Check Trademark
Availability
01 STEP
  • Search existing trademarks
  • Assess similarity and conflicts
  • Decide between word mark or logo mark
Select Class of
Goods or Services
02 STEP
  • Identify correct Nice Class(es)
  • Decide between single-class or multi-class filing
Confirm Eligibility &
Application Category
03 STEP
  • Individual / Startup / MSME / Others
  • Understand applicable official fee
Prepare Required
Information & Documents
04 STEP
  • Applicant details
  • Trademark representation
  • Description of goods/services
  • User affidavit (if applicable)
  • Power of Attorney (if applicable)
Choose Application Type
05 STEP
  • New application (Form TM-A)
  • Single-class or multi-class
File Application
Online (Form TM-A)
06 STEP
  • Login to e-Filing portal
  • Upload documents
  • Pay prescribed fee
Track Application
Status
07 STEP
  • Track progress online
  • View examination or objection status
Respond to Examination
(If Required)
08 STEP
  • File reply to objections
  • Attend hearing, if scheduled
Publication &
Opposition (If Any)
09 STEP
  • Application published in Trade Marks Journal
  • Third parties may oppose within 4 months