A Competition Conundrum Brews
– Rahul Singh

Rules on mergers and acquisitions have drastically improved, but are still hobbled by mindless lobbying. This article attempts to discuss contradictory measures present in merger control regime which came into effect on 1st June, 2011.

Intellectual Property Rights - Retrospect and Prospect
– A. Lakshminath & Dr. Sudhir Ravindran

This paper reviews retrospectively and prospectively the evolution and development of IP analysing the impact that IP protection can have on pharmaceutical sector, traditional knowledge, food security and biotechnology.