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

Constitutional Challenges In The 21st Century

In this illuminating piece, learned Supreme Court Judge, Justice S.B. Sinha examines the diversity of constitutional challenges facing the Supreme Co  ...Read More

Corporate Manslaughter And Corporate Homicide Act, 2007

Ever since corporations have emerged as major economic and social actors in our society, courts have been faced with a peculiar problem – that of sub  ...Read More

From Sakal Papers To M.f. Hussain And Baragur Ramchandrappa: The Implications For Free Speech

The case of Sakal Papers v. Union of India, which was decided as far back as 1961, raised questions of far reaching constitutional importance which h  ...Read More

Of Maternal State and Minimalist Judiciary: The Indian Supreme Court’s Approach to Terror-related Adjudication

This article uses Supreme Court jurisprudence in terror-related offences to examine what the role of a court in a constitutional democracy must be. T  ...Read More

Presidential References And Their Precedential Value: A Constitutional Analysis

This article discusses the precedential value of presidential references to the Supreme Court. The author analyses the history of presidential refere  ...Read More

Privilege, Police Power And Res Extra Commercium – Glaring Conceptual Errors

In this article, the author critiques the Indian Supreme Court‘s understanding of the concepts of privilege, police power and res extra commercium an  ...Read More

Sanjeev Coke, A Critique – An Evaluation Of Article 39(b)

This paper seeks to look at the Directive Principle enshrined in Article 39(b) of the Constitution of India and analyze it in light of the Fundamenta  ...Read More

The Lockerbie Trial And The Rule Of Law

The Lockerbie trial weaves together some of the most interesting notions in municipal criminal law with public international law concepts of state re  ...Read More

The Vodafone Essar Dispute: Inadequate Tax Principles Create Difficult Choices For India

Although the international taxation system is not new to problems and crises, economic liberalization and the increasing integration of world markets  ...Read More