Ammu Charles’ E-Commerce Laws: Law and Practice explores the various legal and practical aspects of setting up and running an e-commerce business. E-commerce has disrupted the existing brick and mortar business models and redefined the way of doing commerce. This book delves into various topics ranging from registration, jurisdiction and validity of e-contracts. Interaction of e-commerce with other laws such as laws of taxation, competition and intellectual property are dealt with in an extensive manner with reliance placed on important case laws.
The notable features of this book are:
- Short, accessible chapters so that you can navigate through the book with ease.
- Explains technical terms in a simple and lucid manner.
- Fully updated with the latest legislative and case law developments.
This book is meant for entrepreneurs who are looking to develop strategies for building a robust business, practitioners seeking to navigate their clients in running a successful business and students of this field.
Table of Contents
1. Introduction to Electronic Commerce
2. Getting Started: Registrations
3. Electronic Contracts and Related Issues
4. Jurisdictional Issues
5. Reliability of E-Commerce
6. Regulation of E-Commerce
7. Taxation of E-Commerce
8. Intermediary Liability and E-Commerce
9. E-Commerce Disputes
10. E-payment
11. Privacy Issues and Data Collection
12. Intellectual Property and Related Issues
13. Security Issues
14. Competition Law and E-Commerce
15. FDI and E-Commerce
