Section 5 in Delhi High Court Intellectual Property Rights Division Rules, 2022
5. Filing and Nomenclature to be adopted for filing
The filing of IPR subject matter(s) or cases or proceedings or disputes before the IPD shall be under the following categories with the nomenclature given below:(i)AppealsNomenclature:(a)Civil Appeal (Comm. IPD-TM) under Trade Marks Act, 1999;(b)Civil Appeal (Comm. IPD-CR) under Copyright Act, 1957;(c)Civil Appeal(Comm. IPD-PAT) under Patents Act, 1970;(d)Civil Appeal (Comm. IPD-GI) under Geographical Indications of Goods (registration andProtection) Act, 1999;(e)Civil Appeal (Comm. IPD-PV) under Protection of Plant Varieties and Farmers Right Act,
