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

Because Jack Did Not Builds This House Alone: The Right To The Matrimonial Home As A Property Right

Under Indian law, when title to the matrimonial home is in the name of the husband, the wife has no right of either ownership or possession over the  ...Read More

Lots in a name : Would “diluted” Marks Still Sell As Sweetly?

After a legthy gestation period, the Trade Marks Act, 1999 entered into effect on September 15, 2003 with an almost unbecoming modesty, replacing its  ...Read More

Terrosism: Measures To Combat It, With Focus On Human Right Requirements/ Obligations

One of the problems in discussing terrosism is the absence of a general acceptances of its precise definition. Terrorism has been the subject of a hu  ...Read More

The Changing Paradigm Of State Immunity: Impunity Or Accountability For International Crimes?

State officials or functionaries have often proved to be major perpetrators of international crimes and human rights violations across the globe. The  ...Read More

The Companies (issue of The Share Capital With Differential Voting Rights), Rules, 2001

The rules framed by the Department of Company Affairs for the issuance of shares with differential voting rights prescribe certain conditions that ev  ...Read More

The Special Reference No. 1 of 2002: Some Alternative Interpretations

The Godhra incident followed by the riots in Gujarat ensured that the Supreme Court of India’s recent decision on the scope of Article 174 of the  ...Read More