Letters Patent Appeal is not maintainable against a Single Judge decision rendered in a statutory appeal under the Trade Marks Act.

The appellant challenged a common judgment dated 11.07.2025 passed by a learned Single Judge of the Gujarat High Court.

This judgment was rendered in a statutory appeal under Section 91 of the Trade Marks Act, 1999, which in turn challenged an order of the Trademark Registry, Ahmedabad.

When the intra-court Letters Patent Appeal (LPA) was filed before the Division Bench, the respondent raised a preliminary objection regarding its maintainability, arguing that a second level of appeal is barred under the current statutory framework.

Section 100A of the CPC, which prohibits further appeals from a judgment/order of a Single Judge decided in an appellate capacity.

Clause 15 of the Letters Patent, which restricts intra-court appeals to original jurisdictions and excludes judgments passed in exercise of appellate jurisdiction over subordinate courts.

The "trappings of a court" test from Associated Cement Companies Ltd. v. P.N. Sharma and Kamal Kumar Dutta v. Ruby General Hospital Ltd. to determine the quasi-judicial nature of the Registrar.

Principle of Legislative Intent, noting that the repeal of the 1958 Act (which specifically allowed a second appeal under Section 109(5)) and its replacement with the 1999 Act indicated a conscious deletion of that right.

The Court reasoned that the Registrar of Trade Marks exercises the State's inherent judicial power, possessing powers to receive evidence, administer oaths, and award costs executable as a decree, thus satisfying the "trappings of a court" test.

Consequently, the Single Judge’s review of the Registrar’s order under Section 91 constitutes the exercise of "appellate jurisdiction" over a tribunal.

The Court held that Section 100A of the CPC contains a non-obstante clause that overrides the Letters Patent, meaning no "further appeal" lies once a Single Judge has decided an appeal from an original order of a tribunal.

The Court distinguished the Delhi High Court's view in Promoshirt SM SA, favoring the Calcutta High Court's reasoning in Glorious Investment Ltd., emphasizing that the 2021 amendment to the TM Act only changed the forum of appeal (from Board to High Court) but did not restore the second-tier appeal deleted during the transition from the 1958 Act.

It concluded that since the Registrar is a tribunal with the trappings of a court, and the Single Judge acted in an appellate capacity, Section 100A of the CPC and the restrictive language of Clause 15 of the Letters Patent expressly bar a second intra-court appeal.

The appeals were dismissed without prejudice to the parties' rights to challenge the merits in appropriate higher forums.