Trademark Law in India: Expanding the Role of Brand Protection in Modern Market Regulation
Authored By: SHREYA S SASTRA DEEMED UNIVERSITY, THANJAVUR Abstract In contemporary commercial environments, trademarks have assumed a function that extends
Revisiting Ambedkar’s Thoughts on Linguistic States: A Constitutional Appraisal
Authored By: Vijaylaxmi D Symbiosis School for Liberal Arts In 1953, into the sixth year of our independence, a Commission
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Taxation in South Africa for Residents and Non-Residents: A Comprehensive Overview
Authored By: Khodani Sindisiwe Simerone University of Pretoria In South Africa, every individual and enterprise are subject to be taxed
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The Need of Law Reforms for GMOs in India
Authored By: MARIA PIRES PARUL INSTITUTE OF LAW, PARUL UNIVERSITY, VADODARA Abstract India has been grappling with the burden of
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Menstrual Poverty
Authored By: Tanisha Sharma NMIMS Kirit P. Mehta School of Law, Mumbai A landmark ruling Recognising access to menstrual hygiene
ESG COMPLIANCE AND CORPORATE ACCOUNTABILITY IN INDIA: A REGULATORY ANALYSIS
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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CYBER ARREST SCAM
Authored By: Choudhary Narendra Rupalal Parul University ABSTRACT The new method of fraud is cyber arrest fraud as fraudsters impersonate
OTT Regulation in India: The Code of Ethics for Digital Media Platforms
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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DOWRY AS A SOCIAL EVIL IN INDIAN SOCIETY
Authored By: Rubijit Saha Gitarattan International Buisness School ABSTRACT The practice of dowry persists across socioeconomic classes in India, in
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THE GUILLOTINE OF CHARGES: WHETHER THE 130th AMENDMENT A REFORM OR A POLITICAL WEAPON
Authored By: Mansi Verma University of Lucknow, Lucknow INTRODUCTION In the theatre of Indian democracy, the presumption of innocence has
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Conplant Technology Private Limited Versus Wentspring Investments Private Limited
Authored By: Tapiwa Moon Great Zimbabwe University Case Name: Conplant Technology Private Limited Versus Wentspring Investments Private Limited High Court
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Article 14 of the Indian Constitution: Right to Equality
Authored By: Shreya Amity Law School, Amity University Noida, Uttar Pradesh Introduction: Article 14 of the Indian Constitution ensures the
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