Maneka Gandhi vs. Union of India
Authored By: Dhra Sharma Balaji Law College,Pune Case Study: Maneka Gandhi vs. Union of India (Article 21) Synopsis This case […]
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STATUS OF MARITAL RAPE IN INDIA
Authored By: Sudeep Dilip Kothavade Chhatrapati Shivaji Maharaj University “Rape is not merely a physical assault; it is often destructive
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Kumari Chandra v. The State of Rajasthan
Authored By: Sudeep Dilip Kothavade Chhatrapati Shivaji Maharaj University Kumari Chandra @ Sati Lajnani, daughter of Tolaram, by caste Sindhi,
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Harnessing AI for Environmental Sustainability: A Path Towards a Greener Future
Authored By: Aishwarya Mudgadkar MP Law College Abstract Climate change is one of the most urgent and complex challenges that
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The Women’s Reservation Bill: Empowerment of Political Participation or Prolonged Tokenism?
Authored By: Mansi Vikram Rathi Shreemati Nathibai Damodar Thackersey Women’s University- Law School One of the longest-running issues in Indian
Mohd. Ahmed Khan v. Shah Bano Begum (1985)
Authored By: Mansi Vikram Rathi Shreemati Nathibai Damodar Thackersey Women’s University- Law School Citation: AIR 1985 SC 945 Court: Supreme
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JUVENILE JUSTICE: REHABILITATION VS. PUNISHMENT
Authored By: Aditi Singh INDIAN INSTITUTE OF MANGEMENT ROHTAK CHAPTER-I INTRODUCTION Children are the upcoming youth of the nation, and
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Future of Space Warfare: Advancements in Weapons, Surveillance, And Counter-Space Capabilities
Authored By: Jyoti Bhakta VIT SCHOOL OF LAW, VELLORE INSTITUTE OF TECHNOLOGY, VIT CHENNAI ABSTRACT Space-based weapons, surveillance systems, and
THE PROSTITUTION PARADOX: EMPLOYMENT & EXPLOITATION.
Authored By: Deepak Sriramadasu PMR LAW COLLEGE (Osmania University) ABSTRACT: This research article explores the complex issues of prostitution, revealing
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