Brief Report on the Online Session Between O/o CGPDTM and DKPTO

The session General Procedures for Trademarks Filing and Registration was held on 14th February 2025 from 14:30 to 15:30 IST. The session opened with remarks highlighting the achievements of the Indian Trademark Office, including the significant rise in trademark filings and registrations. Representatives from both sides introduced themselves, and discussions were facilitated to enhance mutual understanding of trademark procedures.

The official from the India Trade Marks Office delivered a presentation on the trademarks filing and registration process in India. A detailed overview of the application process was provided, along with an explanation of formal and substantive examination stages. Post-examination procedures, including control checks, show cause notices, and oppositions, were discussed. The session also covered the opposition process, outlining its timeline and key steps.

The official from DKPTO delivered a presentation on the trademark filing process in Denmark, highlighting key aspects of the system. A step-by-step overview of the application process was provided using a flowchart. The official explained the various types of trademarks eligible for registration and discussed different categories of national trademark applications, including normal, fast-track, and those with a reasoned search report. Additionally, the session covered public guidelines that applicants must follow when filing trademark applications in Denmark.

Officials from both offices discussed opposition timeframes, filing extensions, and DKPTO’s jurisdiction relative to EUIPO. They examined India’s rise in trademark filings, the recognition of smell and figurative marks, and DKPTO’s pre-approved goods and services list, which was a relatively new concept for India.

Conclusion:

The session enhanced cooperation between O/o CGPDTM and DKPTO, developing knowledge-sharing on trademark registration, opposition timelines, and non-traditional marks.