Brexit

Lifestyle v. Amazon Cross-Border Marketing Dispute UK Supreme Court
Case BriefsForeign Courts

The dispute concerning Amazon’s use of its USA based website relates entirely to events that occurred before the UK left the European Union (Brexit) when UK trademark law at that time was substantially governed by EU legislation and case law.

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The Government has signed into law legislation to repeal the Act of Parliament which set in stone Britain’s EU (EEC) membership in

Case BriefsForeign Courts

Supreme Court of United Kingdom: In a landmark decision with regards to the June 2016 referendum which marked the “BREXIT”, the 11-

Op EdsOP. ED.

The United Kingdom has voted to leave the European Union (EU) in its recent referendum on continued EU membership (Brexit). This has