Contents
Foreword …………………………………………………………………….. vii
Editorial Note ………………………………………………………………… xi
Re-Examining India’s Juvenile Justice Framework: A Call to Recognize A Juvenile’s Mitigated Culpability and Potential for Reform
—Anshul Rahul Dalmia & Stuti S. Kokkalera …………………………….. 1
Does an Increase in the Legal Age of Marriage for Women Guarantee Equality for Women in India?
—Jagriti Gangopadhyay …………………………………………………. 23
Disability And Care
—Jonathan Herring ………………………………………………………. 35
Preventive Detention Laws in India
—Neha Singhal …………………………………………………………… 51
Information Transparency Requirements in Indian Contract Law and Their Application in E-Commerce – Results from an Empirical Survey
Ognyan Seizov & Alexander J. Wulf …………………………………….. 64
Financial Data Protection in Indian Regulatory Policy: From ‘Secrecy’ and ‘Confidentiality’ to ‘Privacy’
—Shohini Sengupta ………………………………………………………. 85
Justice Delayed: A District-Wise Empirical Study on Indian Judiciary
—Varsha Aithala, Rathan Sudheer & Nandana Sengupta …………… 106
