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The right to self-determination has over the years metamorphosed to a principle of international law with complex and vague precision. Its evolutiona
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By:
Prof. Dr. A. Kingsley Anya And Dennis Odigie |
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International Law
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Among the several considerable issues relating to gender injustice and equality, surrogacy is another which added new flavor to it. Irrespective of s
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By:
Dr. Priyanka R. Mohod And Pankaj Umbarkar |
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Miscellaneous
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Cinema is an artistic expression of ideas, stories and often opinions, sometimes inspired by reality occasionally set to music, designed to enthral,
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By:
Satyam Rathore |
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Miscellaneous
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The word consumer is generic and broad, encompassing different categories of persons. The hirer, the buyer, the patient seeking medical services, the
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By:
Dr. Shubhada Gholap |
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Human Rights
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There is a conflict between international obligations relating to right to health and patent protection to pharmaceutical products. TRIPS Agreement m
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By:
Nandita S. Patil |
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Intellectual Property Rights
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India is a country having over 1.2 million lawyers.1 However, as stated by Llyod Pearson, a London-based Legal Directories
Consultant, there is insu
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By:
Isha Kalwant Singh |
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Miscellaneous
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The Armed Forces (Special Powers) Act, 1958 is one of the first anti-terrorism legislation which was passed by the Parliament to counter terrorism an
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By:
Roopal Tripathi And Atipriya Gautam |
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Miscellaneous
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The genius of the criminal world has been escalating with the ascension of technology. The world has been compelled to sit up and acknowledge the dil
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By:
P. Surya Teja And Biswaroop Mukherjee |
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Information Technology/Cyber Law
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India is a big democratic country. It is well known for its value based constitutional text. Commendable concern has been given to the concept of jus
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By:
Dr. D. Rangaswamy |
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Criminal
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The President of India promulgated the Arbitration and Conciliation (Amendment) Ordinance, 2015 on October 23, 2015 with a view to amend the Arbitrat
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By:
Zabeen Motorwala |
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Arbitration
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