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Del. HC: Claim of Product-By-Process Has to Be Examined On Anvil of New And Unobvious Product - (08 Feb 2024)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has ruled that product-by-process claim under the Patents Act, 1970 will have to be examined necessarily on the anvil of a “new and unobvious product”, irrespective of the applicant having chosen to describe the invention by referring to a process of manufacture.

Tags : DELHI HIGH COURT   PRODUCT-BY-PROCESS CLAIM   UNOBVIOUS PRODUCT  

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