Authored By: Erai Aruli. P Jeppiaar University COURSE: BSC FORENSIC SCIENCE INSTITUTION: JEPPIAAR UNIVERSITY LOCATION OF INSTITUTION: CHENNAI, TAMIL NADU […]
POLLACHI RAPE CASE V/S STATE OF TAMIL NADU Read More »
Authored By: Samiksha Sharma Dr. B. R. Ambedkar National Law University, Sonepat CASE TITLE & CITATION: L. Muruganantham v. State
MURUGANANTHAM V. STATE OF TAMIL NADU & OTHERS Read More »
Authored By: Ashutosh Raj Lloyd Law College Greater Noida Case Citation Additional District Magistrate, Jabalpur v Shivkant Shukla(1976) 2 SCC
ADM Jabalpur v Shivkant Shukla (1976) Read More »
Authored By: NITHYAPRASATH S School of Law, Pondicherry University Case Name: Anuradha Bhasin v. Union of India Citations: Supreme Court
Anuradha Bhasin v. Union of India Read More »
Authored By: Sneha Sharma Himachal Pradesh National Law University, Shimla IN THE SUPREME COURT OF INDIA Decided on: 11.10.2017 Hon’ble
INDEPENDENT THOUGHT V. UNION OF INDIA Read More »
Authored By: Mbali Mchunu Varsity College Abstract This article examines the legal implications faced by sex workers in South
Authored By: Tanmay Sherekar Vishwakarma University Abstract Company law is built on the idea that a company has a legal
Piercing the Corporate Veil in India: Judicial Trends and Corporate Accountability Read More »
Authored By: Somya Agarwal Nirma University Law Capital punishment is the harshest sanction in our justice system and is still
Rarest of Rare Revisited: Capital Punishment and Constitutional Morality in India Read More »
Authored By: Siphesihle Tokwe University of Fort Hare Abstract Children are vulnerable in medical care, relying on adults to protect
Authored By: Shrimayi Iyer Nmims’s Kirit. P. Mehta School of law, Mumbai Abstract The pharmaceutical industry occupies a unique position
Pharmaceutical Corporate Manslaughter and Criminal Accountability Read More »
Authored By: Zanib Sheraz University of London Introduction A constitution, which provides the fundamental framework for a government’s operation, can
Understanding the UK’s Uncodified Constitution Read More »
Authored By: Yashsvi Singh Lloyd School of Law Abstract The Aravalli hills are among the ancient mountain ranges in India. They have been subjected
The Aravalli Crisis: Legal Battles Against Destruction Read More »
