Del. HC: Invention Shouldn't Be Deemed Computer Program Per Se Only Because it Involves Algorithms

Delhi High Court Permits Minor Rape Survivor to Terminate Pregnancy || HP HC: Employees Having Good Political Relation and Influence are Hardly Sent to Hard/Tribal Area || Delhi HC Stays Single Judge Rusling Asking Amazon to Pay ?339.25 Crore to 'Beverly Hills Polo Club' || Gauhati HC: PIL Challenges Assam Government’s Push Back Policy || Cal HC to State: Why Candidates Tainted with Scam being Given Opportunity to Reapply for Recruitment || Telangana HC: Appointment of Arbitrator by One Party after Due Notice Cannot be Challenged || BCI Issues Advisory Cautioning About Unauthorised LL.M Programmes || Trademark Registry Approves M.S Dhoni’s Application to Officially Register ‘Captain Cool’ Trademark || Delhi HC: Meta Directed to Remove Obscene Photos of Minor Girl || Cal. HC: To Convict Person u/s 304B of IPC, Conclusive Proof of Cruelty before Death Required

Del. HC: Invention Shouldn't Be Deemed Computer Program Per Se Only Because it Involves Algorithms - (16 May 2023)