Delhi HC: Arbitration Clause Enforceable Even if Only One Party Signs After Understanding Terms  ||  Del. HC: Merely because wife Fails to Provide Date & Time of Torture Doesn’t Mean Case is Baseless  ||  Rajasthan HC: Pendency of Criminal Case u/s 498-A No Ground to Deny Permission to Travel Abroad  ||  SC Urges Union to take Action against Laws which are Discriminatory towards Leprosy Affected Persons  ||  SC: Right to Safe, Motorable Roads is Part of Right to Life under Article 21  ||  SC: Entry in Balance Sheet Amounts to Valid Acknowledgement  ||  Kerala High Court Stays State Government’s Decision of Allowing Euthanasia of Stray Dogs  ||  SC Grants Relief to Professor who was Denied Retirement Age Extension  ||  SC Restrains Entry of Law Interns on three Days of the Week  ||  SC: High Court and Trial Courts to Decide Bail Plea on Merits SC Recommends Parliament to of the Case    

Cabinet Approves India's First IPR Policy - (13 May 2016)

Cabinet has approved India's first policy on Intellectual Property Rights (IPR).

Tags : CABINET   IPR  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved