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NCT Delhi - Act

Delhi High Court Intellectual Property Rights Division Rules, 2022

DELHI
India

Delhi High Court Intellectual Property Rights Division Rules, 2022

Rule 13 of 2022

Published in Delhi Gazette 474 on 24 February 2022
Commenced on 24 February 2022
[This is the version of this document from 24 February 2022.]

HIGH COURT OF DELHI: NEW DELHINOTIFICATIONDelhi, the 24th February, 2022No. 13/Rules/DHC.—Delhi High Court Intellectual Property Rights Division Rules, 2022

Whereas, upon the promulgation of the Tribunals Reforms (Rationalisation and Conditions of Service) Ordinance, 2021. (“Ordinance”), now the Tribunal Reforms Act, 2021(“TRA 2021”) and upon the recommendation of the Committee constituted to take steps further to the said legislation, the Hon’ble Chief Justice of the Delhi High Court has approved the creation of the Intellectual Property Division (“IPD”) in the Delhi High Court to deal with matters relating to Intellectual Property Rights (“IPR”) except cases to be dealt with by the Division Bench of the Delhi High Court.Whereas, the Delhi High Court office order No. 667/Original Side/DHC dated 7th July, 2021 records the decision of the Hon’ble Chief Justice to create the IPD.In exercise of the powers conferred by Section 7 of the Delhi High Court Act, 1966, Section 129 of the Code of Civil Procedure, 1908, powers conferred under the various Intellectual Property statutes as amended by the TRA 2021, the Delhi High Court hereby makes the following Rules for the matters listed before it’s IPD with respect to practice and procedure for the exercise of its original and appellate jurisdiction, and for other miscellaneous petitions arising out of IPR and related statutes.The substantive provisions governing Intellectual Property matters are contained in The Trade Marks Act, 1999; The Copyright Act, 1957; The Patents Act, 1970; The Designs Act, 2000; The Geographical Indications of Goods (Registration and Protection) Act, 1999; The Protection of Plant Varieties and Farmers’ Rights Act, 2001; The Semiconductor Integrated Circuits Layout-Design Act, 2000; Information Technology Act, 2000 as also in common law.

1. Short title and commencement

(i)These Rules shall be called ‘The Delhi High Court Intellectual Property Rights Division Rules, 2022. (DHC- IPD Rules, 2022);

(ii)The Rules shall come into force on such date as the Chief Justice of the Delhi High Court may notify in

the Official Gazette.

2. Definitions-In these Rules, unless the context otherwise requires

(a)“Act” (s)means the statutes mentioned below, as applicable:

(i)The Copyright Act, 1957;

(ii)The Designs Act, 2000;

(iii)The Geographical Indications of Goods (Registration and Protection) Act, 1999;

(iv)The Information Technology Act, 2000;

(v)The Patents Act, 1970;

(vi)The Protection of Plant Varieties and Farmers' Rights Act, 2001;

(vii)The Semiconductor Integrated Circuits Layout-Design Act 2000;

(viii)The Trade Marks Act, 1999;

(b)“Address for service” means the address furnished by an applicant, appellant, complainant, petitioner, respondent including the currently authorized trade mark agent, patent agent or other agent before the IPO as also the legal practitioner, at which service of summons, notices or other processes may be effected;

(c)“Agent” includes a trade mark or patent agent as defined under Section 145, Trade Marks Act, 1999 and Section 125,The Patents Act, 1970 duly authorized by the party concerned and who is entitled to appear before the IPD along with a legal practitioner in order to assist the IPD;

(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)]

(e)“Appellant” means a person before the IPD in appeal as defined in Rule 2(d) and other appeals such as RFA and FAO;

(f)“Evidence” shall be evidence filed before the IPD including affidavits in evidence filed by the parties and experts along with documents and oral evidence, if recorded;

(g)“Fee” shall mean the fees prescribed in the Schedule II to these Rules;

(h)“Form” shall mean the form(s) prescribed in the Schedule I to these Rules;

(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.

Explanation:

(i)for the purpose of these Rules, cases pertaining to the Information Technology Act, 2000dealing with the rights and liabilities of intermediaries, online market places, and e-commerce platforms involving issues relating to any of the aforementioned subject matters, shall be deemed to be within the purview of intellectual property rights;

(ii)intermediaries, online market places, and e-commerce platforms shall be interpreted in terms of the definition contained in Section 2(w) of the Information Technology Act, 2000.

(j)“Intellectual Property Rights Division (IPD)”refers to the division in the Delhi High Court presided over by Single Judges to deal with disputes and cases concerning IPR subject matter;

(k)“Intellectual Property Office (IPO)” shall mean –

(i)in case of Trade Marks – Office of `Registrar of Trade Marks’;

(ii)in case of Copyrights – Office of `Registrar of Copyrights’;

(iii)in case of Patents– Office of `Controller General of Patents, Designs and Trade Marks’;

(iv)in case of Geographical Indications–Office of `Registrar of Geographical Indications’;

(v)in case of Plant Varieties – ‘Protection of Plant Varieties and Farmers’ Rights Authority’ or the ‘Plant Varieties Registry’, as applicable;

(vi)in case of Semiconductor Integrated Circuits Layout-Designs – Office of the `Registrar of the Semiconductor Integrated Circuits Layout-Design’;

(vii)in case of Designs – Office of ‘Controller General of Patents, Designs and Trade Marks’.

(l)“IPR subject matters or cases or proceedings or disputes” shall include all original proceedings, appellate and other proceedings related to IPR subject matter(s)as defined in Rule 2(i) above filed before the IPD and shall also include:

(i)Revocation applications, cancellation applications, other original proceedings, appeals and petitions from the various IPOs and all other proceedings which were hitherto maintainable before the Intellectual Property Appellate Board (“IPAB”) under provisions of the Act(s);

(ii)All suits filed in which IPR subject matter is involved, either under the respective statutes or under common law including suits relating to breach of privacy and rights of publicity;

(iii)Writ Petitions (Civil)[WP(C)],Civil Misc. (Mains)[CM(Main)],Regular First Appeal[RFA], First Appeal from Order[FAO], Civil Revision Petition[CRP] arising out of IPR subject matter(s) and disputes dealt with by the Commercial Courts in Delhi, except matters that are to be dealt with by a Division Bench;

(iv)All pending proceedings before the IPAB relating to Delhi jurisdiction transferred to the Delhi High Court.

(m)“legal practitioner” shall have the same meaning as is assigned to it in the Advocates Act, 1961;

(n)“Patent Suit Rules, 2022” shall mean the High Court of Delhi Rules Governing Patent Suits, 2022;

(o)“Petition” includes a Civil Original Petition, Writ Petition (Civil),Civil Misc. (Main), Civil Revision Petition, and Appeals:

(i)A Civil Original Petition means a petition under any of the Act(s)filed before the IPD as an original proceeding;

(ii)Writ Petition (Civil) means a petition/application under Article 226 of the Constitution of India inter alia for issuance of a writ in the nature of mandamus, certiorari, prohibition, and quo warranto;

(iii)Civil Miscellaneous(Main) means a petition under Article 227 of the Constitution of India;

(iv)Civil Revision Petition means a Petition under Section 115 of the Code of Civil Procedure, 1908.

; and

(v)Appeals as defined in Rule 2(d) and other appeals such as RFA and FAO filed before the IPD as an appellate proceeding;

(p)“Pleadings” shall include plaints, written statements, replications, applications, appeals, complaints, counter affidavits, counterstatements, petitions, reviews, replies, rejoinders, rejoinder affidavit filed before the IPD.

3. Applicability

These Rules shall govern and apply to all IPR subject matter(s) or cases or proceedings or disputes before the IPD of the Delhi High Court.

4. Jurisdiction Every IPR subject matter or case or proceeding or dispute filed before, or transferred to, the IPD, as defined in Rules 2(i), 2(j) and 2(l), shall be heard and adjudicated by a Single Judge of the IPD except those that are to be decided by a Division Bench as per Section 13 of the Commercial Courts Act, 2015.

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)Appeals

Nomenclature:

(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 and

Protection) Act, 1999;

(e)Civil Appeal (Comm. IPD-PV) under Protection of Plant Varieties and Farmers Right Act,

2001.

;

(f)Civil Appeal (Comm. IPD-SCD) under The Semiconductor Integrated Circuits Layout-Design

Act, 2000;

(g)Civil Appeal (Comm. IPD-DE) under Designs Act, 2000;

(h)Civil Appeal (Comm. IPD-IT) under Information Technology Act, 2000;

(ii)Civil Original Petitions

Nomenclature:

(a)Civil Original (Comm. IPD-TM)under Trade Marks Act, 1999;

(b)Civil Original(Comm. IPD-CR)under Copyright Act, 1957;

(c)Civil Original(Comm.IPD-PAT)under Patents Act, 1970;

(d)Civil Original (Comm. IPD-GI)under Geographical Indications of Goods (registration and

Protection) Act, 1999;

(e)Civil Original(Comm. IPD-PV)under Protection of Plant Varieties and Farmers Right Act,

2001.

