Pharmatop Scr. Vs Controller Of Patents & Designs And Ors
.... ion of lack of inventive step -section 25 (2) (e) (pg. 269, ; 270; 274 of writ petition as filed by Petitioner in W.P.(C) 5755/2019) thus: “Therefore in light of the teachings, suggestions and predictability of the prior arts found in D1 to D10 …the impugned patent clearly does not involve and i ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
Pharmacyclics, Llc Vs Controller General Of Patents, Designs Trademarks And Geographical Indications And Ors.
.... estion that arises is whether, if a hearing is adjourned, further evidence ought to be permitted or not prior to the next hearing. Clearly from the scheme of the Act, filing of further evidence would not be permissible after the first notice of hearing is issued. Thus, in terms of Rule 60, the h ...
Intellectual Property Appellate Board, Delhi Registry Cum Bench
Ms. Anvita Singh Vs Union of India and Another
.... y the written examination, was not sufficient. A Patent Agent was to be judged on other parameters as well, particularly when he or she is in a position to assist the patent authorities properly while dealing with the cases of that registration of patents. Such attributes of a particular candidate c ...
Delhi High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
