Table of Contents
Articles
The Philosophy and Reality of Medical Ethics
Mridula Mishra …………………………………………………………… 1
“VIP & Copyright: Indian Perspective”
Ashish Kumar Srivastava ……………………………………………………………… 12
Unravelling the Impediments to National Security: The Need to Reconcile Security and Human Rights
Priyanka Anand ……………………………………………………………………………. 22
Intensifying Domain of Tortious Liability in Environmental Litigation: A Critical study of Judicial Response
Shoaib Mohammad & Divya Singh Rathor …………………………………… 38
Patenting of Seeds and Complexities
P.P. Rao ………………………………………………………………………………………… 50
Human Trafficking on High Seas: Is Interdiction of Vessels a Solution
Veer Mayank …………………………………………………………………………………. 86
Uniform Civil Code: panacea or a problem
Sakshat Bansal & Saema Jamil …………………………………………………….. 98
Role of Election Commission in Electoral Reforms
Neetu Gupta ………………………………………………………………………………… 110
Rule of Law and Indian Constitution
Sangeetha ………………………………………………………………………………. 126
Succession on Intestacy: A Comparative Analysis of Selected Intestacy Rules and Islamic Law
D.A. Ariyoosu ……………………………………………………………………………… 139
‘Ageism’ & The International Rights Regime for the Older Cohorts: A Compelling Exigency for a Specialized Framework
Tavleen Kaur Khurana ……………………………………………………………….. 154
One Nation One Election Question of Desirability or Feasibility
Shrangika Jaju and Ramla Kalim ……………………………………………….. 166
Juvenile Injustice: A critique on the Constitutionality of deeming 16-18 year old juveniles as adults under the Juvenile Justice (Care and Protection of Children) Act, 2015
Abhinav Benjamin and Ananth Kamath M …………………………………. 182
Algo-Trading: Analysing the New Frontiers
Apoorva Singh Vishnoi ……………………………………………………………….. 197
Customary Exclusion: Needless and Unjustified
Riya Kaushik & Himanshu Thakur …………………………………………….. 220
Domain Names and Cybersquatting In Ip Laws
Akansha Srivastava …………………………………………………………………….. 229
The Dynamics of Lynching In India: Is it a New Normal?
Shrashti Jain ………………………………………………………………………………. 245
Fan Fiction Stuck in the Quagmire of Intellectual Property Law
Pallavi Tiwari and Shikhar Tandon ……………………………………………. 262
Examining The Good Samaritan Protection Law and Policy Framework In India : The Need for Introspection
Aditya Bharat Manubarwala & Rushabh Saumen Vidyarthi ……… 279
Independent Directors and Kotak Committee Report: The Changing Dynamics
Akshita Pandey & Mincy Mathew ………………………………………………. 291
The Soul has no Gender then why should the Law!
Ankita Kumar Gupta …………………………………………………………………… 307
Notes
Illicit Import, Export and Transfer of Ownership of Cultural Property – Legislative Developments.
Debarati Pal ……………………………………………………………………………….. 316
Case Comment
Diminishing Role and Authority of the Governor in Light of Nabam Rebia & Bamang Felix v. Deputy Speaker, Arunachal Pradesh
Annapurna Sinharay …………………………………………………………………… 323
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