Guardianship Laws in India: An Overview
Authored By: Deepak Sriramadasu PMR LAW COLLEGE(osmania university) Abstract : This article provides an overview of guardianship laws in India, […]
Guardianship Laws in India: An Overview Read More »
The Territoriality Principle in Indian Trademark Law: A National Perspective
Authored By: Saachi Dhingra Vivekananda Institute of professional studies India’s approach to trademark territoriality reflects its unique position as both
The Territoriality Principle in Indian Trademark Law: A National Perspective Read More »
Sexual Harassment Laws in the Workplace
Authored By: ADITI SINGH INDIAN INSTITUTE OF MANGEMENT ROHTAK INTRODUCTION Workplace sexual harassment is a very widespread problem that undermines
Sexual Harassment Laws in the Workplace Read More »
The Role of International Law in Addressing Climate Change
Authored By: Aarti Ashok Sharma MKES College of Law Introduction Climate Change Climate change is one of the most serious
The Role of International Law in Addressing Climate Change Read More »
The Role of International Law in Addressing Climate Change
Authored By: Khooshi Redij Kamalaben Gambhirchand Shah Law School, Mumbai Introduction Climate Change Climate change is one of the most
The Role of International Law in Addressing Climate Change Read More »
EXAMINING NCPCR’S ALLEGED BIAS AGAINST RELIGIOUS EDUCATION SYSTEM
Authored By: Rahul Jamatia KLE Law College, Bengaluru KEYWORDS: – Madarsas, Religious Education, Right to Education Act, Secularism, NCPCR, Fundamental
EXAMINING NCPCR’S ALLEGED BIAS AGAINST RELIGIOUS EDUCATION SYSTEM Read More »
Legal Aid and the Case for Reform
Authored By: Joel Okpa-Iroha University of Surrey Abstract Legal aid can be regarded as one of the cornerstones of the
Legal Aid and the Case for Reform Read More »
The Future of Legal Services: Integrating Offshore Expertise into UK Corporate Litigation
Authored By: Abhar Qais Royal Holloway University of London The globalised world of the present causes the legal profession to
Custodial Deaths and the Legal Battle for Accountability
Authored By: Durga Sriram Sai Siddartha SASTRA Deemed University Introduction Law enforcement in India has historically served as the primary
Custodial Deaths and the Legal Battle for Accountability Read More »
Nubian Minors v. Kenya (2019)
Authored By: AISHWARYA MUDGADKAR MP LAW COLLEGE Court: African Committee of Experts on the Rights and Welfare of the Child
Nubian Minors v. Kenya (2019) Read More »
Madras Bar Association V. Union of India & Anr.
Authored By: Jyoti Bhakta VIT SCHOOL OF LAW, VELLORE INSTITUTE OF TECHNOLOGY, VIT CHENNAI WRIT PETITION (CIVIL) No. 804 of
Madras Bar Association V. Union of India & Anr. Read More »
Legality of Restrictive Covenants in Employment Contracts: Balancing Constitutional Freedoms and Legitimate Business Interests
Authored By: Nidhi Yadav ILS Law College, Pune. Abstract In countries like India, where unemployment and market volatility grip individuals