Information Technology LawsIntellectual PropertyOp EdsOP. ED.

by Ayushi Gupta

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Intellectual PropertyLegislation UpdatesNotifications

The Union Cabinet approved India’s first Intellectual Property Rights (IPR) policy on 13-05-2016. This policy is for awareness, creation, commercialization, protection and

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Intellectual PropertyLegislation UpdatesRules & Regulations

The Patent (Amendment) Rules, 2016 (Revised Rules) have come into force from 16 May 2016. The key highlights of the Revised Rules

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Intellectual PropertyLegislation UpdatesRules & Regulations

By Vidya Sagar

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Intellectual Property

Madras High Court: In a petition filed for the scrutiny of Section 85 of Trade Marks Act, 1999 dealing with the qualification

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Case BriefsHigh CourtsIntellectual Property

Madras High Court: Deciding upon the application filed by well known film actor Rajnikanth whereupon he prayed to the Court for the

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Intellectual Property

Delhi High Court: In a recent case a major international cosmetic brand, namely, Loreal had filed a suit for permanent injunction on

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Intellectual Property

Supreme Court of United States: In an appeal regarding the infringement of copyright of the television programs by an internet broadcaster which

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Intellectual Property

Reported by Mandar Bhatodkar Colloquium Opus, the Seminar Committee of National Law University Odisha is pleased to announce that it is organizing a

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Intellectual Property

Supreme Court: While interpreting the Section 64 of the Patents Act, 1970 (Act) as to whether both the remedies for revocation of

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Intellectual Property

Bombay High Court: In a case of alleged infringement of a trademark, a bench comprising of  SJ Kathawala, J granted an interim

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