Adoption Laws in India
Authored By: Vijay laxmi D Symbiosis School for Liberal Arts In India, the laws concerning adoption derive from a combination […]
Adoption Laws in India Read More »
The Tax Implications of Social Media Influencers in South Africa: A Critical Analysis
Authored By: Khodani Sindisiwe Simerone University of Pretoria The Tax Implications of Social Media Influencers in South Africa: A Critical
The Tax Implications of Social Media Influencers in South Africa: A Critical Analysis Read More »
The Golden Triangle: The Interplay of Articles 14, 19 and 21
Authored By: Tanisha Sharma NMIMS Kirit P. Mehta School of Law, Mumbai The Constitution of India embodies a commitment to
The Golden Triangle: The Interplay of Articles 14, 19 and 21 Read More »
CROSS-BORDER IN SOLVENCY IN INDIA: ANALYZING THE NEED FOR ADOPTION OF THE UNCITRAL MODEL LAW
Authored By: Yuvraj Singh Bharati Vidyapeeth (Deemed to be University) New Law College, Pune ABSTRACT Cross-border insolvency is an ideal
Air Pollution in India: A National Public Health and Policy Crisis
Authored By: Choudhary Narendra Rupalal Parul University Abstract The air pollution crisis in India has been a major issue of
Air Pollution in India: A National Public Health and Policy Crisis Read More »
The Digital Personal Data Protection Act 2023: India’s Milestone in Data Privacy
Authored By: Neeraj Jain Siksha O Anusandhan National Institute of Law Introduction One of the new milestones in the emerging
The Digital Personal Data Protection Act 2023: India’s Milestone in Data Privacy Read More »
“HATE THE CRIME NOT THE CRIMINAL” A STUDY ON THE PROBATION OF OFF ENDERS ACT 1958
Authored By: Rubijit Saha Gitarattan International Buisness School ABSTRACT A reformative approach to justice means to focusing on changing the
“HATE THE CRIME NOT THE CRIMINAL” A STUDY ON THE PROBATION OF OFF ENDERS ACT 1958 Read More »
The Silent Biological Hazard: Judicial Activism and the Digital Frontier in Biomedical Waste Management
Authored By: Mansi Verma University of Lucknow, Lucknow INTRODUCTION “In the silent corridors of our healthcare system, a needle-prick is
Shilubana and others v Nwamitwa
Authored By: Gladness Destiny Mdlovu The University of the Western Cape Case Name: Shilubana and Others v Nwamitwa Citation: (CCT
Shilubana and others v Nwamitwa Read More »
Gard and Others v. The United Kingdom
Authored By: Fatema Bandukwala AKK New Law Academy, Pune 1. Case Citation and Basic Information Full Case Name: Gard and
Gard and Others v. The United Kingdom Read More »
The State of Uttar Pradesh v. Anurudh & Anr.
Authored By: Dholakiya Maheshvari University Law College and Department of Studies in Law, Bangalore University Case Citation and Basic Information
The State of Uttar Pradesh v. Anurudh & Anr. Read More »
Harish Rana Case
Authored By: Muskan Maharshi Dayanand University Introduction This case lies at the intersection of constitutional law, medical jurisprudence, and end-of-life