Appointments To Final National Courts – Lessons From Charles Darwin

This article argues in favour of encouraging variations in judicial appointments, based on the idea that differing views, stemming from differing val  ...Read More

Domestic And International Tax Treatment Of Royalties And Fees For Technical Servicesr

Ajay Prasad and Rohit Bhat discuss the ever-controversial issue of taxing royalties and fees for technical services. They examine the existing law un  ...Read More

Flashing Badges And Design – Copyright: A Case

One of the most fascinating issues arising in the arena of intellectual property rights is the interface between its various forms, and policy issues  ...Read More

Groping In The Dark: The Extending Arms Of The Indian International Withholding Tax

The increasing attractiveness of India as an investment destination has heralded several legal controversies over the routing of these investments, a  ...Read More

Non Conventional Trade Marks In India

Dev Gangjee analyses the registration of non conventional shape marks in India, with specific focus on the Indian Trademark Registry’s Manual for Tra  ...Read More

The Conflict Between Freedom Of The Press And Parliamentary Privileges: An Unfamiliar Twist In A Familiar Tale

This article proposes a novel interpretation of the conflict between the two constitutional principles of parliamentary privilege and freedom of spee  ...Read More

The Jurisprudence Of Police Intelligence Files And Arrest Records

Law enforcement involves the twin objectives of prevention and punishment. Criminal and conviction records are often used as parameters to determine  ...Read More

The Role Of Foreign Precedents In A Country’s Legal System

The use of foreign judgments in domestic constitutional adjudication has proved to be contentious in both the USA and India. Chief Justice Balakrishn  ...Read More

The Role Of Independent Directors In Controlled Firms In India: Preliminary Interview Evidencer

The role of independent directors has come under the scanner following the Satyam debacle, and the en masseresignation of independent directors that  ...Read More

Unveiling The Rights: Corporate Citizenship In India Post State Trading Corporation

This article discusses a very controversial issue in Indian Fundamental Rights jurisprudence- the status of a corporation as a citizen under the Indi  ...Read More