;

(f)Civil Original(Comm. IPD-SCD)under The Semiconductor Integrated Circuits Layout-Design

Act, 2000;

(g)Civil Original(Comm. IPD-IT)under Section 46 of the Information Technology Act, 2000,

where the claim exceeds INR 5 crores;

(iii)Writ Petitions (Civil)

Nomenclature:Writ Petition (C)-IPD

(iv)Civil Miscellaneous Main

Nomenclature: Civil Misc. (Main)-IPD

(v)Regular First Appeal (RFA)

Nomenclature:RFA-IPD

(vi)First Appeal from Order (FAO)

Nomenclature:FAO-IPD

(vii)Execution First Appeal (EFA)

Nomenclature:EFA-IPD

(viii)Civil Revision Petition (CRP)

Nomenclature: CRP-IPD

6. Procedure for Appeals

(i)Appeals under Rule 2(d) of the present rules before the IPD shall be filed in the formats/forms

prescribed in Schedule I, within the period of limitation as prescribed in the respective Act(s) alongwith the requisite Court fees as prescribed in Schedule II.

(ii)Appeals shall consist of the memorandum of parties, synopsis, list of dates, a brief memorandum of

appeal, grounds of challenge in the appeal, the order impugned and affidavit of Appellant filing theAppeal along with other details as required in the Form applicable. The Appellant shall disclose thedetails of any prior litigation pending between the parties with respect to the subject matter in dispute.

(iii)All relevant forms, correspondence and other relevant documents forming part of the record of the

IPO shall ordinarily accompany the appeal.

(iv)Documents that are not part of the record of the IPO shall generally not be accepted by the IPD except

with the leave of the Court.

(v)Memorandum of appeal shall specify as to whether the documents being filed are part of the record of

the IPO and if any additional documents are being filed, the details and relevance thereof shall bespecified. Such documents shall be accompanied with an application seeking leave of the Court, inwhich case principles akin to Order XLI Rule 27 of the Code of Civil Procedure, 1908 would apply.

(vi)No evidence shall be recorded in Appeals unless the Court deems it necessary. However, the IPD may

direct the appearance of any witness, who has deposed before the IPO for the purpose of seeking anyclarification.

(vii)In all Appeals, all the contesting parties before the IPO shall be impleaded as Respondents. The

respective IPO shall also be impleaded as a Respondent.

(viii)Filing of a reply, in an appeal, would be only upon specific directions of the Court, if the need arises.

The opposite party shall, however, during the course of hearing or otherwise, be entitled to producecopies of any relevant record intended to be relied upon.

(ix)Reply, if so directed, shall be filed within the period prescribed by the Court or within 60 days from

the date on which the Court directs the filing of such Reply.

(x)Rejoinder to the reply, if so directed, shall be filed within the period prescribed by the Court or within

30. days from the date on which the Court directs the filing of such Rejoinder.

(xi)Filing of any further affidavits or pleadings shall be strictly with the leave of the Court.

(xii)Procedures applicable to Civil Appeals filed before the Single Judge: The Delhi High Court Rules and

Orders, as also the practice directions, issued from time to time, to the extent there is no inconsistencywith these Rules, shall be applicable to appeals filed before the IPD.

7. Procedure for Original Petitions (Civil Original Petition)

(i)Original petition shall consist of memorandum of parties, synopsis, list of dates and all other details

specified in the respective forms and shall be accompanied by the affidavit of the Petitioner/partyfiling the petition.

(ii)The parties shall also file all other relevant documents in support of the relief sought in the original

petition. If interim orders are sought by the Petitioner, an application under Order XXXIX Rule 1 andRule 2, Code of Civil Procedure, 1908 shall be filed setting out the grounds for such interim order.Averments shall be made in the original petition specifying as to which of the documents filed form

Part of – the record of the IPO.

(iii)Original petitions filed before the IPD under the respective statutes shall be filed in the formats/formsprescribed in Schedule I of the present Rules [within the period of limitation, if any, as prescribed inthe respective Act(s)] along with the requisite Court fees prescribed in Schedule II.(iv)Original petitions shall be accompanied with all the relevant records from the respective IPOincluding the relevant correspondence.(v)In case of an original petition relating to patents, the complete specification of the patent along withdifferent versions/claims, if relevant, as also the relevant forms filed before the IPO, shall also befiled.(vi)Documents shall be read as part of the record, unless challenged by any party. Such challenge shall beraised at the very first instance i.e. in the Reply or Rejoinder along with an affidavit ofadmission/denial. The admission/denial of the said document(s) shall be conducted as per the DelhiHigh Court (Original Side) Rules, 2018. Denial of documents which is evasive or without just reasonor cause, would be liable to be penalized with costs.(vii)Framing of issues shall not be compulsory in the original petitions. In revocation/cancellationpetitions, the Court may frame issues if deemed necessary. Upon completion of pleadings, the Courtmay proceed to hear the petition finally.(viii)Filing of evidence may be directed by the Court, only if the same is deemed necessary. The evidenceshall usually be in the form of affidavits. Oral evidence including cross-examination may be directedfor reasons to be recorded in the order of the Court. If oral evidence is directed, the procedure forrecording of evidence and other related procedures shall be governed by these Rules as well as theDelhi High Court (Original Side) Rules, 2018. In revocation/cancellation petitions, upon framing ofissues, the court may direct filing of evidence by way of affidavit.(ix)Reply, if so directed, shall be filed within the period prescribed by the Court or shall be filed within 60days from the date on which the Court directs the filing of such Reply.(x)Rejoinder to the reply, if so directed, shall be filed within the period prescribed by the Court or within

30. days from the date on which the Court directs the filing of such Rejoinder.

(xi)Filing of any further affidavits or pleadings shall be strictly with the leave of the Court.

(xii)In case of petitions seeking revocation/cancellation, the Court may direct consolidation of the said

petition with a suit for infringement involving the same IPR subject matter.

(xiii)Procedures applicable to original petitions: The provisions of the Commercial Courts Act, 2015, Delhi

High Court (Original Side) Rules, 2018 and orders as also the practice directions issued from time totime, to the extent there is no inconsistency with these Rules, shall be applicable to original petitionsfiled in the IPD.

8. Procedure for Writ Petitions (Civil)

(i)Writ Petitions filed before the IPD, challenging any orders passed by the IPO/authority, shall consist

of a synopsis and list of dates and events, memo of parties, memorandum of the writ petition includinggrounds of challenge, prayer/relief sought, affidavit in support. The Petitioner shall also state both inthe application and in the affidavit whether any other remedy was availed of in respect of the sameimpugned order and if so, provide details thereof including any order passed therein.

(ii)The impugned order, where applicable, shall be annexed with the writ petition.

(iii)Procedures applicable to Writ Petitions (Civil): The Delhi High Court Rules and orders, as also the

practice directions issued from time to time, to the extent there is no inconsistency with these Rules,shall be applicable to writ petitions filed before the IPD.

9. Procedure for Civil Miscellaneous Main Petition

(i)The Civil Miscellaneous Main Petitions challenging orders passed by the Commercial Courts or other

district courts/civil courts, relating to IPR disputes shall be filed and listed before the IPD. Theformats for the said petitions will be governed by The Delhi High Court Rules and Orders.

(ii)The Civil Miscellaneous Main Petition shall consist of the memo of parties, synopsis and list of dates

and events, memorandum of the civil miscellaneous main petition, the grounds challenging the order,prayer/the relief sought, affidavit and the impugned order.

(iii)The petitioner shall file the relevant pleadings of the original proceedings, relevant order sheets,

issues, if framed, in the case, pleadings in the relevant interim applications and documents which thepetitioner intends to rely upon.Provided that every endeavor shall be made to place on record pleadings/documents (other than caselaw) referred to in the impugned order.

(iv)Filing of a reply would be only upon specific directions of the Court, if the need arises. The opposite

party shall, however, during the course of hearing or otherwise, be entitled to produce copies of anyrelevant record intended to be relied upon.

10. Procedure for Regular First Appeal (RFA)

(i)Regular First Appeals shall be governed by The Delhi High Court Rules and Orders/practice

directions, and pleadings shall be filed as per the Forms/formats prescribed therein.

(ii)Appeals shall consist of the memo of parties, synopsis, list of dates and events, memorandum of

regular first appeal, grounds of challenge to the judgment/decree appealed from/challenge in theappeal, prayer/relief prayed for. Certified copy of the judgment/decree impugned shall be filed withinthe period of limitation along with affidavit.

(iii)The entire record forming part of the original proceeding shall be filed with the RFA, to the extent

possible.Provided that every endeavor shall be made to place on record pleadings/documents (other than caselaw) referred to in the impugned order.

(iv)Filing of a reply would be only upon specific directions of the Court, if the need arises. The opposite

party shall, however, during the course of hearing or otherwise, be entitled to produce copies of anyrelevant record intended to be relied upon.

