Table of Contents


Articles


The International Standards for Disciplinary Responsibility of Judges and the National Legislation of Uzbekistan

Sulaymanov Odiljon Rabbimovich…………………………………………… 1

Protection of Elderly: A Historical perspective

Neelam Batra…………………………………………………………………… 8

Impact of National Education Policy 2020 on Legal Education

V.K. Ahuja……………………………………………………………………… 27

The Fundamental Right to Privacy in India vis-à-vis Paparazzi Intrusion: Making a Case for Protecting Celebrities against Unauthorised Paparazzi Intrusion

Kanika Jamwal……………………………………………………………….. 42

Writ of Habeas Corpus Vis A Vis Queer Women: An Analysis

Ishita Sharma………………………………………………………………….. 56

Indian MSME Development Post-2014

Satish Kumar, Shalini Arora & Anil K Pandey…………………………… 64

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