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GNLU Journal of Law, Development and Politics [Vol. 10 Issue 2 ] — Latest Volume Released

Contents


Articles


Closure of ICTY: The Mandate is Not Yet Over

—V.K. Ahuja………………………………………………………………. 1

An Overview of Political Communication under the Freedom of Speech and Expression

—Anil Kumar Thakur & Krishan Kanha…………………………….. 16

Envisaged Relationship between Parliament and Judiciary: An Analysis of Constituent Assembly Debates.

—Brijesh Yadav………………………………………………………….. 34

The Rohingyas Crisis: An Interminable Journey of Statelessness

—Dipikanta Chakraborty………………………………………………. 53

Rethinking Ram Jawaya Kapur: How far the Executive can go without Legislative Authorisation?

—Waseem Ahmad Bhat………………………………………………… 77

Freedom of Speech and Expression with Special Reference to Freedom of Press

—Forum R. Patel & Purvi Pokhariyal………………………………. 102

In the Matter of Great Public Importance Touching upon the Independence of Judiciary –A Great Opportunity Missed

—Sanjeev Kumar Choudhary………………………………………… 114

Critical Analysis of the Legal Manner of GST PCT

—Kritika Tekwani & Rinku Raghuvanshi………………………….. 139

Artificial Intelligence and its Creation: Who Owns Intellectual Property Rights?

—Soaham Bajpai……………………………………………………….. 152

Capital Punishment: To be or not to be?

—Kavita Bhatia………………………………………………………… 178

Forest Conservation Framework for Sustainable Development: A Study of the Malki System in Gujarat, India

—Dinesh Dasa…………………………………………………………. 191


Book Review


International Investment Law and the Right to Regulate: A Human Rights Perspective

—Abhishek Trivedi…………………………………………………….. 206

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