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View by Title “the Road From Rio – How Far Have Traveled” A Comparative Study Of Value Added Tax In Federal Constitution A Critical Contemporary Perspective On The Delhi Mms Scandal A Critical Essay On Sections 297 And 299 Of The Companies Act, 1956 A Critical Study Of The Position Of The Chief Election Commissioner In The Light Of Cases Such As Ss Dhanoa V. Union Of India And Tn Seshan V. Union Of India A Judgment Judged: A Paradigm Of Hypocrisy Of Law A Paradigm Shift In The Role Of Domestic Courts In Implementing International Treaty Provisions: An Indian Perspective Ad Hoc Or Institutional Arbitration: A Perspective Of An Endless Debate Adoption: Some Urgent Concerns Adr – “the Need Of The Hour” Alternate Dispute Resolution - An Idea The Time For Which Has Come Alternate Dispute Resolution And Its Impact Alternative Dispute Resolution: Is It Always An Alternative? An Analysis Of The Position Of Ombudsman In The Spectrum Of A. D. R Analysis Of Exemption Notification Analytical Analysis Of Definition Of Industry Under Industrial Dispute Act, 1947 Of India Anti-dumping Duty Under The Wto: Emerging Problems And The Need For Reform Application Of The Principles Of International Law To The Dispute Settlement Body Of The Wto Appointment Of A Police Officer As Director Of Public Prosecution: A Controversy: Article 226 And Bail Petitions Auditors Liability In Company Law Bank Guarantees: An Analysis Battle Of Patents Bio-technology & Trade Laws Bonded Labour Cancellation Of Refugee Status By The United Nations High Commissioner For Refugees Care For Your Of Intellectual Property Changing Concept Of Property Characterization Of E-commerce In International Trade Child Rights In The Era Of Globalization And Human Rights International Scenario Child Sexual Abuse Civil Social Organizations And Their Increasing Prominence In The Sphere Of Human Rights Clinical Legal Education: A Probable Solution To Issues In Global Legal Education Communication Convergence Bill, 2001 Competition ‘n’ Combinations Compulsory Licensing ― Why The Fall-out? Constitutional Check On Obscene Presentaion Of Women By Media Constitutional Law on Judicial Review and Judicial Accountability- Indian Experience Constitutional Provisions Regarding Reservation In Employment: Need For An Appraisal Constitutional Validity Of Section 6(a), Hindu Minority & Guardianship Act, 1956 Corporate Criminal Liability: A Jurisprudential And Comparative Approach. Corporate Criminality-concept Corporate Governance :origin, Existence And Emerging Trends Corporate Insolvency Laws In India Corporate Social Responsibility Covering Space Risks Criminal Negligence For Doctors - Is The Gross Negligence Test Justified? Cyber Squatt – “a New Embodiement Of Cyber Crime” Cyber-crimes And Extradition Laws Death Penalty(when & Whether Required) Deforestation And Corporate Social Responsibility Demystifying The Derivatives Market Determining ``dominant Position`` Of An Enterprise Under The Competition Act, 2002 Development Of Laws Relating To Marine Insurance In India Dharma in Corporate Governance Different Perspectives On Abortion And The Unborn Digital Brand Management Dna Fingerprinting Doctrine Of ‘indoor Management’ And Exceptions To This Rule Domain Name Diputes In India Domain Name, Cyber Squatting And Domain Name Dispute Resolution Dowry Laws: Loopholes & Possibilities Of Misuse Ec Competition Law And Intellectual Property Rights At Crossroads Electricity Act, 2003 - A Boon Or A Bane---part 1 Electricity Act, 2003 - A Boon Or A Bane---part 2 Enabling Justice To Christian Women In India – The Issue Of Divorce Entrapment - If Constitutional And Who Should Legislate Entry Of Foreign Law Firms In India Environmental Laws Environmental Justice – Remediation