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Case BriefsHigh Courts

The Marriage Registration Authority submitted that in view of the advancement in the technology in Artificial Intelligence, the possibility of somebody impersonating Petitioner cannot be ruled out.

king's bench for saskatchewan
Case BriefsForeign Courts

Court was also of the view that signature in a classic presentation and does denote identity and confirmation of an agreement; however, that in itself does not prevent the use of a modern- day emoji such as thumbs-up emoji.

Foreign LegislationLegislation Updates

On 2nd June, 2022, Canadian Minister of Industry notified amendments to Patent Rules. Formulated under the Canada-United States-Mexico Agreement (CUSMA), the recent

Foreign LegislationLegislation Updates

On 5th April 2022, Employment and Social Development Canada (ESDC) has announced that the minimum wage will increase from $15 to $15.55

Case BriefsForeign Courts

Federal Court of Canada: The Bench of Gagné, Associate CJ., upheld the validity of one pneumococcal vaccine patents pertaining to Prevnar 13

Case BriefsHigh Courts

Delhi High Court: Prathiba M. Singh, J., held that a Canadian Adoption Agency which was recognised for a very long period of

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Canada has joined the Patent Law Treaty (PLT), designed to streamline formal procedures for national and regional patent applications and patents. WIPO received Canada’s

Case BriefsHigh Courts

Rajasthan High Court: The Division Bench of Mohammad Rafiq and Goverdhan Bardhar, JJ. dismissed a habeas corpus Petition filed by the petitioner-husband