About Damodaram Sanjivayya National Law University (DSNLU)
Damodaram Sanjivayya National Law University (DSNLU) was established by the Government of Andhra Pradesh in 2008 with the mission of providing quality legal education and fostering academic excellence in legal research. Located in Visakhapatnam, the university is recognized under section 2(f) of the UGC Act, 1956, and has been granted 12(b) status by the University Grants Commission (UGC). DSNLU offers a comprehensive range of programs, including a five-year integrated B.A. LL.B. (Hons.), a three-year LL.B., and a one-year LL.M. with specializations in Constitutional Law, Criminal Law, and Commercial Law. The institution emphasizes practical legal training to prepare students effectively for their future careers in law.
About the DPIIT Chair
The DPIIT Chair at DSNLU represents a significant academic initiative established in collaboration with the Department for Promotion of Industry and Internal Trade (DPIIT), Ministry of Commerce and Industry, Government of India. This Chair aims to advance research, education, and policy advocacy in the fields of Intellectual Property Rights (IPR) and trade policy, thereby contributing to India’s industrial and economic growth. By serving as a vital link between academia, industry, and policymakers, the DPIIT Chair drives legal scholarship and policy development while promoting innovation and protecting traditional knowledge through IPR initiatives.
About the Centre for Intellectual Property Rights & Technology (CIPR&T)
The Centre for Intellectual Property Rights & Technology (CIPR&T) was established at DSNLU in 2017 as a student-initiated and student-led body. It focuses on creating a platform for the creation, protection, analysis, valuation, licensing, education, and policy formulation in the field of IPRs and technology. The centre acts as a think tank that provides policy inputs on IPRs at national, regional, and international levels while conducting interdisciplinary research involving multiple stakeholders. CIPR&T also engages in capacity building by providing valuable insights on IPRs to policymakers and the judiciary.
DSNLU Journal of Science, Technology & Law
The DSNLU Journal of Science, Technology & Law, published by CIPR&T, is a peer-reviewed, double-blind open-access journal that promotes scholarly discussion on contemporary issues related to intellectual property and technology. With an ISSN number of 2583-1208, the journal explores a wide spectrum of ideas within intellectual property law and technology, fostering dialogue across diverse domains. To date, it has published three volumes that contribute significantly to legal scholarship by addressing current trends and challenges in the field of IPR and technology law.
About the Colloquium:
As Intellectual property (IP) law intersects increasingly with the Constitutional Principles, particularly in the realms of freedom of expression, right to privacy, and public interest, there emerges a need to balance protection of innovation with the Constitutional Rights. This event, titled “Redefining IP and Privacy in an Accelerating Digital Landscape”, will bring together experts in Constitutional Law, Intellectual Property, Technology and Criminal Law to discuss, how emerging technologies have reshaped traditional notions of IP rights, privacy protections, and crime. As digital innovation grows, so does the complexity of safeguarding individual and societal rights, which demands a nuanced understanding of both legal frameworks and the ethical imperatives underpinning them.
This colloquium aims to:
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Examine how technological advancements are challenging traditional IP rights frameworks and introducing new forms of IP protection.
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Explore the intersection of privacy rights and technological surveillance, discussing implications for personal freedoms and Constitutional protections.
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Analyse how the evolution of technology has introduced new types of cybercrimes and the legal responses required to tackle these issues.
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Highlight constitutional perspectives on privacy, freedom of expression, and property rights in the digital era.
Speakers: The colloquium includes speakers from the judiciary, legal advocacy, and academia.
Justice V. Ramasubramanian
Hon’ble Mr. Justice V. Ramasubramanian is a former Supreme Court judge and currently the Chairperson of the National Human Rights Commission (NHRC). He completed his LL.B. from Madras Law College and enrolled as an advocate in 1983, specializing in service matters. After 23 years of practice, he was appointed as an Additional Judge of the Madras High Court in 2006 and became a permanent judge in 2009. He later served in the High Court of Andhra Pradesh & Telangana and continued in Telangana after bifurcation. In June 2019, he was appointed as the Chief Justice of the Himachal Pradesh High Court. He was elevated to the Supreme Court on September 23, 2019, and served until his superannuation on June 29, 2023. During his tenure, he authored 102 judgments and was part of 302 benches, covering civil, criminal, property, corporate, insolvency and banking law. He was appointed as NHRC Chairperson, continuing his commitment to justice and human rights. His career reflects deep dedication to constitutional values and legal scholarship.
Rodney D. Ryder
Rodney D. Ryder, founding partner at Scriboard, is a leading expert in intellectual property, technology, and media law. He authored Guide to Cyber Laws, the first section-wise analysis of India’s IT Act, 2000. He has advised the Ministry of Communications and IT on implementing the IT Act and the Data Security Council of India on data privacy. Recognized as a ‘Leading Lawyer’ by Asia Law and Who’s Who Legal, he also advises the National Internet Exchange of India (NiXI). His book on Intellectual Property and the Internet was cited by the Supreme Court in a landmark judgment. An Adjunct Professor at premier institutions like IIM Lucknow, NLSIU, and IIT Kharagpur, he also conducts corporate training. With vast experience in legal advisory and policymaking, he continues to shape India’s legal landscape.
Ms. Swathi Sukumar
Swathi Sukumar is a Senior Advocate based in New Delhi. She has been counsel in several landmark judgments particularly in the field of intellectual property law. She is also a Door Tenant at Hogarth Chambers in London, one of the leading sets of barristers specializing in intellectual property law. She holds a Masters degree in Law, with honours, from Columbia Law School. Her notable cases include the Delhi High Court’s ruling on the “education exception” in copyright law and disputes over public performance royalties.
Prof. (Dr.) G. B. Reddy
Dr. G.B. Reddy is a distinguished academic in Intellectual Property Law and the IPR Chair Professor at DPIIT, Government of India. He holds LL.B., LL.M. (Constitutional Law), and Ph.D. in Law from Osmania University, along with a P.G. Diploma in Human Rights from the University of Hyderabad. He has authored several notable books, including Intellectual Property Rights and the Law and Copyright Law in India, and published over 89 research articles. As a faculty member at Osmania University, he pioneered LL.M. programs in IPR and Cyber Laws. He has served as a visiting faculty at NALSAR and the National Police Academy. From 2019 to 2022, he successfully conducted TS LAWCET & PGLCET as Convener. He has represented India at international conferences in Japan, Malaysia, South Korea, Singapore, and Thailand. For his contributions, the Government of Telangana honored him with the State Best Teacher Award in 2021. Through his teaching, research, and leadership, Dr. Reddy continues to shape legal education and IPR policy.
Target Audience: Students, Academicians and Advocates
Date: February 28, 2025
Format: Offline Mode in DSNLU Campus
To know more click on DSNLU NATIONAL COLLOQUIUM ON IPR AND PRIVACY