SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings  ||  Supreme Court: Litigant Cannot be Worse Off for Filing an Appeal under ‘No Reformatio in Peius’  ||  Orissa HC: Article 22(1) Arrest Rights Pre-Exist, Written Grounds Ruling Not Prospective  ||  Kerala HC: Kissing a Child’s Penis Constitutes Penetrative Sexual Assault under POCSO  ||  Madras HC: Married Daughter Cannot be Denied Compassionate Appointment Solely for Her Marriage  ||  Bombay High Court: Child Welfare Prevails as ‘Joint Parenting’ is Not Recognised in Indian Law  ||  Kerala HC: Minor’s Consent or Relationship with Accused Holds No Relevance under POCSO Act  ||  Bombay HC: Failure to Prove Exact Quantum of Loss Does Not Bar Compensation  ||  CCPA Fines Dial4Trade Rs. 10 Lakh for Online Ammonium Nitrate Listing Featuring Blast Images  ||  Supreme Court: Multiple Cases Alone Cannot Justify an Externment Order    

Govt Amends Intellectual Property Rights (Imported Goods) Enforcement Rules - (27 Jun 2018)

Central Government has notified the Intellectual Property Rights (Imported Goods) Enforcement Amendment Rules wherein the word ‘patent as defined in the Patents Act, 1970’ has been removed from the definition of 'intellectual property'.

Tags : INTELLECTUAL PROPERTY   IMPORTED GOODS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved