Menstrual Poverty
Authored By: Tanisha Sharma NMIMS Kirit P. Mehta School of Law, Mumbai A landmark ruling Recognising access to menstrual hygiene […]
Authored By: Tanisha Sharma NMIMS Kirit P. Mehta School of Law, Mumbai A landmark ruling Recognising access to menstrual hygiene […]
Authored By:Yuvraj Singh Bharati Vidyapeeth (Deemed to be University) New Law College, Pune Abstract Corporate responsibility has witnessed considerable change
ESG COMPLIANCE AND CORPORATE ACCOUNTABILITY IN INDIA: A REGULATORY ANALYSIS Read More »
Authored By: Choudhary Narendra Rupalal Parul University ABSTRACT The new method of fraud is cyber arrest fraud as fraudsters impersonate
Authored By: Neeraj Jain Siksha O Anusandhan National Institute of Law Introduction Online news portals and over-the-top (OTT) have changed
OTT Regulation in India: The Code of Ethics for Digital Media Platforms Read More »
Authored By: Rubijit Saha Gitarattan International Buisness School ABSTRACT The practice of dowry persists across socioeconomic classes in India, in
DOWRY AS A SOCIAL EVIL IN INDIAN SOCIETY Read More »
Authored By: Mansi Verma University of Lucknow, Lucknow INTRODUCTION In the theatre of Indian democracy, the presumption of innocence has
THE GUILLOTINE OF CHARGES: WHETHER THE 130th AMENDMENT A REFORM OR A POLITICAL WEAPON Read More »
Authored By: Simran Singh Jagannath University Jaipur CASE TITLE& CITATION: NIRBHAYA CASE(MUKESH V. STATE OF NCT OF DELHI,2017),(2017) 6 SCC
NIRBHAYA CASE (MUKESH V. STATE OF NCT OF DELHI (2017) 6 SCC 1 Read More »
Authored By: Rivaldo Beukes University of Free State Introduction. This is one of the most important cases in modern international
Authored By: Priyanshi Ahuja NIMS University Jaipur Case Title and Citation Justice K.S. Puttaswamy (Retd.) v. Union of India (2017)[1]
Justice K.S. Puttaswamy (Retd.) v. Union of India (2017) Read More »
Authored By: ACAN JENNIFER CASE TITLE & CITATION Aida Atiku Versus Centenary Rural Development Bank Limited Civil Suit No. 0754
Aida Atiku Versus Centenary Rural Development Bank Limited Read More »
Authored By: Faith Tshabalala University of South Africa 1) Case Title and Citation Tshabalala-Msimang and Another v Makhanya and Others
Tshabalala-Msimang and Another v Makhanya and Others (2007) Read More »
Authored By: Vidhya Jadon Amity University 1. Case Title and Citation A.D.M. Jabalpur v. Shivkant Shukla, AIR 1976 SC 1207
A.D.M. Jabalpur v. Shivkant Shukla AIR 1976 SC 1207 Read More »