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Amongst contemporary legal academia, it is often argued that many jurisprudential theories of the past tend to reflect a characteristic ‘upbringing’,
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By:
Abu Mathen George |
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Criminal
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Federalism has traditionally been viewed from the prism of ‘dual Federalism’, in which local and national governments are said to be in an adversari
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By:
Arjun Krishnan |
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Constitution
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The strength of a judicial system lies in its ability to correct its own errors of interpretation from time to time and move forward. By trial and er
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By:
P.P. Rao |
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Constitution
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One of the major functions of a judge is to interpret the law so that it can be effectively applied to a fact situation before him. Salmond descri
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By:
Mr. B.n. Srikrishna |
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Civil
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As students or practitioners of law, we are all at some level the “beredes necessaril” of Roman law. This appointment under Roman law satisfied the
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By:
K. Sriram |
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Miscellaneous
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Writings on the jurisprudence of persons are as old as writings on jurisprudence itself. It is generally assumed that persons lie at the heart of a l
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By:
Mr. Kartick Maheshwari And Vishnu Vardhan Shankar |
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Civil
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| Pages : 1 |