Section 2(d) in Delhi High Court Intellectual Property Rights Division Rules, 2022
(d)“Appeal” includes an appeal filed before, or transferred to, the IPD under the following sections of the respective Acts with the following nomenclature:(i)Under Section 91 of The Trade Marks Act, 1999[C.A. (Comm. IPD-TM)];(ii)Under Section 72 of The Copyright Act, 1957 [C.A. (Comm. IPD-CR)];(iii)Under Section 117A of The Patents Act, 1970[C.A.(Comm. IPD-PAT)];(iv)Under Section 31of The Geographical Indications of Goods (Registration and Protection) Act, 1999. [C.A.(Comm. IPD-GI)];(v)Under Section 56 of The Protection of Plant Varieties and Farmers' Rights Act, 2001[C.A.(Comm. IPD-PV)];(vi)Under Section 42 of the Semiconductor Integrated Circuits Layout-Design Act, 2000 [C.A.(Comm. IPD-SCD)];(vii)Under Sections 36 of the Designs Act, 2000 [C.A. (Comm. IPD-DE)];(viii)Under Section 62 of the Information Technology Act, 2000 [C.A. (Comm. IPD-IT)]