Of The Wrongs Against The Unvoiced Environmental Justice In India, Citizens And Courts: Action And Inaction Euthanasia: Contemporary Debates Evidentiary Value Of Dying Declaration Extra-territorial Merger Control Extradition Of Criminals And Doctrine Of Political Offence Exception: Need Of Fresh Outlook---part 1 Extradition Of Criminals And Doctrine Of Political Offence Exception: Need Of Fresh Outlook---part 2 Fair Use Of Computer Programs For Educational Purpose Feasibility Of Having A National Refugee Legislation Female Foeticide: A Legal Analysis Financial Derivatives Five Freedoms Of Air Foreign Patents A Threat To Our Traditional Knowledge! Forfeiture Of Shares Freedom Of Trade, Commerce And Intercourse In India From Merchantable To Satisfactory Quality Futures, Options And Commodity Markets In India Gender Discrimination : The Law Global Realty Industry – A distant dream?! -In order to be class of your own, you need to excel over others. Hindu Women And Restitution Of Conjugal Rights: Do We Need The Remedy? Holding Corporations Directly Responsible For Their Criminal Acts: An Argument Honouring Right To Medical Treatment How Can Corporates Become Socially Responsible? Human Right With Relation To Right To Development Human Rights And Euthanasia Human Rights Under Democracy Indemnity Under The Indian Contract Act, 1872 Independent Directors India –an Investment Opportunity Indian Christian Marriage Act- A Review Indian Trips - Compliant Legislation-an Overview Inheritance Rights Of Stepson – Need For Legislative Reform Insider Trading - Meaning Of Insider And Legal Mechanisms Insider Trading In Capital Markets: An Overview Intellectual Properties and “VASTU” Intellectual Property Laws Of India Inter-country Adoption: Need To Streamline The Procedure International Commercial Arbitration International Commercial Arbitration, Under The Arbitration And Conciliation Act, 1996 Of India International Intellectual Property And Issues Relating To Biotechnology -- Part 2 International Intellectual Property And Issues Relating To Biotechnology---part 1 Issue Of Tainted Ministers And Scope For Constitutional Reform Judicial Activism And Sexual Harassment Laws In India Judicial Interpretation Of Cruelty As A Ground For Divorce And Its Impact On Women+ Judicial Reforms In India Judicial Review Of Clemency Power Vis-a-vis Capital Punishment Juvenile Deliquency Knowing: Alternative Dispute Resolution Lack Of Probity In Judicial System Law Relating To Anticipatory Bail Legal Remedies Against Spamming In India Legality of Layouts Formed In The Green Belt Liabilities Of A Common Carrier Under The Carriers Act, 1865 Limestone Quarries In Doon Valley Marketing In India – A Legal Perspective Media’s Attitude Towards Privacy—whether Perverse Or Not? Mediation: A Process Less Practiced In India In Business Disputes Resolution Medical Opinion In Evidence Law Mergers & Acquisitions Under The Competition Act, 2002 Minority Rights And Education Model Legal Regime For Cyber Crime Prevention In India Multinational Corporations And International Law: An Appraisal - Part 1 Multinational Corporations And International Law: An Appraisal ---part 2 Narcoanalysis: A Critical Analysis New Laws Relating To Lease/ Rent Office Of Profit: A Comprehensive Analysis On Travelling Expenses Of Company Directors Open Government & Right To Information Partner’s Duty To Account For Profits Earned During Partnership Transactions Patent Enforcement Measures In India Penal Theories And Sentencing: An Analysis Of The Inter-relationship Performers Rights Whether Enforced Or Just Statutory Provisions?? Philosophy Of Justice M. Hidayatullah On Right To Property In India Philosophy Of Justice M. Hidayatullah On Right To Property In India Position Of Acting Prime Minister In India Pota : An Embodiment Of Legal Terrorism?? Preferential Issues Presumption Of The Validity Of Marriage Preventing Insider Trading Prevention Of Insider Trading And Prevention Of Money Laundering And Terrorism: An Indian Perspective Prisons - The Root Of Evil: Need For Institutional Rejuvenation Privacy Laws In India Privatization Of Telecom Sector In India Problems With Our Penal Institutions: An Assessment Prohibition Of Child Marriage Bill, 2006 – A Critique Promissory Estoppel Against The Government Of India Proof Of Concurrence Among Eyewitnesses – Is Their Presence At The Trial Necessary? Prosecution For Infringement Of Copyright Under Copyright Act Prosecution System In India: An Overview Protection Of Database & Intellectual Property Law Public Interest In A Liberalized Economy Public Policy As A Ground For Refusal Of Enforcement Of The Arbitral Award Quantum Of Punishment In India Recent Developments In Non-traditional Trademarks----part 1 Recent Developments In Non-traditional Trademarks----part 2 Redifining Labour Laws: Realising Aspirations In The Ites Sector (a.p. Government) Reducing Liability Of A Murderer Registration Of Design In India Registration Of Trade Marks In India Relevance And Importance Of Subordinate Debt Finance Rent Control Legislations And Its Impact On Economies: The Need For A Fresh Perspective Revocation Of Haldi Patent Right Against Self-incrimination: Questioning The Ambit Of The Constitutional Mandate Right Of Ownership Under Indian Copyright Law Right To Health Care In India Right To Health: Limits Of Recognition* Right To Self-determination & Human Rights Right To Water - Commodification Of A Fundamental Facet Of Human Rights In The Era Of Globalization River Water Dispute With Special Reference To Ravi-beas Controversy Role Of Courts In Arbitration Role Of Sebi In Capital Market Sati: An Evil That Needs Attention Securities And Exchange Board Of India (delisting Of Securities) Regulation, 2004 Securitisation & Future Prospects Securitization In India: Critical Analysis Should An Inter-state Co-operative Society Convert Itself Into A Producer Company? Should Homosexuality Be Legalized? Should Women Be Given Coparcenary Rights? Soil Pollution By Pesticides: Is Their Any Remedy Available? Ssp- A Factual Set Up Strategy For Personal Savings-a Rupee Saved Is Rupee Earned Strict Liability Reviewed Study Of The Idea-expression Dichotomy In Case Of Computer Programs Taxation Powers Of The Centre And States And Freedom Of Trade, Commerce And Intercourse In The Indian Constitution: A Critical Contemporary Perspective Part I Taxation Powers Of The Centre And States And Freedom Of Trade, Commerce And Intercourse In The Indian Constitution: A Critical Contemporary Perspective Part I I The Concept Of Seaworthiness And International Trade Law---part 1 The Concept Of Seaworthiness And International Trade Law---part 2 The Copyright Usage ………..? The Ethics Of Dna Patenting The International Court Of Justice: A Jurisdictional Perspective The Jammu And Kashmir Permanent Resident (disqualification) Bill, 2004 – A Critical Analysis The Jurisprudential Aspect Of The Governnment Of A State The Postal Legislative Enactment: A Business Perspective The Protection Of Plant Varieties And Farmers’ Rights Act, 2001 The Relevance And Adequacy Of Motive The Right Information Reality or Myth? The Saga Of Voter’s Right To Information The Saga Of Voter’s Right To Information The Uncitral Model Law On Cross Border Insolvency The Unfulfilled Dream Of Sustainable Development Of Environment In India And Third World Countries They Dare To Dream... Torture Of Solitary Confinement –“ To Be Or Not To Be’’ Traditional Natural Law Theories Transfer Pricing: Arm’s Length And Alternative Methods Uniform Civil Code Vs. Right To Religion Want To Survive