Articles
A Critical Evaluation of Child Soldiers in South Asian Countries under International Humanitarian Law and Human Rights
—Nuzhat Parveen Khan 1
A Critique on Jammu and Kashmir Juvenile Justice Act
—Manali Maheshwari & Ajay Kumar Meena 15
Children Beyond Gender – Relocating the Rights and Status of Transgender Children in the Context of Juvenile Justice System of India
—Konina Mandal & Anwesha Panigrahi 28
Improving the Prospects of Adoption under the Juvenile Justice Act, 2015
—Nidhisha Garg 40
Institutional Child Sexual Abuse: The Injustice that Thrives on Secrecy, Silence and Shame
—Advika M. & R. Nandhitha 62
International Parental Child Abduction: A Critical Overview of the Indian Approach compared to International Standards
—Divya Meenakshi R. 80
Juvenile Diversion
—Sushree Saswati Mishra & Seemon Snigdha Jena 96
Migration: Children, Leaving and Living in Turmoil
—Upasana Acharya 109
Case Comment
Arunkumar v. Inspector General of Registration
—Prashant Singh & Meghna Sharma 127
