Contents
Articles
DESIGNED FOR ABUSE: SPECIAL CRIMINAL LAWS AND RIGHTS OF THE ACCUSED…………………………………………………………………………………………. 1
—Kunal Ambasta
UNIFORMITY IN DIVERSITY?: REFLECTING ON THE ESSENTIAL PRACTICES DOCTRINE AND ITS IMPLICATIONS FOR LEGAL PLURALISM ………………………………………………………………………………………………………..17
—Kalindi Kokal
WHOSE FOREST IS IT AFTER ALL?……………………………………………………. 29
—Ujal Kumar Mookherjee and Manjeri Subin Sunder Raj
PROTECTION OF HARMED INVESTORS: THE MISSING LINK IN THE DISGORGEMENT ORDERS OF THE SEBI……………………48
—S.N. Ghosh
OPERATIONAL CREDITORS IN INSOLVENCY: A TALE OF DISENFRANCHISEMENT…………………………………………………………..68
—Sudip Mahapatra, Pooja Singhania and Misha Chandna
Essays
RIGHTS ISSUES – UNTYING THE KNOTS……………………………………………… 82
—Sayantan Dutta
ETHICAL HACKERS UNDER THE INFORMATION TECHNOLOGY ACT: THE CYBER TERRORISM CONUNDRUM AND ‘PROTECTED’ SYSTEMS…………………………………………………………………………………………………………………………………………..93
––Vivek Krishnani
Book Review
PRIVACY 3.0: UNLOCKING OUR DATA-DRIVEN FUTURE BY RAHUL MATTHAN…………………………………………………………….103
—Amlan Mishra
