5th Global IP Conclave & Awards 2016
Global IP Conclave & Awards 2016 is an industry leading event dedicated to bringing together IP owners, experts, Lawyers and investors to address key challenges and operational issues faced by companies and IP professionals today. As an industry networking platform, the Conclave provides meaningful and valuable insights in IP generation as well as managing, protecting, enforcing and monetising intellectual property portfolios in order to accelerate stakeholders' collaboration as a vehicle for higher revenues and profit generation.
Now in its 5th year, Global IP Conclave & Awards 2016 is an established annual meeting for Board-level IP managers not only of the world largest high-tech IP portfolios but also of small and medium enterprises with significant impact on the future development of the industry. Attended by IP regulators, policy makers, IP experts, litigators, investors, Lawyers and their advisers in a dialogue designed to address and to discuss best practices and solutions to enhance IP management strategies, Global IP Conclave & Awards 2016 is an essential event for all industry stakeholders.
Date: 10th & 11th November, 2016
Venue: Hotel The Leela Palace, Mumbai
Theme:
Understanding the IP needs of Emerging Markets, Defining IP Values as a Key Driver to Global Business & Investment Trends
Key Discussion Areas:
- Intellectual Property: A Global Outlook
- Patents: The US Effect
- EU and its Impending Unitary Regime
- Impact of Patent Monetization on Industry & Economy: The Great Monetization Debate
- Coping with the US Patent Review Regime
- IP in the Time of Competition
- Analyzing the Alice versus CLS Bank Case
- Fireside Debate: Protecting your Brand - how can Government and Law Enforcement Agencies collaborate to help you protect IP
- The Technology Divide: With changing technology on one side, how does one maintain standards
- Licensing Strategies: Peace or War
- IP as driver of Global Economy: The role of IP In business today, deals led by IP
- IP Protection: Japan Model
- South Korea: A Unique IP Framework
- IP In China
- Brand Protection in the time of Digital: How can i protect my brand against internal threats?
- Brands and Distinctiveness - Looking at brands that acquire or do not acquire distinctiveness
- Films, Music, Entertainment & IP
- Dispute Resolution & IP
- Patent Litigation to leave the US to go to better jurisdictions such as Europe, China and Korea
Contact:
Ms. Anishi Khetan
Phone: +91-8879634922
Email: anishi@legalera.in
Ms. Staicy Pereira
Phone: +91-8879635570
Email: marcom@legalera.in
Ms. Anita Rodrigues
Phone: +91-8879635571
Email: anita@legalera.in
5th Global IP Conclave & Awards 2016
Phone: +91-8879635570
Email: info@legalera.in, info@ipera.in
Website: www.iperaconclave.com