Against Kidnapping? Water Dispute Resolution Mechanisms: A Comparison Between India And America Part – I Water Dispute Resolution Mechanisms: A Comparison Between India And America Part – I I Water Pollution And The Laws In India: A Critical Analysis Whether Shares Purchased/sold By Taking Physical Delivery Be Treated As Speculative Transaction For The Purposes Of Income Tax If The Company Has Any Other Source Of Income Also? Whistle-blowing Laws Under Sarbanes-oxley: Are Multinationals Vulnerable? Whistle-blowing Laws Under Sarbanes-oxley: Are Multinationals Vulnerable? Wild Life Protection In India……..the Judicial Trend Withdrawal From Prosecution (section 321 Of The Cr Pc)

View by Author Mr. Abhijeet Sharma Mr. Abhimanyu Ghosh Mr. Abhinav Chandrachud Mr. Abhishek Anand Mr. Abhishek Jain Mr. Abhishek Joshi Mr. Abhishek Khare Mr. Achintya Kaushik Mr. Adil Hasan Ms. Aditi Sambhar Mr. Ajit Sharma Mr. Alap Yadav Mr. Amit Mishra Mr. Amol Dixit Mr. Amrendra Nath Tripathi Ms. Amrita Ganguli Mr. Anand Shankar Jha Mr. Anil Suraj Miss Ankita Srivastava Ms. Ankita Singhania Mr. Ankur Gupta Mr. Anuj Todi Mr. Anuj Trivedi Mr. Anupam Prasad Mr. Anurag Bana Mr. Anurag Dwivedi Miss Aparajita Tayal Mr. Apoorv Kurup Mr. Arvind Agrawal Mr. Arvind Lakhawat Mr. Ashish Gosain Mr. Ashish Rana Mr. Ashwini Chawla Mr. Asif Iqbal Mrs. Basanth Tirunagar Mr. Bhargav Hasurkar Mr. Bhupender Singh Miss Binsy Susan Mr. Chaitanya Joshi Ms. Chetana Radha Gandhi Ms. Chinmayee Prasad Mr. Daksh Trivedi Miss Deepali Liberhan Mr. Dharam Jumani Mr. Dharamveer Singh Mr. Dharmendra Rautray Mr. Diptayon Basu Mr. Dipti Lavya Swain Miss Fincy Pellissery Mr. Gairik Guru Mr. Gaurav Liberhan Mr. Gaurav Miglani Mr. Gautam Gupta Mr. Gautamaditya Sridhara Ms. Gunjan Chauhan Mr. Harsh Maggon Ms. Hima Lawrence Mr. Himanshu Ranvah Ms. Janhavi Sarella Mr. Jayant Kumar Mr. Jayant Sangwan Ms. Joie Chowdhury Miss Jyoti Rana Mr. Karn Gupta Mr. Keshav Jetsey Mr. Ketan Mukhija Ms. Kruthika K.rao Mr. Kshitij Dua Mr. Kunal Chatterji Mr. Kunal Gupta Mr. Kunal Mehra Miss Lakshmi Govind Mr. Manijit Dewan Mr. Manish Lakhawat Miss Maryam Bacha Mr. Mohit Gogia Mr. Monark Gahlot Miss Monika Saroha Ms. Mrigayanka Roychowdhury Ms. Mrinalini Sen Mr. Nambi R S Mr. Narendra Kadoliya Mr. Narendra Kadoliya Mr. Naresh Pareek Miss Neelima Pothireddy Miss Neha Bahl Miss Nirmala Rajamanickam Mr. Pankaj Singh Mr. Pathan Apser Hussen Ms. Payal Verma Miss Pooja Batra Miss Prachi Pallavi Thakur Mr. Pramod Jain Mr. Prashanth S.J Miss Prathibha Ramaswamy Ms. Priyanka Kher Ms. Priyasha Corrie Mr. Punit Singhvi Miss Rachika Agrawal Mr. Raghav Shankar Mr. Raghvendra Singh Raghuvanshi Mr. Rahul Sagar Mr. Rajan Dargan Mr. Rajasekhar G. Miss Rajinder Kaur Mr. Rajvendra Sarswat Mr. Ramachandra Rao Gurram Mr. Rashmin Khandekar Mr. Rishab Gupta Mr. Rodney D Ryder Mr. Rohan Bagai Mr. Rohan Menon Mr. Rohit S. Talwalkar Miss Roma Bhadra Miss Roshni Shanker Miss Ruchika Ghosh Miss Ruchika Pande Mr. Rupesh Mishra Miss Saloni Tuteja Mr. Samar Bhoite Mr. Sameer Chaudhary Rajat Jariwal Miss Sameera Singh Prof. Sandeep Parekh Mr. Sankalp Jain Mr. Santhosh Krishnan Mr. Sarvesh Singh Mr. Satyam Sharat Mr. Saurabh Malhotra Mr. Sayak Chaudhuri Mr. Shabbeer Ahmed Shaik Mr. Sharan Thakur Mr. Shashwat Purohit Mr. Shashwat Purohit Miss Shelly Ghosh Mr. Shine Joy Miss Shukti Trivedi Miss Sneha Venkataramani Mr. Srijit Mukherjee Ms. Stella Joseph Mr. Subrata Kumar Ray Mr. Sumantra Sinha Ms. Surabhi Singhi Mr. Sushant Singh Mr. T.sivananthan Thiyagarajan Mr. Tanuj Bhushan Miss Tine Elizabeth Abraham Ms. Ujjaini Ghosh Mrs. Vandana Vaidya Vaidya Ms. Vatsala Dhananjay Mr. Vijendra Vikram Singh Paul Mr. Vinay Kothari Mr. Vipul Trivedi Mr. Vipul Trivedi Mr. Vishal Yaduvanshi Mr. Vivek Satyani Mr. Vivek Kumar Jha Jha Mr. Vyankatesh Singh Mr. Yashwardhan Bandi