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Law And Technology: Two Modes Of Disruption, Three Legal Mind-sets, And The Big Picture Of Regulatory Responsibilities

This article introduces three ideas that are central to understanding the ways in which law and lega....
Author: Roger Brownsword   Year: 2018 /Vol: Volume 14 |  Subject: Information Technology/Cyber Law |  (Academic Journals)

Dual Capacity of Advocates: Implications for IP Law Firms

Due to the global nature of intellectual property (IP) infringements, a fair number of plaintiffs in....
Author: Arpan Banerjee And Manasi Chaudhari   Year: 2018 /Vol: Volume 14 |  Subject: Civil |  (Academic Journals)

Diversity In Intellectual Property: Identities, Interests, And Intersections

Intellectual Property (IP) seems to be inherently incompatible with diversity. From the transnationa....
Author: Weijie Huang And Yahong Li   Year: 2018 /Vol: Volume 14 |  Subject: Intellectual Property Rights |  (Academic Journals)

Infrastructure Innovation in India: What Can be Inferred from EU Regulation?

This article assesses the innovation policy objectives underlying the proposed EU Telecom Single Market (TSM) regulation considering disruptive technological developments and asks what the regulator i....
Author: Serge J.h. Gijrath   Year: 2018 /Vol: Volume 14 |  Subject: Civil |  (Academic Journals)

India’s New IP Policy: A Bare Act?

Amidst much fanfare, the Indian government unleashed an Intellectual Property Rights (“IPR”) policy ....
Author: Shamnad Basheer And Pankhuri Agarwal   Year: 2017 /Vol: Volume 13 |  Subject: Intellectual Property Rights |  (Academic Journals)

Trai Tariff Orders – Effect on Broadcasting Sector

Tony Benn, the veteran British Labour politician, as the then Minister of Technology in 1968, made t....
Author: Ameet B. Naik   Year: 2017 /Vol: Volume 13 |  Subject: Media and Telecommunication |  (Academic Journals)

It’s all about Principle: How Patent Trolling, Over broad Patents, Evergreening, and Patent Shelving represent a departure from the Patent Clause and how to return to the Principle of the Patent Clause

This article explores differing patent abuses that reflect how current patent law has swung drastica....
Author: Morgan L. Stringer   Year: 2017 /Vol: Volume 13 |  Subject: Intellectual Property Rights |  (Academic Journals)

Zero Rating As The Demon And The Saviour: Rethinking Net Neutrality And Freedom Of Expression For The Global South

Zero-rated mobile applications like Internet. org have been characterised both as a supposed extermi....
Author: Smarika Kumar   Year: 2017 /Vol: Volume 13 |  Subject: Media and Telecommunication |  (Academic Journals)

Internet Intermediary Liability: Wilmap, Theory And Trends

To better understand the heterogeneity of the international online intermediary liability regime-wit....
Author: Giancarlo F. Frosio   Year: 2017 /Vol: Volume 13 |  Subject: Civil |  (Academic Journals)

Big Data & Litigation: Analyzing The Expectation Of Lawyers To Provide Big Data Predictions When Advising Clients

In recent years, the words “big data” have reverberated in multiple industries across numerous count....
Author: Siegfried Fina And Irene Ng (huang Ying)   Year: 2017 /Vol: Volume 13 |  Subject: Civil |  (Academic Journals)
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