11. Procedure for First Appeal from Order (FAO)

(i)The First Appeal from Order shall be governed by The Delhi High Court Rules and Orders, and

pleadings shall be filed as per the Forms/formats prescribed therein.

(ii)Appeals shall consist of the memo of parties, synopsis, list of dates and events, memorandum of first

appeal from order, grounds of challenge to the order appealed from/grounds of challenge in theappeal, prayer/relief sought, order impugned and affidavit.

(iii)The appellant shall file the relevant pleadings of the original proceedings, relevant order sheets,

(iv)Filing of a reply would be only upon specific directions of the Court, if the need arises. The opposite

party shall, however, during the course of hearing or otherwise, be entitled to produce copies of anyrelevant record intended to be relied upon.

12. Procedure for Civil Revision Petition (CRP)

(i)Civil Revision Petitions shall be governed by The Delhi High Court Rules and Orders/Practice

directions. Pleadings therein shall be filed as per the Forms / formats prescribed therein.

(ii)Revision Petitions shall consist of the memo of parties, synopsis, list of dates and events,

memorandum of revision petition, grounds of challenge to the impugned order, prayer/relief sought,order impugned and affidavit.

(iii)The petitioner shall file the relevant pleadings of the original proceedings, relevant order sheets, issues

if framed in the case, pleadings in the relevant interim applications and documents which thepetitioner intends to rely upon.Provided that every endeavor shall be made to place on record pleadings/documents (other than caselaw) referred to in the impugned order.

(iv)Filing of a reply would be only upon specific directions of the Court, if the need arises. The opposite

party shall, however, during the course of hearing or otherwise, be entitled to produce copies of anyrelevant record intended to be relied upon.

13. Additional Provisions for CM (Mains), RFAs, FAOs, and CRPs

(i)It shall be sufficient if copies of the documents mentioned in Rule 9, Rule 10, Rule 11 and Rule 12

above are filed with self-certification of the counsel for the petitioner/appellant to the effect that eachsuch document is the true copy of its respective original in the file of the Trial Court.

(ii)Ordinarily, the Court may decide these Petitions and Appeals on the basis of the grounds raised in the

petition/memorandum of appeal and the record filed with the same.

14. Procedure for Suits

(i)Suits before the IPD shall be governed by the provisions of The Commercial Courts Act, 2015, Code

of Civil Procedure, 1908 as applicable to commercial suits and the Delhi High Court (Original Side)Rules, 2018.

(ii)In addition to these Rules, Patent suits and actions shall be governed by the Patent Suit Rules, 2022.

15. Recording of Evidence

If, in the opinion of the Court, it is expedient to do so, the Court may direct:

(i)The recording of evidence through video conference as per the High Court of Delhi Rules for Video

Conferencing for Courts 2021;

(ii)The recording of evidence at any venue outside the premises of the Court;

(iii)The recording of evidence by a Local Commissioner;

(iv)The use of videography and transcription technology or any other form of recording evidence.

16. Hot-tubbing or other modes of recording evidence

In the case of evidence by experts, the same may be recorded by resorting to procedures such as Hot-tubbing,as provided for in Rule 6, Chapter XI, Delhi High Court (Original Side) Rules, 2018, or other such modes, asthe Court deems fit.

17. Discovery and Disclosure

(i)The procedure relating to the disclosure and discovery of documents (including by way of

interrogatories) shall be governed by the Code of Civil Procedure, 1908 as amended by theCommercial Courts Act, 2015;

(ii)Parties withholding discovery, or attempting to scuttle the process of discovery, would be liable to be

penalized with costs as determined by the Court.

18. Preservation of Evidence by parties

(i)Upon initiating, or receiving notice about the institution of, proceedings before the IPD, the parties to

the proceedings shall preserve all documentary, tangible and electronic material relating to the subjectmatter of the proceedings which is capable of being relied upon as evidence;

(ii)Prior to the initiation of proceedings, a party may issue a Litigation Hold Notice (LHN) to such other

party(ies) against whom proceedings are sought to be initiated. The recipient of such LHN shall, uponbeing duly served, be bound to preserve all documentary, tangible and electronic material relating tothe subject matter of the proceedings which is capable of being relied upon as evidenceProvided that, the party issuing the LHN is expected to commence litigation within a reasonable time,not exceeding one year from the date of the LHN, beyond which such obligation to preserve evidencewould cease to apply.

(iii)Such material shall be preserved from the date on which the obligation to preserve such material arose

under clause (i) or (ii) above, and in a manner so as to ensure that the same is not editable or cannot betampered with;

(iv)Such material shall be preserved for the duration of the litigation, including appellate proceedings, if

any. In the event no appeal has been filed, the parties shall be at liberty to freely deal with suchmaterial only upon the completion of six (6) months from the date of closure of the originalproceedings;

(v)In addition to remedies under civil and criminal law, failure to comply with this Rule would be liable

to be penalized with costs as determined by the Court.Explanation:For the purpose of Rule 18, documentary, tangible and electronic material to be preserved shallinclude documents in tangible or electronic form including letters, memos, internal and externalcorrespondence, graphic representations of any kind, images, sounds, and data stored in any mediumrelating to the subject matter of the proceedings.

19. Confidentiality clubs and redaction of confidential information

(i)At any stage in a proceeding, the Court may constitute a confidentiality club or adopt such measures

as appropriate, consisting of lawyers (external & in-house), experts as also nominated representativesof the parties, for the preservation and exchange of confidential information filed before the Courtincluding documents, as per the Delhi High Court (Original Side) Rules, 2018.Such nominated representatives of the parties, appointed to the Club, may inter alia, be persons whoare not in charge of, or active in, the day-to-day business operations and management of the respectiveparties so as to maintain the integrity of the information so disclosed.The members so constituting the Club shall be bound to desist from disclosing, sharing or utilizing,including to third parties, the confidential or sensitive information that they may access, or becomeprivy to, in the course of proceedings;

(ii)The Court may, upon a request made by way of an application, direct the redaction of such

information (including documents) it deems to be confidential;

(iii)If any redacted pleading/document is sought to be filed as being confidential, a non-redacted version

of the same may be filed in a sealed cover along with an application supporting such claim forredaction.

20. Damages/Account of profits

A party seeking damages/account of profits, shall give a reasonable estimate of the amounts claimed and thefoundational facts/account statements in respect thereof along with any evidence, documentary and/or oral ledby the parties to support such a claim. In addition, the Court shall consider the following factors whiledetermining the quantum of damages:

(i)Lost profits suffered by the injured party;

(ii)Profits earned by the infringing party;

(iii)Quantum of income which the injured party may have earned through royalties/license fees, had the

use of the subject IPR been duly authorized;

(iv)The duration of the infringement;

(v)Degree of intention/neglect underlying the infringement;

(vi)Conduct of the infringing party to mitigate the damages being incurred by the injured party;

In the computation of damages, the Court may take the assistance of an expert as provided for under Rule 31 ofthese Rules.

21. Pleadings to be accompanied by affidavit of authorized representative and relevant documents

All pleadings shall be accompanied by the affidavit of the authorized representative/parties concerned anddocuments establishing the authorization such as Board Resolution and Power of Attorney.

22. Advance Copy

In all matters filed before the IPD, advance copy shall be served at the address for service, as also throughemail, at least two working days in advance, upon the Respondents including the counsels/agents, who mayhave represented the Respondents before the IPO, or trial court, or authority, as the case may be. Along withthe advance copy so provided, the likely date of listing shall be intimated. Upon advance copy being served,parties/counsels/agents/authority shall be represented on the first date of hearing before the Court. For the sakeof expeditious disposal, if in the opinion of the Court no further notice is required, and if satisfactory proof ofservice is furnished, no further notice would ordinarily be issued and the matter may be heard and disposed ofon the first day of listing.Provided that, in the facts and circumstances of a given case, and on an application, the Court may dispensewith advance service.

23. Nomination of Counsel by the IPO

The respective IPOs may nominate their counsel in order to appear before the IPD as also for production ofrecords, if called for.

24. Process Fee

There shall be a one-time process fee as prescribed in The Delhi High Court (Original Side) Rules, 2018 withnecessary modifications to include Appellant and Petitioner as Plaintiff and Respondent as the Defendant.

25. Intervention by third parties

In the matters listed before the IPD, intervention by the third parties may be permitted suo moto or on anapplication by any person unless prohibited by law. Such person shall seek to intervene by means of anapplication stating the nature of interest before the Court. The Court may refuse or grant leave after hearing allconcerned parties, if so required, and on such terms and conditions as it deems fit.

26. Consolidation of IPR subject matters or cases or proceedings or disputes

Where there are multiple proceedings relating to the same or related IPR subject matter, irrespective of whetherthe said proceedings are between the same parties or not, the Court shall have the power and the discretion,wherever appropriate, to direct consolidation of proceedings, hearings, and also to direct consolidatedrecording of evidence/common trial and consolidated adjudication. If the Court is of the opinion that anymatter pending before a Commercial Court is to be consolidated with a matter pending before the IPD, it mayexercise powers of transfer under Section 24, Code of Civil Procedure, 1908 for transfer and consolidation ofsuch matter to itself.

