The Delhi High Court has established Intellectual Property Division to deal with Intellectual Property Cases and would be governed by the IPD Delhi High Court Rules which are in the process of being framed.
Consequent upon promulgation of The Tribunals Reforms (Rationalisation and Conditions of Service) Ordinance, 2021, the Chief Justice, on the recommendations of the Committee constituted for the purpose, has established the Intellectual Property Division.
The IPD of the Delhi High Court would deal with following matters: –
- All original proceedings and appellate proceedings including Writ Petitions (Civil), Civil Misc.(Mains), RFA, FAO etc.,relating to IPR disputes, except matters that are to be dealt with by a Division Bench.
- All fresh filings in the various IPR categories would also be dealt with by the IPD.
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IPR suits, revocation applications, cancellation applications, other original proceedings, appeals from the office of Registrar of TradeMarks, Controller of Patents, Copyright Registrar and all other proceedings which were hitherto maintainable before the IPAB, under the provisions of the Trade Marks Act,1999; Copyright Act, 1957; Patents Act, 1970; Designs Act, 2000; Geographical Indications of Goods (Registration and Protection) Act, 1999; Protection of Plant Varieties and Farmers’ Rights Act, 2001 and Semi conductor Act 2000.
