Madras High Court
Mohammed Mohideen vs M/S.Kalanjiyam Cut Piece on 8 November, 2023
Author: Abdul Quddhose
Bench: Abdul Quddhose
C.S.No.180 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.11.2023
CORAM
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
C.S.No.180 of 2015 and A.No.7842 of 2015
M/s.Kalanjiyam Cut Piece,
Represented by it partners
1.Mohammed Mohideen,
2. M.Basheerudeen,
3. M.Thajudeen,
4.M.Jamaludeen.
No.17/1, Ranganathan Street,
T.Nagar, Chennai - 600 017. ... Plaintiffs
Vs.
M/s.Kalanjiyam Cut Piece,
Rep. by its sole proprietor / partners,
No.61, Big Chetty Street,
Chengalpattu. ... Defendant
PRAYER: Plaint filed under Order VII Rule 1 of C.P.C. read with order IV
Rule 1 of the OS Rules of the Madras High Court, and Section 11, 29, 134
and 135 of Trademarks Act, 1999 for judgment and decree for:
(a) granting a permanent injunction, restraining the Defendant, by
itself, its servants, agents, distributors, or anyone claiming through them
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C.S.No.180 of 2015
from manufacturing, selling, advertising and offering for sale using the
trade mark KALANJIAM CUT PIECE upon the goods or in any media and
use the same in invoices, letter heads and visiting cards or by using any
other trade mark which is in any way visually, phonetically or deceptively
similar to the Plaintiffs registered Trade Mark KALANJIYAM CUT PIECE
AND KALANJIYAM or in any manner infringing the Plaintiffs Registered
Trade Mark No.690216, 1548035 and 1548038;
(b) granting a permanent injunction restraining the Defendant by
themselves,their servants, agents, men or anyone claiming through them
from manufacturing, marketing, distributing, offering or advertising for sale
of TEXTILE GOODS using the mark KALANJIAM CUT PIECE or similar
sounding names in the course of their business and pass off their TEXTILE
GOODS using the trade mark KALANJIYAM CUT PIECE AND
KALANJIYAM as and for the KALANJIYAM CUT PIECE AND
KALANJIYAM goods of the applicant or enable others to pass off;
c) directing the Defendant to surrender to the Plaintiffs all the
TEXTILE GOODS packing material, cartons, advertisement materials and
hoardings, letter-heads, visiting cards, office stationery and all other
materials containing/bearing the trade mark KALANJIAM CUT PIECE or
other deceptively similar trade marks in respect of above;
(d) for a preliminary decree in favour of the plaintiffs, directing the
Defendant to render an account of profits made by them by the use of the
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C.S.No.180 of 2015
Trade mark KALANJIAM CUT PIECE on the good referred and for a final
decree in favour of the Plaintiffs for the amount of the profits found to have
been made by the Defendants, after the Defendants have rendered accounts:
(e) directing the defendant to pay to the Plaintiffs the costs to the suit.
For Plaintiffs : Mr.R.Thiagarajan
JUDGMENT
This suit has been filed for infringement and passing off. In so far as the reliefs prayed for in paragraph Nos. C and D in paragraph No.37 of the plaint are concerned, the learned counsel for the plaintiffs, on instructions is giving up those reliefs, since it is an ex-parte judgment. But, however, he reserves his right to claim those reliefs in case the ex-parte decree is set aside by this Court in the near future.
