Vidhi-Sangram 2026: Dr. D.Y. Patil Law College, Pune Launches Its First State-Level Law Festival
Published on: 9th March 2026 Dr. D. Y. Patil Law College, Pimpri, Pune is organizing VIDHI-संग्राम 2026 – 1st State-Level […]
FROM GUARANTEED RIGHTS TO CONDITIONAL ACCESS: A COMPARATIVE LEGAL ANALYSIS OF MGNREGA (2005) AND VIKSIT BHARAT-GUARANTEE FOR ROZGAR AND AJEEVIKA MISSION (GRAMIN) ACT 2025
Authored By: Pranshu Ananya Iswar Saran Degree College, University of Allahabad Abstract The Mahatma Gandhi National Rural Employment Guarantee Act
OFFLINE AS A RIGHT: REWIRING INDIA’S WORK CULTURE WITH THE RIGHT TO DISCONNECT BILL 2025
Authored By: Kshitij Raj Iswar Saran Degree College, University of Allahabad Abstract India’s hyper-connected work culture has intensified burnout, blurred
OFFLINE AS A RIGHT: REWIRING INDIA’S WORK CULTURE WITH THE RIGHT TO DISCONNECT BILL 2025 Read More »
Federalism and Identity Politics: Managing and Diversity and Autonomy
Authored By: Gungun Singh Rayat-Bahra University, Mohali, Punjab In the current global environment, the “one nation, one language, one culture”
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Alzheimer’s And The Law
Authored By: Tholithemba Mazibuko University of South Africa Alzheimer’s has proved to be an incredibly mis-understood disease. In multiple countries
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Terrorism and Cyber–Terrorism: Emerging Legal Challenges and State Response
Authored By: Smrutirekha Bastia Capital Law College, Bhubaneswar INTRODUCTION Terrorism has continued to be a serious threat to national security,
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AN EVALUATION OF WHETHER THE LAWS THAT CONTROL ONLINE CHILD SEXUAL EXPLOITATION ABUSE IN KENYA ARE ADEQUATE IN THE MODERN TECHNOLOGICAL WORLD
Authored By: Clara Jane Mwende Gitonga Strathmore University INTRODUCTION Visualise a young child, no older than fifteen, scrolling through social
Organized Crime under the Bharatiya Nyaya Sanhita 2023: A Critical Analysis of Section 111
Authored By: Pratishtha Gupta Amity law school, Amity University Madhya Pradesh, Gwalior Introduction Organized crime has emerged as one of
Counter Terrorism Measures and Human Rights: A Comparative Analysis of Nigeria and Canada
Authored By: Okorie Ketandu Victory Maranatha University Introduction Terrorism has emerged as one of the most significant threats to national
Ain-o-Salish Kendra vs Bangladesh (2011)
Authored By: Md. Salmun Alam East West University Case Title: Ain-o-Salish Kendra vs Bangladesh (2011) Citation: 63 DLR (2011) 95
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His Holiness Kesavananda Bharati Sripadagalvaru v. State of Kerala (1973) AIR 1973 SC 1461; (1973) 4 SCC 225
Authored By: Chitrakshi Kaushik Manipal University, Jaipur Case Name: His Holiness Kesavananda Bharati Sripadagalvaru v. State of Kerala (1973), AIR
INTERNATIONAL TRADE AND ENVIRONMENTAL PROTECTION ( WTO VS. ENVIRONMENTAL TREATIES )
Authored By: Kayalvizhi R Government Law College, Chengalpattu ABSTRACT The interface between international trade and environmental protection is a critical
INTERNATIONAL TRADE AND ENVIRONMENTAL PROTECTION ( WTO VS. ENVIRONMENTAL TREATIES ) Read More »