Authored By: Zainab Iqbal Husain Pakistan College of Law Abstract The corporate sector is a key vehicle for formalisation, capital […]
Authored By: SHREYA S SASTRA DEEMED UNIVERSITY, THANJAVUR Abstract In contemporary commercial environments, trademarks have assumed a function that extends
Authored By: Vijaylaxmi D Symbiosis School for Liberal Arts In 1953, into the sixth year of our independence, a Commission
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Authored By: Khodani Sindisiwe Simerone University of Pretoria In South Africa, every individual and enterprise are subject to be taxed
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Authored By: MARIA PIRES PARUL INSTITUTE OF LAW, PARUL UNIVERSITY, VADODARA Abstract India has been grappling with the burden of
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Authored By: Tanisha Sharma NMIMS Kirit P. Mehta School of Law, Mumbai A landmark ruling Recognising access to menstrual hygiene
Authored By:Yuvraj Singh Bharati Vidyapeeth (Deemed to be University) New Law College, Pune Abstract Corporate responsibility has witnessed considerable change
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Authored By: Choudhary Narendra Rupalal Parul University ABSTRACT The new method of fraud is cyber arrest fraud as fraudsters impersonate
Authored By: Neeraj Jain Siksha O Anusandhan National Institute of Law Introduction Online news portals and over-the-top (OTT) have changed
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Authored By: Rubijit Saha Gitarattan International Buisness School ABSTRACT The practice of dowry persists across socioeconomic classes in India, in
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Authored By: Mansi Verma University of Lucknow, Lucknow INTRODUCTION In the theatre of Indian democracy, the presumption of innocence has
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Authored By: Simran Singh Jagannath University Jaipur CASE TITLE& CITATION: NIRBHAYA CASE(MUKESH V. STATE OF NCT OF DELHI,2017),(2017) 6 SCC
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