Authored By: Chitrakshi Kaushik Manipal University, Jaipur Case Name: His Holiness Kesavananda Bharati Sripadagalvaru v. State of Kerala (1973), AIR […]
Authored By: Kayalvizhi R Government Law College, Chengalpattu ABSTRACT The interface between international trade and environmental protection is a critical
INTERNATIONAL TRADE AND ENVIRONMENTAL PROTECTION ( WTO VS. ENVIRONMENTAL TREATIES ) Read More »
Authored By: Shivanshi Singh GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY (KCC INSTITUTE) ABSTRACT In the present era, society is rapidly moving
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Authored By: Yoga Lakshmi NUSRL, Ranchi INTRODUCTION Have you ever wondered why social media platforms like Instagram or YouTube shows
Authored By: Inam Sanda University of FortHare Abstract South Africa’s GBV bail reforms, enacted through the Criminal and Related Matters
GBV Bail Reforms in South Africa: Balancing Victim Protection and Accused Rights Read More »
Authored By: Sakshi Tanwani M.B.KHALSA LAW COLLEGE, INDORE, MADHYA PRADESH Introduction: Lady Justice is a famous symbol that represents fairness,
Authored By: Andile Mbili University of KwaZulu-Natal ABSTRACT This article follows an ongoing issue in South Africa about the constitutional
Authored By: Mehak Chowdhary Rayat Bahra University, Chandigarh Abstract The 2012 Nirbhaya gang rape case noticeable a breaking point in
The Nirbhaya Case and Its Impact on India’s Criminal Justice System Read More »
Authored By: Aditya Bagoria Rayat Bahra University, Mohali, Punjab, India ABSTRACT Harm piles up quietly, yet it stretches further than
CRIMES WITHOUT BLOODSHED: A Socio-Legal Inquiry into White-Collar Deviance Read More »
Authored By: Prachi Kumari Usha Martin University, Ranchi Jharkhand 1.1 INTRODUCTION In contemporary nations, economic disparity remains one of the
ECONOMIC INEQUALITY: A BARRIER TO ACHIEVING SOCIAL JUSTICE Read More »
Authored By: Charmaine Seerane University of Fort Hare INTRODUCTION For decades, many South African monogamous couples entered into the antenuptial
Authored By: Tahir Sayed Rizvi Law College ABSTRACT Judicial detainments in India are a significant concern, oppressively impeding the timely
Judicial Backlog and Delay in Justice Read More »
