| Established Year: |
2000 |
| Accreditation: |
Not Available |
| Status Of College: |
Not Available |
| College Management: |
Private |
| College Facilities: |
IIPS is well equipped with the State of art air conditioned classrooms equipped with the latest communication aids as well as good catering facilities. Every participant is provided with a computer connected to high speed Internet service. |
College Information:
Intellectual property is an offspring of the 19th century industrial development and grew to adulthood in the technological boom of the 20th century.
It became the buzzword of the 21st century information era, with the WTO in 1995 giving it great prominence through its TRIPS agreement, which obliged all member nations to become TRIPS compliant by 2005. Enabling legislations have been passed to make the Indian Patents Act and the entire IP scenario "TRIPS compliant".
The intellectual property department of Law firms includes services such as registration, enforcement, litigation and licensing of trademarks, designs, patents, copyrights, etc.
The lawyer who understands the nature of invention, as well as how it affects the client’s business, will be best equipped to assist the client in protecting and managing the client’s portfolio.
1.
Certification Course
| Course Type: |
On Campus |
| Course Specialization: |
Intellectual Property Law |
| Course Level: |
Certification |
| Course Medium: |
Not Available |
| Course Mode: |
Part Time |
| Course Duration: |
4 Months |
| Course Eligibility: |
Graduates as well as undergraduates from any discipline including practicing professionals, lawyers, scientists, etc. may apply.
The programme requires participants to have a good command over written and spoken English. |
| No.of Seats available: |
Not Available |
| Course Fees: |
Not Available |
Course Description:
4 Month Certificate Course in Intellectual Property (CCIP). The IIPS Certificate Course in Intellectual Property provides participants with an appreciative insight into the role and significance of the different forms of Intellectual property rights, their application to a work environment and their management in the greater generation of value and wealth; through an understanding of the fundamentals of the IPR regimes and protection systems.
The uniqueness of this awareness programme lies in the elaboration of the multi-faceted IPR issues around us and the legal, economic and management challenges confronting the IPR protection systems as a result of the technological developments. Ethical ramifications and issues of public policy are also examined. 4 months - with classes on week-ends only.
2.
Diploma Course
| Course Type: |
On Campus |
| Course Specialization: |
Cyber Law |
| Course Level: |
Diploma |
| Course Medium: |
English |
| Course Mode: |
Part Time |
| Course Duration: |
6 Months |
| Course Eligibility: |
Not Available |
| No.of Seats available: |
Not Available |
| Course Fees: |
Rs. 35000 |
Course Description:
NMIMS’ Institute of Intellectual Property Studies introduces a detailed and elaborate 6 Month Diploma Course in Cyber Law Management, to take the participant through the necessary managerial and legal know- hows so necessary to navigate the cyber world.
Lecture Timing: Saturday - 10.00 AM to 1.00 PM
3.
PG Diploma
| Course Type: |
On Campus |
| Course Specialization: |
Patents Law |
| Course Level: |
PG Diploma |
| Course Medium: |
English |
| Course Mode: |
Full Time |
| Course Duration: |
12 Months |
| Course Eligibility: |
The selection process involves an interview conducted at the IIPS, Mumbai. The suitability assessment of the candidates will be based not only on their academic qualification and work experience but also on an understanding of their goals and aspirations in using the acquired knowledge. Students taking their graduating exams may also apply. |
| No.of Seats available: |
Not Available |
| Course Fees: |
Not Available |
Course Description:
One year Post Graduate Diploma In Patent Law and Practice (PGDPLP). The program includes an interesting mix of class lectures by expert faculties with case studies, project assignments and challenging mock exercises. It also includes guest lectures and workshops on current and topical issues of IP.
The programs designed in a modular form encourage frequent interaction with highly reputed professionals, lawyers and consultants .The lecture sessions run for more than 10 months and are divided into trimesters and subject modules. The Programme closes with the submissions of dissertations, which the participants are required to complete, for obtaining their Diplomas.
The Patent Diploma Course is meant for the R&D scientist & technologist, research scholars as well as the practicing lawyer involved in the exercise of patenting or those seeking career in this field as a patent agent. It grooms individuals to become successful patent agents, lawyers, managers and consultants for business houses or the government.
4.
PG Diploma
| Course Type: |
On Campus |
| Course Specialization: |
Intellectual Property Law |
| Course Level: |
PG Diploma |
| Course Medium: |
English |
| Course Mode: |
Full Time |
| Course Duration: |
12 Months |
| Course Eligibility: |
Not Available |
| No.of Seats available: |
Not Available |
| Course Fees: |
Rs. 150000 |
Course Description:
One year Post Graduate Diploma in IPR Management(IPRM). This course will train participants in critical appraisals of complex intellectual property related issues in work situations and effective and appropriate mechanisms of conflict resolutions.
The Diploma is aimed at building capacities in the development and implementation of successful Intellectual Property Management strategies for the corporate as well as the individual.
One year trimester- 6 modules/trimester of 2 hours each, with approximately 12 weeks / trimester of 144 hours. Fee structure: Rs. 1.5 lacs with early bird discounts
