Authored By: Subhadra S Nair NALSAR University of Law 1.0 Introduction India ranks as the 5th largest hub for gig […]
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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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Authored By: Sudeep Dilip Kothavade Chhatrapati Shivaji Maharaj University “Rape is not merely a physical assault; it is often destructive
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Authored By: Sudeep Dilip Kothavade Chhatrapati Shivaji Maharaj University Kumari Chandra @ Sati Lajnani, daughter of Tolaram, by caste Sindhi,
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Authored By: Aishwarya Mudgadkar MP Law College Abstract Climate change is one of the most urgent and complex challenges that
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Authored By: Mansi Vikram Rathi Shreemati Nathibai Damodar Thackersey Women’s University- Law School One of the longest-running issues in Indian
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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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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Authored By: Jyoti Bhakta VIT SCHOOL OF LAW, VELLORE INSTITUTE OF TECHNOLOGY, VIT CHENNAI ABSTRACT Space-based weapons, surveillance systems, and
Authored By: Deepak Sriramadasu PMR LAW COLLEGE (Osmania University) ABSTRACT: This research article explores the complex issues of prostitution, revealing
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Authored By: Saachi Dhingra Vivekananda Institute of professional studies Overcrowding in prisons, high rates of recidivism, and a lack of
Published On: 29th November, 2024 Authored By: Shaurya Yadav Ch. Ram Gopal Singh Law College, Kanpur, UP Introduction Categorization—the systematic
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