Table of Contents
- Character Merchandising: From Mickey Mouse to Chhota Bheem
— Sugandha Chowdhry & Abhishresth Goswami
- Claiming A Fintech Patent Relying on the Use of The Blockchain Technology as One of Its Essential Components: Role of Free and Open Source Software in Claiming Such Patent- A Global Legal Perspective
— Pranav Rai & Kshitij Kumar Rai
- Colour Marks in the Indian Pharmaceutical Industry: An Analysis from I and Competition Perspective
— Aanchal Kesari & Tanisha Agarwal
- Behavioural Advertising and Data Protection
— Pallavi Khanna
- An Immediate Panacea For Patentee: Establishment of Prima Facie Case
— Deepriya Snehi & Sadeeq Sherwani
- Right not to be Mimicked
— Teeshta Bissa & Shishira Prakash
- Scanning Your Way In: An Analysis of Legal Framework Around Collection and Treatment of Biometric Data
— Arushi Gupta & Sanchit
- The World of Carry on and Dojinshi: An Analysis in Light of Copyright Issues
— Priyanka Sunjay
- Data Localisation & Enforcement of the Right to Privacy
— Vishal Rakhecha & Chittkrishna Thakkar
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