Section 2(i) in Delhi High Court Intellectual Property Rights Division Rules, 2022
(i)“Intellectual Property Rights (IPR) subject matter” for the purpose of these Rules, shall include:(i)Matters pertaining to Patents, Copyrights, Trade Marks, Geographical Indications, Plant Varieties, Designs, Semiconductor integrated circuit layout-designs, Traditional Knowledge and all rights under common law, if any, associated therewith;(ii)Matters relating to passing off, acts of unfair competition, disparagement, comparative advertising etc.;(iii)Protection of trade secrets, confidential information and related subject matters;(iv)Tortious actions related to privacy and publicity rights involving intellectual property issues;(v)Matters pertaining data exclusivity, domain names and other matters relating to data protection involving intellectual property issues, as also those arising under the Act(s) as defined in Rule 2(a) ;(vi)Matters involving internet violations relating to any of the subject matters under clauses (i) through (v) above.
