Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

Section 38 in Delhi High Court Intellectual Property Rights Division Rules, 2022

38. Appeals from orders of the IPD

Appeals, if maintainable, shall lie against orders of the IPD to the Division Bench either:
(i)In the form of a Letters Patent Appeal (LPA); or
(ii)In the form of appeals to the Commercial Appellate Division under Section 13, Commercial Courts
Act, 2015.