27. Summary Adjudication

In cases before the IPD, the Court may pass summary judgment, without the requirement of filing a specificapplication seeking summary judgment on principles akin to those contained in Order XIIIA, Code of CivilProcedure, 1908 as applicable to commercial suits under the Commercial Courts Act, 2015.

28. Application of Statutes

The IPD, as may be applicable to the cases listed before it, apply the provisions of:

(i)The Commercial Courts Act, 2015 for suits and counter claims in matters relating to IPR subject

matter(s); and

(ii)Patent Suit Rules, 2022 for Patent related disputes and actions.

29. General Clause

Procedures not specifically provided for in these Rules shall, in general, wherever applicable, be governed byThe Civil Procedure Code, 1908,as applicable to commercial disputes, The Commercial Courts Act, 2015,Indian Evidence Act, 1872 and the Delhi High Court (Original Side) Rules, 2018.

30. Power to remove difficulties

If any difficulty arises in giving effect to the provisions of these Rules, the Court may, by order, make suchprovision not inconsistent with these Rules as may appear to be necessary or expedient for removing suchdifficulty.

31. Panel of Experts

The Court may, in any IPR subject matter, seek assistance of expert(s) (including individuals and institutions)relating to the subject matter of the dispute as may be necessary. The opinion of the expert shall be persuasivein nature and shall not be binding on the Court. The IPD may maintain a panel of experts to assist the Courtand which panel may be reviewed from time to time. The remuneration of the expert(s) shall be decided by theIPD. Prior to appointment, a declaration will be provided by the expert that he or she has no conflict of interestwith the subject matter of the dispute and will assist the Court fairly and impartially.Provided that the protocol to be followed by such expert(s) shall be prescribed by the IPD, from time to time.

32. Law Researcher(s)

(i)Judges of the IPD shall have the assistance of additional Law Researchers who shall possess technical

qualifications. Such Law Researcher(s) shall be part of a common pool of Law Researchers for theIPD. The number of law researchers would be at least two in number for each Bench of the IPD. Thesaid Law Researchers would be attached to the IPD and not with the individual Judge concerned;

(ii)Such Law Researcher(s) may possess a degree in any technical field or specialization in any IPR

subject matter or have experience in the field of intellectual property;

(iii)The appointment of such Law Researcher(s) shall be by a Committee designated by the Chief Justice;

(iv)Law Researcher(s) shall be appointed on the same terms as applicable to other Law Researchers

appointed in the Delhi High Court. The remuneration of such Law Researcher(s) shall usually be theprevailing remuneration for law researchers of the Delhi High Court. However, in exceptional cases,higher remuneration may also be approved by the Chief Justice;

(v)Law Researcher(s) with such qualifications may also be appointed to assist Division Benches dealing

with cases involving IPR subject matter(s);

(vi)Such Law Researcher(s) shall be in addition to the law researchers appointed for assistance of Judges

under the Delhi High Court Rules;

(vii)Prior to appointment, a declaration shall be provided by the Law Researcher(s) that he or she has no

conflict of interest with the subject matter of the dispute and will assist the court fairly and impartially.

33. Strict guidelines for written submissions and timelines for oral submissions

The Court may direct the filing of written submissions in advance, prior to the date fixed for oral arguments.The Court may also fix specific timeslots and restricted time limits for oral arguments, as deemed appropriate.

34. Patents/Trade Mark Agents

Before the IPD, Agents who are registered as Patent agents or Trade Mark agents, as also anyprofessional/academician having knowledge of the said subject matter of the dispute shall have a right ofaudience, when permitted by the Court, to appear along with the counsels/legal practitioners representing theparties to assist the Court.

35. Costs

In cases before the IPD, actual costs may be awarded by the Court as already provided for in the Delhi HighCourt (Original Side) Rules, 2018.

36. Accessibility and Reasonable Accommodations

(i)All filings before the IPD shall be in a Portable Document Format with Optical Character Recognition

(OCR)enabled with image resolution of at least 300 dots per inch (dpi);

(ii)The Court, suo motu or upon a request made by way of application, may issue such direction(s) that it

deems necessary for providing reasonable accommodation to such person(s) with a specified disabilityas recognized under the Rights of Persons with Disabilities Act, 2016 for the sole purpose ofparticipating in the proceedings before the IPD.

37. Mediation and Early Neutral Evaluation (ENE)

(i)At any stage, in any proceeding, if the Court is of the opinion that the parties ought to explore

mediation, the Court may appoint a qualified mediator or panel of mediators including mediators withtraining or experience in IPR subject matter(s). Consent of the parties is not required once the Court isof the opinion that an amicable resolution needs to be explored;

(ii)Such mediation will be conducted under the aegis of the Delhi High Court Mediation and Conciliation

Centre and, where necessary, in collaboration with the relevant IPO;

(iii)At any stage the court may also direct ENE by appointing a qualified and independent evaluator if it is

of the opinion that such ENE would assist in early resolution;

(iv)Mediation/ENE proceedings may proceed concurrently with the legal proceedings before the Court so

as not to delay adjudication.

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.

39. Condonation of delay

In case of delay in filing of petitions, appeals or any other proceeding beyond the relevant limitation period, ifany, the Court shall have the power to condone delay on principles akin to Section 5 of the Limitation Act,

1963. provided that an application demonstrating sufficient cause to explain such delay is filed.

40. Cases transferred from the IPAB

All cases under various categories received in the Delhi High Court from the IPAB shall be registered andlisted before the IPD, and given the nomenclature as provided for in these Rules. The IPD shall broadly followthese Rules for the adjudication and disposal of the said cases, to such extent as possible.

I

FORM-I

[Form under Section 47/57/125 of the Trade Marks Act, 1999](COURT FEES:_______IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Original Civil Jurisdiction)C.O. (Comm.-IPD/TM)___ of ________(Full Name, address, e-mail and mobile number ofthe petitioner(s)/applicant(s). In case of foreignpetitioner(s)/applicant(s), address for service in Indiato be furnished)...Petitioner(s)/Applicant(s)Versus(Full Name(s), address, e-mail and mobile number ofthe Respondent(s). In case of foreign Respondent(s),...Respondent(s)address for service in India to be furnished)PETITION/APPLICATION UNDER SECTION47/ 57/ 125 OF THE TRADE MARKS ACT, 1999 FOR_______________________________(score out the provision not applicable)The Petitioner(s)/ Applicant(s) above named respectfully submits as under:

1. Full Name of the Advocate :

2. Address, e-mail and mobile number of the Advocate :

3. Name and address of the Trade Marks Agent, if any :

4. Trade mark sought to be cancelled/varied/rectified –

(i)Registration no.

(ii)Word mark/Device mark

(The mark as appearing in the Registration Certificate beaffixed)

(iii)Date of filing of Application

(iv)Date of advertisement in the Trade Marks Journal and

details thereof

(v)Details of Opposition(s) filed if any

(vi)Date of grant of registration

(vii)Renewal details

5. Relief prayed and relevant section(s) :

6. Proprietor of the registered trade mark :

7. Details of predecessor-in-interest of the trade mark, if any :

8. Current status of the trade mark (print out from the website of the

Registry of Trade Marks to be attached):

9. Date of user claimed in the application for trade mark. :

10. Disclaimer/other conditions, if any :

11. Interest of the petitioner, in brief :

12. Grounds for seeking relief :

13. Details of any other proceedings pending with respect to the same

trade mark within the knowledge of the petitioner/Applicantincluding the forum:

14. Prayer :

[Name & Signature of the Advocatefor the Petitioner(s)/Applicant(s)]

15. Verification :

(Signature of the Petitioner(s)/Applicant(s)

16. Affidavit in support :

List of Documents

1. Copy of registration certificate/legal proceeding certificate obtained by the respondent in respect of the impugned

mark. If the same is not available, copy of the certificate, along with the trademark journal and any documentsshowing conditions which may have been imposed on the registration, be filed.

2. Current status of the trade mark printed from the website of the Trade Marks Registry.

3. Any other relevant document(s)

NOTE:

1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the party

concerned.