2. The plaintiffs are the proprietors of the registered trademark "Kalanjiyam Cut Piece" and "Kalanjiyam", carrying on textile business. They are in the market, using the trademark "Kalanjiyam Cut Piece" and "Kalanjiyam" ever since 1977. As seen from the plaint averments, the sales turnover has increased manifold ever since they commenced their business. 3/21 https://www.mhc.tn.gov.in/judis C.S.No.180 of 2015 They have obtained registrations of the trademarks "Kalanjiyam Cut Piece"
and "Kalanjiyam" in class Nos.24 and 25. The dates of the registrations and the trademarks of the plaintiffs as well as the class under which the registrations were obtained are detailed hereunder:
S.No. Date Trademark R.T.M.No. Class 1. 11/12/1995 Kalanjiyam Cut Piece 690216 24 2. 10/04/2007 Kalanjiyam 1548038 24 3. 10/04/2007 Kalanjiyam 1548035 25
3. The plaintiffs' claim that their goods and services under the trademarks "Kalanjiyam Cut Piece" and "Kalanjiyam" have been marketed, sold and advertised on a large scale in India. According to the plaintiffs, on account of its long, continuous use and extensive sales, promotion and advertising of the marks and sale of goods under it, it has acquired such unsurpassed reputation and goodwill that the trademark immediately calls to the mind of the unwary public goods and services originating from the plaintiffs exclusively.
4. The plaintiffs' claim that their trademark, "Kalanjiyam Cut Piece"
has acquired tremendous distinctive name over the years in relation to its 4/21 https://www.mhc.tn.gov.in/judis C.S.No.180 of 2015 textile goods and textile cut piece goods. According to them, "Kalanjiyam Cut Piece" has carved a niche for itself in the minds of the public at large.
5. According to the plaintiffs, they came to know in the year 2012 that the defendants are unlawfully and illegally adopting the plaintiffs' trademark "Kalanjiyam Cut Piece". The plaintiffs submit that using of similar and identical trademark clearly reveals that the defendant has been infringing the plaintiffs' trademark rights under the registered trademarks "Kalanjiyam Cut Piece" and "Kalanjiyam" and passing off their business as that of plaintiffs.
6. The plaintiffs have issued a cease and desist notice on 06.09.2012 to the defendant through their counsel, requesting the defendant to cease and desist from using the plaintiffs' trademarks "Kalanjiyam Cut Piece" and "Kalanjiyam". According to the plaintiffs, they were under the bonafide impression and belief that on receipt of the cease and desist notice dated 06.09.2012, the defendant has stopped using the trademarks "Kalanjiyam Cut Piece" and "Kalanjiyam" belonging to the plaintiffs. But, according to the plaintiffs, they came to know in the first week of February, 2015 that the defendant is continuing to use the trademark "Kalanjiyam Cut Piece" for its 5/21 https://www.mhc.tn.gov.in/judis C.S.No.180 of 2015 textile business. Only in such circumstances, the plaintiffs have filed this Suit.
7. The defendant has already been set ex-parte by this Court as they chose to not defend the suit despite having received the suit summons on 06.05.2015 itself. Till date, no application has been filed by the defendant to set aside the ex-parte order. One of the partners of the plaintiffs, Mr.Mohammed Mohideen, was examined as a witness before the learned Additional Master - I, High Court, Madras on behalf of the plaintiffs. He has also filed a proof affidavit supporting the pleadings made in the plaint. Before the learned Additional Master - I, on the side of the plaintiffs through PW1, the following documents were marked as exhibits:
Ex.No. Date Particulars of Documents
Ex.P1 11.12.1995 xerox copy of the Certificate of Registration
Trade Mark No.690216
Ex.P2 10.04.2007 xerox copy of the Certificate of Registration
Registered Trade Mark No. 1548035
Ex.P3 10.04.2007 xerox copy of the Certificate of Registration
TradeMark No.1548038
Ex.P4 02.09.2014 xerox copy of the Invoice copy sale by
defendant
Ex.P5 xerox of the Carry Bag used by Defendant.
