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Journal: National Law School of India Review Volume: Volume 20(2) Results: 9

"ducking" Trips In India: A Saga Involving Novartis And The Legality Of Section 3(d)

This paper is an evaluation of the decision in Novartis AG v. Union of India, where the Madras High Court decided on both, the constitutionality of s  ...Read More

By: Shamnad Basheer | | Intellectual Property Rights

Direct Price Control On Patented Drugs In India: The Probable Effects On Innovation And Access To Medicines

Addressing the groining concern stemming from the issue of access to and affordability of drugs, this article argues for the use of a direct price co  ...Read More

By: Ajay Prasad | | Intellectual Property Rights

Judicial Activism and Patent Law

This article is a study of the role of the judiciary in patent protection in India. It begins with a theoretical exploration of the role of the judic  ...Read More

By: Mr. P.p. Naolekar | | Intellectual Property Rights

Keynote Address

This Keynote Address highlights two themes: the scope of patents required in a legal system today, and the rationale behind granting a patent. Given  ...Read More

By: Dr. Ar. Lakshmanan | | Miscellaneous

Painting The Swan Black : On The Art Of Re-inventing Inventions

The author argues that it is important to distinguish between genuinely innovative 'Black Swans', and swans that are painted black, referring to the  ...Read More

By: Feroz Ali Khader | | Intellectual Property Rights

Patent Judicial Wisdom

The project of harmonisation of patent laws around the world under the aegis of the TRIPS Agreement has interacted with national policies and objecti  ...Read More

By: Srividhya Ragavan | | Intellectual Property Rights

Patent Protection Through Interim Injunctions : Adding Sting To The Enforcement Of Indian Patent Law

The author argues that the standards governing the grant of an interim injunction must be reassessed in light of the growing importance of the interi  ...Read More

By: Ashutosh Kumar | | Intellectual Property Rights

Patenting Of Research Tools - Issues And Some Pointers

This paper presents a comprehensive analysis of the patenting of research tools. It outlines the essentials of research tools and addresses the conce  ...Read More

By: Zakir Thomas | | Intellectual Property Rights

Software Patents In The Indian Framework : An Economic Analysis Of Problems And Prospects

This article examines the nuances of the debate concerning the intellectual property regime governing software. It analyzes both legally and economic  ...Read More

By: Meera Jaykumar, | | Intellectual Property Rights
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Collapse India Journal of Law & TechnologyIndia Journal of Law & Technology
Volume 1(2005)
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Volume 1/1 (2005)
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Volume 1, 2008 No. 1
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Collapse National Law School of India ReviewNational Law School of India Review
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