Surrogate Advertisements: India's Response Towards International Regulations
– Barcelona Panda

Today, advertisements are common in television, radio, sports, arts, music, fashion and street events, adventure tours, contests, give-aways and the internet. The world today has turned into a big market place and the companies are vying with each other to grab the attention of their prime targets, the consumers or buyers. Unless they influence the buyers to purchase their products they cannot expect to achieve a dominant position in the market or at least make decent enough profits to keep the company running.

Kelsen's Theory of Grundnorm
– Mridushi Swarup

This article is an attempt to explain as to what is meant by Kelsons theory of grund-norm, in what way are they effective, its functions and whether the concept can be found in the Indian Constitution. Further a critical analysis has been drawn to come to a viable opinion with regard to the theory.

An Article on Right of preemption
– Abhishek Agrawal

In this article I am dealing with the right of preemption. This right is available to Muslims under their customary right and apart from this even a non-Muslim can claim the same under Statues of state.