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This judgment of Supreme Court was delivered by two-judge Bench comprising of Justice Jagdish Singh Khehar, Justice RohintonFaliNariman. In this case comment, researchersshall deal with the aspect of ....
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Author:
Palak Maheshwari and Aniket Pandey
| Subject:
Civil
| Category: (Case Studies & Briefs)
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The trial Court convicted one Virsa Singh (hereinafter referred to as the ‘accused’) for the offence of murder u/s 302 of IPC and his conviction as well as sentence was upheld by the High Court of Pun....
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Author:
Sparsh Sharma
| Subject:
Criminal
| Category: (Case Studies & Briefs)
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Where on one end, the economic practices have taken a new course in the free play market by liberalization in this contemporary era, the other side of coin is still dreary and dry by restricting these....
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Author:
Pranay Bhattacharya
| Subject:
Corporate - Company/Partnership
| Category: (Case Studies & Briefs)
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AIDS (Acquired immuno deficiency syndrome) is a lethal incurable immuno disorder & for it we can say prevention is the only remedy in present scenario. Thus, an AIDS patient is usually isolated by soc....
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Author:
Nitin Agnihotri
| Subject:
Human Rights
| Category: (Case Studies & Briefs)
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