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Authored By: Mohd Wahid Raza Asian Law College Abstract The Waqf (Amendment) Act, 2025 has made important changes to how
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Authored By: Dewanshi Bhatt Bennett University ABSTRACT Since administrative law remains a new field of law, there are a lot
Authored By: Anshul Kumar Manik ISDC, University of Allahabad Abstract The rapid proliferation of digital platforms has transformed the lives
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Authored By: Shreya Ranjan S.S. Khanna Girls’ Degree College, Prayagraj Marriage is a bond that not only unites two people,
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Authored By: Rashi Agarwal Manipal University Jaipur Abstract The 2017 ruling of the Supreme Court in Shayara Bano v. Union
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Authored By: Vibha Rana Galgotias University Abstract The right to die with dignity has emerged as a critical legal and
Authored By: Siddharth Pariani Symbiosis Law School, Pune Abstract This article is a critical examination of enforcement of emergency arbitrator
