GNLU Law Review Vol. 5 just published

Contents Articles Alternative Dispute Resolution (ADR) as a Tool for Resolving Divorce Issues in Nigeria —Babatunde Adetunji Oni & Ifeoma Esther Enyinnaya

Contents

Articles

Alternative Dispute Resolution (ADR) as a Tool for Resolving Divorce Issues in Nigeria

—Babatunde Adetunji Oni & Ifeoma Esther Enyinnaya …………………… 1

Cross Border Merger Control: Some Reflections on India’s Position

—Udayakumara Ramakrishna B.N. …………………………………………………. 24

Cyber Jurisdiction: A Seamy Side of Cyber Sovereignty with Special Reference to India

—Jyoti Rattan …………………………………………………………………………………… 52

Cyber Sovereignty: A Dichotomy

—Abhilash Pattnaik & Soumya Kumar Palo …………………………………… 70

Digitisation of Libraries and the Copyright Issue

—Heena Dhyani ……………………………………………………………………………….. 90

Evaluation of Territorial Disputes through the Eyes of International Law

—Nivedita Jha ………………………………………………………………………………… 104

Merger Regulation for the Global Prosperity: A Comparative Study of Matured Competition Jurisdictions

—Madhushree Joshi ……………………………………………………………………….. 121

One Election, Two Votes: The Feasibility of Reviving the Past Trend

—B. Muthu Kumar ………………………………………………………………………… 139

The Human Rights Standards in Combating Terrorism and Maintaining Security: A Comprehensive Analysis of the Counter-Terrorism Measures taken by the United States

—Ralf Salam …………………………………………………………………………………… 159

To Arbitrate or not to Arbitrate Mandatory Consumer Arbitration by Unilateral Contracts

—Girish Deepak & Almas Shaikh ………………………………………………….. 186

Undue Profit Taken Care of: Anti-Profiteering in GST

—Pavithra R. ………………………………………………………………………………….. 200

Review of Courting the People: Public Interest Litigation in Post-Emergency India

—Deepak Kumar …………………………………………………………………………….. 210

Book Review

Legal Culture in United States

—Amit Kumar Kashyap …………………………………………………………………. 218

Criminal Justice System in India: Need for Systemic Changes

—Priya Kala …………………………………………………………………………………… 221

Case Comment

The Supreme Court’s AFSPA Ruling

—Praggya Surana ………………………………………………………………………….. 226

 

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