|
Ttademarks
|
|
The Second Schedule
|
|
22. |
Act No. 27,28
Section 45 |
Joint request by registered proprietor and transferee to register the transferee as subsequent proprietor of trade marks upon the same devolution of title. |
 |
|
23. |
Act No. 27,28
Section 45,rule 68
|
Request to register a subsequent proprietor of a trade mark or trade marks upon the same devolution of title.
|
|
|
24. |
Act No. 29
Section 46(4), rule 79 |
Application for extension of time for the registration of the name of a company as a subsequent proprietor of a trade mark in the register. |
|
|
25. |
Act No. 30, rule 92
Section 47, 57 |
Application for the rectification of the register or the removal of a trade mark from the register. |
|
|
26. |
Act No. 31
Rule 94, 133, 139 |
Application for leave to intervene in proceedings relating to the rectification of the register or the removal of a trade mark from the register or a collective mark or a certification trade mark. |
|
|
27. |
Act No. 32,33
Section 49, rule 80 |
Application for registration of registered user |
|
|
28. |
Act No. 34
Section 50 (1)(a),rule 87 |
(a) Application by the registered proprietor of a trade mark for variation of the registered user thereof with regard to the goods or services or the condition or restriction. |
|
|
29. |
Act No. 35
Section 50(1)(b),
rule 88(1) |
(b) Application by the Registered Proprietor of a trade mark or by any of the registered users of the trade mark for the cancellation of entry of a registered user thereof. |
|
|
30. |
Act No. 36
50(1)(c) or (d), rule 88(1) |
(c) Application for cancellation of entry of a or
(d) registered user of a trade mark of a trade mark. |
|
|
31. |
Act No. 37
rule 90(2) |
Notice of intention to intervene in proceedings for the variation or cancellation of an entry of a registered user of a trade mark |
|
|
32. |
Act Nos. 38
58, rules 91,97 |
Request to enter change of name or description of registered proprietor (or registered user of trade mark upon the register). |
|
|
33. |
Act No. 39
Section 58, rules 91, 96, 97 |
Request for alteration of the address of the principal place of business of residence in India or of the address in the home country abroad in the Register of Trade Marks |
|
|
34. |
Act No. 42
Section 58 (1)(c ), rule 97 |
Application by registered proprietor of trade mark for the cancellation of entry thereof in the register. |
|
|
35.
|
Section 58(1)(d).
rule 97 |
Application by registered proprietor of trade 42 mark to strike out goods or services from those for which the trade mark is registered |
|
|
36. |
Act No. 7
Section 154(2) and 15(3),
rule 25(11), 26 and 31 |
Application in respect of series trade mark from convention countries under section 154(2) 26 & 31 for goods or services in a class or for different classes |
|
|
37. |
Act No. 43
Section 59(1) |
Application by registered proprietor under Section 59 for an addition to or alteration of a registered trade mark |
|
|
38. |
Act No. 44
Section 59(2), rule 99(2) |
Notice of opposition to application for addition to or alteration of a registered trade mark |
|
|
39. |
Act No. 45
Section 60, Rule 101 |
Application by the proprietor of a registered trade mark for the conversion of the specification |
|
|
40.
|
Act No. 46
Section 60(2), Rule 101(4) |
Notice of opposition to proposal for conversion of specification under section 60(2) |
|
|
41. |
Act No. 47
Section 66 or 74(2) rule 132(a), 140 |
Request for amendment of deposited regulations governing the use of a collective mark or alteration of deposited regulation of a certification trade mark |
|
|
42. |
Act No. 48
Section 68,77 and rules 92, 133,139 |
Application for removal from the register of a collective mark or to cancel or vary the registration of a certification trade mark. |
|
