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EBC introduces — Human Rights: Contemporary issues — Festschrift in honour of Professor Upendra Baxi

        ‘Human Rights: Contemporary Issues, is a Festschrift in honour of the well-known jurist Professor Upendra Baxi who has made a significant contribution to the human rights jurisprudence over the years. The Festschrift deals with the contemporary issues of human rights, and incorporates the latest developments till date. It is a compendium of 30 papers on diverse themes on human rights.

        The themes of the book include the latest judgments of the Supreme Court on privacy, passive euthanasia, transgender, triple talaq, Sabarimala and Delhi High Court judgment on beggars. The papers inter alia discuss human rights angle on diverse areas, such as intellectual property rights, privacy, begging, euthanasia, animal rights, statelessness, disabilities, environment, acid attack, Indus Water Treaty, UNCLOS for landlocked states.

        The  Festschrift has a  Foreword by  Chief  Justice  Ranjan  Gogoi and a  contribution by  Justice  A.K.  Sikri of the Supreme Court.

        The other contributors include  Prof.  S.K.  Verma,  Prof. Vijender  Kumar, Prof. Moolchand Sharma, Dr  V.K.  Ahuja, Prof. Manoj Kumar Sinha, Prof. TSN  Sastry, Prof.  Amber  Prasad  Pant,  Prof.  Gargi  Chakrabarti, Prof.  Amar Pal Singh, Prof. V.C. Vivekanandan, Prof. V.G. Hegde, Prof. Siddhartha  Misra,  Prof. Jaya  Vasudevan and  Prof.  Furqan  Ahmad.

Extract from the foreword

         “This Festschrift aims to expand the horizons of contemporary human rights discourse. … The contributors must be commended for the innovative and interesting range of concerns they raise on topics ranging from animal rights, sexual minorities, reproductive rights of women with disabilities, stateless persons and transparency in arbitral proceedings, among others.”

Justice Ranjan Gogoi
Chief Justice of India


Buy Your Copy here — Human Rights: Contemporary Issues

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