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New Volume of CNLU Law Journal published

Table of Contents

Articles

The Philosophy and Reality of Medical Ethics

Mridula Mishra …………………………………………………………… 1

“VIP & Copyright: Indian Perspective”

Ashish Kumar Srivastava ……………………………………………………………… 12

Unravelling the Impediments to National Security: The Need to Reconcile Security and Human Rights

Priyanka Anand ……………………………………………………………………………. 22

Intensifying Domain of Tortious Liability in Environmental Litigation: A Critical study of Judicial Response

Shoaib Mohammad & Divya Singh Rathor …………………………………… 38

Patenting of Seeds and Complexities

P.P. Rao ………………………………………………………………………………………… 50

Human Trafficking on High Seas: Is Interdiction of Vessels a Solution

Veer Mayank …………………………………………………………………………………. 86

Uniform Civil Code: panacea or a problem

Sakshat Bansal & Saema Jamil …………………………………………………….. 98

Role of Election Commission in Electoral Reforms

Neetu Gupta ………………………………………………………………………………… 110

Rule of Law and Indian Constitution

Sangeetha ………………………………………………………………………………. 126

Succession on Intestacy: A Comparative Analysis of Selected Intestacy Rules and Islamic Law

D.A. Ariyoosu ……………………………………………………………………………… 139

‘Ageism’ & The International Rights Regime for the Older Cohorts: A Compelling Exigency for a Specialized Framework

Tavleen Kaur Khurana ……………………………………………………………….. 154

One Nation One Election Question of Desirability or Feasibility

Shrangika Jaju and Ramla Kalim ……………………………………………….. 166

Juvenile Injustice: A critique on the Constitutionality of deeming 16-18 year old juveniles as adults under the Juvenile Justice (Care and Protection of Children) Act, 2015

Abhinav Benjamin and Ananth Kamath M …………………………………. 182

Algo-Trading: Analysing the New Frontiers

Apoorva Singh Vishnoi ……………………………………………………………….. 197

Customary Exclusion: Needless and Unjustified

Riya Kaushik & Himanshu Thakur …………………………………………….. 220

Domain Names and Cybersquatting In Ip Laws

Akansha Srivastava …………………………………………………………………….. 229

The Dynamics of Lynching In India: Is it a New Normal?

Shrashti Jain ………………………………………………………………………………. 245

Fan Fiction Stuck in the Quagmire of Intellectual Property Law

Pallavi Tiwari and Shikhar Tandon ……………………………………………. 262

Examining The Good Samaritan Protection Law and Policy Framework In India : The Need for Introspection

Aditya Bharat Manubarwala & Rushabh Saumen Vidyarthi ……… 279

Independent Directors and Kotak Committee Report: The Changing Dynamics

Akshita Pandey & Mincy Mathew ………………………………………………. 291

The Soul has no Gender then why should the Law!

Ankita Kumar Gupta …………………………………………………………………… 307

Notes

Illicit Import, Export and Transfer of Ownership of Cultural Property – Legislative Developments.

Debarati Pal ……………………………………………………………………………….. 316

Case Comment

Diminishing Role and Authority of the Governor in Light of Nabam Rebia & Bamang Felix v. Deputy Speaker, Arunachal Pradesh

Annapurna Sinharay …………………………………………………………………… 323

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