Section 6 in The Patents (Appeals and Applications to the Intellectual Property Appellate Board) Rules, 2011
6. Matters not previously filed or pending with any other court :
The appellant further declares that he had not previously filed any appeal, writ petition or suit before any court or any other authority regarding the matter in respect of which this appeal has been made.(In case the appellant had previously filed any such appeal, writ petition or suit, the stage at which it is pending, and if decided, the list of the decisions should be given with reference to the number of Annexure to be given in support thereof.)
