The Effectiveness of Merger Control Regimes in Preventing Anti-Competitive Consolidation.
Authored By: Ethan K.P Ellison-Evans Fulston Manor Sixth-Form Abstract In this article, I have analysed and evaluated the effectiveness of […]
Judicial Review
Authored By: Laiba Shafi Cardiff University Judicial review consists of a judge reviewing the lawfulness of a decision that has
Should section one of the Sexual Offences Act 2003 be amended so women can also be the perpetrators of rape?
Authored By: Charlotte Jones This legal article will discuss section one of the Sexual Offences Act 2003,[1] which states that
Divorce Settlements: What Factors Influence Financial and Custodial Agreements?
Authored By: Andrea Pereira Middlesex University, Dubai Divorce settlements are still a difficult and evolving area of family law, frequently
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Shivaji Chintappa Patil vs. State Of Maharashtra
Authored By: Nitish Gaur Maharishi Dayanand University-CPAS, Gurugram CASE TITLE AND CITATION: Case Name: Shivaji Chintappa Patil vs. State Of
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Aruna Ramchandra Shanbaug vs Union Of India
Authored By: Durga Sriram Sai Siddartha SASTRA Deemed University Facts A writ petition was filed by the friend of the
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CAPITAL PUNISHMENT IN INDIA
Authored By: Nandini Mahajan “An eye for an eye makes the whole world blind.” Mahatma Gandhi Introduction Capital punishment, also
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SAME-SEX ADOPTION AND PARENTAL RIGHTS
Authored By: Nitish Gaur MAHARISHI DAYANAND UNIVERSITY – CPAS, GURUGRAM ABSTRACT: In India, the Lesbian, Gay, Bisexual, Transgender, and Queer
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DOLLY RANI VS. MANISH KUMAR CHANCHAL 2024 SCC ONLINE SC 754
Authored By: Nandini Mahajan DOLLY RANI VS. MANISH KUMAR CHANCHAL 2024 SCC ONLINE SC 754 on 19 April, 2024 BENCH:
DOLLY RANI VS. MANISH KUMAR CHANCHAL 2024 SCC ONLINE SC 754 Read More »
An Exploration of Rights and Protections in India’s Gig Economy
Authored By: Subhadra S Nair NALSAR University of Law 1.0 Introduction India ranks as the 5th largest hub for gig
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Maneka Gandhi vs. Union of India
Authored By: Dhra Sharma Balaji Law College,Pune Case Study: Maneka Gandhi vs. Union of India (Article 21) Synopsis This case
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STATUS OF MARITAL RAPE IN INDIA
Authored By: Sudeep Dilip Kothavade Chhatrapati Shivaji Maharaj University “Rape is not merely a physical assault; it is often destructive
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