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US Supreme Court Tightens Patent Lawsuit Rules to Stop ‘Patent Trolls’ - (25 May 2017)

U.S. Supreme Court, while tightening rules for where patent lawsuits can be filed, has overturned a 2016 ruling by U.S. Court of Appeals for Federal Circuit, that said patent suits are fair game anywhere a defendant company’s products are sold.

Tags : U.S. SUPREME COURT   PATENT  

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