An Article on “Right of lessor’s Transferee”
– Abhishek Agrawal

In This Article I have dealt with the Right of Lessor’s Transferee, which is mentioned under Section 109, Transfer of Property Act, 1872. This section deals with the case of an assignment of the reversion, i.e., the lessor’s interest.

Intellectual Property Protection and IPL
– Kavitha K

IP rights are usually associated with industry, typically the manufacturing industry. Now IPRs such as copyrights, trade marks and designs have become a source of significant value even to sporting events. With the growth of commercialisation of sports, clubs and associations need to understand the basic concepts of IP so that they can effectively develop, protect and exploit their assets. This article focuses on the importance of Intellectual Property for sports events in the light of IPL.