Trade Marks

About Us
About Trade Marks Registry Office Locations & Jurisdiction Vision and Mission Organisation Structure Message from CGPDTM
Before You Apply
Basics of Trademarks Trademark Application Workflow Filing Process (Step-by-Step) Search Existing Trademarks Search Goods & Services Classification Forms & Official Fees Legal Aid: Facilitators – TMR International Trade Mark Protection
Apply
Comprehensive e-Filing Services
Track Proceedings
Track Application Status Hearing Cause Lists Dynamic Hearing Cause Lists Virtual Hearing Rooms Other Dynamic Utilities
Administration
Roster: Group A Roster: Group B (Gazetted) Roster: Group B and C Reservation Roster (1997–2013) Recruitment Rules Roster of Group D / MTS Seniority List of Officers
Publications
List of well known Trade Marks TMR Journals Trade Mark Agent Exam & Results International Non-Proprietary Names
Resources
Act Rules Manual Guidelines

Trademark Application Workflow

Physical Filing
E-Filing
YES
NO
NO
YES
YES
NO
YES
NO
YES
NO
YES
NO
YES
NO
YES
NO
YES
NO
▶ Start
Filing Of Application
⚙Digitisation (EDP)
File received at the office
Device Mark?
Vienna Codification
Formality Check
Formality Complete?
Deficiency Intimation
Reply Filed
Reply Review
Satisfactory?
Show Cause Hearing
Satisfactory?
ABANDONED
Substantive Examination
Sec 9,11.13
Objections?
Examination Report
Reply Filed
PARM Section Review
Reply
Satisfactory?
Show Cause Hearing
Accepted?
✖ REFUSAL
ACCEPTANCE
ACCEPTANCE
ACCEPTANCE
Publication in
Trademark Journal
(4 months)
Opposition Filed?
® REGISTRATION
Opposition
Proceedings
Opposition Successful?
✖ REFUSAL

** Disclaimer: "The information provided on this page is for general informational and educational purposes only. It does not constitute legal advice, statutory interpretation, or an official statement of law. In case of any inconsistency, the provisions of the Trade Marks Act, 1999, the Trade Marks Rules, 2017, and applicable notifications shall prevail. This content shall not be relied upon, cited, or used for interpretation in any judicial, quasi-judicial, or administrative proceedings. The Office of the Controller General of Patents, Designs and Trade Marks shall not be liable for any action taken based on this explanatory material."