Table of Contents


Articles

Reviewing the Ambit of ‘Control’ Apropos to the Objective of ‘Mandatory Bids’: An Analysis Under the Takeover Regulations

Bhavya Nahar……………………………………………………………. ?151

Invalidating Instant Triple Talaq: Is the Top-Down Approach of Reforming Personal Laws Prudent?

Niraj Kumar & Akhilendra Pratap Singh……………………………. ?189

Judicial Review of Reservation in Promotion: A Fading Promise of Equality in Services Guaranteed by the Indian Constitution

Arpita Sarkar…………………………………………………………….. ?213

Therapeutic Jurisprudence and Disability Rights: A Case Study on the Trial of Anna Stubblefield

Prerna & Vaagisha……………………………………………………… ?237

A Case for Universal Basic Income in India

Shrikrishna Upadhyaya & Sukriti……………………………………. ?261

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