD. S TRADE MARK [REFERRED]
GEORGE ANGUS AND CO. LTD. [REFERRED]
ABINASH V. MADHUSUDHAN (IBID) [REFERRED]
<RC>LAWSUIT(MAD) 1954 0 302;AIR(MAD) 1956 0 184;</RC> HIGH COURT OF MADRAS <JGN>RAMASWAMI</JGN> B MONAPPA R S RAMAPPA AND ANOTHER <AT>ORIGINAL PETITION 65 OF 1954</AT> 08.12.1954 <SUBJECT>INTELLECTUAL PROPERTY RIGHTS</SUBJECT><SI> TRADE MARKS ACT,1940 SEC 14;TRADE MARKS ACT,1940 SEC 46(2);TRADE MARKS ACT,1940 SEC 46(5);TRADE MARKS ACT,1940 SEC 10(2);TRADE MARKS ACT,1940 SEC 46;TRADE MARKS ACT,1940 SEC 16(1);TRADE MARKS ACT,1940 SEC 76;TRADE MARKS ACT,1940 SEC 24; <ACT>TRADE MARKS ACT,1940</ACT> <S>S.14</S><ACT>TRADE MARKS ACT,1940</ACT> <S>S.46(2)</S><ACT>TRADE MARKS ACT,1940</ACT> <S>S.46(5)</S><ACT>TRADE MARKS ACT,1940</ACT> <S>S.10(2)</S><ACT>TRADE MARKS ACT,1940</ACT> <S>S.46</S><ACT>TRADE MARKS ACT,1940</ACT> <S>S.16(1)</S><ACT>TRADE MARKS ACT,1940</ACT> <S> [REFERRED TO]
V S SUBBIAH NADAR, ADMINISTRATOR OF ESTATE OF T P SOKKALAL RAM SAIT VS. E PKUMARAVAL NADAR [REFERRED]