News By : Saurabh Pandey In a landmark decision, the Supreme Court of India has upheld gender equality by granting […]
Landmark Supreme Court Verdict on Gender Equality in Indian Armed Forces Read More »
Authored By: JABALIN SU KAN YA Junior Associate at White & Wise Law Firm Introduction Intelligence – We call ourselves
Authored By: Rooshan Saeed The maxim “justice delayed is justice denied” is a cornerstone of the justice systems around the
Authored By: Yuvraj Pandey University of Allahabad INTRODUCTION: Climate change is a major issue under environmental law. The term “climate
CLIMATE CHANGE AND INDIAN LAWS & COMMITMENT Read More »
News by: Yara Khair As Syria embarks on a new chapter, the promise of justice for the crimes committed under
Justice After the Fall of Assad: A New Dawn for Syria? Read More »
Authored By: Harshit Sharma Maharaja Agrasen Institute of Management Studies Introduction Imagine investing millions in a merger and then discovering
Authored By: Saurabh Pandey Amity University Lucknow Abstract:- In India, matrimonial disputes often bring to light the delicate balance between
Authored By: Irij Zuberi City University of London The human body is more than a biological entity—it is a legal
Bodily Autonomy at the Crossroads: The Intersection of Law and Medicine Read More »
Authored By: Subhadra S Nair NALSAR University of Law Citation: (2020) 9 SCC 866 Court: Supreme Court of India Bench:
National Agricultural Cooperative Marketing Federation of India v. Alimenta S.A. (2020) Read More »
Authored By: Nidhi Yadav ILS Law College, Pune Case Identification Court: Supreme Court of India Judgment Date: November 7, 2024
Authored By: Charlotte Jones Case identification The court where the case was heard- House of Lords Judgment date- October 23,
R v R [1991] UKHL 12 Read More »
Authored By: Jyoti Bhakta VIT SCHOOL OF LAW, VELLORE INSTITUTE OF TECHNOLOGY, VIT CHENNAI Abstract A positive relationship between equity
