Authored By: Ritika Pal St. Xavier’s University Kolkata Introduction The shift from the Code of Criminal Procedure, 1973 (CrPC) to […]
REWRITING CRIMINAL PROCEDURE: A DEEP DIVE INTO THE SHIFT FROM 41A CrPC to 35 BNSS Read More »
Authored By: Husnain Qamar University of London Abstract In international criminal law,arrest warrants are often issued long before anyone is
Authored By: Subhradeep Laskar Jogesh Chandra Chaudhuri Law College, University of Calcutta Abstract Beyond the Sacred: The Special Marriage Act,
The Special Marriage Act 1954 Read More »
Authored By: Chelluboyina Revanth Roy ICFAI Introduction: Defamation is an injury to the reputation of a person: If a person
Authored By: Nameera Meraj Aligarh Muslim University Humanitarian Failure and Global Consequences Humanitarian law’s failure in Hormuz does not remain
Authored By: Anannya Shivani Choudhury Symbiosis Law School Pune Abstract: In the entertainment world, the role people play is very
Authored By: Ramahana Mpho Fhatuwani University of Venda Abstract The South African law of delict deals with the allocation of
WHO IS LIABLE WHEN AI GOES WRONG: NAVIGATING THE RISK OF LIABILITY IN THE DIGITAL ERA. Read More »
Authored By: Samiksha Sharma Dr. B. R. Ambedkar National Law University, Sonepat ABSTRACT Bail law in India stands at the
BAIL AND PERSONAL LIBERTY IN INDIA: A CONSTITUTIONAL INQUIRY Read More »
Authored By: Aryan Lal NIMS Abstract Climate change has emerged as a pressing legal concern, generating complex questions about accountability,
Climate Change and Legal Responsibility Read More »
Authored By: Ashutosh Raj Lloyd Law College Greater Noida The Constitution of India is not merely a legal document; it
The Doctrine of Basic Structure: Guardian of the Indian Constitution Read More »
Authored By: NITHYAPRASATH S School of Law, Pondicherry University This research paper critically evaluates Phase III of the e-Courts Project
Authored By: Riya Thakur Abstract Due diligence constitutes a decisive stage in the process of mergers and acquisitions, as it
Due Diligence in Merger and Acquisitions : A Critical Legal Analysis Read More »
