Contents
Tributes
A Tribute to Madhava Menon
Upendra Baxi
The Light is Gone: Individuals do bring out change
Faizan Mustafa
N.R. Madhava Menon: A Legal Luminary and Conservative Humanist
Ajay Gudavarthy
Articles
Indian and Australian Constitutionalism, Judicial Values and Our Better Angels
Michael Kirby AC CMG
Menonisation of Indian Legal Education: A Tribute
Krishan Mahajan
Cause Lawyering in India: Still a Distant Dream
Yogesh Pratap Singh
Village Courts’ Deliberations Tribute to Madhava Menon
Nachiketa Mittal
Cause Lawyering for Protecting Public Health Interests in India: Contributions, Challenges and Way Forward
Amit Yadav & Nisha Yadav
Notes
Globalising the Indian Legal Education System
Faizanur Rahman & Mohd Amir
Essence of Client Interviewing
P.R. Kalidhass
Case Comments
Stabilising “Access to Justice” as a Fundamental Right
[A Comment on Anita Kushwaha v. Pushap Sudan]
Ashit Kumar Srivastava
Evolving Jurisprudence for Friends Beyond Species through Cause Lawyering [A Comment on Govt. of Tamil Nadu v. Animal Welfare Board of India]
Sohini Mahapatra
Restabilising Gender Parity [A Comment on Indian Young Lawyers Association v. State of Kerala]
Pallab Das
Book Review
Kristi Holsinger, Teaching Justice: Solving Social Justice Problems through University Education
Nidhi Chauhan & Rajat Solanki