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Ex.No. Date Particulars of Documents
Ex.P6 06.04.1979 xerox copy of the Deed of Partnership
Ex.P7 21.04.1979 xerox copy of the Acknowledgment of
Registration of firm
Ex.P8 03.03.1986 xerox copy of the Deed of Partnership
Ex.P9 04.01.1993 xerox copy of the Deed of Partnership
Ex.P10 31.03.2001 xerox copy of the Deed of Retirement
Ex.P11 01.04.2006 xerox copy of the Admission of Partners
Ex.P12 25.04.1979 xerox copies of Purchase Copies
(Series) to
03.11.2005
Ex.P13 13.10.2011 xerox copy of the Additional Rep. Of
Application No.2219462, 2219463, 2219464 & 2219465 Ex.P14 20.10.2011 xerox copy of the Deed of Assignment of TradeMark KALAJIYAM Assignee in favour plaintiff (Collectively) Ex.P15 06.09.2012 office copy of the Legal Notice Ex.P16 10.09.2012 xerox copy of the Postal A/D (The originals have been produced by PW1 in the other suits before this Hon'ble Court filed by the plaintiff for infringement of trade mark and passing off as against certain other third parties. He undertakes to produce the originals before this Court as and when called upon to do so).
Ex.P17 2/1977-78 Demand Notice/Receipt from Corporation of Madras, Bill No.122 - Kalanjiyam Cut Piece, T.Nagar, Chennai-17 (Copy) Ex.P18 1/1978-79 Demand Notice/Receipt from Corporation of Madras, Bill No.118 - Kalanjiyam Cut Piece, T.Nagar, Chennai-17-(Copy) 7/21 https://www.mhc.tn.gov.in/judis C.S.No.180 of 2015 Ex.No. Date Particulars of Documents Ex.P19 21.04.1979 Acknowledgment of Registration of Firm Kalanjiyam Cut Piece (Copy) Ex.P20 09.11.2003 The Hindu, Chennai Edition (Copy) Ex.P21 09.11.2003 Daily thanthi, Vellore Edition (Copy) Ex.P22 09.11.2003 Daily Thanthi,Chennai Edition (Copy) Ex.P23 09.11.2003 Daily Thanthi, Coimbatore Edition Copy) Ex.P24 09.11.2003 Daily Thanthi,Cuddalore Edition (Copy) Ex.P25 09.11.2003 Daily Thanthi,Bangalore Edition (Copy) Ex.P26 09.11.2003 Daily Thanthi,Dindigul Edition (Copy) Ex.P27 09.11.2003 Daily Thanthi,Erode Edition (Copy) Ex.P28 09.11.2003 Daily Thanthi,Madurai Edition (Copy) Ex.P29 09.11.2003 Daily Thanthi, Nagercoil Edition (Copy) Ex.P30 09.11.2003 Daily Thanthi,Pondicherry Edition, (Copy) Ex.P31 09.11.2003 Daily Thanthi, Tiruchi Edition (Copy) Ex.P32 09.11.2003 Daily Thanthi, Thanjavur Edition (Copy) Ex.P33 09.11.2003 Daily Thanthi, Tirunelveli Edition (copy) Ex.P34 09.11.2003 Daily Thanthi, Salem Edition (Copy) Ex.P35 10.11.2003 Malai Malar, Pondicherry Edition (Copy) Ex.P36 10.11.2003 Malai Malar, Madurai Edition (Copy) Ex.P37 10.11.2003 Malai Malar, Coimbatore Edition (Copy) Ex.P38 10.11.2003 Malai Malar, Salem Edition (Copy) Ex.P39 10.11.2003 Malai Malar, Tiruchi Edition (Copy) Ex.P40 10.11.2003 Malai Malar, Erode Edition (Copy) Ex.P41 10.11.2003 Malai Malar, Nagercoil Edition (Copy) Ex.P42 10.11.2003 Malai Malar, Chennai Edition (copy) Ex.P43 22.07.2012 Daily Thanthi,Chennai Edition (Copy) Ex.P44 03.09.2014 Estimate - Kalanjiyam Cut Piece,Chengalpattu (Copy) 8/21 https://www.mhc.tn.gov.in/judis C.S.No.180 of 2015 Ex.No. Date Particulars of Documents Ex.P45 13.03.2015 Dept.of Posts - Track Event - Kalanjiyam Cut Piece-(Copy) Ex.P46 13.04.2015 Dept.of Posts - Track Event-Kalanjivam Cut Piece (Copy) Ex.P47 14.04.2015 Estimate - KalanjiyamChudidar's Chengalpattu (Copy) Ex.P48 29.06.2015 Estimate -Kalanjiyam Cut Piece Shop, Chengalpattu (Copy) Ex.P49 2015-2016 Income Tax Returns - Kalanjiyam Cut Piece-
AY 2015-2016 (Copy) Ex.P50 2016-2017 Income Tax Returns - Kalanjiyam Cut Piece -
