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Bandhs are a legitimate form of political protest against governmental inaction, or studied silence, or refusal to concede even the just demands of p
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By:
Rahul Gulati |
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Miscellaneous
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With increasing awareness about the fragile nature of the environment, fears have been expressed that if pollution is not controlled, the Earth may b
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By:
Smitha Murthy |
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Environment
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It may be some time before the Tata Tea Ltd. Can get out of the ULFA controversy. Although the story goes back several years, it began to unfold in A
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By:
Sumit Baudh |
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Criminal
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One of the most important skills a law student acquires is the use of language. He/she is encouraged to use language economically and yet lucidly. Ho
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By:
Tushna Thapliyal |
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Civil
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An Environmental Impact Assessment (BIA) is a process of predicting and evaluating an action's impact Onthe environment, the conclusions of wbicb are
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By:
George Cyriac |
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Environment
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The international community of nations composed of multi-ethnic, multi cultural and multi-linguistic agglomerates is witnessing a dangerous resurgenc
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By:
Maling Gombu |
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Miscellaneous
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After India has adopted the policy of economic liberalisation, the spotlight has been firmly focused on the financial markets and the regulatory syst
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By:
Gautam Rohidekar |
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Commercial
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A simplisitic definition of prospective overruling for the purposes of this paper would be "a variation of normal overruling decision whereby the new
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By:
Vinay Reddy |
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Civil
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Any student of the Indian Evidence Act would require to start with one essential presumption - that the legislation be treated as sui generis. This i
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By:
Gautam Narasimhan |
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Criminal
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The Apex Court in Indian Medical Association v. V.P. Shanta1 has authoritatively settled the law that Medical Professionals are within the purview of
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By:
Anuj Bhuwania |
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Miscellaneous
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