Authored By: Yakshika Kashyap IILM UNIVERSITY GREATER NOIDA Introduction Every morning in a crowded district court, a blue-collar worker waits […]
Why Access to Justice in India Still Fails the Average Citizen—and What Needs to Change Read More »
Authored By: Shreya Jaitely Bharati Vidyapeeth Demeed to be University, New Law College, Pune, India The transition from the Consumer
Authored By: Mohamed Samy Soliman Abstract Contractual stability is a cornerstone of the regulatory framework governing professional football, reflecting the
Authored By: Raj Dnyaneshwar Joshi Modern Law College, Pune The conflict between trade secrets and composition disclosure is not just
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Authored By: UMA MUTHUKAVERI N GOVERNMENT LAW COLLEGE RAMANATHAPURAM ABSTRACT In recent times, the world has been facing numerous pollutions
Authored By: Sai Indira G Cmr University School of Legal Studies Abstract Consular access constitutes a core safeguard under international
Authored By: Mehvish Mushtaq University of Kashmir Abstract Plea bargaining, as a mechanism for negotiated justice, was formally introduced into
Authored By: Nandhitha V N Jeppiaar University Abstract The conversation surrounding the legal acknowledgment of same-sex marriage in India has
Same-Sex Marriage in India: Constitutional Morality Judicial Limits and the Way Ahead Read More »
Authored By: N. Anasuya Prasanna Lakshmi KL University INTRODUCTION Health refers to the overall well-being of an individual. It is
PUBLIC HEALTH : THROUGH THE LENS OF LAW Read More »
Authored By: Inayat Rehmani The Glocal University , Saharanpur ABSTRACT The Indian criminal justice system has traditionally focused more on
Authored By: Bhavesh Kamlesh Mandhyani University of Mumbai Law Academy Introduction India, a constitutional democracy comprising multiple religions, cultures, and
Uniform Civil Code in India Constitutional Vision or Threat to Cultural Pluralism Read More »
Authored By: Chimmiri Susmitha KL University, College of Law ABSTRACT: India is undergoing a landmark transition in its employment regulatory
From Fragmentation to Uniformity: A Socio-Legal Analysis of India’s New Labour Codes Read More »
