Q. 1.Write short notes on:
(a)Difference between cyber offence and cyber contravention.
(b)Tampering with computer source documents.
(c)E-commerce.
(d)Date Protection.
(e)WPPT.
Q. 2."Hacking as a cyber crime is most dangerous to Internet because it affects the credibility of Internet and also challenges the existence of e-commerce". Discuss.
Q. 3.Briefly describe the Process of Domain Name Dispute Resolution Process under the UDRP (Uniform Domain Name Dispute Resolution Policy).
Q. 4.What is cyber-squatting? Explain briefly the mechanism of domain name dispute resolution under the Uniform Domain Name Dispute Resolution Policy (UDRP). Whether the WIPO has universal jurisdiction over domain name dispute? What are the legal principles being formulated by Indian Courts to deal with cyber-squatting?
Q. 5.Explain the provisions of the Prasar Bharati Act, 1990 dealing with the composition, powers and functions of the Board and also examine as to whether they were able to discharge its function impartially?
Q. 6.What is the significance of Digital Signature? Briefly explain the provisions of Information Technology Act, 2000 pertaining to creation and verification of Digital Signature. What are the powers and functions of Certifying Authorities?
Q. 7.Write a short note on Breach of Confidence in the context of Confidential Information?
Q. 8.Briefly explain the role of Certifying Authorities under the I.T. Act, 2000.
Q. 9.Briefly explain the difference between Top Level Domains (TLD's) and Country Code Top Level Domains (CCTLD's).
Q. 10.Briefly explain ICANN. What does it do? And what role it plays in Internet?
Q. 11.What constitutes Confidential Information? How is implied confidence established? What are the essentials to prove breach and what remedies are available?
Q. 12.What are the Public Key and Private Key encryption?
Q. 13.The use of Mobile phones for trade, commerce and personal use is getting more and more popular with the development of mobile world. It provides many advantages to common man. Explain.
Q. 14.What is M-commerce about? Also briefly explain its payment mechanism.
Q. 15.What are the stipulations under section 72 with regards to privacy and confidentiality? Explain with relevant case laws.
Q. 16.Briefly explain the two main technologies of Mobile phones.
Q. 17.Explain briefly the Review of Cable Television Act. Its main features, functions and compositions.
Q. 18.Explain the statutory comparison between Handwritten Signatures and Digital Signatures.
Q. 19.Write a note on applicability and non-applicability of I.T., Act, 2000.
Q. 20.Briefly explain the two main parts of payment mechanisms i.e., offline payment system and on-line payment system.
Q. 21.Write short notes on:
(a)Credit Cards and Debit Cards.
(b)E-wallet.
(c)Smart Cards.
(d)SPG (Secured Payment Gateway).
(e)SSL (Secure Socket Layer).
Q. 22.Explain the significance of the Biological Diversity Act, 2002. Briefly explain the functions, powers and composition of National Biodiversity Authority.
Q. 23.Write a Short Note on Biodiversity Management Committees and Local Biodiversity Fund.
Q. 24.Briefly explain the Registration in Bad faith with relevant case laws.
Q. 25.Define Trademark? What are the rights of a Trademark owner? What is Trademark Infringement? Also explain Passing Off Action.
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