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
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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
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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
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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