AY 2016-2017 (Copy) Ex.P51 2017-2018 Income Tax Returns - Kalanjiyam Cut Piece-
AY 2017-2018 (Copy) Ex.P52 21.03.2018 Trade Mark Certificate No.2219464 in the name of Mohammed Mohideen, the Applicant herein (Copy) Ex.P53 03.04.2018 Trade Mark Certificate No.2219462 in the name of Mohammed Mohideen, the Applicant herein (Copy) Ex.P54 03.04.2018 Trade Mark Certificate No.2219463 in the name of Mohammed Mohideen, the Applicant herein (Copy) Ex.P55 21.11.2018 Tax Invoice of PVR Cinemas - Kalanjiyam Cut Piece - Rs.2,31,940- cost of advertisement (Copy) Ex.P56 26.11.2018 Tax Invoice of SPI Cinema Private Limited-
Kalanjiyam Cut Piece - Rs.4,11,802 cost of advertisement (Copy) Ex.P57 2018-2019 Income Tax Returns - Kalanjiyam Cut Piece -
9/21 https://www.mhc.tn.gov.in/judis C.S.No.180 of 2015 Ex.No. Date Particulars of Documents AY 2018-2019 (Copy) Ex.P58 August, Kalanjiyam Cut Piece - Salary Statement - April 2019 2019 to August 2019 (Copy) Ex.P59 2019 Pen drive - containing advertisement material Ex.P60 Plastic Carry- Bag (white and blue)- New Kalanjiyam Chudidar's (Copy) Ex.P61 Mini Cloth Carry- Bag (Yellow and red) Kalanjiyam Cut Piece (Copy) Ex.P62 Mini Carry- Bag (White and blue) Kalanjiyam Cut Piece (Copy) Ex.P63 Photographs - New Kalanjiyam Cut Piece Name Board (Copy) Ex.P64 Photographs - New Kalanjiyam Chudidars Name Board (Copy) Ex.P65 Photograph - New Kalanjiyam Cut Piece shop (Copy)
8. As seen from the aforementioned exhibits marked on the side of the plaintiffs, it is clear that the plaintiffs are having registration for their trademarks "Kalanjiyam Cut Piece" and "Kalanjiyam". It is also seen that the registrations have been obtained under class Nos.24 and 25. It is also seen that the registrations have been renewed periodically. The plaint averments also reveal that the plaintiffs have been using the trademarks "Kalanjiyam Cut Piece" and "Kalanjiyam" ever since 1977 as seen from the 10/21 https://www.mhc.tn.gov.in/judis C.S.No.180 of 2015 sales turnover of the plaintiffs disclosed in the plaint. The registrations for the trademarks "Kalanjiyam Cut Piece" and "Kalanjiyam" were also obtained. The documents marked as exhibits on the side of the plaintiffs would also establish that the plaintiffs are using the trademarks "Kalanjiyam Cut Piece" and "Kalanjiyam" for several years and they are in exclusive usage. It is also evident from the exhibits that the plaintiffs are having a long, continuous and uninterrupted use of the trademarks "Kalanjiyam Cut Piece" and "Kalanjiyam". The trademarks "Kalanjiyam Cut Piece" and "Kalanjiyam" are distinctive trademarks as seen from the exhibits marked on the side of the plaintiffs and the said trademarks have also acquired secondary meaning by its long and uninterrupted usage. However, as seen from the plaint averments as well as from the documents marked as exhibits, the defendant has continued to use the infringed trademarks "Kalanjiyam Cut Piece" and "Kalanjiyam" despite the plaintiffs issuing cease and desist notice on 06.09.2012 which has been marked as Ex.P15 on the side of the plaintiffs. The acknowledgment card from the defendant for having received the cease and desist notice dated 06.09.2012 has also been marked as Ex.P16. The name of the defendant is identical to that of the plaintiffs' trademarks. The defendant has also continued to use the trademark 11/21 https://www.mhc.tn.gov.in/judis C.S.No.180 of 2015 "Kalanjiyam Cut Piece" despite cease and desist notice.
