Application of Choice of Law to Foreign Torts

This article analysis the key issue on application of choice of law and foreign tort, firstly, it categories the theories relating application of Law  ...Read More

Role Of Taxation, Government Securities And Privatisation In The Management Of Public Finance With Special Reference To India: An Analysis

‘What is called for at the present time is prudence in fiscal policy and a continued application of the brakes in Federal Reserve policy. That's the  ...Read More

The Revised Leniency Regulations - A Mixed Bag

Now that the Competition Commission of India is off and running, it is of paramount importance that the regulator quickly efficiently establishes its  ...Read More

Intellectual Property Right And Anti-competitive Practices

Twenty first Century will be the century of knowledge, indeed the century of mind. Innovation is the key for the production as well as processing of  ...Read More

Crossroads Of Regimes-competition Law And Intellectual Property Rights

Although IP Rights and competition are considered conflicting; but they have commonality in certain areas which can work together to develop a nation  ...Read More

Fight Against Cartels-unlocking Of Issues By The Competition Commission Of India (cci)

It has been increasingly recognised that fair competition in markets is benign for the consumer, business and economy. Therefore, the competition law  ...Read More

Research Exemption : Whether Fair Enough To Maintain The Fairness Of Patent System

The crucial issue in intellectual property regime is to reconcile the public interest in accessing new knowledge and the products of new knowledge, w  ...Read More

Conceptual Issues In Biotech Patenting

The patenting of life forms emerged as a crucial issue with the advancement in the field of biotechnology. The article analyses the issues regarding  ...Read More

Software Patenting : Lessons For India

Granting patents for software is the best method of promoting the industry since patents provide the necessary incentives for the industry in the cou  ...Read More

Information Technology And Copyright Law Some Inferences

The rapid growing importance, reliability and sphere of the Internet, causes a lot of difficulties in terms of intellectual property. What form of in  ...Read More