ARTICLES

Due Process of Law and Natural Justice

"The principles of natural justice are easy to proclaim but their precise extent is far less easy to define"

Software Patentability : A Comparative Analysis

Software patenting continues to be ambiguous in respect of patentable subject matter, scope of protection and patent procuration. Conflicting judicial precedents and varying practices across patent offices have only compounded applicants’ problems. However, this hasn’t stopped the software industry’s remarkable growth. While highlighting these, the present article gives an overview of current developments in the area of software patenting and concludes with suggestions on the need to evolve a uniform global framework.