"ducking" Trips In India: A Saga Involving Novartis And The Legality Of Section 3(d)

This paper is an evaluation of the decision in Novartis AG v. Union of India, where the Madras High Court decided on both, the constitutionality of s  ...Read More

'why A Fundamental Right To Know?

Leak of deadly MIC gas from Union Carbide plant in early dawn hours; thousands of persons affected in densely populated city areas adjo  ...Read More

‘asean’: Bilaterism or Regionalism?

The Association of Southeast Asian Nations, popularly known as ASEAN, was establish in 1967 as a framework for political, legal, economic and cultura  ...Read More

‘madness At The Margins’: The Place Of Foucault And Derrida In The Postmodern Critique Of Law

Amongst contemporary legal academia, it is often argued that many jurisprudential theories of the past tend to reflect a characteristic ‘upbringing’,  ...Read More

21st Century - Nuclear War Or Gandhism?

The 20th Cenrury has witnessed two things: Gandhi's non-violence and nuclear weapons. Which one will the 21st century choose and why?  ...Read More

A Cautionary Tale of The Transplant Effect on Indian Corporate Governance

During the last decade, there has been a sustained effort on the part of Indian regulators to strengthen corporate governance norms. This has been st  ...Read More

A Possible Reading Of “the Nature Of The Judicial Process”

This paper, very simply put, is an attempted subversive reading of an influential text on how judges reach a decision—The Nature of the Judicial Proc  ...Read More

A Study Of Rehabilitative Penology As An Alternative Theory Of Punishment

There is a logical contradiction at the heart of the idea imprisonment which is that you are taking people away from society, away from the law-abidi  ...Read More

Alternative Development (non-government Organisations In Third-world Countries)

It is worthwile to recall what Ms. Hillary Rodham Clinton stated at the Rajiv Gandhi foundation speech in March 1995,  ...Read More

Ammesty International

Ammesty International is a world wide organization whose main aim is the protection of human rights. It began in 1961 with a newspaper article callin  ...Read More