Table of Contents


Articles

Indian Courts and Divorce in Muslim Personal Law- A Case of Transformative Constitutionalism for Triple Talaq

Abhishek Mishra   1

Patent Regime and Drug Pricing Regulations: An Intertwining Thread in Determining Accessibility and Affordability of Essential Medicines in India

—Uday Shankar & Nidhi Mehrotra   28

Entrenching Access to Justice Via Court Annexed ADR in Nigeria: Its Benefits and Challenges

—Ayinla, L.A. & Afolabi, Y.S.   46

Development and Environment Discourse: An Understanding with Reference to Uttar Pradesh

—Sanjay Singh  . 59

Presumptions under the Protection of Children from Sexual Offences Act, 2012: A Jurisprudential Analysis

Kumar Askand Pandey & Shivani Tripathi   75

Take or Pay Clauses in Fuel Supply Agreements in India: An Overview

Badrinath Srinivasan   86

From Dream to Broken Relationship – Fraudulent Non – Resident Indian (NRI) Marriages in India: A Critical Study

Sangita Laha  . 109

Gender, Political Parties and Representation: A Study of Lucknow Municipal Corporation

Shailja Singh   121

Emerging Dimensions of Consumer Protection Law in India

Manoj Kumar  . 133

Unity in Diversity: Fratricidal Issues in India

Suvir Kapur  . 150

WTO’s Interpretation of GATT Article XX Chapeau: A Disguised Restriction on Environmental Measures

Sakshi Gupta  . 158

Snag of Electronic Evidence

—Vipul Vinod  . 166

A Critical Analysis of the Implication of SEBI (Prohibition of Insider Trading) (Amendment) Regulations, 2018 on Corporate Governance in India

—Kumud Malviya  . 176

Language and Future of Legal Education: Contemporary Challenges

—Subir Kumar & Priya Vijay  . 191

Decoding the Law on Frustration of Contract: The Case of Satyabrata Ghose

—Iish Vinay & Assem Kumar Jha   200

Case Comment

The Issue of Consequential Seniority Pursuant to Reservation in Promotion in Government Services: Comment on B. K. Pavitra v. Union of India

—Manwendra Kumar Tiwari  . 211

Comment

Whether Citizenship Amendment Act, 2019 is Against the Concept of Secularism: An Appraisal

—Rajneesh Kumar Yadav   220

Book Review

Disaster Management and Protection of Human Rights in India: With Special Reference to International Law and Practice by Subhradipta Sarkar

Debasis Poddar  227

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