2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc. shall accompany the

petition.FORM-II[Form under Section 91 of the Trade Marks Act, 1999 and under Rule 156 of the Trade Marks Rules, 2017][COURT FEES:_______]IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Appellate jurisdiction)C.A. (Comm-IPD/TM)___ of ________(Full Name, address, e-mail and mobile number ofthe Appellant(s). In case of foreign Appellant(s),address for service in India to be furnished)...Appellant(s)Versus(Full Name, address, e-mail and mobile number ofthe Respondent(s). In case of foreignrespondent(s)address for service in India to befurnished)...Respondent(s)APPEAL UNDER SECTION 91 OF THE TRADE MARKS ACT, 1999AND UNDER RULE 156 OF THETRADE MARKS RULES, 2017 CHALLENGING THE ORDER DATED ________ PASSED BY_____________________________The appellant(s) above named respectfully submits as under

1. Full Name of the Advocate :

2. Address, e-mail and mobile number of the Advocate :

3. Name and address of the Trade Mark Agent, if any :

4. Date of the impugned order appealed against :

5. Authority which passed the impugned order :

6. Provision under which the impugned order passed :

7. Period of limitation :

8. Delay, if any, in filing the appeal and reasons thereof :

9. Grounds of appeal :

10. Details of any other proceedings pending in respect of the same

trade mark within the knowledge of the Appellant:

11. Prayer :

(Name & Signature of theAdvocate/Appellant(s))

12. Verification :

[Signature of the Appellant(s)]

13. Affidavit in support. :

List of Documents

1. Copy of the impugned order passed by the IPO

2.

Any other relevant documents forming part of the record of the IPO.NOTE:

1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the party concerned.

2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc. shall accompany the

appeal.FORM-III[Form under Section 19A of the Copyright Act 1957](COURT FEES:_______IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Original Civil Jurisdiction)C.O. (Comm.-IPD/CR)___ of ________(Full Name, address, e-mail and mobile number ofthe Complainant (s). In case of foreign Complainant

(s), address for service in India to be furnished)

...Petitioner(s)/Complainant(s)Versus(Full Name(s), address, e-mail and mobile number ofthe Respondent(s). In case of foreign Respondent(s),address for service in India to be furnished)...Respondent(s)PETITION/COMPLAINT UNDER SECTION 19A OF THECOPYRIGHT ACT, 1957The Petitioner(s)/complainant(s) above named respectfully submits as under:

1. Full Name of the Advocate :

2. Address, e-mail and mobile number of the Advocate :

3. Name, address, e-mail, mobile number and nationality of the

owner/Author/assignor:

4. Description of the work (Literary, Dramatic Musical, Artistic,

Cinematograph Film, Sound Recording) includingi. Title of the workii. Name, address and nationality of the publisheriii. Year of first and last publicationiv. Country of first and last publication:

5. If the copyright in the work is registered, details of

registration be provided:

6. Date of Assignment (copy of assignment deed be attached) :

7. Grounds for revocation of assignment or Nature of dispute

relating to the assignment:

8. Details of any other proceedings pending with respect to the

same work within the knowledge of the complainant(s):

9. Royalty payable, if any and justification thereof :

10. Prayer :

[Name & Signature of the Advocate forthe Petitioner(s)/Complainant(s)]

11. Verification :

(Signature of thePetitioner(s)/Complainant (s)

12. Affidavit in support :

List of Documents

1. Copy of assignment deed be attached

2. Any other relevant documents

NOTE:

1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the party concerned.

2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc. shall accompany the

petition.FORM-IV[Form under Sections 31/31A/31B/31C/31D/32/32A/33Aof the Copyright Act 1957](COURT FEES:_______IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Original Civil Jurisdiction)C.O. (Comm.-IPD/CR)___ of ________(Full Name, address, e-mail and mobile number ofthe Petitioner(s)/Complainant(s)/Applicant(s). Incase of foreignPetitioner(s)/Complainant(s)/Applicant(s), addressfor service in India to be furnished)...Petitioner(s)/Complainant(s)/Applicant(s)Versus(Full Name(s), address, e-mail and mobile number ofthe Respondent(s). In case of foreign Respondent(s),address for service in India to be furnished)...Respondent(s)PETITION/COMPLAINT/APPLICATION UNDER SECTIONS 31/31A/31B/31C/31D/32/32A/33A OFTHECOPYRIGHT ACT, 1957.(score out the provision not applicable)The petitioner(s)/complainant(s)/ applicant(s) above named respectfully submits as under:1. Full Name of the Advocate :2. Address, e-mail and mobile number of the Advocate :3. Name, address, e-mail, mobile number and nationality of theowner/Author, if known. If owner/author is dead, details of heirs,legal representatives if known to thePetitioner(s)/Complainant(s)/Applicant(s):4. Details of copyright society, if applicable :5. Description of the work (Literary, Dramatic Musical, Artistic,Cinematograph Film, Sound Recording) for which licence issought/tariff is to be paidi. Title of the workii. Name, address and nationality of the publisheriii. Whether work is published/unpublishediv. Year of first and last publicationv. Country of first and last publication:6. If the work(s) for which licence is sought is a Collection/Repertoire or a part thereof, then the name of the copyright owner of the entire Collection/Repertoire:7. Details of Tariff Scheme published by the Copyright society, if applicable:8. If the licence is applied for reproduction, publishing or re publishing/issuance of copiesi. Medium through which copies would be issued -print/electronic/digital/onlineii. Estimated cost of the work to be publishediii. Proposed retail price per copy of the workiv. Rate of royalty, currently being charged by the owner, ifavailable or prevailing standards of royalty for such worksv. Rate of royalty, last paid by the Complainant(s), ifapplicablevi. Rate of royalty, which the Complainant(s) considersreasonable to be paid to the copyright ownervii. Means available to the Complainant (s) for payment ofroyaltyviii. Language of proposed publication:9. If the licence is applied for performance in publici. Number of performances of work proposed to be made under the licence applied forii. Proposed place(s), date(s) and venue(s) of performanceiii. Estimated cost of each performanceiv. Rate charged by the owner for comparable performances, if available or prevailing standards of royalty for such worksv. Rate of royalty, which the applicant considers reasonable, to be paid to the copyright ownervi. Means available to the Complainant(s) for payment of :royalty10. If the licence is applied for communication to public by broadcasti. Duration of broadcast and the number of times it is proposedto be broadcastii. The name of the channels and territorial coverage of thebroadcastiii. Prevailing standards of royalties in regard to such worksiv. Rate of royalty, which the applicant considers reasonable, tobe paid to the copyright ownerv. Means of the applicant for payment of the royalty:11. Details of publication in newspaper as per Section 31A(2) :12. Nature of activities of thePetitioner(s)/Applicant(s)/Complainant(s)undertaken for personswith disability as per Section 31B, if applicable:13. Details of prior notice given under Section 31C(2) or 31D(2), ifapplicable:14. Whether the licence sought is in respect of a work which is not anIndian work, for the purposes of teaching, scholarship, research,systematic instructional activities or for dissemination of theresults of specialised, technical or scientific research to experts ina particular field under Section 327:15. Whether the Petitioner(s)/Complainant (s)/Applicant(s) sought alicence from the owner of copyright? If so details thereof:16. Whether copies of the work are available in India or have beenput on sale in India?:17. Grounds for grant of Compulsory Licence/opposing TariffScheme:18. Prayer :[Name & Signature of the Advocatefor the Petitioner(s)/Complainant(s)/Applicant(s)]19. Verification :(Signature of the Petitioner(s)/Complainant(s)/Applicant(s)20. Affidavit in support :List of Documents1. Copy of assignment deed, if applicable.2.All other relevant documents forming part of the record of the IP Office.NOTE:1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the partyconcerned.2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc. shall accompany thepetition.FORM-V[Form under Section 31C(5)of The Copyright Act, 1957](COURT FEES:_______IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Original Civil Jurisdiction)C.O. (Comm.-IPD/CR)___ of ________(Full Name, address, e-mail and mobile number ofthe Petitioner(s)/Complainant(s)/Applicant(s). Incase of foreignPetitioner(s)/Complainant(s)/Applicant(s), addressfor service in India to be furnished)...Petitioner(s)/Complainant(s)/Applicant(s)Versus(Full Name(s), address, e-mail and mobile number ofthe Respondent(s). In case of foreign Respondent(s),address for service in India to be furnished)...Respondent(s)PETITION/COMPLAINT/APPLICATION UNDER SECTION 31C(5) OF THE COPYRIGHT ACT, 1957.The petitioner(s)/complainant(s)/applicant(s) above named respectfully submits as under:1. Full Name of the Advocate :2. Address, e-mail and mobile number of the Advocate :3. Details of ownership of Sound Recordings for which relief isclaimed by Petitioner(s)/Complainant(s)/Applicant(s):4. Details of the cover versions being published by the Respondent(s) :5. Details of prior notice issued by the Respondent(s) to theOwner(s)/Petitioner(s)/Complainant(s)/Applicant(s):6. Royalty paid, if any :7. Alterations made by the Respondent (s), if any :8. Breach(es) by the Respondent(s) :9. Whether order of injunction ceasing the making of further copies of the Sound Recording is sought. If so grounds thereof:10. Amount and details of royalty claimed by thePetitioner(s)/Complainant(s)/Applicant(s):11. Prayer :[Name & Signature of theAdvocate for the Petitioner(s)/Complainant(s)/Applicant(s)]12. Verification :(Signature of the Petitioner(s)/Complainant(s)/Applicant(s)13. Affidavit in support :List of Documents1. Relevant document(s).NOTE:1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the partyconcerned.2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc. shall accompany thepetition.FORM-VI[Form under Section 50 of the Copyright Act 1957](COURT FEES:_______IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Original Civil Jurisdiction)C.O. (Comm.-IPD/CR)___ of ________(Full Name, address, e-mail and mobile number ofthe Petitioner(s)/Complainant(s)/Applicant(s). Incase of foreignPetitioner(s)/Complainant(s)/Applicant(s), addressfor service in India to be furnished)...Petitioner(s)/Complainant(s)/Applicant(s)Versus(Full Name(s), address, e-mail and mobile number ofthe Respondent(s). In case of foreign Respondent(s),address for service in India to be furnished)...Respondent(s)PETITION/COMPLAINT UNDER SECTION 50 OF THECOPYRIGHT ACT, 1957The Petitioner(s)/Complainant(s)/Applicant(s) above named respectfully submits as under:1. Full Name of the Advocate :2. Address, e-mail and mobile number of the Advocate :3. Name, address, e-mail, mobile number and nationality ofthe owner/Author/assignor:4. Description of the work (Literary, Dramatic Musical,Artistic, Cinematograph Film, Sound Recording) includingi. Title of the workii. Name, address and nationality of the publisher:iii. Year of first and last publicationiv. Country of first and last publication:5. Details of registration :6. Grounds for rectification :7. Details of any other proceedings pending with respect to the same work within the knowledge of the petitioner(s):8. Prayer :[Name & Signature of the Advocate forthe Petitioner(s)/Complainant(s)/Applicant(s)]9. Verification :(Signature of the Petitioner(s)/Complainant(s)/Applicant(s)10. Affidavit in support :List of Documents1. Copy of assignment deed be attached2. Any other relevant documentsNOTE:1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the partyconcerned.2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc. shall accompany thepetition.FORM-VII[Form for Appeals under Section 72 of the Copyright Act, 1957][COURT FEES:_______]IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Appellate jurisdiction)C.A.(Comm.-IPD/CR)___ of ________(Full Name, address, e-mail and mobile number ofthe Appellant(s). In case of foreign Appellant(s),address for service in India to be furnished)...Appellant(s)Versus(Full Name, address, e-mail and mobile number ofthe Respondent(s). In case of foreignrespondent(s)address for service in India to befurnished)...Respondent(s)APPEAL UNDER SECTION 72 OF THE COPYRIGHTACT, 1957 CHALLENGING THE ORDER DATED______ PASSED BY _______The appellant(s) above named respectfully submits as under:

1.1Full Name of the Advocate :2. Address, e-mail and mobile number of the Advocate :3. Date of the impugned order appealed against :4. Provision under which the impugned order passed :5. Period of limitation :6. Delay, if any, in filing the appeal and reasons thereof :7. Grounds of appeal :8. Details of any other proceedings pending in respect of the samework(s) within the knowledge of the Appellant:9. Prayer :(Name & Signature of theAdvocate/Appellant(s))10. Verification :[Signature of the Appellant(s)]11. Affidavit in support. :List of Documents1.Impugned order.2. Any other relevant documents.NOTE:1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the partyconcerned.2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc. shall accompany theappeal.FORM-VIII[Form under Sections 64/71 of the Patents Act, 1970][COURT FEES:_______IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Original Civil Jurisdiction)C.O. (Comm.-IPD/PAT)___ of ________(Full Name, address, e-mail and mobile number ofthe petitioner(s)/applicant(s). In case of foreignpetitioner(s)/applicant(s), address for service in Indiato be furnished)...Petitioner(s)/Applicant(s)Versus(Full Name(s), address, e-mail and mobile number of...Respondent(s)the Respondent(s). In case of foreign Respondent(s),address for service in India to be furnished)PETITION/APPLICATION UNDER SECTION ____ OF THE PATENTSACT, 1970 SEEKING___________________The Petitioner(s)/Applicants(s) above named respectfully submit as under:1. 1. Full Name of the Advocate :2. Address, e-mail and mobile number of the Advocate :3. Name and address of the Patent Agent, if any :4. Patent sought to be revoked/rectified(i) Registration number(ii) Title of the invention(iii) Date of filing of Application(iv) Date of advertisement in the Journal and detailsthereof(v) Details of pre-grant Opposition(s) filed, if any(vi) Date of grant of patent(vii) Date of expiry of the term of patent:5. Proprietor of the registered Patent :6. Details of predecessor-in-interest of the Patent, if any :7. Current status of the Patent (print out from the website ofthe Patent Office to be attached):8. Interest of the petitioner, in brief :9. Provisions invoked for seeking revocation/ Rectification :10. Grounds for seeking revocation/ Rectification :11. Details of any other proceedings pending with respect to the same patent or patent family within the knowledge of the petitioner/Applicant:12. Prayer :[Name & Signature of the Advocatefor the Petitioner(s)/Applicant(s)]13. Verification :(Signature of the Petitioner(s)/Applicant(s)14. Affidavit in support :List of documents1. Copy of the complete specification of the Patent of which revocation or rectification is sought be filed.2. Any other relevant documents.NOTE:1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the partyconcerned.2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc. shall accompany thepetition.FORM-IX[Form under Section 117-A of the Patents Act, 1970][COURT FEES:_______]IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Appellate jurisdiction)C.A.(Comm.-IPD/PAT)___ of ________(Full Name, address, e-mail and mobile number ofthe Appellant(s). In case of foreign Appellant(s),address for service in India to be furnished)...Appellant(s)Versus(Full Name, address, e-mail and mobile number ofthe Respondent(s). In case of foreignrespondent(s)address for service in India to befurnished)...Respondent(s)APPEAL UNDER SECTION 117A OF THE PATENTSACT,1970 CHALLENGING THE ORDER DATED___ PASSED BY ___________________________The appellant(s) above named respectfully submit as under:1. Full Name of the Advocate :2. Address, e-mail and mobile number of the Advocate :3. Name and address of the Patent Agent, if any :4. Date of the impugned order appealed against :5. Authority which passed the impugned order :6. Provision under which the impugned order passed :7. Period of limitation :8. Delay, if any, in filing the appeal and reasons thereof :9. Grounds of appeal :10. Details of any other proceedings pending in respect of the same patent or patent family within the knowledge of the Appellant:11. Prayer :(Name & Signature of theAdvocate/Appellant(s))12. Verification :[Signature of the Appellant(s)]13. Affidavit in support. :List of Documents1. Copy of the impugned order passed by the IPO.2. Any other relevant documents forming part of the record of the IPO.NOTE:1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the partyconcerned.2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc. shall accompany theappeal.FORM-X[Form under Sections 56 of the Protection of Plants Varieties and Farmers’ Rights Act, 2001][COURT FEES:_______IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Appellate Jurisdiction)C.A. (Comm.-IPD/PV)___ of ________(Full Name, address, e-mail and mobile number ofthe Appellant(s). In case of foreign Appellant(s),address for service in India to be furnished)...Appellant(s)Versus(Full Name, address, e-mail and mobile number ofthe Respondent(s). In case of foreignrespondent(s)address for service in India to befurnished)...Respondent(s)APPEAL UNDER SECTION 56 OF THE PROTECTION OF PLANTS VARIETIES AND FARMERSRIGHTS ACT, 2001 AGAINST ORDER DATED ______ PASSED BY ___________________________The Appellant(s) above named respectfully submits as under:1. Full Name of the Advocate :2. Address, e-mail and mobile number of the Advocate :3. Plant Variety subject matter of the Appeal(i) Application/Registration number Type of Plant Varietyregistered(ii) The PV as appearing in the Application/RegistrationCertificate be affixed(iii) Date of filing of the Application:(iv) Date of advertisement in the Journal and details thereof(v) Details of Opposition(s) filed if any(vi) Date of grant of registration(vii) Renewal details4. Date of the order appealed against :5. Provision under which impugned order passed :6. Period of limitation :7. Delay, if any, in filing the appeal and reasons thereof :8. Grounds of appeal :9. Applicant/Proprietor of the PV :10. Authority which passed the impugned order :11. Details of any other proceedings pending with respect to the same PV within the knowledge of the appellant(s):12. Prayer :Name & Signature of theAdvocate for theAppellant(s)]13. Verification :[Signature of the Appellant(s)]14. Affidavit in support :List of Documents1. Copy of the impugned order passed by the IPO2. Any other relevant documents forming part of the record of the IPO.NOTE:1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the partyconcerned.2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc. shall accompany theappeal.FORM-XI[Form under Section 27/58 of the Geographical Indications of Goods (Registration and Protection) Act, 1999][COURT FEES:_______IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Original Civil Jurisdiction)C.O.(Comm.-IPD/GI)___ of ________(Full Name, address, e-mail and mobile number ofthe petitioner(s)/applicant(s). In case of foreignpetitioner(s)/applicant(s), address for service in Indiato be furnished)...Petitioner(s)/Applicant(s)Versus(Full Name(s), address, e-mail and mobile number ofthe Respondent(s). In case of foreign Respondent(s),address for service in India to be furnished)...Respondent(s)PETITION/APPLICATION UNDER SECTION 27/58 OF THE GEOGRAPHICAL INDICATIONS OFGOODS (REGISTRATION AND PROTECTION) ACT, 1999 SEEKING _____________The Petitioner(s)/ Applicant(s) above named respectfully submit as under:

1. Full Name of the Advocate :

2. Address, e-mail and mobile number of the Advocate :

3. Name and address of the Agent :

4. Geographical Indication(s) sought to be cancelled or varied

(i)Registration number

(ii)Geographical Indication

(The GI as appearing in the Registration Certificate beaffixed)

(iii)Date of filing of Application

(iv)Date of advertisement in the Geographical

Indication Journal and details thereof

(v)Details of Opposition(s) filed if any

(vi)Date of grant of registration

(vii)Renewal details

5. Proprietor of the registered Geographical Indication :

6. Details of predecessor-in-interest of the Geographical Indication, if

any:

7. Details of homonymous Geographical Indication, if any Applied

for/registered:

8. Current status of the Geographical Indications (print-out from the

website of the Geographical Indications Registry to be attached):

9. Date of user claimed in the application for Geographical

Indications.:

10. Disclaimer/other conditions, if any :

11. Interest of the petitioner(s)/ applicant(s), in brief :

12. Grounds for seeking cancellation/relief :

13. Details of any other proceedings pending with respect to the same

GI within the knowledge of the Petitioner(s)/Applicant(s):

14. Prayer :

[Name & Signature of the Advocatefor the Petitioner(s)/Applicant(s)]

15. Verification :

(Signature of the Petitioner(s)/Applicant(s)

16. Affidavit in support :

List of documents

1. Copy of registration certificate obtained by the respondent in respect of the impugned GI.

2. Current status of the GI printed from the website of the GI Registry

3. Relevant documents.

NOTE:

1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the party

concerned.

2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc shall accompany the

petition.FORM-XII[Form under Sections 31 of the Geographical Indications Of Goods (Registration and Protection) Act, 1999 and Rul

116. of the Geographical Indications of Goods (Registration and Protection) Rules, 2002]

[COURT FEES:_______IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Appellate jurisdiction)C.A.(Comm.-IPD/GI)___ of ________(Full Name, address, e-mail and mobile number ofthe Appellant(s). In case of foreign Appellant(s),address for service in India to be furnished)...Appellant(s)Versus(Full Name, address, e-mail and mobile number ofthe Respondent(s). In case of foreignrespondent(s)address for service in India to befurnished)...Respondent(s)APPEAL UNDER SECTION 31 OF THEGEOGRAPHICAL INDICATIONS OF GOODS (REGISTRATIONAND PROTECTION) ACT, 1999AND RULE 116 OF THE GEOGRAPHICAL INDICATIONS OF GOODS(REGISTRATION AND PROTECTION) RULES, 2002CHALLENGING THE ORDER DATED ________PASSED BY _____________________________The Appellant(s) above named respectfully submit as under:

1. Full Name of the Advocate :

2. Address, e-mail and mobile number of the Advocate. :

3. Name and address of the Agent :

4. Geographical Indication(s)subject matter of the Appeal

(i)Registration number

(ii)Geographical Indication

(The GI as appearing in the Registration Certificate beaffixed)

(iii)Date of filing of Application

(iv)Date of advertisement in the Geographical

Indication Journal and details thereof

(v)Details of Opposition(s) filed if any

(vi)Date of grant of registration

(vii)Renewal details

5. Date of the impugned order appealed against :

6. Applicant/Proprietor of the Geographical Indication :

7. Authority which passed the impugned order :

8. Provision under which impugned order passed :

9. Period of limitation :

10. Delay, if any, in filing the appeal and reasons thereof. :

11. Grounds of appeal :

12. Details of any other proceedings pending with respect to the same

GI within the knowledge of the appellant(s):

13. Prayer :

(Name & Signature of theAdvocate/Appellant(s))

14. Verification :

[Signature of the Appellant(s)]

15. Affidavit in support. :

List of Documents

1. Copy of the impugned order passed by the IPO

2.

Any other relevant documents forming part of the record of the IPO.NOTE:

1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the party

concerned.

2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc. shall accompany the

appeal.FORM-XIII[Form under Section 40 of the Semiconductor Integrated Circuits Layout-Design Act, 2000](COURT FEES:_______IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Original Civil Jurisdiction)C.O. (Comm.-IPD/SCD)___ of ________(Full Name, address, e-mail and mobile number ofthe petitioner(s)/applicant(s). In case of foreignpetitioner(s)/applicant(s), address for service in Indiato be furnished)...Petitioner(s)/Applicant(s)Versus(Full Name(s), address, e-mail and mobile number ofthe Respondent(s). In case of foreign Respondent(s),address for service in India to be furnished)...Respondent(s)PETITION/APPLICATION UNDER SECTION 40 OF THE SEMICONDUCTOR INTEGRATED CIRCUITSLAYOUT-DESIGN ACT, 2000 FOR _______________________________The Petitioner(s)/ Applicant(s) above named respectfully submits as under:

1. Full Name of the Advocate :

2. Address, e-mail and mobile number of the Advocate :

3. Name and address of the Agent, if any: :

4. Details of Layout-design for which royalty is being claimed: :

5. Relief prayed and relevant section(s) :

6. Brief facts :

7. Grounds in support for seeking royalty: :

8. Benefit accrued by performing, or directing to be performed, the

acts referred to Section 18(1)(b) in respect of layout-design:

9. Details of any other proceedings pending with respect to the

same layout-design within the knowledge of thepetitioner/Applicant including the forum:

10. Prayer :

[Name & Signature of the Advocatefor the Petitioner(s)/Applicant(s)]

11. Verification :

(Signature of the Petitioner(s)/Applicant(s)

12. Affidavit in support :

List of Documents

1. Copy of registration certificate obtained by the respondent in respect of the impugned layout-design.

2. Current status of the layout-design.

3. Any other relevant document(s).

NOTE:

1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the party

concerned.

2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc. shall accompany the

petition.FORM-XIV[Form under Section 41 of the Semiconductor Integrated Circuits Layout-Design Act, 2000](COURT FEES:_______IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Original Civil Jurisdiction)C.O. (Comm.-IPD/SCD)___ of ________(Full Name, address, e-mail and mobile number ofthe petitioner(s)/applicant(s). In case of foreignpetitioner(s)/applicant(s), address for service in Indiato be furnished)...Petitioner(s)/Applicant(s)Versus(Full Name(s), address, e-mail and mobile number ofthe Respondent(s). In case of foreign Respondent(s),address for service in India to be furnished)...Respondent(s)PETITION/APPLICATION UNDER SECTION 41 OF THE SEMICONDUCTOR INTEGRATED CIRCUITSLAYOUT-DESIGN ACT, 2000 FOR _______________________________The Petitioner(s)/ Applicant(s) above named respectfully submits as under:

1. Full Name of the Advocate :

2. Address, e-mail and mobile number of the Advocate :

3. Name and address of the Agent, if any :

4. Details of Layout-design sought to be cancelled :

5. Relief prayed and relevant section(s) :

6. Proprietor of the registered layout-design :

7. Grounds for seeking relief :

8. Details of any other proceedings pending with respect to the same

layout-design within the knowledge of the petitioner/Applicantincluding the forum:

9. Prayer :

____________________[Name & Signature of the Advocatefor the Petitioner(s)/Applicant(s)]

10. Verification :

(Signature of the Petitioner(s)/Applicant(s)

11. Affidavit in support :

List of Documents

1. Copy of registration certificate obtained by the respondent in respect of the impugned layout-design.

2. Current status of the layout-design

3. Any other relevant document(s)

NOTE:

1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the party

concerned.

2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc. shall accompany the

petition.FORM-XV[Form under Section 42 of the Semiconductor Integrated Circuits Layout-Design Act, 2000][COURT FEES:_______]IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Appellate Jurisdiction)C.A. (Comm.-IPD/SCD)___ of ________(Full Name, address, e-mail and mobile number ofthe Appellant(s). In case of foreign Appellant(s),address for service in India to be furnished)...Appellant(s)Versus(Full Name, address, e-mail and mobile number ofthe Respondent(s). In case of foreignrespondent(s)address for service in India to befurnished)...Respondent(s)APPEAL UNDER SECTION 42 OF THE SEMICONDUCTOR INTEGRATED CIRCUITS LAYOUT-DESIGN ACT, 2000 CHALLENGING THE ORDER DATED _____ PASSED BY_____________________________The appellant(s) above named respectfully submit as under:

1. Full Name of the Advocate :

2. Address, e-mail and mobile number of the Advocate :

3. Name and address of the Agent, if any :

4. Date of the impugned order appealed against :

5. Authority which passed the impugned order :

6. Provision under which the impugned order passed :

7. Period of limitation :

8. Delay, if any, in filing the appeal and reasons thereof :

9. Grounds of appeal :

10. Details of any other proceedings pending in respect of the same or

related layout-design within the knowledge of the Appellant:

11. Prayer :

(Name & Signature of theAdvocate/Appellant(s))

12. Verification :

[Signature of the Appellant(s)]

13. Affidavit in support. :

List of Documents

1. Copy of the impugned order passed by the IPO

2.

