National Workshop on Emerging Issues in Intellectual Property Rights

The Centre for Intellectual Property Right Studies at School of Law, Galgotias University is going to organize the National Workshop on Emerging Issues in Intellectual Property Rights

Date: 9th December, 2017
Venue: Galgotias University, Uttar Pradesh

Concept Note:
The workshop will highlight the overview and the relevance of IPR in academics as well as practical fields and will also deal with emerging issues in IPR specifically in relation to Entertainment Industries & Online Piracy, Trademark issues in Cyber Space and Technology Transfer & Patents. Intellectual Property (IP) contributes enormously to our national and state economies. Dozens of industries across our economy rely on the adequate enforcement of their patents, trademark and copyrights.

Hence, Intellectual Property Rights are legally recognized exclusive rights to protect creations of the mind. These rights are outlined in Article 27 of the Universal Declaration of Human Rights, which provides for the right to benefit from the protection of moral and material interests resulting from authorship of scientific, literary or artistic productions. The importance of intellectual property was first recognized in the Paris Convention for the Protection of Industrial Property (1883) and the Berne Convention for the Protection of Literary and Artistic Works (1886). Both treaties are administered by the World Intellectual Property Organization (WIPO). The network of computers called the internet, which had a modest beginning, has grown by leaps and bounds.

The growth of the internet has been explosive; the number of internet has increased tremendously since its introduction. Due to which the crime rate is booming with double alacrity and thus to protect the interest of the millions of potential victims the protective laws have been made in the country and interestingly the redressal of complaint is quick and cheaper. The entertainment industry has been battling piracy for decades.

They have won strong data and intellectual property protection laws, taken down some of the biggest violators in the world, and removed billions of URLs from search engines that led to pirated content, but piracy remains the industry's biggest problem. Trademarks promote initiative and enterprises worldwide by rewarding their owners with recognition and financial profit. Trademark protection also hinders the efforts of unfair competitors, such as counterfeiters, to use similar distinctive signs to market inferior or different products or services.

The system enables people with skill and enterprise to produce and market goods and services in the fairest possible conditions, thereby facilitating international trade. Yet, there are issues that still exists concerning the domain names, such as Cyber squatting ( the use of domain names to make profit off a trademark belonging to someone else or registering a domain name of a famous company or a celebrity and then selling it at a inflated price) , followed by linking and Typo squatting. Hence, the workshop will usher discussion on these issues and would endeavor solutions to these problems.

Objective of the Workshop:

The objective is to conduct a workshop and to bring together students, academicians, professors and any law enthusiast. The workshop aims to increase knowledge and understanding of Intellectual Property Law concepts and issues and its overview and relevance. It tends to incline and encourage the audience towards Intellectual Property law and provide awareness of Intellectual Property Rights.

Who can participate?

Participation Fee:

Participation fee includes kit, lunch & snacks but does not include travel grants, boarding or lodging. Certificates for Participation will be provided to the participants who attend all the sessions of the workshop.

Participation fee is payable by each of the participants either through Demand Draft or online payment as per due dates. The Demand Draft is to be drawn in favour of 'Galgotias University' payable at Noida. Please ensure that you mention the Demand Draft number in the application form and your name and mobile number at the back of Demand Draft.

Deadline:
The last date for registration is 30th November, 2017.

Contact:
Centre for IPR Studies
School of Law, Galgotias University,
Plot No. 2, Sector 17-A, Yamuna Expressway,
Gautam Buddh Nagar, Greater Noida,
Uttar Pradesh - 201308
Phone: +91-9953747624
Email: ciprs@galgotiasuniversity.edu.in, nizam.khan@galgotiasuniversity.edu.in

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