ARTICLES

Settlement of Cases by the Settlement Commission

In this Article, the author has delved on the substantive and procedural aspects pertaining to settlement of excise and customs cases, by the Settlement Commission. The powers and limitations of the settlement commission have also been touched upon in the article. The subject has been dealt with in the light of various judicial pronouncements made by the Hon'ble Supreme Court of India and the High Courts.

“THEORY OF NUCLEAR DETERRENCE” -A CHALLENGE TO INTERNATIONAL HUMANITARIAN LAW

The World War II sowed the seed of technological weapon. With a dramatic revolution of nuclear weapon the countries ventured into the nuclear age. Not Until then it was the matter of countries defense strategy. Soon the weapon became the pride of the many countries military arsenal, until they realized that subsequent proliferation would result into the ultimate question of existence. The determinant was on the sovereign right of the state that no country would make use of nuclear weapon against each other and if used it would give a subsequent right of reprisal. This was the climax of nuclear politics were in theory erupted to justify the use of nuclear weapon in the light of deterrence challenging the ethics, law and humanity.