9. The learned counsel for the plaintiffs would also submit that even today the defendant is using the infringed trademark "Kalanjiyam Cut Piece" for its textile business. The plaintiff has also given an explanation in the plaint as to why the suit has been filed belatedly despite the plaintiffs have issued the cease and desist notice on 06.09.2012 itself. The suit was filed in the month of February, 2015. The plaintiffs have given an explanation that they were under the impression that the defendant has stopped using the trademark "Kalanjiyam Cut Piece" on receipt of the cease and desist notice. But, they came to know only in February, 2015 that the defendant is still using the trademark "Kalanjiyam Cut Piece". The reason given by the plaintiffs for the delay in filing the suit is satisfactory and will have to be accepted by this Court since there is no rebuttal on the part of the defendant as they remained ex-parte in the suit.
10. The plaintiffs are carrying on business in Chennai at Ranganathan Street, T.Nagar, Chennai - 17. They are also selling their products only at 12/21 https://www.mhc.tn.gov.in/judis C.S.No.180 of 2015 Chennai. A part of cause of action has also arisen at Chennai. Hence, this Court is having jurisdiction to adjudicate the suit. It is clear from the oral and documentary evidence available on record that the adoption of the trademark "Kalanjiyam Cut Piece" by the defendant will confuse the mind of the general public at large as they would think that the branch of the plaintiffs has been opened at Chengalpet, which is not true. Therefore, it is clear that the plaintiffs have proved that the defendant has committed infringement and passing off in respect of the plaintiffs' registered trademarks "Kalanjiyam Cut Piece" and "Kalanjiyam".
11. As observed at the outset of the judgment of this Court, since the plaintiffs have given up the reliefs sought for in prayer Nos.C and D of the plaint prayer since it is an ex-parte judgment, this Court has to dismiss the suit as not pressed with regard to the prayer Nos.C and D in the prayer column of the plaint. However, since the plaintiffs have proved the suit claim in so far as the relief of permanent injunction sought for in prayer Nos.A and B are concerned, the said reliefs will have to be granted by this Court. Based on the pleadings, oral and documentary evidence, the suit has to be partly decreed by granting the reliefs sought for by the plaintiffs in 13/21 https://www.mhc.tn.gov.in/judis C.S.No.180 of 2015 prayer Nos.A and B of the prayer column in the plaint.
12. Accordingly, the suit is partly decreed by granting the following reliefs:
(a) granting a permanent injunction, restraining the Defendant, by itself, its servants, agents, distributors, or anyone claiming through them from manufacturing, selling, advertising and offering for sale using the trade mark KALANJIAM CUT PIECE upon the goods or in any media and use the same in invoices, letter heads and visiting cards or by using any other trade mark which is in any way visually, phonetically or deceptively similar to the Plaintiffs registered Trade Mark KALANJIYAM CUT PIECE and KALANJIYAM or in any manner infringing the Plaintiffs Registered Trade Mark No.690216, 1548035 and 1548038;
(b) granting a permanent injunction restraining the Defendant by themselves,their servants, agents, men or anyone claiming through them from manufacturing, marketing, distributing, offering or advertising for sale of TEXTILE GOODS using the mark KALANJIAM CUT PIECE or similar 14/21 https://www.mhc.tn.gov.in/judis C.S.No.180 of 2015 sounding names in the course of their business and pass off their TEXTILE GOODS using the trade mark KALANJIYAM CUT PIECE and KALANJIYAM as and for the KALANJIYAM CUT PIECE and KALANJIYAM goods of the applicant or enable others to pass off.
