Contents
Substantive Limitations on the Power of Parliament to Amend the Constitution: The Indian Standpoint
—Ravindra Kumar Singh……………………………………………….. 1
New Trend of Indian Judiciary: Individualistic Approach to Protect Human Rights
—Vikas Gandhi………………………………………………………….. 25
Looming Zero Day: India’s Water Crisis
—Nishtha Kaushiki……………………………………………………… 39
Gandhi: The Political and the Moral
—Smruti Ranjan Dhal………………………………………………….. 61
Consumers’ Data Privacy in E-Commerce: Concerns, Legal Issues and Challenges
—Jehirul Islam…………………………………………………………… 77
Development of Private International Law in Asia-Envisioning the Asian Principles of Private International Law
—Harsha Rajwanshi……………………………………………………. 95
Forced or Enticed Conversion is bad in Law vis-à-vis Caste Disabilities Removal Act
—Partha Pratim Paul…………………………………………………. 138
Virtobot: The Prominent Tool for the Inquest in Medical Jurisprudence
—Heena Goswami……………………………………………………… 174
