Authored By: Akash Baranwal Faculty of Law, University of Allahabad Abstract- The topic of partnership law in various countries considers […]
Only Sharing Profits Does Not Make You a Partner: A Brief on the Partnership Law Read More »
Authored By: Pari Sarda Manipal University Marriage in India is commonly regarded as a holy institution, one which unites two
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Authored By: Yeligeti Bhanupriya Ams Law College for Women Abstract The rapid expansion of cryptocurrencies has been profound legal and
Authored By: Shweta Tiwari Indore Institute of Law ABSTRACT Articles 13 and 14 of the United Nations International Covenant of
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Authored By: Arnav Tiwari Vivekananda Institute of Professional Studies ABSTRACT India has approximately 4.5 crore ongoing court cases, making the
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Authored By: Pratibha Yashu Desh Bhagat University ABSTRACT Sexual offence against women is a serious offence in India. After the
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Authored By: Saumya Singh United University Prayagraj Abstract The LGBTQ rights such as the rights of the lesbian gay bisexual
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Authored By: Shanmugasundaram J V The Tamil Nadu Dr. Ambedkar law University school of excellence in law chennai ABSTRACT The
Authored By: Bilal Ahmed Mawana College of Law Introduction : Constitution of India gives right to freedom to live with
Authored By: Shivani Bhattiprolu NALSAR University of Law, Hyderabad ABSTRACT International commercial arbitration is often characterized as a precise and
Authored By: Samiksha Sharma Dr. B. R. Ambedkar National Law University, Sonepat ABSTRACT In India, maintenance laws play a crucial
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Authored By: Shashi Ranjan Faculty of Law, University of Allahabad ABSTRACT Industrial development and technological advancement have significantly increased the
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