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

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