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US Supreme Court Rules Lexmark Can’t Sue Toner-Cartridge Fillers for Patent Infringement - (31 May 2017)

US Supreme Court has reaffirmed that patent-holders cannot keep their rights over a product once they sell it, ruling against a large printer maker in a case that, among other things, will make it easier to refill used toner cartridges.

Tags : US SUPREME COURT   PATENT INFRINGEMENT   TONER-CARTRIDGE  

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