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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Authored By: Dhiya Madhan Christ (Deemed to be University) ABSTRACT The right to dress as form of personal expression intersects
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Authored By: Priya Kumari Dr. Bhimrao Ambedkar Agra University ABSTRACT The rapid integration of Artificial Intelligence (AI) into governance, healthcare,
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Authored By: ROHITH KANTH R CHENNAI DR AMBEDKAR GOVERNMENT LAW COLLEGE, PUDUPAKKAM ABSTRACT Teenagers are an important group that is
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Authored By: Sam Siryon Apeejay Stya University School of Legal Studies Abstract There is a crucial need to draw a
