Contents

Articles

Legislative Backing for Augmentation of Ease of Doing Business in India – Special Reference to Corporate and Insolvency Legislation in India

by Mamata Biswal___________ 1

Politics in Global Currency Regulations: IMF & WTO Cooperation in the Light of Currency Dispute Between USA And China

by Ajit Kaushal_______________ 17

When Ethnic Minorities Divorce in Multicultural Britain: A Survey of Legal Challenges with a Focus on the South Asian Experience

by Anirudh Belle______________ 34

Conflicting Rights of Secured Creditors and Tenants under the SARFAESI Act-Ambiguity Resolved: A Critical Analysis

by Garima Goswami__________ 62

Countering the Naxalite Movement in the State of West Bengal: An Approach by the present Government

by Arpon Sarki _______________ 82

Suicide in India: A Socio-Legal Perspective

by Saurabh Anand ___________ 96

The De Soto Theory, Digitization of Land Records in India and its Implications on the Poor

by P. Avinash Reddy__________ 120

Legal Origin, Growth and Financial Market Development: Comparative Perspective

by Abhishar Vidyarthi ___________137

Subscribe to the Journal

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.