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
The doctrine of Separation of Powers in the Indian Constitution
Published On: 31st August, 2024 Authored By: Dhruv Shrivastava Prestige Institute of Management and Research, Gwalior Abstract The doctrine of
The doctrine of Separation of Powers in the Indian Constitution Read More »
Balancing Rehabilitation and Accountability: The Evolution of Juvenile Justice in India
Published On: 27 Aug, 2024 Authored By: Harini T Reva University ABSTRACT: This article delves into the complex landscape of
Balancing Rehabilitation and Accountability: The Evolution of Juvenile Justice in India Read More »
Maternity leave: Need of the hour
Published On: 24 Aug, 2024 Authored By: Purvi Goyal Jagran Lakecity University , Bhopal Abstract Maintaining a work-life balance is
Maternity leave: Need of the hour Read More »
Rights Of Children With Disabilities And Judicial Activism For Protecting Children’s Rights
Authored By: Aaditya Nitin Rayate ILS LAW COLLEGE, PUNE Linkedin Instagram X-twitter Questions: How does the legal system address the