Any other relevant documents forming part of the record of the IPO.NOTE:

1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the party

concerned.

2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc. shall accompany the

appeal.FORM-XVI[Form under Section 36 of the Designs Act, 2000][COURT FEES:_______]IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Appellate jurisdiction)C.A.(Comm.-IPD/DE)___ of ________(Full Name, address, e-mail and mobile number ofthe Appellant(s). In case of foreign Appellant(s),address for service in India to be furnished)...Appellant(s)Versus(Full Name, address, e-mail and mobile number ofthe Respondent(s). In case of foreignrespondent(s)address for service in India to befurnished)...Respondent(s)APPEAL UNDER SECTION 36 OF THE DESIGNS ACT, 2000CHALLENGING THE ORDER DATED___ PASSED BY ___________________________The appellant(s) above named respectfully submit as under:

1. Full Name of the Advocate :

2. Address, e-mail and mobile number of the Advocate :

3. Name and address of Agent, if any :

4. Date of the impugned order appealed against :

5. Authority which passed the impugned order :

6. Provision under which the impugned order passed :

7. Period of limitation :

8. Delay, if any, in filing the appeal and reasons thereof :

9. Grounds of appeal :

10. Details of any other proceedings pending in respect of the same or

related design within the knowledge of the Appellant:

11. Prayer :

(Name & Signature of theAdvocate/Appellant(s)

12. Verification :

[Signature of the Appellant(s)]

13. Affidavit in support. :

List of Documents

1. Copy of the impugned order passed by the IPO

2.

Any other relevant documents forming part of the record of the IPO.NOTE:

1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the party

concerned.

2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc. shall accompany the

appeal.FORM-XVII[Form under Section 46 of the Information Technology Act, 2000][COURT FEES:_______]IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Original Civil Jurisdiction)C.O. (Comm.-IPD/IT)___ of ________(Full Name, address, e-mail and mobile number ofthe Petitioner(s). In case of foreign Petitioner(s),address for service in India to be furnished)...Petitioner(s)Versus(Full Name, address, e-mail and mobile number ofthe Respondent(s). In case of foreignrespondent(s)address for service in India to befurnished)...Respondent(s)PETITION UNDER SECTION 46 OF THE INFORMATION TECHNOLOGY ACT, 2000 CLAIMINGINJURY/DAMAGESThe Petitioner(s) above named respectfully submits as under:

1. 1.. Full Name of the Advocate :

2. Address, e-mail and mobile number of the Advocate :

3. Period of limitation, if any :

4. Brief introduction and details of the contravention committed

under the provisions of the Information Technology Act, 2000and/or rules and regulations thereunder.:

5. Compensation for injury/damages claimed1

6. Justification thereof, in terms of Section 47, Information

Technology Act, 2000

7. Prayer :

(Name & Signature of theAdvocate/Petitioner(s))

8. Verification :

[Signature of the Petitioner(s)]

9. Affidavit in support. :

List of Documents

1.

All relevant documents to establish the contravention under the Information Technology Act, 2000;

2. All relevant documents in support of the claim for injury/compensation claim for damages.

NOTE:

1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the party

concerned.

2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc. shall accompany the

petition.FORM-XVIII[Form under Section 62 of the Information Technology Act, 2000][COURT FEES:_______]IN THE HIGH COURT OF DELHI AT NEW DELHI(Intellectual Property Division – Appellate Jurisdiction)C.A. (Comm.-IPD/IT)___ of ________

1.

A claim for compensation before the Delhi High Court would lie only if the claim exceeds INR 5 crores.(Full Name, address, e-mail and mobile number ofthe Appellant(s). In case of foreign Appellant(s),address for service in India to be furnished)...Appellant(s)Versus(Full Name, address, e-mail and mobile number ofthe Respondent(s). In case of foreignrespondent(s)address for service in India to befurnished)...Respondent(s)APPEAL UNDER SECTION 62 OF THE INFORMATION TECHNOLOGY ACT, 2000 CHALLENGINGTHE ORDER DATED ___ PASSED BY ___________________________The appellant(s) above named respectfully submit as under:

1. Full Name of the Advocate :

2. Address, e-mail and mobile number of the Advocate :

3. Date of the impugned order appealed against :

4. Authority/forum which passed the impugned order :

5. Provision under which the impugned order passed :

6. Period of limitation :

7. Delay, if any, in filing the appeal and reasons thereof :

8. Grounds of appeal :

9. Prayer :

(Name & Signature of theAdvocate/Appellant(s))

10. Verification :

[Signature of the Appellant(s)]

11. Affidavit in support. :

List of Documents

1. Copy of the impugned order passed by the relevant authority/forum.

2. Any other relevant documents forming part of the record of the relevant authority.

NOTE:

1. All the pleadings shall be accompanied by the affidavit of the authorised representative of the party

concerned.

2. Documents establishing authorization such as Power-of-Attorney, Board Resolution etc. shall accompany the

appeal.

II

Sr.

No.Items Court Fees

1. Application or Petition filed under Sections 47/57/125 of the Trade Marks Act, 1999.

, in alternative or in conjunction.Rs. 10,000/-

2. Appeal filed to the High Court under Section91 of Trade Marks Act, 1999. Rs. 10,000/-

3. Petition or Complaints filed under Section 19A of the Copyright Act, 1957 with

respect to assignment of the Copyright Act.Rs. 5000/-

4. Petition or Complaint or Application filed under Section 31 of the Copy Right

Act, 1957· for Compulsory Licence in works withheld from Public.Rs. 10,000/-

5. Petition or Complaint or Application filed under Section 31A of the Copyright

Act 1957 for Compulsory Licence in Unpublished or Published Works.Rs. 10,000/-

6. Petition or Complaint or Application filed under Section 31B of the Copyright

Act, 1957 for Compulsory Licence for Benefit of Disabled.Rs. 10,000/-

7. Petition or Complaint or Application filed under Section 31C of the Copyright

Act, 1957 for Statutory Licence for cover versions.Rs. 10,000/-

8. Petition or Complaint or Application filed under Section 31D of the Copyright

Act, 1957 for Statutory Licence for Broadcasting of Literary and Musical Worksand Sound Recording.Rs. 10,000/-

9. Petition or Complaint or Application filed under Section 32 of the Copyright

Act, 1957 for Licence to Produce and Publish Translations.Rs. 10,000/-

10. Petition or Complaint or Application filed under Section 32A of the Copyright

Act, 1957 for Licence to Reproduce and Publish Works for Certain Purposes.Rs. 10,000/-

11. Petition or Complaint or Application filed under Section 31C (5) of the

Copyright Act, 1957 to the effect that the owner of the right has not paid in fullfor any sound recordings purporting to be made in pursuance of this Section.Rs. 10,000/-

12. Application for rectification of register filed under Section 50 of the Copyright

Act.Rs. 10,000/-

13. Appeal made under Section 72 of the Copyright Act, 1957 against the order of

the Registrar.Rs. 5000/-

14. Petition or Application made under Section 64 of the Patents Act, 1970 for

Revocation of Patent.Rs. 10,000/-

15. Petition or Application made under Section 71 of the Patent Act, 1970 for

Rectification of Register.Rs. 10,000/-

16. Appeal filed under Section 117A of the Patents Act, 1970. Rs. 10,000/-

17. Petition or Application for rectification of the register by cancelling, expunging

or varying of any entry under Section 27 of the Geographical Indications ofGoods (Registration and Protection) Act, 1999.Rs. 5000/-

18. Appeal from the order of the Registrar filed under Section 31 of the

Geographical Indications of Goods (Registration and Protection) Act, 1999.Rs. 5000/-

19. Appeal filed under Section 56 of the Protection of Plants Varieties and Farmers

Right Act, 2001.Rs. 5000/-

20. Petition filed under Section 46 of the Information Technology Act, 2000 seeking

compensation/damages.Rs. 5000/-

21. Appeal filed under Section 62 of the Information Technology Act, 2000. Rs. 5000/-

22. Appeal filed under Section 36 of the Designs Act, 2000. Rs. 5000/-

23. Any other original petition/appeal not mentioned above. Rs. 5000/-

24. Any other miscellaneous application not mentioned above. Rs. 500/-

By Order of the Court,MANOJ JAIN, Registrar GeneralUploaded by Dte. of Printing at Government of India Press, Ring Road, Mayapuri, New Delhi-110064and Published by the Controller of Publications, Delhi-110054. SURENDERMAHADASAMDigitally signed by SURENDERMAHADASAMDate: 2022.02.25 16:44:07 +05'30'

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