Authored By: Jocelyn Fortgens University of Witwatersrand Introduction Modern patent law was built on the assumption that invention is a […]
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Authored By: Mahitab Mohamed Mohsen Gucci is a luxury fashion house and a prestigious international brand. In the beginning, Gucci
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Authored By: Asmii Patange University of Mumbai Law Academy India has seen a rapid rise in 24/7 news channels and
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Authored By: Krishna Gupta V.S.S.D PG COLLEGE KANPUR Abstract Land grabbing has emerged as a critical challenge with the rise
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Authored By: Rimjhim Pandey VSSD PG College Kanpur ABSTRACT The Constitution of India guarantees both gender equality and religious freedom
Women’s Rights vs Religious Autonomy: The Unresolved Constitutional Conflict Read More »
Authored By: R. Vahini Kl University Abstract The intricate relationship between patent protection and public health forms a cornerstone of
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Authored By: Priti Pragyan Pradhan Alliance University INTRODUCTION In today’s era of globalization, the organizations are growing rapidly Competing with
Authored By: Bhavya Pathania Himachal Pradesh University Institute of Legal Studies INTRODUCTION The law, a supposed bastion of justice, can
The Legal Grey Zone: When Consensual Teenage Relationships Become Criminal Read More »
Authored By: Agrim Vashistha Unity PG and Law College, Lucknow University India is a country of extraordinary contradictions. It is
Uniform Civil Code: Legal and Constitutional Debate Read More »
Authored By: Kriti Dhiman Maharaja Surajmal Insitute Affiliated to GGSIPU, Delhi ABSTRACT In India, using corporate software for personal projects
Authored By: Muskan Maharshi Dayanand University Abstract Climate change has emerged as one of the most significant environmental challenges of
Climate Change Litigation in India: Expanding Environmental Rights Under Article 21 Read More »
Authored By: Talari Raghavendrudu Sri Krishnadevaraya University, Ananthapur ABSTRACT: The digitalization of court processes has become a significant reform in