(c) The defendant is directed to pay the costs of this suit to the plaintiffs.
13. In so far as the reliefs sought for in prayer Nos.C and D of the prayer column in the plaint are concerned, the same is dismissed as not pressed. Consequently, the connected application is closed.
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Index : Yes/No
Speaking Order : Yes / No
Neutral Citation Case: Yes / No
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C.S.No.180 of 2015
List of Witness examined on the side of the Plaintiffs:-
Mr.Mohammed Mohideen (PW1) List of the Exhibits marked on the side of the Plaintiffs:-
Ex.No. Date Particulars of Documents
Ex.P1 11.12.1995 xerox copy of the Certificate of Registration
Trade Mark No.690216
Ex.P2 10.04.2007 xerox copy of the Certificate of Registration
Registered Trade Mark No. 1548035
Ex.P3 10.04.2007 xerox copy of the Certificate of Registration
TradeMark No.1548038
Ex.P4 02.09.2014 xerox copy of the Invoice copy sale by
defendant
Ex.P5 xerox of the Carry Bag used by Defendant.
Ex.P6 06.04.1979 xerox copy of the Deed of Partnership
Ex.P7 21.04.1979 xerox copy of the Acknowledgment of
Registration of firm
Ex.P8 03.03.1986 xerox copy of the Deed of Partnership
Ex.P9 04.01.1993 xerox copy of the Deed of Partnership
Ex.P10 31.03.2001 xerox copy of the Deed of Retirement
Ex.P11 01.04.2006 xerox copy of the Admission of Partners
Ex.P12 25.04.1979 xerox copies of Purchase Copies
(Series) to
03.11.2005
Ex.P13 13.10.2011 xerox copy of the Additional Rep. Of
Application No.2219462, 2219463, 2219464 & 2219465 16/21 https://www.mhc.tn.gov.in/judis C.S.No.180 of 2015 Ex.No. Date Particulars of Documents Ex.P14 20.10.2011 xerox copy of the Deed of Assignment of TradeMark KALAJIYAM Assignee in favour plaintiff (Collectively) Ex.P15 06.09.2012 office copy of the Legal Notice Ex.P16 10.09.2012 xerox copy of the Postal A/D (The originals have been produced by PW1 in the other suits before this Hon'ble Court filed by the plaintiff for infringement of trade mark and passing off as against certain other third parties. He undertakes to produce the originals before this Court as and when called upon to do so).
Ex.P17 2/1977-78 Demand Notice/Receipt from Corporation of Madras, Bill No.122 - Kalanjiyam Cut Piece, T.Nagar, Chennai-17 (Copy) Ex.P18 1/1978-79 Demand Notice/Receipt from Corporation of Madras, Bill No.118 - Kalanjiyam Cut Piece, T.Nagar, Chennai-17-(Copy) Ex.P19 21.04.1979 Acknowledgment of Registration of Firm Kalanjiyam Cut Piece (Copy) Ex.P20 09.11.2003 The Hindu, Chennai Edition (Copy) Ex.P21 09.11.2003 Daily thanthi, Vellore Edition (Copy) Ex.P22 09.11.2003 Daily Thanthi,Chennai Edition (Copy) Ex.P23 09.11.2003 Daily Thanthi, Coimbatore Edition Copy) Ex.P24 09.11.2003 Daily Thanthi,Cuddalore Edition (Copy) Ex.P25 09.11.2003 Daily Thanthi,Bangalore Edition (Copy) Ex.P26 09.11.2003 Daily Thanthi,Dindigul Edition (Copy) Ex.P27 09.11.2003 Daily Thanthi,Erode Edition (Copy) Ex.P28 09.11.2003 Daily Thanthi,Madurai Edition (Copy) Ex.P29 09.11.2003 Daily Thanthi, Nagercoil Edition (Copy) 17/21 https://www.mhc.tn.gov.in/judis C.S.No.180 of 2015 Ex.No. Date Particulars of Documents Ex.P30 09.11.2003 Daily Thanthi,Pondicherry Edition, (Copy) Ex.P31 09.11.2003 Daily Thanthi, Tiruchi Edition (Copy) Ex.P32 09.11.2003 Daily Thanthi, Thanjavur Edition (Copy) Ex.P33 09.11.2003 Daily Thanthi, Tirunelveli Edition (copy) Ex.P34 09.11.2003 Daily Thanthi, Salem Edition (Copy) Ex.P35 10.11.2003 Malai Malar, Pondicherry Edition (Copy) Ex.P36 10.11.2003 Malai Malar, Madurai Edition (Copy) Ex.P37 10.11.2003 Malai Malar, Coimbatore Edition (Copy) Ex.P38 10.11.2003 Malai Malar, Salem Edition (Copy) Ex.P39 10.11.2003 Malai Malar, Tiruchi Edition (Copy) Ex.P40 10.11.2003 Malai Malar, Erode Edition (Copy) Ex.P41 10.11.2003 Malai Malar, Nagercoil Edition (Copy) Ex.P42 10.11.2003 Malai Malar, Chennai Edition (copy) Ex.P43 22.07.2012 Daily Thanthi,Chennai Edition (Copy) Ex.P44 03.09.2014 Estimate - Kalanjiyam Cut Piece,Chengalpattu (Copy) Ex.P45 13.03.2015 Dept.of Posts - Track Event - Kalanjiyam Cut Piece-(Copy) Ex.P46 13.04.2015 Dept.of Posts - Track Event-Kalanjivam Cut Piece (Copy) Ex.P47 14.04.2015 Estimate - KalanjiyamChudidar's Chengalpattu (Copy) Ex.P48 29.06.2015 Estimate -Kalanjiyam Cut Piece Shop, Chengalpattu (Copy) Ex.P49 2015-2016 Income Tax Returns - Kalanjiyam Cut Piece-
AY 2015-2016 (Copy) Ex.P50 2016-2017 Income Tax Returns - Kalanjiyam Cut Piece -
AY 2016-2017 (Copy)
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Ex.No. Date Particulars of Documents
Ex.P51 2017-2018 Income Tax Returns - Kalanjiyam Cut Piece-
AY 2017-2018 (Copy) Ex.P52 21.03.2018 Trade Mark Certificate No.2219464 in the name of Mohammed Mohideen, the Applicant herein (Copy) Ex.P53 03.04.2018 Trade Mark Certificate No.2219462 in the name of Mohammed Mohideen, the Applicant herein (Copy) Ex.P54 03.04.2018 Trade Mark Certificate No.2219463 in the name of Mohammed Mohideen, the Applicant herein (Copy) Ex.P55 21.11.2018 Tax Invoice of PVR Cinemas - Kalanjiyam Cut Piece - Rs.2,31,940- cost of advertisement (Copy) Ex.P56 26.11.2018 Tax Invoice of SPI Cinema Private Limited-
Kalanjiyam Cut Piece - Rs.4,11,802 cost of advertisement (Copy) Ex.P57 2018-2019 Income Tax Returns - Kalanjiyam Cut Piece -
AY 2018-2019 (Copy)
Ex.P58 August, Kalanjiyam Cut Piece - Salary Statement - April
2019 2019 to August 2019 (Copy)
Ex.P59 2019 Pen drive - containing advertisement material
Ex.P60 Plastic Carry- Bag (white and blue)- New
Kalanjiyam Chudidar's (Copy)
Ex.P61 Mini Cloth Carry- Bag (Yellow and red)
Kalanjiyam Cut Piece (Copy)
Ex.P62 Mini Carry- Bag (White and blue) Kalanjiyam
Cut Piece (Copy)
Ex.P63 Photographs - New Kalanjiyam Cut Piece Name
Board (Copy)
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C.S.No.180 of 2015
Ex.No. Date Particulars of Documents
Ex.P64 Photographs - New Kalanjiyam Chudidars
Name Board (Copy)
Ex.P65 Photograph - New Kalanjiyam Cut Piece shop
(Copy)
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